PRAVEEN PAUL Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under section 439 of the Code of Criminal Procedure, 1973.

(2.) The petitioners herein are the accused Nos.1 and 2 in Crime No.1833 of 2017 of the Thoppumpady Police Station, registered under Sections 506(ii) r/w. Section 34 of the IPC and under Section 5 r/w. section 27(1) of the Arms Act.

(3.) According to the prosecution, on 21.10.2017 at 10.25 hours, while the Assistant Sub Inspector of Police, Thoppumpady along with his party were on patrol duty and when they reached Beach Road Junction, two persons, came and sought their help. They stated that three persons armed to the hilt with weapons were brandishing the same and terrorizing the local people. The police party rushed to the spot and confronted the petitioners. It is alleged that they rushed towards the police and criminally intimidated the law enforcement officers. The police officers managed to subdue the accused and take them into custody. The 3rd accused was later released on bail. However, the petition filed by the petitioners was rejected taking note of the fact that they are history sheeters with involvement in numerous crimes. The petitioners had moved an application before this Court which was dismissed by Annexure-A5 order.