PRAMEELA FERGOD Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition, seeking to quash Annexure I charge-sheet, is filed by a teacher who stands implicated as an accused in Crime No.19 of 2016 of Kanjiramkulam Police Station registered under Sec. 324 of Indian Penal Code and Sec. 23 of Juvenile Justice Act (Care and Protection of Children) Act, 2000). The said crime was registered on a complaint that the third respondent, a minor represented in these proceedings by his mother, was beaten with a stick by the petitioner on both his hands for speaking a lie that his mathematics notebook had been lost. It is on the said basis that the crime was registered and the charge-sheet filed before the Judicial First Class Magistrate Court-III, Neyyattinkara numbered as CC No.1353 of 2016. On the ground that, no offence is made out, this petition is filed for quashing the final report and the further proceedings.

(2.) Though the third respondent was served, there is no appearance.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.