PRADEEP Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) Petitioners, who were accused Nos.1 to 4 in Crime No.100/2007 of Chavara Police Station for offences punishable under sections 323, 294(b) and 326 read with section 34 IPC, seek anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) The occurrence took place at about 9.30 p.m. on 13.2.2007 when the de facto complainant was assaulted with deadly weapons like sword, etc. He has sustained injuries including fracture.