MOHANAN Vs. SUDHALATHA AND OTHER

JUDGEMENT

(1.) The petitioner herein is the sole accused in Crime No.747/2012 of Alathur Police station for offences punishable under sections 448 and 354 IPC.

(2.) The first respondent is the de facto complainant, The case of the de facto complainant was that, she being an employee of the Munsiff Court, Alathur, was posted on court duty on 29/7/2018, which happened to be a Sunday. She commenced her duty at 9 a.m. While she was sitting in the veranda in front of the court at about 10 a.m., the petitioner herein, who was running a hotel in the court compound, came to her and sat near her. After some time, he pulled her arm and pressed her breast. She laid complaints on 29/7/2018 and 1/7/2018, pursuant to which crime was registered.

(3.) Contending that the above allegation is baseless and false and that he is sought to be wrongly implicated due to a dispute between the court staff and the advocates regarding the running of the hotel, the petitioner herein has approached this court to quash the proceedings.