JASMI N Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners in these Crl.M.Cs. are the alleged victim and an accused (A2) in a prosecution under Secs.511, 354 and 366(A) read with Sec.34 of the IPC. Proceedings were initiated on the basis of a complaint filed by the father of the victim.

(2.) The crux of the allegations is that the principal accused - one Viswan, came in a motorcycle and intercepted the victim who was walking along the road with a friend of hers along the road. He allegedly assaulted the victim. In the meantime, another car came and stopped near them. There was an attempt to drag the victim into the car. The victim and the said companion made hue and cry. People of the locality also intervened. The attempt was foiled. The father of the victim thereupon, lodged the First Information Statement. A crime has been registered. Investigation is complete. Final report has been filed raising the allegations against the petitioner herein also alleging that he was one of the persons who came in the car and tried to drag the victim into the car. Cognizance has been taken against the petitioner/2nd accused also.

(3.) It is at that stage that the victim initially and the 2nd accused later has come to this Court with applications under Sec.482 of the Cr.P.C. The 2nd accused had earlier come to this Court with Crl.M.C.No.2208/06 and the same was subsequently withdrawn.