SANTHOSH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under section 438 of the Code of Criminal Procedure, 1973.

(2.) The petitioner herein is the 11th accused in Crime No.2271 of 2017 of the Parassala Police Station, registered under Sections 143, 147, 149, 294(b), 363 of the IPC and Section 3(1) of the Prevention of Damages to Public Properties Act.

(3.) The informant is a senior Civil Police Officer of the Poovar Police Station. There occurred a fracas between a mob and police personnel in front of the CSI Church at Kaliyikkavila. The Control room was alerted and police rushed to the spot. After the issue had settled down, while the informant was returning back about 50 persons are alleged to have confined the police personnel and some of the accused are alleged to have exhorted the assembled mob to cause destruction of the police jeep. It is alleged that the accused who could be identifiable at sight caused extensive damage to the police jeep and thus the State had to incur a loss to the tune of Rs. 25,000/-.