JOHN M.KURIAKOSE Vs. DISTRICT POLICE CHIEF

JUDGEMENT

(1.) Instant writ appeal is filed against judgment dated 17.03.2020 in W.P. (C) No.4476 of 2020, by which a learned single Judge of this Court, disposed of the writ petition, by observing thus:

(2.) Short facts leading to the instant writ appeal are that,- on the basis of a statement given by wife of the appellant/writ petitioner that the accused have trespassed into the car porch of the house used by him and caused damage to his car bearing Registration No. KL-05-S-1625, which was parked therein, Station House Officer, Kottayam East Police Station (respondent No.2), has registered Crime No.1373 of 2017, alleging offences punishable under Sections 506(i), 427, 143, 144, 147, 448 and 294(b) r/w. Section 149 of the IPC.

(3.) After completion of the investigation, cognizance has been taken under Sections 448 , 427 , 143 , 144 , 294(b) , 147 , 506(i) r/w. Section 149 of the IPC and the same is pending in C.C. No.1464 of 2016, on the file of the Judicial Magistrate of First Class-I, Kottayam.