ARAVIND SHAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for anticipatory bail under Section 438 of the Code of criminal Procedure. The petitioners are accused Nos. 1 to 3 in Crime No. 406 of 2009 of Varkala Police Station.

(2.) THE offence alleged against the petitioners are under Sections 506 (1), 427 and 452 read with Section 34 of the Indian Penal Code.

(3.) THE petitioners are students. They allege an incident of mis-behaviour towards the sister of the second petitioner by the son of the de facto complainant and his friend. It is stated by the petitioners that in order to avoid action being taken against the son of the de facto complainant and his friend, a false allegation was made against the petitioners. I have gone through the case diary. It is not necessary for the purpose of disposal of this bail Application to state the facts, as rival contentions are put forward by both the parties and it is not feasible to make any observation regarding those allegations.