RAJESH PANANGAD Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein is the accused in Crime No.695/2015 of Alathur Police station for offences punishable under sections 117(d) and 119(b) of the Kerala Police Act, 2011.

(2.) The allegation of the second respondent, the defacto complainant, was that, on 10/6/2015 while she was performing her duties as a teacher in her school, the petitioner herein who is the son of the manager of the school, took her photograph without her permission, using his mobile phone. He showed it to other teachers also. Alleging that it amounted offences under the Kerala Police Act, FIS was laid, crime was registered and after investigation, final report was laid. Matter is pending as CC No.2443/2015 of the Judicial First Class Magistrate, Alathur.

(3.) The accused has approached this court, with a prayer to quash the proceedings on a premise that, even on the admitted facts, no offence will lie against the petitioner herein and his prosecution is bad in law. Notice was issued to the second respondent, who has chosen to remain absent.