NITHIN ANTONY Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are accused Nos.4 and 5 in crime No.1521/2021 of Thoppumpady Police Station, which is registered for the offences punishable under Ss. 294(b), 506 r/w. Sec. 34 IPC and Sec. 118(a) of the Kerala Police Act and Sec. 4(1) r/w 3 of the Kerala Healthcare Service Persons and Healthcare Service Institutions (Prevention of Violence and Damage to the Property) Act, 2012 and under Sec. 118(a) of KP Act.

(2.) It is alleged that on 1/9/2021 at about 00.50 hours, accused persons went to Thoppunnpady-Karuvelipady Govt.Maharajas Taluk Hospital along with the first accused, who sustained injury by a fall. When the defacto complainant, who was the duty Doctor examined the first accused, directed to put a stitch, then the first accused abused the Doctor using filthy language and accused persons intimidated her and created a dreadful situation in the hospital. Thereby the accused persons committed the offences aforementioned.

(3.) Heard both sides.