SHAHIL 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.221 of 2018 of the Chadayamangalam Police Station, registered under Sections 143, 147, 148, 341, 294(b), 323, 324, 308, 506 and 427 r/w. 149 of the IPC.

(3.) The prosecution allegation is that, on 3.2.2018 at about 4.15 p.m., the informant was invited to Karalikonam by the 1st accused and when he reached there along with his friend one Vishnu, he was wrongfully restrained by 12 persons who had come in 6 bikes. He was allegedly taken to an isolated place and thereafter the 1st accused is alleged to have assaulted him with a helmet causing injuries. The rest of the accused are alleged to have clouted him causing injuries.