SUJESH M.V. Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS are the accused in Crime No.531/2014 of Thaliparamba Police Station, Kannur District. Offences alleged are under sections 143, 147, 447, 354, 323, 427, 294(b) and 506(i) r/w 149 of IPC. Apprehending arrest, this petition is filed for anticipatory bail.

(2.) IT is alleged that the accused formed themselves into an unlawful assembly at 11.00 pm on 21.04.2014 and trespassed into the courtyard of the defacto complainant. They abused the complainant using obscene words, pelted stones at the house of the complainant causing damage and also tore the maxi worn by the complainant and outraged her modesty.

(3.) CONSIDERING all the aspects the following directions are issued: The petitioners shall surrender before the Investigating Officer within ten days from today. After interrogation the accused shall be produced before the learned Magistrate. When applied for bail by the accused, the learned Magistrate will, considering the nature of the case, grant bail to the petitioners but on the following conditions: