SALAM V.H. Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners are accused Nos. 2 and 3 in Crime No. 1740 of 2012 of Thrikkakara Police Station, who are alleged to have committed offences punishable under Sections 143, 147, 148, 452, 341, 323, 506(ii), 427 and 308 read with 149 IPC. The allegation against them is that on 6.11.2012 at about 9 pm, the first accused along with others trespassed into the house of the defacto complainant and the first accused threatened the defacto complainant with a dangerous weapon and further allegation is that the assailant destroyed a chair.

(2.) THE petitioners would say that they are totally innocent and have been falsely implicated. They had no role to play in the incident. It is seen from the records that the petitioners are brought on the party array. After having heard the learned counsel for the petitioners, the learned Public Prosecutor and perused the records, it is felt that it is a fit case where the extraordinary jurisdiction of this court needs to be exercised in favour of the petitioners. Petition is allowed as follows: