SAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case is filed under Sec. 482 of the Code of Criminal Procedure, 1973 ("the Code" for the sake of brevity).

(2.) Petitioners are the accused in Crime No.1583/2023 of Panangad Police Station, Ernakulam District. The above case is registered against the petitioners alleging offences punishable under Ss. 341, 447, 323, 324, 308, 294(b), 325 r/w 34 IPC.

(3.) The prosecution case is that the accused wrongfully confined the victim and assaulted the victim. It is submitted that the 4th petitioner was arrested and he is in jail now.