P.S.SREEDHARAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner was the President of the Kerala State Unit of Bharatiya Janatha Party (BJP). He is now discharging his duties as the Governor of the State of Goa. While the petitioner was serving as the Kerala State President of BJP, he was arraigned as an accused in Crime No.600/2018 of Kasaba Police Station, Kozhikode. The above case was registered alleging an offence punishable under Sec. 505(1)(b) of IPC.

(2.) The allegation against the petitioner is as follows:-

(3.) The 2nd respondent, submitted a complaint before the Station House Officer, Kozhikode Kasaba Police Station on 5/11/2018 as evident by Annexure-I. Based on the same, an application was filed before the Judicial First Class Magistrate Court-III, Kozhikode for getting orders under Sec. 155(2) Cr.P.C for registering a case. As per Annexure-II order, the learned Magistrate granted sanction. Accordingly, Annexure-III FIR was registered. According to the petitioner, even if the entire allegations are accepted, no offence is made out against the petitioner. Hence, this Criminal Miscellaneous Case is filed.