SIRAJUDHEEN O.K. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are accused Nos. 1 and 2 in Crime No. 369 of 2024 of Feroke Police Station, registered alleging offences punishable under Ss. 341, 323, 353, 294(b) read with Sec. 34 of Indian Penal Code, 1860.

(3.) The prosecution case is that the de facto complainant was the driver of KSRTC bus bearing Registration No. KL-15-7794 and on 12/4/2024 at 1.10 p.m when the bus reached at Ramanattukara, the accused who were the driver and conductor of private bus bearing Registration No. KL-10-BD-3526 stopped the said private bus in front of the KSRTC bus and thereafter, uttered obscene words against the de facto complainant and the accused persons slapped the de facto complainant on his face and thereby obstructed him from discharging his duties as a public servant, and thereby committed the offences as aforesaid.