RAJEEVAN A. Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Cr.P.C.

(2.) The applicant herein is the accused in Crime No.102 of 2020 registered at the Nileshwar Police Station for having committed offenses punishable under Sections 332 of the Indian Penal Code. He was arrested on 28.2.2020 and he remains in custody.

(3.) The crux of the prosecution allegation is that on 27.12.2019, he along with the rest of the accused attacked the de facto complainant and other law enforcement officers when they attempted to regulate a procession led by the applicant herein. Crime No. 475 of 2017 of the Neeleswar Police Station was accordingly registered under 143, 147, 148, 341, 323, 324, 332, 333 r/w Section 149 of the IPC. After the registration of the crime, the applicant filed an application seeking pre-arrest bail before this Court. After the dismissal of the application, the police went to his home to arrest him. It is alleged that on 28.2.2020, when the Sub Inspector of Police attempted to arrest the applicant he attacked the police officer leading to registration of the instant crime. The applicant was arrested on 29.2.2020 and he remains in custody.