ANIL KUMAR Vs. STATE

JUDGEMENT

(1.) THIS is an application for anticipatory bail under section 438 of the code of criminal procedure. The petitioners are accused Nos. 1 to 3 in Crime no. 130/2009 of Nadapuram Police Station. The name of the accused No. 4 was deleted from the array of accused.

(2.) THE offences alleged against the petitioners are under Sections 341, 324, 326 read with Section 34 of the Indian Penal Code.

(3.) I have gone through the case diary. It is submitted by the learned counsel for the petitioners that there is a counter case as well, in which offences alleged against the defacto complainant and others are under Sections 341, 323, 324 read with Section 34 of the Indian Penal Code.