ASHOKAN, SON OF GOVINDHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 438 of the Cr.P.C.

(2.) The applicant, a sexagenarian, has been arrayed as the accused in Crime No.233 of 2018 registered at the Cherpu Police Station under Sections 294(b), 324 and 326 of the IPC.

(3.) The de facto complainant is a head-load worker and the applicant herein is a member of the Padasekharam committee at Jubilee Thevar Padavu. On 09.04.2018, at about 9.45 a.m., the applicant is alleged to have assaulted a certain Subilash, who is a head-load worker with a stick. On seeing the said incident, the de facto complainant intervened. It is alleged that the applicant turned his ire to the de facto complainant and attacked him causing a fracture.