DR. PRAMOD JOHN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner challenges the proceedings in C.C. No.1504 of 2017 on the files of Judicial First Class Magistrate's Court- IX, Ernakulam.

(2.) Petitioner is facing an indictment for the offence under Sec. 20(3) of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (for short 'the Act').

(3.) The prosecution alleges that on 30/11/2016 petitioner had without taking care of his father while residing at Ernakulam, put him in a taxi and sent him off to Thiruvananthapuram when he was not able to take care of himself and was suffering from old age diseases and thereby abandoned the parent and committed the offence under the Act.