XXXXX Vs. STATE OF KERALA

JUDGEMENT

(1.) The culpability component in the context of offence under the Bharatiya Nyaya Sanhita, 2023 ('B.N.S.', for short), and also the Juvenile Justice (Care and Protection of Children) Act, 2015 ('J.J. Act', for short), when a teacher canes a student in order to discipline him/her is the subject matter of these three Criminal Miscellaneous Cases, for which reason, the three cases are heard and disposed of by this Common Order.

(2.) Crl.M.C.No.8067/2024

(3.) Crl.M.C.No.9017/2024 The petitioner/accused seeks to quash Crime No.1521/2024 of Kodungallur Police Station. The prosecution would allege that the petitioner caned a student, aged six years, for not being attentive in the class, thus committing the offences under Sec. 118(1) of the B.N.S. and also under Sec. 75 of the J.J. Act.