SUDHEER ABDUL LATHEEF Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners, who are accused Nos.2 to 4 in Crime No.120/07 of Chavara Police Station for offences punishable under sections 143, 147, 148, 323 and 307 read with section 149 IPC, seek anticipatory bail.

(2.) Learned Public Prosecutor vehemently opposed the application.

(3.) The case of the prosecution is that at about 4.45 p.m. on 20.2.2007 the defacto complainant, a plus two student, was assaulted by six persons including the petitioners armed with iron rod, sword, etc. and he has sustained incise injuries.