RENJITH R. Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners in B.A.No. 5738/2021 are accused Nos.2 and 4 in crime No.569/2021 of Adoor police station, whereas the 3rd accused has moved B.A.No.5726/2021. The above crime was registered alleging offence under Section 379 read with Section 34 of IPC, besides under Section 3(1) of the Prevention of Damage to Public Property Act, 1984.

(2.) It is alleged that out of business rivalry, the petitioners along with another had committed destruction of cables in vast area within Parakkode Exchange limits, causing unlawful loss to the tune of Rs.40 lakhs to the BSNL. The petitioners in B.A. No. 5738/2021 were arrested on 26.06.2021, whereas the third accused was arrested on 11.07.2021. This is the second application for bail moved by accused Nos.2 and 4.

(3.) After hearing counsel for the petitioners, this Court has suo motu impleaded the Assistant General Manager, S&M, Bharat Sanchar Nigam Limited, Office of the General Manager Telecom, Pathananthitta business Area, Thiruvalla as additional second respondent in both the applications.