FAROOQ C.H. Vs. STATE OF KERALA

JUDGEMENT

(1.) Application For Anticipatory Bail

(2.) The prosecution case, in brief, is that on 24.12.2020 at about 8.30 p.m. at Kalluravi in Kanhangad Village the applicants and several other persons formed an unlawful assembly and in the prosecution of the common object, committed riot and mischief by destroying articles in the shop of the defacto complainant causing a loss of Rs.8,480/- to the defacto complainant. The applicants state that the allegations are not true and that the applicants were only agitating in connection with a murder that had taken place in the locality.

(3.) Heard the learned counsel appearing for the applicants and the learned Public Prosecutor.