FR.VARGHESE PULLYATTEL Vs. STATE OF KERALA

JUDGEMENT

(1.) THE respective petitioners in both the cases are representing two different factions of parishioners of Mar Michael Jacobite Syrian Church, Mamalassery. The prayer in Crl.M.C.NO.3597/12 is to quash Annexure B complaint as well as Annexure C FIR in Crime No.413/11 of Ramamangalam Police Station. As far as the prayer in W.P.(C)No.2149/13 is concerned, the same is to direct respondents 3 and 4 therein to execute the order of the Judicial First Class Magistrate Court, Kolencherry dt.30.10.2012.

(2.) HEARD the learned counsel for the petitioners and the learned Additional Director General of Prosecution.

(3.) AS far as the pleas raised in W.P(C)No.2149/13 are concerned, therein the allegation is that when the petitioner was offering the morning mass on 20.11.2011 at 8 a.m., the 5th respondent, namely the petitioner in Crl.M.C.No.3597/12 and others obstructed the holly mass and thereby committed various offences.