FR. SAJI JOB Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners who are accused Nos. 1 to 69 respectively in C.C.No.422/2019 on the file of the Judicial First Class Magistrate Court-I, Perumbavoor seek to quash the final report and all further proceedings pursuant to the registration of FIR No.584/2019 of Perumbavoor Police Station. The petitioners are alleged to have committed offences punishable under Ss. 143, 147, 341, 447, 506, 188 and 294(b) r/w Sec. 149 of the Indian Penal Code.

(2.) The matter relates to a church namely, Bethel Suloko Cathedral Church, Perumbavoor. Based on the complaint filed by respondent No.3, the Vicar of the Church, Perumbavoor Police registered FIR No.584/2019 alleging the aforesaid offences.

(3.) Respondent No.3, the defacto complainant came to the church on 10/3/2019 at about 7.30 AM. The petitioners who assembled there obstructed respondent No.3. The Munsiff's Court, Perumbavoor, had issued prohibitory injunction in favour of the de facto complainant as per order in I.A.No.95 of 2018 in O.S.No.31 of 2018. The petitioners violated the order of injunction passed by the Munsiff' Court. Accused No.11 showered abusive words towards the women assembled there. Accused No.4 intimidated the de facto complainant.