AYYAPPAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Oscar Plywoods, an establishment engaged in the manufacture of plywood was functioning in the vicinity of the residential home of some of the petitioners. As the said factory was functioning without securing a D & O license from the local authority, and without securing consent from the pollution control board, notice was issued by the local authority, directing stoppage of the manufacturing process. Annexure A4 order dated 15.7.2015 was also passed by this Court directing the local authority to ensure that the company does not function without a valid license.

(2.) When the company authorities continued with the functioning, ignoring the orders issued, the petitioners herein convened an agitation on 24.8.2015 in front of the factory premises. Immediately thereafter Annexure-A1 Crime was registered against the petitioners alleging offence punishable under sections 143, 147, 149, 188, 431 and 283 of the IPC. Later investigation was conducted and Annexure-A2 final report was laid before the jurisdictional Court.

(3.) In this petition filed under section 482 of the Code of the Criminal Procedure the petitioners seek to quash all further proceedings in the aforesaid case.