AJMAL MUHAMMED Vs. STATE OF KERALA

JUDGEMENT

(1.) These are applications filed under Section 438 of Cr.P.C seeking anticipatory bail.

(2.) The petitioner in B.A Nos.4176 and 4220 of 2020 is the 4th accused in Crime Nos.909 and 910 of 2019 of Koodal Police Station, respectively. The petitioner in B.A. Nos.3828 and 4157 of 2020 is the 6th accused in crime Nos.909 and 910 of 2019, respectively. Both these crimes were registered on the same date concerning an incident which happened on 17.12.2019 for having allegedly committed offences punishable under Sections 143 , 147 and 353 r/w Section 149 of the Indian Penal Code and under Sections 3(1) and 2(e) of the PDPP Act.

(3.) The prosecution case in brief is that, the petitioners who were allegedly members of SDPI, were involved in an agitation and they blocked the road in consequence of which two KSRTC buses which came along the road were pelted with stones. Damages were caused to the buses and injuries sustained to one of the drivers and thus, these crimes were registered against several persons, including the petitioners.