VIMAL Vs. THE STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the accused in C.C.2017/2014 on the file of the judicial magistrate-II, first class, Ernakulam. The offence alleged against him is the one punishable under Sec.509 of IPC. He seeks to quash the case against him.

(2.) The petitioner and the 2nd respondent are the students of the Government Law College, Ernakulam. The petitioner is junior to the 2nd respondent in the college. The prosecution case is that the petitioner made a bad remark against the 2nd respondent intending to insult the modesty of the 2nd respondent. The petitioner contends that no offence under Sec.509 of IPC would lie against him. Therefore the case against him is sought to be quashed.

(3.) Heard the learned counsel for the petitioner and the learned public prosecutor.