SANU @ GANAPATHY Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner herein is the 1st accused in Crime No.2012 of 2017 of Kunnamkulam Police Station, registered under Sections 144, 148, 353, r/w Section 149 of the IPC and Section 3(1)(2) of Prevention of Damage to Public Property Act.

(3.) On 23.11.2017 at 8.15 p.m., a search was conducted in the house of one Murali and it was found that he had allegedly concealed some weapons. He was arrested then and there. Allegation in the instant crime is that, while Murali was brought to the Police Station, the petitioner herein and others made an attempt to rescue Murali and in the process caused extensive damages to the police jeep.