SABI KUNJUMON Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure.

(2.) The petitioners are accused Nos.2 and 3 in Crime No.678/2022 of Koodal Police Station, Pathanamthitta District. The offences alleged against the petitioners are punishable under Ss. 294(b), 323, 353 and 332 r/w Sec. 34 of the Indian Penal Code.

(3.) The prosecution case is that on 25/9/2022 at about 1:45 PM, when the defacto complainant, who is a Civil Police Officer attached to Koodal Police Station, on getting information over phone that some passengers were detained by 3 persons near Edathara Junction, reached the scene, the petitioners and the other accused with an intent to prevent the defacto complainant and other Police Officers from discharging their official duties, showered obscene words towards them and voluntarily caused hurt to the defacto complainant.