ANEESH M. Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) This application is filed under Section 438 of the Cr.P.C.

(2.) The 1st accused in Crime No.538 of 2018 of Medical College Police Station, Thiruvananthapuram has preferred this application. The aforesaid Crime was registered for the offences punishable under Sections 294(b), 323, 324 & 308 read with Section 34 IPC.

(3.) The specific case of the prosecution was that at 5.45 pm on 9.4.2018, the petitioner along with two others, in furtherance of their common intention, showered abusive words on the de facto complainant and voluntarily caused grievous hurt to him using an iron rod. It is further alleged that the petitioners have acted so with intention to cause the death of the de facto complainant. The de facto complainant sustained some injuries and following the FIS lodged by him, the Crime in question was registered. The petitioner, the 1st accused is of apprehension that he would be arrested and harassed by the Medical College Police in the Crime. Accordingly, this application is moved.