(1.) Petitioners who are accused Nos. 1 to 5 in Crime No. 23/07 of Balaramapuram Police Station for offences punishable under Sections 143, 147, 148, 149, 324 & 326 I.P.C. and subsequently registered for an offence under Sec. 308 also (originally registered as Crime No. 413 of 2006 of Vizhinjam Police Station and transferred to Balaramapuram Police Station), seeks anticipatory bail.
(2.) The learned Public Prosecutor opposed the application.
(3.) The occurrence took place on 9-12-2006 during the course of which the de facto complainant and another were assaulted with deadly weapons like iron rod, chopper and stick etc. The de facto complainant has sustained fracture also besides other injuries.