ANOOP S.R. Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed by the applicant under Section 438 of the Code of Criminal Procedure, 1973 seeking anticipatory bail in connection with the FIR, being Crime No.1964 of 2018, registered with the Attingal Police Station, for offence punishable under Section 148 , 149 , 452 , 307 of the IPC and Section 3 of the Explosive Substances Act, 1908.

(2.) From the prosecution records which are made available, it is evident that the subject crime was registered on 22.09.2018 based on a complaint lodged by Smt. Mini before the Jurisdictional Magistrate which was forwarded to the police for investigation. In the FIR, 4 named persons and 4 others who could be identified at sight are arrayed as the accused.

(3.) According to the informant, she is living alone with her child as her husband is working overseas. She wanted to dig a bore-well in her property for which a permit was issued to her by the local panchayath. Her neighbours raised objection consequent to which the permit was canceled. The informant challenged the order before the Tribunal for Local Self Government Institutions and the permit was restored. When certain persons which include applicant Nos.1 and 2 created hassles and physically obstructed her, she approached this Court and filed a Writ Petition seeking police protection. By judgment dated 25.07.2018, a Division Bench of this Court granted protection as sought for and the police were ordered to maintain law and order.