DIVYA .K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Cr.P.C.

(2.) The petitioner herein is the accused in C.C. No.796 of 2018 on the file of the Judicial First Class Magistrate Court, Payyannur. The aforesaid case is arisen from Crime No.350 of 2018 registered at the Pazhayangadi Police Station under Sections 323, 324, 332 of the IPC and Section 3(1) of the Prevention of Damage to Public Property Act.

(3.) On 4.7.2018 at 12.40 pm, the petitioner is alleged to have trespassed into the Taliparamba Police Station and insisted for meeting the Sub Inspector. When permission was denied, she is alleged to have gone on a rampage and assaulted the police officers on duty. It is also alleged that she voluntarily caused hurt to the police officers to deter them from discharging their official duties and committed mischief by damaging public property.