SIRAJUDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner has invoked the jurisdiction under Sec. 482 of Code of Criminal Procedure, 1973 to quash all proceedings against him.

(2.) Petitioner is the accused in C.C. No.815 of 2017 on the files of the Judicial First Class Magistrate's Court-I, Punalur, arising out of Crime No. 713 of 2017 of Yeroor Police Station, Kollam, registered for the offences under Ss. 294(b) and 323 of the Indian Penal Code, 1860. Second respondent is the defacto complainant.

(3.) According to the prosecution, the accused had on 15/5/2017, abused the defacto complainant and assaulted him and thereby committed the offences alleged.