HARSHAL, S/O NASAR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner herein is the accused in Crime No.512 of 2017 of Kalpetta Police Station registered alleging offences punishable under Sections 283 and 353 of the IPC.

(3.) The prosecution allegation is that on 16.10.2017 at 10.30 a.m., the petitioner along with others, in pursuance to a call for 'Hartal' by a certain political party, wrongfully restrained vehicles and blocked the traffic. When the police officers on law and duty intervened, they are alleged to have used criminal force to deter the police officers from discharging their duty as public servants.