ABHILASH R. CHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Apprehending arrest in Crime No. 445 of 2024 of Mavelikkara Police Station, Alappuzha District, registered for offences punishable under Sec. 427 r/w 34 of the IPC and Sec. 3 of the Prevention of Damage to Public Property Act, 1984 and Sec. 140 of the Electricity Act, 2003, the petitioner/fourth accused has filed this petition seeking anticipatory bail.

(2.) The allegation against the petitioner is that he along with other accused destroyed the electric line and service wire belonging to the Kerala State Electricity Board. It is alleged that it happened during the transportation of a statue for a temple festival.

(3.) The learned counsel appearing for the petitioner and the learned Public Prosecutor were heard.