K.M. PRASAD Vs. STATION OFFICER/SUB INSPECTOR

JUDGEMENT

(1.) PETITIONER is accused No. 36 in Crime No. 313/2014 on the file of Nazarbad police station, Mysore City. Investigation is still under progress and offences alleged against all the accused are punishable under Sections 143, 147, 341, 323, 324, 353, 354, 355, 427, 307, 149 of IPC and r/w Section 3 of Prevention of Damage to Public Property Act. Petitioner who is apprehending arrest at the hands of the respondent police has filed this application under Section 438 of Cr.P.C. seeking anticipatory bail.

(2.) SIMILAR application filed by him before the Fast Track Court, Bangalore, has been dismissed after contest in Criminal Miscellaneous No. 6249/2014 on 15.11.2014.

(3.) THE allegation against this petitioner is that, he led a mob of several officials working in ATI and some anti -social elements and raised slogans against Smt. Rashmi, the then Director of ATI and as a result of the same, mob became frenzy and raised objectionable slogans against the Director and in the melee some antisocial elements also joined the officials. The situation went to such an extent that the Director was assaulted and threatened with dire consequences to her life.