RIYAS Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner. The petitioner is the second accused in crime No.468/2021 of Chadayamangalam Police Station which was registered alleging offences punishable under Sections 294(b), 506, 451, 341, 323, 324, 308 and 34 IPC. According to the learned counsel for the petitioner, the allegation against the second accused is that he had stamped the defacto complainant.