GIREESHKUMAR @ KANNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner faces allegation under sections 379, 353, 308 of the IPC in crime No.142 of 2016 of Chalissery police station.

(3.) The prosecution allegation is that on 25.2.2016 at 1.00 am while the petitioner was found removing sand from the river using a Tata sumo vehicle, the Village Officer concerned had attempted to stop the vehicle. Ignoring his directions the vehicle was driven rashly after knocking down the de facto complainant.