LAWS(KER)-2007-2-452

CHANDRU ALIAS CHANDRAN Vs. STATE OF KERALA

Decided On February 07, 2007
CHANDRU ALEAS CHANDRAN Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) In this Petition filed under Sec. 438 Cr.P.C., the petitioner, who is the accused in Crime No.684/2006 of Ottapalam Police Station for offences punishable under Sections 341 and 353 I.P.C., seeks anticipatory bail.

(2.) I heard the learned counsel for the petitioner and the learned Public Prosecutor. The learned Public Prosecutor opposed the application.

(3.) The case of the prosecution is that on 24.12.2006 while the Excise Inspector, Ottapalam and his party were taking three abkari offenders along with distilling apparatus, etc. in the jeep, the accused armed with a stick intervened and stopped the jeep and attempted to rescue the abkari offenders.