AADIL S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under section 438 of the Cr.P.C., 1973

(2.) The applicant herein is the accused in Crime No.2414 of 2018 of the Kayamkulam Police Station registered under Sections 294(b), 506, 323 and 354 of the IPC.

(3.) A gold anklet was allegedly handed over to the applicant herein by the de facto complainant for raising some amount. On 13.9.2018, the de facto complainant went to his house and demanded the anklet back. It is alleged that the applicant is alleged to have threatened her as well as her husband by wielding a brick. While she was going back with her husband on a bike, the applicant is alleged to have chased her and pulled her down and then slapped her. Raising these allegations, a complaint was filed on 15.9.2018 at 5.30 p.m., based on which, the crime was registered.