LAWS(KER)-2019-12-189

R. ARUNRAJ Vs. STATION HOUSE OFFICER

Decided On December 02, 2019
R. Arunraj Appellant
V/S
STATION HOUSE OFFICER Respondents

JUDGEMENT

(1.) This application is filed under Section 438 of the Code of Criminal Procedure, 1973

(2.) The applicant herein is the 7 th accused in Crime No.703 of 2019, registered at the Elathur Police Station under Sections 143 , 147 , 341 , 323 , 506 , 307 and 306 of the Indian Penal Code.

(3.) The husband of the informant, Sri.Rajesh, was an autorickshaw driver. He was interdicted by Union workers to refrain from plying his vehicle in the Elathur area. Alleging that the aforesaid Rajesh violated their directives, his vehicle was intercepted in front of the All Day Supermarket and after pulling him out of the vehicle, he was brutally assaulted at about 5.15 pm on 15.9.2019. Left with no alternative, Rajesh took a bottle of petrol kept in his vehicle and committed the act of self immolation. Though he was rushed to the Kozhikode Medical College Hospital, his life could not be saved. He was declared dead on 21.09.2019.