ANURAG K.V. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioners are the accused in Crime No. 1146/2019 of Vadakara Police Station registered alleging offences punishable under Sections 143,145,147,283,294(b) and 353 read with Section 149 of the I.P.C.

(3.) The prosecution case is that, on 21-10-2019 at about 11.30 hours, the accused persons along with 40 other identifiable persons by sight, had conducted a protest march through the public road obstructing the movement of vehicles as well as the pedestrians. The protest march was against the expulsion of certain students from Co-operative College, Vadakara. At that time it is alleged that the defacto complainant directed the accused to disburse from the place. But refusing the said direction, the accused persons abused the defacto complainant and pushed him. Therefore it is alleged that the petitioners committed the offence under Section 353 I.P.C., which is the non-bailable offence in this case.