JUDE K C Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the 3rd accused in Crime No.531/06 of Panangad Police Station for offences punishable under sections 143, 147, 148, 452 and 427 read with section 149 IPC and section 27 of the Arms Act, 1959 seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) The case of the prosecution is that at about 7.45 PM on 19.11.2006, the petitioner along with six other persons armed with deadly weapons like sword, etc. had trespassed into the house of the de facto complainant and committed vandalism causing a loss of Rs.75,000/=. Petitioner is alleged to be a member of the gunda gang in that locality and is also involved in another offence committed soon after the occurrence in the present case.