ANOOP @ SURUMA Vs. STATE OF KERALA

JUDGEMENT

(1.) Applications For Regular Bail

(2.) On 24.12.2020, at about 6.00 PM, when the Police officers from the Fort Police Station, Thiruvananthapuram, had come to apprehend accused Nos. 7 and 8 in connection with another crime which was registered against them the applicants, together with the other co-accused, formed an unlawful assembly, and in the prosecution of the common object, caused obstruction to their lawful apprehension by the Police officers and also released them from custody. Thereafter, they committing riot armed with deadly weapons like beer bottles, firecrackers, petrol bomb etc; and also assaulted the Police officers on duty and deterred them from performing their duty as public servants.

(3.) Heard the learned counsel appearing for the applicants and the learned Public Prosecutor. The learned Public Prosecutor has vehemently opposed the applications for bail stating that granting of bail to these accused, who are the main perpetrators of the crime will demoralise the entire Police force. And, moreover, it is also pointed out accused No.7 has three other crimes registered against him, which includes offences under the NDPS Act and an offence for attempted murder under Section 307 IPC. The 11th accused has got only one more crime registered against him. ie., for an offence under Section 307 of the IPC.