ARIMBRA BALAN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C. the petitioner, who is the first accused in Crime No.12/07 of Pothukallu Police Station for offences punishable under Secs.452 and 332 read with section 34 I.P.C., seeks his enlargement on bail.

(2.) The occurrence took place in the night of 22.1.2007 and the petitioner was arrested on 25.1.2007.

(3.) I heard the learned counsel for the petitioner and the learned Public Prosecutor. The learned Public Prosecutor opposed the application.