HAREESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure.

(2.) The petitioner herein is the 1st accused in Crime No.557 of 2018 of the Cherpu Police Station registered under Sections 341 , 323 , 294(b) , 307 and 324 read with Section 34 of the IPC.

(3.) According to the prosecution, the petitioner herein is a ganja peddler and accused in numerous cases. His acts were questioned by the de facto complainant. Aggrieved by the above, on 29.09.2018 at about 6.30 p.m., petitioner along with his friend is alleged to have wrongfully restrained one Babu, a near relative of the de facto complainant, and inflicted a stab wound on his lower abdomen causing serious injuries. When the de facto complainant tried to intervene, the 2nd accused is alleged to have assaulted him.