RASHID M.P. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the accused in the case C.C No. 1414/2018 on the file of the Court of the Judicial First Class Magistrate, Malappuram.

(2.) The aforesaid case is based on Crime No. 234/2017 of Vengara Police Station registered under Sections 143, 144, 145, 147, 148, 283, 386, 332 and 353 read with 149 IPC and Sections 4(1) and 6 of the Kerala Public Ways (Restriction of Assemblies and Processions) Act, 2011.

(3.) The prosecution case is as follows: On 15.10.2017, at about 20:30 hours, about 100 persons, including the petitioners herein, formed themselves into an unlawful assembly at the public road in front of the Vengara bus station and they caused obstruction to the vehicular traffic and the passengers. The Sub Inspector of Vengara Police Station directed them to disperse. They disobeyed the direction given by the Sub Inspector and pelted stones and threw crackers towards the police party and caused injury to police officials and obstructed their duty as public servants. After completing the investigation, chargesheet was filed against the petitioners for the offences mentioned above.