K. P. SASIKALA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the accused Nos.1 and 2 in Crime No.21/2019 of Kannur Town Police Station which is now pending as C.C. No.215/2020 before the Judicial First Class Magistrate Court, Kannur. The offences alleged against the petitioners are under Ss. 294(b), 506(i), 427 read with Sec. 34 of the Indian Penal Code (IPC).

(2.) The prosecution case is that, on 3/1/2019, at 5.45 am, accused Nos. 3 to 5 have committed mischief at Caltex Junction, Kannur, by vandalizing the auto rickshaw bearing registration No. KL 13 AB 7923 owned by the 4th respondent / de facto complainant and thereby caused damage to the auto rickshaw to the tune of Rs.5,650.00. It is further alleged that a harthal was called for by the petitioners 1 and 2, being the office bearers of an organization which was protesting against the implementation of the decision to permit entry of women in Sabarimala Temple. Annexure-A is the F.I.R. and Annexure-B is the final report submitted by the police. This Crl.M.C. is filed for quashing all further proceedings pursuant to Annexure-B final report.

(3.) Heard Sri. Sajith Kumar V., learned Counsel appearing for the petitioners and Smt.Nima Jacob, learned Public Prosecutor. Even though notice was served upon the 4th respondent, there is no appearance for him.