ABDUL MANAF Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed under Section 438 Cr.P.C., 1973

(2.) The petitioner is the first accused in the case registered as Crime No.4 of 2018 of the Kottakkal Police Station under Sections 143, 147, 148, 353, 160 and 332 read with 149 IPC.

(3.) The prosecution case is as follows: On 05.01.2018, at about 22.00 hours, a clash occurred at the place Othukkungal, between two groups, one consisting of the committee members of a music concert being held at that place and the other group consisting persons from the audience. On getting information regarding the clash between the two groups, the Additional Sub Inspector of Kottakkal police station reached the scene of the incident. He directed the crowd to disperse but they did not obey his direction. Some persons pelted stones towards the police officials. One of the stones hit on the head of the Additional Sub Inspector, causing injury to him. Ultimately, the Sub Inspector had to disperse the crowd by using grenade.