SAJI M.R. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners, apprehending arrest in Crime No.262/2018 of Pamba Police station for offences punishable under sections, 143, 144,145, 147,148,188, 332,353, 283, 427 read with section 149 IPC and Section 3 (1) of PDPP Act ,seek pre arrest bail.

(2.) The allegation of the prosecution is that, as a sequel to the Supreme Court judgment regarding the entry of women to the Sabarimala temple, several persons obstructed the devotees and the buses carrying them, at Nilakkal, Pampa and the ancient route of Sabarimala. It is stated that some of the miscreants pelted stones at the KSRTC buses, vehicles of the media and the private persons and caused substantial damages to the vehicles and other items. Police personnel were injured. Crime was registered against 1000 unidentifiable persons and 100 identifiable persons. Few accused were arrested from the spot.

(3.) Learned Public Prosecutor, on instructions submitted that the 3rd petitioner herein is arrayed as accused No.40 and the 5th petitioner herein is arrayed as accused No.41 and the 7 th petitioner is arrayed as accused No.42. Remaining petitioners herein are not arrayed as accused. It is submitted that the remaining petitioners have not been implicated. Complicity of the other petitioners is being investigated.