G. SANANDAN UNNITHAN Vs. R.ANEESH KUMAR

JUDGEMENT

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

(2.) Petitioners are accused in Crime Nos.1656/2015 and 1657/2015 of Enathu Police Station and 2890/2015 of Adoor Police Station. In all these cases they are charged for the offences punishable under Sections 353, 452 read with 34 of the Indian Penal Code and in one case with offences punishable under Sections 138 (f) and (g) of Kerala Panchayat Raj Act.

(3.) Heard the learned counsel for the petitioners and learned Public Prosecutor.