NIYAS Vs. STAT OF KERALA

JUDGEMENT

(1.) Petitioners, who are accused Nos.2 to 5 in Crime No.75/2007 of Perinthalmanna Police Station for offences punishable under sections 143, 147, 148, 341, 323, 354 and 308 read with section 149 IPC, seek anticipatory bail.

(2.) Learned Public Prosecutor opposed the application submitting, inter alia, that this is the second application for anticipatory bail.

(3.) The case of the prosecution is that on 19.1.2007 at about 4.15 p.m. the petitioners attacked the defacto complainant, his parents, sister and brother-in-law, who were travelling in a Maruti car after chasing a motor bike and outraged the modesty of the mother of the defacto complainant. The defacto complainant had sustained injuries in the occurrence.