USHAS ALIAS SYAM KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners, who are accused Nos.1 to 3, 8 and 4 respectively in Crime No.251/2006 of Kanjiramkulam Police Station for offences punishable under sections 143, 147, 148, 452, 323, 324 and 326 read with section 149 IPC and section 27 of the Arms Act, 1959, seek anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) The occurrence took place at about 1.30 a.m. on 22.12.2006 involving 9 assailants, who are alleged to have attacked the husband of the de facto complainant with deadly weapons like sword, etc. causing several injuries including fracture.