SARATLAL N T Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the 3rd accused in Crime No.360/06 of Vattappara Police Station for offences punishable under sections 109, 120B, 212, 449, 427, 307 and 302 read with section 34 IPC and section 27 of the Arms Act, 1959 seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application submitting, inter alia, that accused 1 to 7 including the petitioner had trespassed into the house of the deceased and had attacked him with sword and other deadly weapons resulting in his death.

(3.) It is too early to accept the petitioner's contention that he had only given a lift in his vehicle to the second accused without knowing about his complicity in the occurrence and that the petitioner's mother was hospitalised during the said period.