BYJU SEBASTIAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are the accused Nos. 1 to 6 in Crime No.1311/2021 of Ranny Police Station, which is registered for the offences punishable under Secs.294(b), 506 and 34 of the IPC read with Secs.3(1)(r) and 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) The prosecution case is that on 21/10/2021 at 11 A.M., the petitioners herein have abused the defacto complainant by calling her caste name and also using abusive words. The crime was registered in the said circumstances.