ABDULLAH RIZWAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are accused in C.C. No. 642/2017 of Judicial First Class Magistrate Court, Ottapalam arising from Crime No. 178/2017 of Ottapalam Police Station for offences punishable under Sections 294(b) of IPC and Section 119(b) of Kerala Police Act.

(2.) The crux of the prosecution allegation is that certain agitations were going on in the college wherein the petitioners were studying. The 2nd respondent is working as an Assistant Professor in that college. As is discernible from the records, on 21.02017 certain posters were pasted by some of the students, on the college buses. The Principal of the college demanded the students to remove it, but they refused to obey. It is stated that some of the teachers volunteered themselves to remove the posters. While the posters were being removed, some of the students allegedly misbehaved towards the teachers, showered them with abuses and videographed their acts and posted it in social media. Alleging that it caused considerable mental agony to the teachers, 2nd respondent laid a complaint on the next day. Crime was registered and after investigation, final report was filed.

(3.) The petitioners have approached this Court contending that they are absolutely innocent, that they have been wrongly implicated and that the case has affected their career. It was contended that the materials gathered by the investigating agency, even if accepted in toto, will not establish any of the ingredients of the offences alleged against them. Learned counsel for the 2nd respondent sought time on a premise that the 2nd respondent is not satisfied with the way in which the investigation was conducted and proposes to challenge the final report.