LAWS(KER)-2022-4-138

SEBY VARGHESE Vs. STATE OF KERALA

Decided On April 06, 2022
Seby Varghese Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No. 656 of 2021 of Ayyampuzha Police Station, Ernakulam District, alleging commission of offence punishable under Sec. 15(4) r/w Sec. 19 of the Kerala Anti-Social Activities (Prevention) Act (for short, 'KAAPA').

(3.) The allegation against the petitioner is that in violation of the prohibitory order passed under the KAAPA, the petitioner entered Ernakulam district and committed offences punishable under Ss. 323 and 324 r/w Sec. 34 of the IPC, which led to the registration of Crime No. 655 of 2021 of the very same Police Station.