SADASIVAN ASARI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Section 438 of the Code of Criminal Procedure.

(2.) When the application came up for hearing, the learned counsel for the petitioner submitted before me that here is a false case wherein the defacto complainant is making use of the crime to extract money. It is the submission before me that as per the prosecution case the petitioner went to a hospital on 5.9.2015 and committed an offence under Section 354 of I.P.C.

(3.) The owner of the said hospital is a friend of the petitioner herein. When the petitioner saw the defacto complainant he understood that she is an accused in a criminal case where the defacto complainant is a relative of the petitioner herein. The said fact was informed to the doctor who owns the hospital. As a counter blast or to take vengeance, a false complaint has been filed before the police making use of her contacts as an earlier prisoner.