ARJUNAN ALIAS CHERUVAKKAL ARJUNAN Vs. STATE OF KERALA REPRESENTED BY ITS PUBLIC PROSECUTOR HIGH COURT OF KERALA ERNAKULAM

JUDGEMENT

(1.) THE petitioners are the accused in Crime No.289/2012 of Kazhakkuttom police station. THEy were stated to have committed the offences under sections 143, 147, 149, 353, 341, 294(b) and 283 of IPC. It is alleged that they formed themselves into an unlawful assembly with the common object to prevent or deter the Sub Inspector of Police, Kazhakuttom police station and they trespassed into his office room on 19.03.2012 at 10. AM and obstructed him from discharging his official duty and also showered abusive words against him.

(2.) THE learned counsel for the petitioners submits that there was a labour dispute and a settlement was subsequently arrived at between the employer and the petitioners were the employees.

(3.) PETITIONERS will surrender before the Investigating Officer within ten days from today. After interrogation they shall be produced before the learned Magistrate. When applied for bail by the accused, the learned Magistrate will, hear both sides and if the learned Magistrate is inclined to grant bail the petitioners shall be granted bail, but on the following conditions: