BIJU RAJAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS, who are accused Nos.1 to 3 in Crime No.74/07 of Parippally Police Station for offences punishable under sections 323 and 341 IPC and section 3(1)(x) of the Schedule Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989, seek anticipatory bail.

(2.) LEARNED Public Prosecutor, on instructions, submitted that the offence undersection3(1)(x)of theSpecial Acthassubsequently been deleted and the survivingoffences are bailable offences. If so, anticipatory bail cannot be granted. Accordingly, this petition is closed without prejudice to the right of the petitioners to seek regular bail from the appropriate court.