G P SURESH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners seek anticipatory bail on the allegation that the Vellarada police are at their heels in connection with Crime No.14/07 registered for offences punishable under sections 143, 147, 148, 452 and 324 read with section 149 IPC.

(2.) Learned Public Prosecutor, on instructions, submitted that the 3rd petitioner is not an accused in the case and petitioners 1, 2 and 4 are accused Nos.5, 4 and 3 respectively in the above crime.

(3.) The case of the prosecution is that at about 11.30 p.m. on 5.1.07 the accused persons armed with deadly weapons like knife, stick, etc. criminally trespassed upon the house of the de facto complainant after breaking open the door and the second accused stabbed him with a knife and rest of the accused beat him with sticks.