PRAMIN ABRAHAM Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITION for anticipatory bail.

(2.) THE alleged offences are under sections 120b, 201, 314 ipc and section 3 (2) (e) of the Prevention of Damage to Public property Act, 1984. According to prosecution, while petitioner along with other accused were travelling in a Tata Sumo van on 1-10-2008, police wanted the vehicle to be stopped, but the vehicle was not stopped. When the police chased the vehicle in police jeep, the vehicle in which the petitioner was travelling hit against the jeep and thereby attempted to commit murder of the police officials and various other offences are committed in pursuance of criminal conspiracy.

(3.) LEARNED counsel for petitioner submitted that petitioner is a student who had gone to see a patient in the medical College Hospital in Alappuzha in a vehicle and when they were returning, the vehicle got involved in a motor accident and hit against a motor cycle. The police wanted to stop the vehicle and gave signal, but the vehicle was not stopped by the driver and hence, the police chased the vehicle in a jeep and it so happened the vehicle hit against the jeep also. The present allegation is that petitioner has hatched a conspiracy with other accused. Petitioner is only a student who was only a passenger in the vehicle and in case petitioner is arrested in connection with an offence of this nature, he is likely to be remanded to custody. It is also submitted that petitioner is appearing for the Sixth semester Examination in January, 2009 commencing from 9-1-2009, as revealed from Annexure-A certificate issued from St. Thomas College, Ranni.