K.K.RAMACHANDRAN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) This Crl.M.C has been filed to quash all further proceedings in C.C.No.2255/2017 on the file of the Judicial First Class Magistrate Court, Chavakkad (for short 'the court below').

(2.) The petitioner is the accused. The 2nd respondent is the defacto complainant. The offences alleged are punishable under Ss. 294(b) and 354 A of IPC.

(3.) The petitioner is a Paediatrician practicing at T.M. Hospital, Chavakkad. The child of the 2nd respondent was a patient of the petitioner. The alleged incident was taken place on 7/6/2017 at about 6 pm at the hospital when the 2nd respondent brought her child to the petitioner for treatment. It is alleged that, while treating the child, the petitioner misbehaved with the 2nd respondent by showing obscene action with his finger and uttering obscene words against her.