KANNAN T Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for anticipatory bail under Section 438 of the Code of criminal Procedure. The petitioner is accused No. 6 in Crime No. 438 of 2008 of sooranadu Police Station.

(2.) THE offence alleged against the petitioner and other accused are under Sections 143, 147, 148, 308, 324 and 354 read with Section 149 of the indian Penal Code.

(3.) HEARD the learned counsel for the petitioner and the learned Public prosecutor. I have perused the case diary.