ROBIN Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in this Writ Petition filed under Article 226 of the Constitution of India are as follows:-

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.

(3.) The petitioner is accused No.1 in Crime No.1995 of 2023 of Central Police Station, Ernakulam, alleging offences punishable under Sec. 332 of IPC and Sec. 3 r/w Sec. 4 of the Kerala Healthcare Service Persons and Healthcare Services Institutions (Prevention of Violence and Damage to Property) Act, 2012.