C P SHABEER Vs. STATE

JUDGEMENT

(1.) THIS is an application for bail under Section 439 of the Code of criminal procedure. The petitioner is the accused No. 3 in Crime No. 258/2009 of Taliparamba Police Station.

(2.) THE offences alleged against the petitioner are under Sections 143, 147, 148, 324, 308, 427 read with Section 149 of the Indian Penal Code.

(3.) THE prosecution case is that on 11/05/2009, the defacto complainant who is a press photographer went to the scene of an accident. It was a bus accident, in which a girl died. The photographer saw that several people were destroying the bus. He attempted to take photograph of the same. Being provoked by that several people attacked him and took away his camera and committed the offence alleged.