SHIHABUDHEEN K A Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners who are accused 1 and 2 in Crime No. 69 of 2007 of Kasaragod Police Station, for offences punishable under Sections 143, 147, 148, 447, 427 and 153A I.P.C read with Sec. 149 of the Indian Penal Code, seek anticipatory bail.

(2.) The learned Public Prosecutor opposes the application.

(3.) The case of the prosecution is that at about 12.30 a.m on 21/01/2007, accused 1 to 6 and 20 identifiable persons had trespassed into the compound of Dharma Sastha Bhajan Mandir at Pallippuram and pelted stones at the mandir and destroyed the flags causing a loss of Rs.2,500/-.