NAJEEB T K Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners, who are accused Nos. 1 and 2 in Crime No.72/2007 of Nattukkal Police Station for offences punishable under Sections 323, 324, 326, 506(i) and 308 IPC read with Section 34 IPC, seek anticipatory bail.

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

(3.) The case of the prosecution is that on account of the enimity towards the defacto complainant, a lady, the petitioners are alleged to have assaulted her with a chopper and a wooden stick at about 12 noon on 10.3.2007, resulting in the lady sustaining injuries including fracture of her right hand.