Kerala High Court
Neelankol Kannan vs Station House Officer on 25 July, 2011
Author: K.T.Sankaran
Bench: K.T.Sankaran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Bail Appl..No. 5867 of 2011()
1. NEELANKOL KANNAN, S/O.GOPALAN,
... Petitioner
Vs
1. STATION HOUSE OFFICER,
... Respondent
For Petitioner :SRI.P.NARAYANAN
For Respondent : No Appearance
The Hon'ble MR. Justice K.T.SANKARAN
Dated :25/07/2011
O R D E R
K.T.SANKARAN, J.
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Bail Appln.No.5867 of 2011
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Dated this the 25th day of July, 2011
ORDER
This is an application for anticipatory bail under Section 438 of the Code of Criminal Procedure. The Petitioner is accused No.1 in Crime No.445 of 2011 of Taliparamba Police Station.
2. The offences alleged against the petitioner are under Sections 143, 147, 148, 341, 324 and 302 of the Indian Penal Code.
3. The prosecution case is that due to political rivalry, the accused persons attacked the de facto complainant and his friend on 05/07/2011 at 5.35 P.M. They sustained injuries. Later the friend of the de facto complainant died as a result of the injury sustained by him.
4. The offences alleged against the accused are grave in nature. Anticipatory bail cannot be granted in such a case. If anticipatory bail is granted, it would affect the proper and smooth investigation of the case.
For the aforesaid reasons, the Bail Application is dismissed.
K.T.SANKARAN, JUDGE skj