ABDUL RASHEED Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 438 of Code of Criminal Procedure seeking pre-arrest bail.

(2.) The petitioner is the accused No.6 in Crime No.250/2022 of Meppayur Police Station. The offences alleged are punishable under Ss. 143, 147, 283, 120B, 109 read with Sec. 149 of IPC and under Sec. 3(2)(e) and 4 of Prevention of Damage to Public Property Act

(3.) The prosecution case in short is that, on 23/9/2022 at about 10.00 a.m. the petitioner along with the remaining accused formed an unlawful assembly and in prosecution of the common object of the assembly, observed a lightning harthal, committed rioting, blocked the road by setting fire to the old tyres in front of Meppayur High School causing damage to the public road which is assessed at Rs.20,999.00 (Rupees twenty thousand nine hundred and ninety nine only).