STATE OF KERALA Vs. E K YOUSUF

JUDGEMENT

(1.) A police station is the scene of crime, a head constable accused and a Sub Inspector dead. It is said that the Head Constable was drunk when he came to the police station. He kicked the Sub Inspector. The Sub Inspector died. That was on 22nd of October. The had constable was arrested and KLT state of kerala v. yousuf (Bhaskaran Nambiar J.) 11

(2.) The State has filed this appeal for cancellation of bail on the 8th of November. Summons could be served only on the 16th of November and after one adjournment to suit the counsel for both sides, this application was heard on the 29th November.

(3.) Shri Chettur Sankaran Nair, the State Prosecutor, submitted that the accused, being a police constable, is likely to tamper with the evidence, when most of these witnesses are either his subordinates in the police station or petty traders and others in the vicinity who cannot afford to fall from his grace. He proceeded to state that a condition that the petitioner shall not enter the Kundotty Police Station, in this case, serves no useful purpose, as effective police surveillance is impossible and a deterrent note should have been struck in a case where crime is committed by a member of the uniformed service itself.