SUDHEESH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.1400 of 2020 of Kuthiyathode Police Station. The above case is registered against the petitioner and others alleging offences punishable under Sections 143, 147, 148, 323, 294(b), 506 and 332 read with Section 149 of the Indian Penal Code and also under Sections 4(2)(i) and 5 of the Kerala Epidemic Diseases Ordinance, 2020.

(3.) The prosecution case is that the de facto complainant, a Grade Sub Inspector in Kuthiyathode Police Station and party were on duty on 13.12.2020 at 7.30 p .m. It is alleged that they found five persons sitting on the road and on seeing them, the de facto complainant asked them to go from the place because of the pandemic situation. He also noticed that they were not using mask and they were violating COVID protocol. Then these five persons pushed the de facto complainant and the other civil police officers. Hence, it is alleged that the accused committed the offence.