SUNAIF Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the accused in Crime No.395/2018 of Manjeswar Police Station, Kasaragod. The above crime was registered alleging offences under Sections 294(b), 323, 324, 341, and 506(II) IPC.

(2.) The allegation against the petitioner is that on 04.08.2018 at about 11.30pm, the petitioner restrained the defacto complainant while he was travelling in a motor bike near Hosanagadi Railway gate in Bemgara Manjeswar Village. It is further alleged that the petitioner beat the defacto complainant with a stick and raised life threat abused him with filthy language due to previous enimity and thus the petitioner has committed the said offences.

(3.) The learned counsel for the petitioner submits that he is totally innocent of the allegations and he has no previous antecedents.