SUNIL KUMAR S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 438 of the Code of Criminal Procedure.

(2.) The petitioner is the sole accused in Crime No.1873/2021 of the Pathanamthitta Police Station. The offences alleged against the petitioner are punishable under Ss. 294(b), 341 and 353 of IPC.

(3.) The prosecution case is that on 22/12/2021, at around 4.30 p.m., the petitioner showered abusive words towards the de facto complainant, who was on official duty of checking motor vehicles on the public road at Anappara in Pathanamthitta District and thereby caused obstruction to the official duty of the defacto complainant.