RAFEEQ Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed under Sec. 438 of the Code of Criminal Procedure.

(2.) The petitioner is the 2nd accused in Crime No.1183 of 2022 of Aluva Police Station. 2. The offences alleged against the petitioner are punishable under Ss. 120B, 353, 188 and 34 of IPC and Sec. 3(2)(e) of PDPP Act.

(3.) The prosecution case, in short, is that the petitioner and two other persons who are the loyalists of PFI with an intention to cause damage to the public property on 23/9/2022 at about 5.55 a.m, when the KSRTC bus bearing registration No. KL-15-8315 drove by the defacto complainant reached near to Pakalomattom bus stop, had thrown concrete blocks against the bus and thereby the front glass of the bus broken and sustained a damage of Rs.44,000.00 and also obstructed the duty of the driver and conductor.