GOVINDANAIK Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for anticipatory filed by the accused in Crime No.146/2014 of Bediadka Police station under Section 438 of the Code of Criminal Procedure.

(2.) THE case of the prosecution in nutshell was that on 13.3.2014 at about 9.30 a.m, the accused, who is the husband of the defacto complainant, trespassed into the work place of the defacto complainant and inflicted simple hurt by beating her and also caused damage to her mobile phone and thereby he had committed the offence punishable under Sections 452, 427 and 323 of the Indian Penal Code.

(3.) THE application was opposed by the Public Prosecutor on the ground that investigation is not over.