K SUBRAMANYAM Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners, six in number, seek anticipatory bail on the allegation that Chalissery Police are at their heels in connection with Crime No.77/2007 registered for offences punishable under Sections 286 and 304-A IPC and Section 3 of Explosives Substances Act, 1908.

(2.) Pending these applications the fourth petitioner, T.Gopinathan, who was the third accused in the case was arrested and he subsequently moved an application for regular bail as B.A.No.1533/2007 and was enlarged on bail

(3.) The learned Public Prosecutor on instructions submitted that out of surviving petitioners, the first petitioner is the second accused and the other petitioners are not accused in the case. In as much as the fourth petitioner who is the third accused had already been granted bail by this Court, I find no reason why the first petitioner who is the second accused should not be granted anticipatory bail.