JOJO Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail under Sec. 438 of Cr.P.C.

(2.) The petitioners are accused Nos.1 and 2 in Crime No.97 of 2021 of Iritty Police Station, Kannur District, registered under Ss. 451, 332 and 294(b) read with Sec. 34 of IPC.

(3.) The prosecution case is that, on 14/3/2021 at 2.45 p.m, the petitioners trespassed into the Excise Range Office, Iritty and beat the Excise Officials on duty and abused them in filthy language thereby deterred their official duty and caused annoyance to them.