KANNAN.P.G. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners herein are the accused Nos. 1 and 2 in Crime No.1417 of 2017 of Viyyur Police Station registered alleging offence punishable under Sections 323 , 324 , 326 , 506 r/w. Section 34 of the IPC.

(3.) According to the prosecution, on 18.11.2017 at about 9.50 a.m., while the de facto complainant was on his way to Saroja Hospital where his wife was admitted for delivery, the petitioners are alleged to have followed his car in a bike and after intercepting the car, dragged him out and brutally manhandled him. It is specifically alleged that the 1st petitioner inflicted a blow on his head and bit off a portion of his ear.