HARITHA H.S Vs. STATE POLICE CHIEF

JUDGEMENT

(1.) The writ petition (Crl) has been filed under Article 226 of the Constitution of India and the petitioner herein is the defacto complainant in Crime No.212 of 2024 of Mannanthala Police Station. The prayers in the writ petition are as under:

(2.) The bail application has been filed under Sec. 438 of the Code of Criminal Procedure, seeking pre-arrest bail by the sole accused in the above crime, where the prosecution alleges commission of offences punishable under Ss. 354, 294(b) and 323 of the Indian Penal Code as well as under Sec. 4(1)(i) of the Kerala Healthcare Service Persons And Healthcare Service Institutions (Prevention of Violence and Damage to Property) Amendment Act, 2023.

(3.) The petitioner in the writ petition will be referred as the 'defacto complainant' and the petitioner in the bail application will be referred as the 'accused' hereinafter.