STANLY @ JOJI Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under section 438 of the Cr.P.C., 1973

(2.) The petitioner herein is the 1st accused in Crime No.115 of 2018 of the Nedumkandom Police Station, registered under Sections 143, 144, 147, 148, 452, 436 and 427 r/w. 149 of the Indian Penal Code and under Section 3 of the Kerala Health Care and Service Persons and Health Care Institution (Prevention of Violence and Damage of Property) Act, 2012.

(3.) The aforesaid Crime was registered on 16.2.2018 at 3.10 p.m., based on information furnished by one Sasindran, the Public Relations Officer of the Jeevamatha Hospital, Nedumkandam. He is also the brother of the Proprietress of the said hospital.