S KIRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Crl.M.C.No.4290/2015 is filed by accused Nos.1 to 3 in C.C.No.619/2015 of the Chief Judicial Magistrate's Court, Thiruvananthapuram. Crl.M.C.No.6849/2015 is filed by the accused in C.C.No.620/2015 of the Chief Judicial Magistrate's Court, Thiruvananthapuram.

(2.) It is alleged that the 2nd respondent in Crl.M.C.No.6849/2015, who was working in the Bomb Detection Squad of the RPF, Thiruvananthapuram Central Raiway Station, was found in a drunken mood on 14.08.2014. being the eve of the independence day, a combing operation was going on at the instance of the superior officers of the RPF. When the 2nd respondent was found in a drunken mood, the Divisional Security Commissioner of the RPF gave orders to the petitioner in Crl.M.C.No.6849/2015, to subject the 2nd respondent to medical examination. The incident had occurred at 10.30 pm at the premises of the Thiruvananthapuram Central Railway Station. When the petitioner attempted to take the 2nd respondent for subjecting him to medical examination, it was resisted and obstructed by the 2nd respondent. He has allegedly called his union leaders to interfere in the matter, and they were made known about the precarious position in which he was placed. The 2nd respondent along with the two other accused in C.C.No.619/2015 obstructed the medical examination and accused Nos.2 and 3 forcibly took the 2nd respondent away from the premises thereby making it impossible to subject the 1st accused to medical examination.

(3.) For the said incident, two crimes were registered as Crime Nos.641/2014 and 642/2014. Crime No.641/2014 has culminated in C.C.No.619/2015, and the other crime has culminated in C.C.No.620/2015.