SUJITH A Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the accused in Crime No.165/2019 of Hosdurg Police Station, which is now pending as C.C.No.484 of 2019 on the files of the Judicial First Class Magistrate-I, Hosdurg and the offences alleged against the petitioners are under Ss. 323 and 325 r/w Sec. 34 of the Indian Penal Code.

(2.) The allegation is that on 23/2/2019 at 23.00 hours the accused wrongfully restrained the defacto complainant and his friends and abused them in filthy language and attacked them with stick and hands and thereby committed the aforesaid offences.

(3.) Heard the learned counsel for the petitioners, the learned Public Prosecutor as well as the learned counsel for the respondents 2 to 4.