VINOD A.R. Vs. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM, PIN

JUDGEMENT

(1.) This application is filed under section 438 of the Code of Criminal Procedure, 1973.

(2.) The applicant herein is the 3rd accused in Crime No.511 of 2018 of the Sreekrishnapuram Police Station, registered under Sections 452, 341, 323, 324 and 427 read with Section 34 of the Indian Penal Code.

(3.) The de facto complainant is an Advocate Clerk. The prosecution allegation is that on 02.09.2018, accused Nos.1 and 2, who have been named in the FI Statement along with another man entered into the office and assaulted him for giving evidence against them in a civil case. It is further alleged that the persons present in the room, including clients were attacked.