PAREETH ALIAS ISMAIL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail under Section 438 of the Code of Criminal Procedure. Petitioners are respectively accused Nos.2, 1 and 3 in Crime No.27 of 2010 of Thamarassery Police Station, Kozhikode District.

(2.) The offences alleged against the petitioners are under Section 3(2) of the PDPP Act and Sections 341, 294(b) and 332 read with Section 34 of the Indian Penal Code.

(3.) The gist of the prosecution case is the following: The de facto complainant is a conductor of a KSRTC bus. On 12.1.2010, when the KSRTC bus entered into the bus stand at Eangappuzha, the accused persons attacked the conductor of the bus and threw away the electronic ticket machine. It is alleged that the accused persons obstructed the discharge of the official duties of the de facto complainant.