ANTONY MICHAEL Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Code of Criminal Procedure (hereinafter referred to as 'the Code' for brevity).

(2.) The petitioner herein is the accused in C.C.No.1401 of 2018 on the files of the Judicial Magistrate of First Class-I, Kottayam. In the aforesaid case, he is accused of having committed offences punishable under Sections 323 and 354 of the IPC.

(3.) The 2nd respondent is the de facto complainant. She alleges that on 4.3.2018 at 1.45 pm., she had gone to the house of the petitioner herein to meet his wife. It is alleged that at about 3.30 pm, when she entered, the petitioner closed the door from behind and subjected her to abuse. Based on the aforesaid allegations, a Crime was registered on the same day itself. Later, investigation was completed and final report was laid.