SATHEESHAN K.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused Nos. 1, 2, 4, 7 and 11 in Crime No. 223 of 2019 of Kolavalloor Police Station, registered for the offences punishable under Sections 143, 147, 148, 324, 447 and 427 read with Section 149 IPC and Section 4 of the Kerala Prevention of Damage to the Private Property and Payment of Compensation Ordinance, 2019.

(2.) The petitioners were formally arrested on 13-5-2019.

(3.) Heard.