GIRILAL Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 438 of the Crimial P.C.

(2.) The applicant herein is the accused in Crime No.1638 of 2018 registered at the Kadakkal Police Station under Sections 341, 323, 354 and 509 of the IPC.

(3.) On 10.9.2018 at 5 P.M., the applicant herein is alleged to have wrongfully restrained the de facto complainant and slapped on her face consequent to which she fell down.