AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 139 wordsC. Pratheep Kumar, J
This is an application for anticipatory bail under Section 438 of the Code of Criminal Procedure, 1973 filed by the accused persons in Crime No. 228 of 2024 of Peramangalam Police Station, Thrissur. Originally, the offences made mentioned in the FIR are under Sections 341, 143, 147, 148, and 307 of IPC. Subsequently, Section 326 also was added.
Heard the learned counsel for the petitioners and the learned Public Prosecutor.
Learned Public Prosecutor submitted that, after investigation, Sections 326 and 307 were deleted. A copy of the report filed by the Investigating Officer is also produced for perusal.
In the report, it is stated that, Sections 326 and 307 of IPC were deleted. So, the remaining offences are bailable in nature.
In the above circumstances, the anticipatory bail application is closed.