C N PRADEEP Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners who are accused Nos.1 to 9 in Crime No.46/07 of Neyyattinkara Police Station for offences punishable under sections 143, 147, 148, 324 and 328 read with section 149 IPC and section 27 of the Arms Act, 1959, seek anticipatory bail

(2.) The occurrence took place on 21.1.2007 at 6 PM in front of a shop in which the de facto complainant was assaulted with sword, iron rod, etc. First accused was wielding the sword.

(3.) Learned Public Prosecutor opposed the application.