UNNI MUKUNDAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The order dtd. 21/5/2020 passed by the Sessions Court, Ernakulam dismissing the Criminal Revision Petition No.52/2019 and confirming the order of the Trial Court refusing to discharge the petitioner/accused is under challenge herein.

(2.) The petitioner is facing prosecution for the offences under Ss. 354 and 354-B of the Indian Penal Code before the Judicial First Class Magistrate Court-IX, Ernakulam.

(3.) These charges are based on a complaint filed by respondent No.2.