SHELJITH KRISHNAN Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) The petitioners who are the accused No. 2 and 3 in Crime No.20/2020 of Chittarickal Police Station, Kasargode District have filed this application apprehending arrest. The case against these petitioners and the first accused is one under Sections 341 and 307 read with Sec.34 of the IPC .

(2.) The allegation is that on 25.01.2020 on 19.00 hrs, while the de facto complainant was proceeding to his house from a nearby shop, the petitioners wrongfully restrained him and facilitated the first accused to inflict a stab injury on him due to their enmity towards him and thereby committed the aforesaid offences.

(3.) According to the learned counsel for the petitioner, they have been falsely implicated in the case, due to the enemity of the de facto complainant towards them. Infact, they are totally innocent of the allegations levelled against them. But they apprehend arrest and torture by the police in this false case foisted against them and hence this application