AJIMON Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused No.1 and 2 in crime No.278/2021 of Palakkad Town South Police Station, which is registered under Sections 448, 353, 354, 294(b), 342, 506, 341 and 34 of IPC and Section 120(o) of K.P.Act.

(2.) It is alleged that on 17.03.2021 at about 14.15 hours the defacto complainant - the Assistant District Development Officer, SC Development Office, Palakkad was wrongfully restrained by the petitioners and they deterred her from discharging her official duties and also outraged her modesty by using abusive language and video-graphed the entire incident by Facebook live, thereby accused committed the aforementioned offences.

(3.) According to the learned counsel for the petitioners, the petitioners are the office bearers of a registered Society, 'Parents and Students Welfare Association' (PASWA) with Reg.No.ALP/TC/153/2021. The members of the said Association complained against the non-distribution of GOI Post Matric Scholarship to deserving students belonging to Scheduled Castes community by the defacto complainant even after they produced the Government Order in this regard and the judgment of this Court. Hence the petitioners went to the office of the defacto complainant to enquire about the matter and there had some arguments with the defacto complainant, out of the same this false case has been foisted against the petitioners.