NELLIKKA UTHAMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioner is the 1st accused in Crime No.670/2021 of Kannavam Police Station registered alleging commission of offences punishable under Ss. 143, 147, 341, 294(b), 334 and 353 read with Sec. 149 of the Indian Penal Code and Sec. 4(2)(e)(i) read with Sec. 3(1) of the Kerala Epidemic Diseases Act.

(3.) Prosecution allegations is that on 1/10/2021 at 6.45 p.m. at Kottayil in Kannavam amsom while the Sub Inspector of Police, Kannavam along with his party was conducting law and order patrol duty, accused Nos.1 to 4 and other 16 identifiable accused, formed themselves into an unlawful assembly and in prosecution of the common object the said assembly wrongfully restrained the Sub Inspector of Police, Kannavam, showered abuses against him and assaulted him and twisted his hands and thereby deterred him from discharging his official duty and thus committed the abovesaid offences.