LATHEEF P P Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the accused in Crime No. 165/06 of Varantharappilly Police Station for an offence punishable under section 307 IPC read with Sec. 25 (i)(a) of Arms Act, 1959, seeks anticipatory bail.

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

(3.) The case of the prosecution is that the petitioner out of his previous enmity towards the de facto complainant trespassed upon his property at about 9.45 a.m. on 7-9-2006 attacked him with an unlicensed gun.