LAWS(KER)-2019-5-183

SAKKEER HUSSAIN @ SAKKEER Vs. STATE OF KERALA

Decided On May 28, 2019
Sakkeer Hussain @ Sakkeer Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This petition is filed under Section 482 of the Cr.P.C.

(2.) The petitioner herein is the accused in C.C.No.834 of 2016 on the file of the Judicial First Class Magistrate Court-II, Perinthalmanna.

(3.) The aforesaid case has arisen from Crime No.517 of 2012 registered at the Pandikkad Police Station alleging offences punishable under Sections 143, 147, 452, 509, 323, 325, 427 and 506(i) r/w. Section 149 of the IPC and Section 3 r/w. 4(1) of the Kerala Healthcare Service Persons and Healthcare Institutions (Prevention of Violence in Damages to the Property) Ordinance, 2012. After completion of the investigation, final report was laid before the learned Magistrate arraying as many as twelve persons as the accused and the petitioner herein was the 9th accused.