RAHUL SAM Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 439 of the Code of Criminal Procedure, seeking regular bail and the petitioners are accused Nos.1, 2 and 4 in crime No.149/2023 of Elavumthitta Police Station, Pathanamthitta.

(2.) Heard the learned counsel for the petitioners as well as the learned Public Prosecutor. Perused the relevant materials form part of the case diary, placed by the learned Public Prosecutor.

(3.) The specific allegation of the prosecution is that, when the Sub Inspector of Police of Elavumthitta Police Station (defacto complainant) was on patrol duty along with his subordinate officers on 20/3/2023, they were informed about hazards at the instance of the accused in this crime at the work site of DH Construction Company. Accordingly, the Police team reached the place to restrain the above illegal activities. Then, the accused herein attacked the defacto complainant and one Mr. Arun, a Civil Police Officer, after obstructing their official duty and the CPO sustained injuries in this occurrence. On the said premise, the prosecution alleges commission of offences punishable under Ss. 143, 147, 294(b), 341, 323, 324, 332 r/w 149 of IPC.