NANDAGOPAL Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the 5th accused in Crime No.3/2007 of Eloor Police Station for an offence punishable under secs.143, 147, 148, 341, 323, 324, 326 and 307 read with sec.149 I.P.C. and sec.27 of the Arms Act, seeks anticipatory bail.

(2.) The learned Public Prosecutor opposed the application.

(3.) The case of the prosecution is that the occurrence took place at about 10.40 p.m. on 5.1.2007 on a public road when the de facto complainant who was coming on a motorbike is alleged to have been assaulted by 8 persons armed with deadly wepons like iron pipe, sword etc. causing injuries including a fracture.