SHANAVAS @ SHANU Vs. STATE OF KERALA

JUDGEMENT

(1.) These applications are filed under Section 439 of the Code of Criminal Procedure.

(2.) The applicants in B.A. No.8076 of 2017 are accused Nos.4 and 6 to 15 and the applicant in B.A. No.8099 of 2017 is the 5 th accused in Crime No.1707 of 2017 of Sooranadu Police Station registered alleging offences punishable under Sections 143, 147, 148, 294(b), 506(ii), 323, 324, 341, 427, 332, 307 read with 149 of the IPC and under section 3(2)(e) of Prevention of Damages to Public Property Act.

(3.) On 10.11.2017 in the evening, a migrant worker was rounded up by the locals when he was found taking videos of a girl. When it appeared that the mob would turn violent and injure the migrant worker, the officers attached to the Sooranadu Police Station reached the spot. According to the prosecution, the petitioners herein along with 105 others, after arming themselves with dangerous weapons, assaulted the police personnel by throwing stones and assaulting them with sticks. The specific allegation is that the 2 nd accused pelted stones on the de facto complainant and the 5 th accused attacked another officer with a stick causing injuries. Thereafter, the violent mob is alleged to have destroyed the glasses of a police jeep and damaged the uniform of the policemen. A loss estimated to the tune of Rs.22,500/- is also alleged to have been caused.