(1.) The petitioners, who are accused Nos. 1 to 9 in Crime No.79/2007 of Pandikkad Police Station for offences punishable under Sections 143, 147, 148, 324 and 326 IPC read with Section 149 IPC, seek anticipatory bail.
(2.) The learned Public Prosecutor opposed the application.
(3.) The occurrence took place at about 6.30 p.m on 19.3.2007, pursuant to a football match in which the defacto complainant, who was the mediator in the quarrel which took place on the previous day, was assaulted with iron rod, pipe, cycle chain etc., resulting in his sustaining injuries including fracture of his leg.