GHOSHRAV Vs. STATE OF KERALA AND OTHERS

JUDGEMENT

(1.) This application is filed under Section 438 of the Cr.P.C.

(2.) The applicant herein is the accused in Crime No.299 of 2018 registered at the Kasaba Police Station, under Sections 323, 324, 308, 294 (b) r/w Section 34 of the IPC.

(3.) On 26.6.2018 at about 12.30 p.m., while the de facto complainant parked his car in the road adjacent to the house of his wife's house, the applicant is alleged to have rushed towards him and abused him profusely. When the wife of the de facto complainant intervened, the applicant is alleged to have pushed her down and subjected her to assault. Thereafter, he is alleged to have inflicted injury on the de facto complainant with a solid block and caused a fracture on the floor of his right orbital bone. It is further alleged that the father of the applicant joined him to abuse and assault the de facto complainant and his wife.