SHAMNAD Vs. THE STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is the 1st accused in Crime No.687 of 2014 of the Sasthamcotta Police Station for the offences punishable under Sections 341, 323, 325, 294(b), 506(i) and 392 read with Sec. 34 of the Indian Penal Code, apprehend arrest and has filed this application.

(2.) LEARNED Public Prosecutor has opposed the application. It is submitted that on 05.05.2014 at about 2.30 p.m. petitioner and his brother attacked their brother in law, the de facto complainant in the hospital and took away Rs.5,000/ -, ATM Card and identity card from his pocket. Those articles are not so far recovered.

(3.) Learned counsel submitted that the allegations are not true. It is submitted that the de facto complainant assaulted his wife (sister of the petitioner), she was admitted in the ICU in the same hospital on 02.05.2014, the de facto complainant and others came to the hospital pn 05.05.2014 and created problem.