ABDUL RAZAK 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 Nos.1 to 3 in C.C No.462/2018 on the files of Judicial First Class Magistrate Court, Ponnani arising from Crime No.145/2018 of Ponnani Police Station. The above case is charge sheeted against the petitioners alleging offences punishable under Ss. 341, 323, 294(b) r/w Sec. 34 IPC.

(3.) The prosecution case is that the petitioners wrongfully restrained the victim and assaulted with filthy language.