(1.) [ Bail Appl. 612/2019 ,Bail Appl..633/2019 ] Petitioners apprehend arrest in crime no.11/2019 and 10/2019, both of Sasthancottah police station, for offences punishable under Sections 143, 147, 148 and 332 r/w. Section 149 of IPC and Section 3 (E) of the Public Property (Prevention of Damage) Act, 1985.
(2.) The allegation in crime no.11/2019 is that, as a sequel to the protest arising from disputes relating to the entry of woman in Sabarimala, the petitioners herein obstructed vehicular traffic and caused damage to a KSRTC bus on 2.1.2019 at 2 p.m. Crime was registered and the petitioners, who are accused no. 6, 5, 4, 16, 17, 18 and 13 respectively apprehend arrest. The damage caused to the vehicle is quantified at Rs.68,000/-.
(3.) In crime no.10/2019, the allegation is that, as a sequel to the above incident, on the same day at 1.50 p.m, the petitioners had obstructed the vehicular traffic and caused damage to a KSRTC bus. Crime was registered and the petitioners stand arrayed as accused no. 6, 5, 4, 16, 17, 18 and 3. The total loss to the KSRTC is quantified at Rs.40,000/-.