SARATH KUMAR A.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 438 of the Cr.P.C.

(2.) The applicant herein is the accused in Crime No.420 of 2018 of the Tirurangadi Police Station registered under Section 324 of the IPC and Section 75 of the Juvenile Justice (Care and Protection of Children) Act , 2015.

(3.) The applicant is a High School Assistant and is working at Munniyur Higher Secondary School in Malappuram District. The above crime was registered at the instance of a student of the X Standard. According to him, on 7.11.2018, while the de facto complainant and other students were loitering outside the class room, the applicant caned them and asked them to get into the class. The victim, without wasting no effort, went to the police station in an autorickshaw and lodged a complaint, leading to the registration of the crime.