SUJITH NARAYANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking anticipatory bail.

(2.) Petitioner is arrayed as accused No.3 in Crime No. 511 of 2022 of Valiyathura Police Station alleging commission of offences punishable under Ss. 120B, 332, 307, 34 of the Indian Penal Code, Sec. 11A of the Aircraft Act 1934, Rule 22 of the Aircraft Rules, 2012 and Sec. 3(1)(a) of the Suppression of Unlawful Acts against Safety of Civil Aviation Act, 1982.

(3.) The prosecution allegation is that on 13/6/2022 at 5.00 p.m. aboard the flight No.6E-7407 Indigo, the accused persons including the petitioner by defying the directions of the aircraft crew, shouted threats and rushed toward Mr.Pinarayi Vijayan, the Hon'ble Chief Minister of Kerala, who was occupying seat No.20A of the same flight, posed threat to his safety and security of the aircraft and attempted to commit murder. It is also alleged that the petitioner and his companions caused hurt to the informant, the security staff of the Chief Minister, and deterred him from discharging his public duty and thus committed the offences alleged.