NAZEER P. C. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in CC No.515/2018 on the files of the Judicial First Class Magistrate Court-II, Hosdurg. The allegation against him is that he committed offence under Sec. 294(b) of the Indian Penal Code, 1860, and Sec. 117(e) of the Kerala Police Act, 2011.

(2.) The prosecution case is that in between 11 am and 6.30 pm, on 6/3/2018, the petitioner continuously telephoned the Sub Inspector of Police, Neeleswaram, to his land phone and mobile phone, and subjected him to verbal abuse and also threatened him from proceeding against a complaint which the Sub Inspector has received against the petitioner.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor representing the State of Kerala.