DILEEP 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 2nd accused in Crime No.243 of 2018 of the Kayamkulam police station, registered alleging offences punishable under Sections 341 and 332 of the IPC.

(3.) The prosecution allegation is that on 22.01.2018, a car bearing Reg. No.KL-04/Q-1286, was intercepted by the Sub Inspector of Polilce, Kayamkulam Police Station. It was found that the driver was under the influence of alcohol. When the officer attempted to take the vehicle to the police station, the petitioner herein, who is the registered owner of the vehicle, arrived at the scene. An altercation ensued and it is alleged that the petitioner pulled the officer out of the car and assaulted him. When a civil police officer intervened, the petitioner is alleged to have assaulted him as well. On these allegations, the aforesaid crime was registered.