STATE OF KERALA Vs. PRABHA C SEKHAR

JUDGEMENT

(1.) The 1st respondent herein is a teacher. Alleging that she was involved in Crime No. 395 of 2014 of the Thenhipalam Police Station, registered under Sections 454 and 381 r/w. Section 34 of the IPC, a report was submitted before the learned Magistrate in the month of January, 2018. She approached the learned Sessions Judge with a petition seeking anticipatory bail. The same was allowed by the court below on stringent conditions by order dated 5.3.2018. The instant petition is filed by the State with a prayer to quash the above order.

(2.) For appreciating the contentions advanced, the allegations in the FIR, which was registered in the year 2014, will have to be briefly looked into.

(3.) Heard Sri.Suman Chakravarthy, the learned Senior Public Prosecutor and Sri.Manu S., the learned counsel appearing for the 1st respondent. In the course of proceedings, the headmistress of the school got herself impleaded as additional 2nd respondent. I have heard Sri.S.Sreekumar, the learned Senior Counsel, who appeared for the intervenor.