JOLLY PAPPACHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the first accused in Crime No.78/07 of Kodanad Police Station for offences punishable under sections 143, 148, 363, 342, 323, 324 and 326 read with section 149 IPC, seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) The case of the prosecution is that on account of the enmity which the first accused was nurturing against the defacto complainant, the first accused along with accused Nos.2 to 8 forcefully took the defacto complainant in a Maruti Omni Van and brutally attacked him from inside the Van causing injuries including fracture of his right hand.