JOSEPH JOHN Vs. STATE OF KERALA
LAWS(KER)-2022-5-109
HIGH COURT OF KERALA
Decided on May 25,2022

JOSEPH JOHN Appellant
VERSUS
STATE OF KERALA Respondents

JUDGEMENT

KAUSER EDAPPAGATH, J. - (1.)This Criminal Revision Petition has been filed challenging the order passed by the Judicial First Class Magistrate Court-III, Kollam in C.M.P.No.111/2021.
(2.)The petitioner is the accused. The offences alleged against him are punishable under Ss. 341, 294(b), 323, 324 and 326 of IPC. The prosecution case, in short, is that on 15/1/2021 at about 10.45 am, at the premises of the Mediation Centre, Kollam, the petitioner, who is the father-in-law of the defacto complainant, by uttering obscene words, assaulted on the head and hands of the defacto complainant and also hit on her nose using a mobile phone, thereby committing the offences.
(3.)During investigation, the mobile phone was seized and it is now kept in the court. The petitioner filed an application under Sec. 451 of Cr.P.C as C.M.P No.111/2021 to release the mobile phone. The said application was dismissed by the court below as per the impugned order. Challenging the same, this revision petition has been filed.


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