LETHA J. Vs. STATE OF KERALA

JUDGEMENT

(1.) A9, A8 and A7 in Crime No. 645 of 2014 of the Mananthavady Police Station, registered for the offences under S.9(f), S.9(l), S.19(1) and S.21(2) of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as 'the POCSO Act'), have come up under S.482 CrPC, to quash Annexure - A7 First Information Report in the said crime and all further proceedings based on it as against them, quashed.

(2.) The petitioners are Director of Technical Education, Senior Joint Director, Directorate of Technical Education and Joint Director, Regional Directorate of Technical Education, respectively.

(3.) On the basis of some alleged 'media reports in a section of the Press on 12/06/2014', the Child Welfare Committee, Wayanad (hereinafter referred to as 'the CWC, Wayanad') has seen suo motu registered a case on the alleged sexual assault on girl students in Government Technical High School at Dwaraka, Mananthavady. It is alleged that the 1st accused Anil Kumar K. V., who was a Draftsman Gr. II of the said School, had sexually assaulted and harassed the girl students of the said School repeatedly for a long period. On 12/06/2014, the CWC, Wayanad has directed the head of the institution to submit a detailed report along with it. It seems that, they have directed the Joint Director, Regional Directorate of Technical Education also to submit a detailed report. The reports were submitted.