SHEBEER S/O ABUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is first accused in Crime No. 43 of 2003 of Kalamassery Police Station and C.C. No. 858 of 2007 of the court of learned Judicial First Class Magistrate-II, Aluva for offences punishable under Sections 143, 147, 341 and 323 read with Section 149 of the Indian Penal Code. Prosecution case is that on 04.03.2003 Petitioner and others formed unlawful assembly, wrongfully restrained and voluntarily caused hurt to C Ws 1 to 5. Petitioner, other accused and C Ws 1 to 5 were students and the clash occurred in the University Campus. Accused other than Petitioner and fifth accused faced trial in C.C. No. 690 of 2003 and they were acquitted under Section 255(1) of the Code of Criminal Procedure. Petitioner seeks benefit of that acquittal.

(2.) It is seen from the judgment in C.C. No. 690 of 2003 that in that case, of the injured witnesses only one was examined as PW1 and he did not support the prosecution case. None of the remaining witnesses were examined whatever be the reason thereof. They include some of the injured also. In such a situation, based on the acquittal in C.C. No. 690 of 2003 Petitioner cannot justifiably ask for quashing proceeding against him.

(3.) Learned Counsel submitted that Petitioner is prepared to appear before learned Judicial First Class Magistrate-II, Aluva in C.C. No. 858 of 2007 and face trial. But, since a non-bailable warrant is pending against him, he apprehends his remand on appearance. Learned Counsel requests that a direction may be issued to the learned Magistrate to release Petitioner on bail on his surrender. I have heard learned Public Prosecutor also.