NISHAD Vs. STATE OF KERALA

JUDGEMENT

(1.) Applications filed under Section 438 of the Code of Criminal Procedure.

(2.) Petitioners are accused 1 and 4 in Crime No.1518 of 2015 of Chathannoor Police Station registered for the offences punishable under Sections 143, 147, 148, 294(b), 341, 323 and 326 r/w Section 149 of the Indian Penal Code.

(3.) Prosecution case is that on 17.08.2015 at about 10.30 p.m., the defacto complainant came to a petrol pump for filling petrol in his vehicle. At that time, accused persons picked up a quarrel with him and the first accused attacked him with a iron block causing a nasal bone fracture. Other accused persons abused and manhandled the defacto complainant.