SYRIL Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the 4th accused in Crime No. 66 of 2020 of Nilambur Police Station. The above case is registered against the petitioner and others alleging offences punishable under Sections 353, 294(b), 506(ii) read with 34 of IPC and Section 117(e) of Kerala Police Act and Section 3 (2)(e) of PDPP Act.

(3.) The prosecution case is that on 05.02.2020, the accused went to the Nilambur Police Station with a person with bleeding injuries and demanded registration of the case against the injured, and they attempted to attack the injured person from the police station. It is also the case of the prosecution that, the petitioner uttered obscene words. It is also the prosecution case that, the petitioner damaged the CC TV monitor resulting a damage to a tune of Rs.10,000/-(Rupees Ten Thousand only).