HARIS C.P. Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) This application is filed under Section 439 of the Cr.P.C.

(2.) The applicant herein is the accused in Crime No.830 of 2018 registered at the Mattannur Police Station, under Sections 143, 147, 148, 341, 342, 365, 324, 506(i) and 308 r/w. Section 149 of the IPC.

(3.) The prosecution allegation is that on 30.7.2018 at 7.30 p.m., the applicant herein along with rest of the accused abducted the informant and thereafter, attacked him with an iron rod causing injuries.