SHINEMON B.S Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under § 438 of the Cr.P.C.

(2.) The applicants herein are the accused Nos.3 and 4 in Crime No.348 of 2018 registered at the Vithura Police Station, under §§ 353 r/w § 34 of IPC and § 3(2)(e) of Prevention of Damage to Public Property Act.

(3.) The prosecution allegation is that on 16.04.2018, a local hartal was declared at Vithura. It is alleged that the accused Nos. 1 to 4, intercepted a KSRTC bus bearing Registration No.KL-15-9748 and committed mischief causing loss to the tune of Rs.1,000/-. The service had to be discontinued and gross inconvenience was caused to the public.