R. VIJAYA SING @ SING Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 438 of the Code of Criminal Procedure.

(2.) Crime No.78 of 2014 of the Kilimanoor Police Station was registered on 19.1.2014 on the basis of information given by one Rajan, a reporter of the Mangalam daily. On the date of incident, while he was on his way to attend a general body meeting of Pazhekunnel Service Co-operative Bank at Kilimanoor, he was intercepted by an unknown person and was attacked with a rafter. He suffered multiple fractures and had to be admitted in Gokulam Medical College Hospital, Venjaramood. According to the de facto complainant, he had raised certain queries during the general body meeting which offended accused Nos.1 and 2. They persuaded the

(3.) rd accused, who is one of their cronies to attack him. 3. The investigation of the Crime was handed over to the CBCID and the Detective Inspector, CBCID took over the investigation on 11.6.2014. The accused Nos.1 to 3 were found to be involved and they were arrested. Subsequently, report was submitted before the court incorporating Sections 120B, 324, 326 and 308 r/w. Section 34 of the IPC. After completion of investigation, a factual report was prepared and it was submitted before the ADGP Crimes on 30.6.2016. The said report was returned with certain remarks and the investigating officer was directed to carry out further investigation. It appears that thereafter, the de facto complainant was again questioned and in the subsequent statement, some mention is made about the involvement of the applicant. Immediately thereafter, the applicant herein was roped in as the 4th accused.