JOMI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed by the petitioner under Sec. 482 of the Code of Criminal Procedure seeking quashment of Annexure C Final Report in Crime No.690/2018 of Kodanadu Police Station, which is now pending as C.C. No.602/2018 on the files of the Judicial First Class Magistrate Court-III, Perumbavoor against him.

(2.) Heard the learned counsel for the petitioner, the learned Public Prosecutor and the learned counsel for the defacto complainant.

(3.) The sum and substance of the prosecution allegation is that the victim aged 13 years, who was studying in 8thStandard was beaten by the accused, when she secured less marks in a test paper conducted by the accused, who is the English Teacher and the Principal of St.Joseph School, Thottuva, where the minor girl was studying. Recording the statement of the victim, crime was registered alleging commission of offence punishable under Sec. 324 of the Indian Penal Code as well as Sec. 82 of Juvenile Justice Act ('JJ Act' for short, hereinafter).