KUTTIKRISHNAN NAMBIAR M.N. Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for anticipatory bail filed by the 2nd accused in Crime No. 24/2014 of Kumbala Police Station under Section 438 of Code of Criminal Procedure.

(2.) THE case of the prosecution in nutshell was that on 04.01.2014 at about 5.00 p.m. the accused persons in furtherance of the common intention of causing humiliation to the de facto complainant from the GSBS School ground near the stage erected in connection with the District Level School Festival in GSBS school ground and at the instigation of the present accused another lady pulled the saree of the de facto complainant and both of them abused her and caused annoyance to her and thereby they have committed the offence punishable under Sections. 354, 294(b) read with Section 34 of Indian Penal Code.

(3.) ON the other hand, the application was opposed by the Public Prosecutor on the ground that the investigation of the case is not over and first accused is yet to be identified for which the custody of the petitioner is required.