NITHIN GOPI Vs. STATE OF KERALA

JUDGEMENT

(1.) A hospital building is not just a physical structure, but a symbol of hope and healing for those who enter its doors. Any vandalism in hospitals should be dealt by the police seriously and the judiciary will be very vigilant in those cases. This is a case in which the accused trespassed in to a hospital and damaged a portion of the hospital. This Bail Application is filed by the accused under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita.

(2.) Petitioner is an accused in Crime No.1889 of 2024 of Vizhinjam Police Station registered alleging offences punishable under Ss. 333, 118(1), 324(5), 296(b) of BNS and 3, 4(1), 4(2) of Kerala Healthcare Service persons and Healthcare Service Institutions (Prevention of Violence and Damage to Property) Act 2012 (For short, Act 2012). Petitioner was arrested on 7/12/2024 and he is in custody.

(3.) The prosecution case is that, on 7/12/2024, at 07.30 PM the accused criminally trespassed into the Ayurveda Hospital situated at Mukkola and uttered obscene words against the staff of the said hospital and hit on the front glass of the said hospital with iron rod and destroyed it and caused injury to the staffs of the aforementioned hospital and also threw flower pots of the said institution and broken it and thus, the accused caused a loss of Rs.10,000.00 to the hospital. Hence, it is alleged that the accused has committed the offences.