NEELA LOHITHA DASAN NADAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Revision petitioner is the sole accused in C.C. 2/2001 on the file of the court of Judicial Magistrate of the First Class III, Trivandrum. Commission of offence punishable under S.354 of the Indian Penal Code is alleged against the petitioner. Date of occurrence is 21.12.1999. FIR was registered on 20.2.2000 as Crime No 47/2000 of Museum Police Station and subsequently renumbered as Crime No, 40 / CR / 2000 by the Crime Branch CIT), Investigation, Trivandrum.

(2.) Ori 25.2.2000 accused filed a Writ Petition under Art.226 of the Constitution ' before this Court as O.P. No. 6210/00 In which the State of Kerala was respondent No.1 and the Director General of Police was respondent No. 2. Respondents 3 to 5 were the S.H.O., Museum Police Station, the de facto complainant and the husband of the defacto complainant respectively. The main prayer in the above O.P. was to quash Crime No. 47/2000 of the Museum Police Station.

(3.) A Division Bench of this Court disposed of the O.P. by judgment dated 8.3.2000. Para.2 of the above judgment reads as follows: