LAWS(KER)-2015-3-5

JAMES MATHEW Vs. STATE OF KERALA AND ORS.

Decided On March 06, 2015
James Mathew Appellant
V/S
STATE OF KERALA And ORS. Respondents

JUDGEMENT

(1.) Petitions under Section 439 Cr.P.C.

(2.) Petitioner in B.A. No. 1255/2015 is the 1st accused and the petitioner in B.A. No. 1197/2015 is the 2nd accused in Crime No. 958/2014 of Sreekandapuram Police Station, Kannur district, pending investigation for the offence punishable under Section 306 I.P.C.

(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.