LAWS(KER)-2015-2-254

JAMES MATHEW Vs. STATE OF KERALA AND ORS

Decided On February 13, 2015
James Mathew Appellant
V/S
State Of Kerala And Ors Respondents

JUDGEMENT

(1.) Petitions under Section 438 Cr.P.C.

(2.) Petitioner in B.A. No. 534/2015 is the second accused and the petitioner in B.A. No. 515/2015 is the 1st accused in Crime No. 958/2014 of Sreekandapuram Police Station, Kannur district, pending investigation for the offence punishable under Section 306 IPC.

(3.) Initially, Crime No. 958/2014 was registered under Section 57 of the Kerala Police Act on 15.12.2014 for man missing as Sasidharan, who was the Head Master of a reputed Higher Secondary School at Taliparamba named Tagore Vidyaniketan Higher Secondary School, was found missing. On 15.12.2014 at 5 p.m., he was found dead as hanged in the bathroom attached to room No. 107 of Taj Mahal Lodge near the bus stand at Kasba, Kasaragod. Inquest was conducted.