SURESH KUMAR T. M. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused Nos. 27 and 1 in Crime No.21 of 2018 of Sannidhanam Police Station, which is now pending as S.T.No.435 of 2019 before the Gramanyayalaya, Ranni. The offences alleged against the petitioners are under Ss. 143, 144, 147, 353, and 188, read with Sec. 149 IPC.

(2.) The prosecution case is that the accused persons, along with several other persons, formed an unlawful assembly near Sabarimala Sannidhanam at 10:30 P.M on 18/11/2018 with the intent to protest against the judgment of the Hon'ble Supreme Court permitting entry of women to the holy shrine. It was further alleged that the accused persons sat in protest on the concrete staircases and pathway near the Sannidhanam Police Station, chanting religious/spiritual slogans hailing Lord Ayyappa and thereby disobeyed the prohibitory orders passed by the District Collector. Annexure-A is the FIR 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 as against the petitioners.

(3.) Heard Sri.V.Sajith Kumar, learned counsel for the petitioners and Sri.C.S.Hrithwik, learned Public Prosecutor for the State.