SUDHEESH R. 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.) The petitioners are the accused in C.C.No.1109/2022 on the files of the Judicial First Class Magistrate Court-I, Hosdurg, Kasaragod arising from Crime No.465/2022 of Hosdurg Police Station. The above case is charge sheeted against the petitioners alleging offences punishable under Ss. 451, 341, 294(b), 323, 324 r/w Sec. 34 IPC.

(3.) The prosecution case is that the accused wrongfully confined the victim and assaulted the victim and used filthy language.