NOBLE JOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayer in the aforementioned Crl.M.C. filed under the enabling procedures contained in Sec. 482 of the Code of Criminal Procedure is as follows:

(2.) Heard Sri.B.Ramachandran, learned counsel appearing for the petitioner and Sri.Amjad Ali, learned Prosecutor appearing for the respondent State.

(3.) The petitioner has been arrayed as the sole accused in Crime No. 346/2018 of Vellamunda Police Station, which has been registered for offences punishable under Sec. 305 of the I.P.C. and Sec. 75 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (JJ Act). It is stated that the petitioner is working as a Higher Secondary School Teacher (Junior) in the Chemistry Department of the Sacred Heart Higher Secondary School, Dwaraka, Mananthavady. The prosecution case in brief is that on 10.12.2018 at about 6 p.m., one V.C.Vyshnav, a student of the said school committed suicide at his house by self immolation using kerosene and based on the suicide note recovered from the house of the deceased, in which as petitioner's name has been mentioned, the petitioner has been implicated as an accused for the abovesaid offences (Sec. 305 of I.P.C. (abetment of suicide of child) and Sec. 75 of the JJ Act.