SUDHEESH SUKUMARAN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) Petitioner, who is the 4th accused in Crime No.37/2007 of Mathilakam Police Station for offences punishable under sections 143, 147, 448,324 and 308 readwith section 149IPC, seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) The case of the prosecution is that at about 2.15 p.m. on 15.1.2007 the defacto complainant was assaulted by the petitioner and others armed with deadly weapons like sword, iron block, iron pipe, etc. The petitioner is alleged to have inflicted injuries by hitting with a stool.