SREEJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications filed under Section 438 of Criminal Procedure Code were heard through Video Conference.

(2.) The petitioners are the accused in Crime No.89 of 2020 of Kumarakom Police Station. The above cases are registered against the petitioners alleging offence punishable under Section 353 r/w Section 34 of the IPC.

(3.) The prosecution case is that on 25.1.2020 at 1.30 p.m., the first accused was driving a tipper lorry bearing registration No. KL.05.AD.7752. The accused was transporting river sand illegally without any authorisation. The defacto complainant who is the village officer, gave a signal for stopping the offending vehicle. The vehicle was stopped. When the village officer was preparing the mahazar, the accused persons snatched the key of the vehicle and drove away the vehicle and hence obstructed the official duty of the defacto complainant. The first accused filed B.A. No.1635/2020 and the second accused filed B.A. No.1668/2020.