KRISHNA PRASAD Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) Petitioners, who are accused Nos.1 and 2 in Crime No.98/2007 of Kasaragod Police Station for offences punishable under sections 143, 147, 148, 341, 324 and 307 read with section 149 IPC, seek anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) The case of the prosecution is that at about 7.30 p.m. on 27.1.2007 while the defacto complainant was travelling in an autorikshaw he was pulled out from the autorikshaw and beaten with an iron rod by the petitioners herein and others due to political enmity.