MOHAMMED ASHRAF Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein is the accused in of the Judicial First Class Magistrate Court-I, Hosdurg. In the aforesaid case, he stands indicted for having committed offences punishable under Sections 323, 448, 294(b), 354 and 506(i) of the IPC.

(2.) The prosecution allegation is that on 11.12.2015 at around 7.30 p.m., the petitioner trespassed into the house of the 2 nd respondent herein and assaulted her. By his act, the petitioner is alleged to have outraged her modesty.

(3.) Heard the learned counsel appearing for the petitioner, the party respondent and the learned Public Prosecutor.