MANOJ Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Crime No.670 of 2019 of the Kanjiramkulam Police Station was registered on 13.09.2019 under Sections 294(b), 308, 323, 324 and 341 of the IPC arraying as many as seven persons as accused.

(3.) According to the prosecution, the accused were having animosity towards the informant as his wife had lodged a complaint before the police against accused Nos. 3 and 7 for abusing her. It is alleged that on 11.09.2019 at 2.30 pm, while the informant was waiting for a bus at the Kanjiramkulam junction, the accused Nos. 1 to 7, who have been named in the FIR, approached him and the 1st accused is alleged to have snatched the gold chain worn by him. The 2nd accused is alleged to have inflicted injuries with an iron block and the rest of the accused are alleged to have fisted him. He furnished a statement on 13.09.2019 and the subject crime was registered.