K.KRISHNAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 438 Cr.P.C.

(2.) The petitioner is the sole accused in a crime, the number of which was unknown to the petitioner at the time when the Bail Application was filed. According to him, on an apprehension of being aarrested and manhandled by the Harippad Police based on some allegations,this application is preferred seeking pre arrest bail.

(3.) The learned Public Prosecutor urged that Crime No. 1456/2018 was registered by the Harippad Police against the petitioner alleging commission of the offences punishable under Sections 341, 323 and 427 IPC. According to the learned Public Prosecutor, during the course of the investigation, the offence under Section 353 was also added in the crime and investigation is in progress on the line. The learned Public Prosecutor seriously resisted the Bail Application for the reason that the offence under Section 353 IPC is a serious one. According to him, the act alleged was committed against the 'Kazhakam' of Vazhuthanam Sri Mahavishnu Temple. It is contended by the learned Public Prosecutor that custodial interrogation is warranted in this case and that is also canvassed by the investigating agency vide its report filed.