U.G. REMESAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE accused in Crime No. 554 of 2013 of the Athirappilly Police Station, registered for the offences punishable under Sections 354, 324 and 506(i) IPC read with Section 34 IPC, have come up under Section 482 Cr.P.C. for getting Annexure -A6 First Information Report and further proceedings against them based on it, quashed.

(2.) THE petitioners have narrated the factual matrix, in short, as follows:

(3.) STRANGELY enough, evidently at the junction of Kalabhavan Mani, the lady, who was present in the car, gave a distorted version to the Police and caused to register the present Crime. According to her, the Forest Officials had demanded Kalabhavan Mani to fill in diesel in the Forest jeep and when Kalabhavan Mani declined, they were attacked by the Forest Officials. It is also alleged that her presence in the vehicle was questioned by the Forest Officials and her modesty was outraged by pulling on her dress and beating her with a stick by them. It seems that she had given a version that she along with her husband, who is a Doctor by profession, along with Kalabhavan Mani had gone to the tribal colony for imparting medical aid to the tribals.