Kerala High Court: The Bench of Sunil Thomas, J. allowed the bail application filed by a member of a political party involved in protests against the entry of women in Sabarimala, on the ground that his custodial interrogation did not seem necessary for the investigation.

Petitioner herein was accused of offences punishable under Sections 143, 147, 148, 294(b), 506(ii), 324, 427, 332 and 307 read with Section 149 of Penal Code, 1860 and Section 3(2)(e) of Prevention of Damage to Public Property Act, 1984. Allegation of the prosecution was that on 02-01-2019, petitioner along with 350 people conducted a procession protesting against the entry of women in Sabarimala. They pelted stones at the office of a political party, on police officers, and also attacked the defacto complainant.

The Court noted that the earlier bail application filed by petitioner – leader of the political party – was dismissed by this Court considering that he had committed the main overt acts. He seems to be the. However, even though his earlier bail application was dismissed, the investigating agency had not arrested him till the date of this hearing. It seemed that the investigation had progressed considerably.

Considering the change of circumstances, it was opined that custodial interrogation of the petitioner may not be absolutely essential at that point of time. Hence, he was granted the benefit of pre-arrest bail.[Sivan v. State of Kerala, 2019 SCC OnLine Ker 1006, Order dated 26-03-2019]

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