SUNIL KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under S.482 of the Code of Criminal Procedure ( hereinafter referred to as 'the Code' ) with a prayer to invoke the extraordinary inherent powers and to quash the pending criminal proceedings.

(2.) The petitioner herein is the accused in Crime No.938 of 2016 of Palakkad Town Police Station. The aforesaid crime has been registered at the instance of the 3rd respondent alleging offences punishable under Sections 341, 323 of the IPC and under Section 75 of the Juvenile Justice (Care and Protection of Children) Act, 2015.

(3.) The petitioner herein is the conductor of a private bus. The prosecution allegation is that on 31.8.2016 there occurred a dispute between the petitioner as well as some students which included the 3rd respondent. On the next day, the 3rd respondent along with his friends intercepted the petitioner and questioned him. In the course of the said conversation, the petitioner is alleged to have kicked the 3rd respondent on his groin area causing hurt.