MAJO MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) CRIME has been registered against the petitioner alleging offences under section 452, 323, 354 and 294(b) IPC and section 3(1)(xi) of SC/ST (Prevention of Atrocities) Act.

(2.) THE learned counsel submits that in fact there was a civil suit between the parties. THEre was also an allegation that the complainant's son attempted to cut and remove the teak wood tree in respect of which a complaint was filed, pursuant whereto, the complainant's son was summoned to the Police Station on 14.3.2012. THE Police was stated to have directed the complainant and her son not to remove the cut tree from that compound. Later, according to the petitioner, a false complaint was filed against him on 11.3.2012 incorporating sections 452 of IPC and 3(1) (xi) of SC/ST (Prevention of Atrocities) Act along with other offences only to see that the petitioner is harassed.