RAB THAMPI Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners who are accused 1 and 3 to 6 in Crime No.239/06 of Aryancode Police Station for offences punishable under sections 143, 147, 148, 447, 326 and 308 read with section 149 IPC, seek anticipatory bail.

(2.) The occurrence took place on 4.9.2006 at 9.15 PM. The weapons used are chopper and wooden stick. The injuries include lacerated wound on the occipital region of the husband of the de facto complainant.

(3.) Learned Public Prosecutor opposed the application.