MURALI KRISHNA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners in Crl.M.C.No.8518/2017 stands arrayed as the sole accused in CC.No.1945/2013 on the files of the Judicial First Class Magistrate Court- III, Thiruvananthapuram for offences punishable under sections 294(b), 323 & 354 of the Indian Penal Code, arising from Crime No.1309/2013 of Thampanoor Police Station.

(2.) It is alleged in the above complaint that on 28.7.2013, at 7.45 p.m., while the defacto complainant, who is the second respondent, was driving a vehicle through the road, the accused who was driving his vehicle questioned the defacto complainant and assaulted the defacto complainant. Crime was registered and after investigation, final report was laid.

(3.) In Crl.M.C.No.8519/2017, the petitioner is the sole accused in CC.No.1946/2013 of Judicial First Class Magistrate Court-III, Thiruvananthapuram for offences punishable under sections 294(b), 323 & 354 of the Indian Penal Code, arising from Crime No.1310/2013 of Thampanoor Police Station. In that case, the complaint of the defacto complainant was that on 28.7.2013 at 7.45 p.m., the petitioner herein has assaulted the defacto complainant, who is the second respondent. There is a further allegation that he wrongfully restrained a car driven by the second respondent and abused her. Crime was registered and after investigation, final report was laid.