THOUSEEF Vs. SUB INSPECTOR OF POLICE BEKKEL

JUDGEMENT

(1.) PETITIONERS are accused 1 to 3, in Crime No.784 of 2013 of the Bekkal Police Station for the offence punishable under Sec.394 of the Indian Penal Code.

(2.) ALLEGATION is that on 14.10.2013 at about 10.15p.m, petitioners came in a car, restrained the de facto complainant (one Muneer), assaulted him with reaper and robbed him of Rs.7,000/ -. The car was left abandoned and the same and the reaper were recovered by the police.

(3.) LEARNED counsel submits that the de facto complainant and one Shafi were regularly engaged in removal of river sand without authority regarding which the petitioners gave information to the various authorities including the CI of Police, Coastal Police Station, Thalankara through mobile phone number - 9746535639. It is submitted that the SI of Police, Bekkal who was acting hand in glove with the de facto complainant and the Shafi has falsely implicated the petitioners for the said reason. Petitioners preferred complaint to the District Police Chief, Kasaragod on 28.10.2013 concerning all what transpired. Learned counsel submitted that the allegations against the petitioners are false. It is also submitted that the second petitioner was taken to custody.