ANIL KUMAR A.V. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking anticipatory bail filed under Section 438 Cr.PC.

(2.) Applicant is the accused in Crime No.582/2020 of Ernakulam Central Police Station for having allegedly committed offences punishable under Section 153A of the IPC.

(3.) The prosecution case, in brief, is that the applicant had been propagating his religious thoughts through the YouTube channel and while speaking in favour of Christianity, he has been promoting enmity between different groups on the ground of Religion and has been criticizing the preachers of Islam in such a manner that he was spreading disharmony or feelings of enmity, hatred or ill-will between persons belonging to Islam and Christianity and thus committed an offence punishable under Section 153A IPC.