NOUSHAD K HAMZA Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the Ist accused in Crime No. 578 of 2006 of Valapattanam Police STation for offences punishable under Sections 324 and 326 read with Sec. 354 I.P.C. , seeks anticipatory bail.

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

(3.) The case of the prosecution is that at about 5.45 a.m. on 30-11-2006 petitioner along with three others out of their enmity towards the de facto complainant assaulted him with weapons including iron pipe causing grievous injuries which including two fractures.