(1.) Petitioner is the accused in C.C.No.972 of 2012 of the Judicial First Class Magistrate's Court-I, Thodupuzha, based on a private complaint filed by the 2nd respondent, as complainant, before the Judicial First Class Magistrate's Court-I, Thodupuzha, alleging offences punishable under Sections 427, 403 and 409 IPC and Section 114(a) of the Kerala Police Act, 2011. This is a case, in which it is alleged that, the 2nd respondent was brutally assaulted by the Police personnel including the then Assistant Superintendent of Police, Idukki, at the office of the Assistant Superintendent of Police, Idukki.
(2.) It is alleged that the 2nd respondent was unnecessarily detained and harassed. Thereafter, he was enlarged on bail by the Judicial First Class Magistrate's Court-I, Thodupuzha. On getting released from the clutches of the Police, he went to the Medical Trust Hospital, Ernakulam and he was undergoing medical treatment there for the injuries and utter discomfort allegedly sustained to him.
(3.) On intimation from the Hospital, the petitioner herein, who was the Assistant Sub Inspector of Police, Thodupuzha Police Station, was deputed by the Station House Officer to record the First Information Statement of the 2nd respondent. Consequently, the petitioner reached the Medical Trust Hospital, Ernakulam, on 27.07.2011, at 7 p.m. and recorded the First Information Statement.