ROBIN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail preferred under Section 438 of the Code of Criminal Procedure.

(2.) The petitioners are accused Nos.1 to 3 in Crime No. 610 of 2019 of Cherpu Police Station registered under Sections 294(b), 353 and 506(i) read with Section 34 of the Indian Penal Code (IPC). The Assistant Educational Officer, Cherpu is the de facto complainant in the case. The allegations against the accused in the case are that, while the de facto complaint had visited a school under her jurisdiction on 18.10.2019, having found that the Head Master of the school has not disbursed the lump sum grant payable to the students belonging to Scheduled Castes, she has issued directions to the Manager of the School to take appropriate action against the Head Master; that annoyed and infuriated by the said conduct of the de facto complainant, the accused who are the office bearers of an association of Head Masters went to the office of the de facto complainant and threatened and abused the de facto complainant, as a result of which, the accused fainted. The petitioners moved for anticipatory bail before the Sessions Court, and in terms of Annexure-II order, the Sessions Court declined the relief to the petitioners.

(3.) Heard the learned counsel for the petitioners as also the learned Public Prosecutor.