V.K. PAVITHRAN Vs. KUNIYIL RAJEEVAN

JUDGEMENT

(1.) THE petitioner has approached this Court seeking the following relief:

(2.) BRIEFLY put, the case of the petitioner is as follows: The petitioner is the President cum Managing Trustee of the "Poyiloor Sree Muthappan Madappura Kshethra Committee". The Poyiloor Sree Muthappan Madappuram is a temple where Muthappan is worshipped and there is 'Vellattam' ceremony in every month. The administration of the temple is managed by a committee consisting of 21 members of which petitioner is the present President. The annual festival of the temple was conducted in March 2012. The respondents 1 to 3 and their men infuriated by the non-inclusion of name in the committee, trespassed into the committee office and caused considerable damages. They unleashed violence. The petitioner filed Ext.P1 complaint. Ext.P2 is the FIR.

(3.) TODAY when the matter came up, we heard the learned counsel for the petitioner, learned counsel appearing on behalf of respondents 1 to 3 and also the learned Government Pleader.