IQUBAL Vs. K RAHNA

JUDGEMENT

(1.) This petition is filed under Sec. 482 of the Code of Criminal Procedure ("the Code" for brevity) with a prayer to quash the proceedings pending against the petitioner.

(2.) The petitioner herein is the accused in C.C No.866 of 2018 pending on the file of Judicial First Class Magistrate Court-V, Kozhikode. In the aforesaid case, he faces indictment under Sections 323, 324, 341 and 326 of the IPC.

(3.) The de facto complainant is the legally wedded wife of the petitioner. The prosecution allegation is that on 13.09.2018 at 08.30 p.m, the petitioner, in an inebriated state, assaulted the de facto complainant and caused injuries.