SOORAJ KUNJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused Nos. 1 to 4 in Crime No. 478 of 2018 of Pooyappally Police Station, Kollam Rural for offences punishable under Sections 323, 341, 354 and 354-B r/w Section 34 IPC.

(2.) The case of the prosecution is that on 10.03.2018, at 7.30 p.m., at Ooyur Parayil, accused Nos. 1 to 4, who came in two motorcycles, caused hurt to the de facto complainant, outraged her modesty and insulted her. It is also alleged by the Prosecution that the accused committed such offence due to the reason that the de facto complainant had warned the parents of the first accused that he is riding his bike in a dangerous manner.

(3.) The learned counsel for the petitioner submits that the petitioner is innocent of the allegations levelled against him and there is no material to attract Sections 354 and 354-B of IPC.