VISHNU SUNIL PANTHALAM Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in the Writ Petition are as follows:-

(2.) The petitioner is arrayed as the sole accused in Crime No.908 of 2023 of Kollam West Police Station. The offences alleged against the petitioner are punishable under Ss. 294(b) and 323 of the IPC and Ss. 3(1)(j), 3(1)(s) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) The prosecution case is that on 28/8/2023 at 11.30 am, the petitioner showered abusive words on the defacto complainant and voluntarily caused hurt to him. It is further alleged that the petitioner abused the defacto complainant by calling his caste name.