HARIKRISHNAN U Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner herein is the accused in Crime No.1073 of 2019 registered at the Pathanamthitta Police Station alleging offence punishable under Sections 143, 147, 148, 341, 323, 294(b), 506(ii) and 427 read with Section 149 of the IPC.

(3.) On 17.04.2019 at 11.00 pm, the petitioner along with other accused are alleged to have assaulted the 3rd respondent and caused injuries.