ALIKUTTY KALLERI Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 438 of the Code of Criminal Procedure, 1973, for an order of pre-arrest bail.

(2.) The petitioner is the second accused in Crime No.771/2023 of Thalapuzha Police Station, Wayanad, registered against the accused (three in number), for allegedly committing the offences punishable under Ss. 353, 332 and 308 read with Sec. 34 of the Indian Penal Code, 1860(in short, 'IPC') and 3(1) of the Prevention of Damage to Public Property, 1984 (in short, 'PDPP Act"),

(3.) The gist of the prosecution allegation is that: on 23/11/2023, at around 04.00 hours, while the forest officials were conducting vehicle checking, near the Periya 35th mile, on the basis of a secret information, they attempted to stop the vehicle bearing No.KL-72-D-3880, which was coming from Chandanathode side. The vehicle without stopping at the spot, hit the forest officials and their vehicle. The vehicle belongs to the first accused, who is the son of the second accused. The accused caused injuries to two forest officials, damaged their motorcycles, and caused a loss of Rs.10,000.00 to the Department. Thus, the accused have committed the above offences.