MANIKANDAN C. Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

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

(2.) The applicant herein is the accused in Crime No.507 of 2018 registered at the Nadakavu Police Station, under Sections 353, 506 and 509 of the IPC.

(3.) The prosecution allegation is that on 1.8.2018 at 4 p.m., the applicant herein entered the District Treasury office and abused the Senior Accountant for her failure to sanction the bill relating to PWD road work and thus, deterred her from discharging her official duty.