DEEPTHY ANAND 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 accused in Crime No.984 of 2020 of Harippad Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 341 , 353 , 294(b) , 506 (i) r/w Section 34 of the IPC.

(3.) The prosecution case is that on 30.7.2020 at 3.40 p.m., while the defacto complainant, Dy.S.P., Vigilance, Alappuzha, along with Sri. Biju Kumar, Assistant Commissioner, GST Department and others attempted to arrest one Kishore Kumar, who is the husband of the first petitioner, in 'crime No. VC7/20/ACP/2020 Trap' on the allegation that the above said Kishore Kumar received Rs.8,000/- as bribe while working as Preventive Officer, Excise Range, Karthikappally. It is alleged that the petitioners wrongfully restrained the defacto complainant and his men from arresting the accused and abused them. The specific allegation against the accused is that they obstructed the official duty of the Dy.S.P.