JAIDAS, AGED 55 YEARS, S/O.FRANCIS, KULAMBRATH HOUSE, VARAYIDAM, THRISSUR DISTRICT Vs. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM

JUDGEMENT

(1.) This petition is filed under Sec. 482 of the Code of Criminal Procedure.

(2.) The petitioner is the accused in C.C.No.778 of 2015 on the file of the Judicial Magistrate of First Class-II, Thrissur. The offences alleged are under sections 448 and 353 of the IPC.

(3.) The de facto complainant was the Assistant Agricultural Director having her office at Puzhakkal. On 28.1.2015 at about 10.30 a.m., the petitioner, claiming himself to be a farmer entered her office and laid himself down on the floor of the office room. He behaved as if he was under the influence of alcohol. He used unpalatable words in the presence of her subordinate officers. According to the de facto complainant, she was deterred from performing her official duties as a public servant. Stating all these aspects, a complaint was submitted before the Sub Inspector of Police based on which Crime No.134 of 2015 of the Town West Police Station, Thrissur was registered. Later investigation was completed and final report was laid before Court . The learned Magistrate took cognizance of the offence under section 448 and section 353 of the IPC. The final report is sought to be quashed invoking the powers of this Court under section 482 of the Code.