ABRAHAM SAMUEL Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for pre-arrest bail.

(2.) The petitioners are accused Nos.1 and 2 in Crime No.13/2020 of Erumely Police Station, Kottayam District registered for the offences punishable under Sections 143, 144, 147, 341, 353, 506(i) r/w Section 149 of the Indian Penal Code.

(3.) The prosecution allegation is that on 06.01.2020 at about 4.45 P.M, when the defacto complainant and his colleague reached the ration shop bearing ARD No.152/157 owned by the 1 st petitioner, the defacto complainant and the officials were wrongfully restrained and locked in the ration shop by the local people and thereby obstructed them from discharging their official duties. The said act was done at the instigation of these petitioners.