ILLYAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case is filed under Sec. 482 of the Code of Criminal Procedure, 1973 ('the Code' for the sake of brevity).

(2.) Petitioner is the accused in C.C.No.1976/2016 on the file of the Judicial First Class Magistrate Court - I, Manjeri arising from Crime No.668/2012 of Karipur Police Station. The above case is charge-sheeted against the petitioner alleging offences punishable under Ss. 324 and 294(b) IPC.

(3.) The prosecution case is that the accused assaulted the victim using filthy languages.