AJI SEBASTIAN 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 the first accused in Crime No. 266 of 2009 of Kollam East Police Station.

(2.) THE offences alleged against the petitioner are under Sections 294 (b), 324, 452 and 509 read with Section 34 of the Indian Penal Code and Section 27 of the Arms Act.

(3.) THE learned counsel for the petitioner pointed out that another accused by name Anilkumar was granted anticipatory bail by the learned Sessions Judge, kollam, as per the order dated 27th May 2009 in Crl. M. P. No. 1353 of 2009.