SUKUMARAN ANNAYYA 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. 8 in Crime No. 215 of 2008 of kasargod Police Station.

(2.) THE offence alleged against the petitioner is under Sections 143, 147, 148 and 452 read with Section 149 of the Indian Penal Code.

(3.) LEARNED counsel for the petitioner submitted that accused Nos. 2, 4, 6 and 9 were granted regular bail.