ANWAR SADIQUE Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed under Sec. 438 of the Code of Criminal Procedure by the 1st accused in Crime No.296/2024 of Tirur Police Station, Malappuram.

(2.) Heard the learned counsel for the petitioner and the learned learned Public Prosecutor. Perused the relevant documents.

(3.) The prosecution case is that at about 4.30 pm on 24/2/2024, the accused persons, in furtherance of their common intention, caught hold the hand and the sleeve of the apron of the Advocate Commissioner, who is the defacto complainant in this case, deputed by the Munsiff Court, Tirur in O.S.No.66/2024 for conducting local investigation at South Pallar and also the accused pushed her on a wall. Thus the duty of the Advocate Commissioner was obstructed and her modesty was outraged, while she was on her official duty to execute the order of the court. On this premise, the accused alleged to have committed the offences punishable under Ss. 353, 354, 341 and 342 read with Sec. 34 of IPC.