ARUN SHAH A K Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the first accused in Crime No.37/07 of Chadayamangalam Police Station for offences punishable under sections 143, 147, 148 and 307 read with section 149 IPC and section 3 of the Explosive Substances Act, 1908, seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) Learned counsel for the petitioner submits that even according to the F.I.Statement the limited role attributed to the petitioner is driving of the Tata Sumo vehicle in which accused Nos.2 to 7 were travelling and the petitioner is a M.B.A. Student at Dindigul.