RAJU Vs. STATE OF KERALA

JUDGEMENT

(1.) BA No. 4174 of 2009 is filed by accused No.1, while BA No. 4210 of 2009 is filed by accused No.5 in Crime No. 259 of 2009 of Haripad Police Station for anticipatory bail under S.438 of the Code of Criminal Procedure.

(2.) The offences alleged against the accused persons are under S.143, 147,148, 149, 294(b), 323, 324, 326, 447, 427 and 308 of the Indian Penal Code.

(3.) The incident occurred on 05/05/2009. Five persons sustained injuries in the incident.