SOJI 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.1609/2016 on the file of the Judicial First Class Magistrate Court-II, Aluva, arising from Crime No.233/2014 of Binanipuram Police Station. The above case is charge-sheeted alleging offences punishable under Ss. 452, 324, 326, 427 and 294(b) read with Sec. 34 of the Indian Penal Code.

(3.) The prosecution case is that the accused trespassed to the premises of the victim, assaulted the victim using filthy language and also committed mischief. It is also submitted that the victim sustained grievous hurt.