MANIAN PATHROSE Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners, who are accused Nos.1 to 10 in Crime No.18/2007 of Anchuthengu Police Station for offences punishable under sections 143, 147, 148, 341, 323, 324, 354 and 308 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 case of the prosecution is that at about 9.30 a.m. on 28.2.2007 the petitioners armed with deadly weapons like sword, etc. formed themselves into an unlawful assembly and attacked the defacto complainant causing several injuries to him, his wife and two brothers- in-law. The motive for the crime is alleged to be the disinclination of the defacto complainant to oblige their demand to host a party in connection with his going abroad on the next day.