SIBILY A Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner who is the accused in Crime No.28/2007 of Chadayamangalam Police Station for offences punishable under Sections 323, 324, 294(b), 448 and 308 IPC seeks anticipatory bail.

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

(3.) The occurrence took place at 8.30 p.m on 27.1.2007 during which the petitioner is alleged to have inflicted a cut injury on the defacto complainant with a sword.