MOHAMMED FAIZAL Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is arrayed as an accused in Crime No.540/2012 of Chevayoor Police Station for having committed offence punishable under Sections 341, 323, 324, 354 and 294(b) r/w 34 IPC and Section 3 and 4 of Kerala Health Care Service Persons and Service Institution (Prevention of Damage to Property) Act, 2012.

(2.) THE allegation against the petitioner is that he assaulted the staff of the hospital and obstructed them from performing their duties.

(3.) AFTER having heard the learned counsel for the petitioner, the learned Public Prosecutor and after having perused the records, it is felt that it is a fit case where extraordinary jurisdiction needs to be exercised in favour of the petitioner. Accordingly, the petition is allowed as follows: