ABHIJITH P.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') to quash the proceedings against the petitioners in Crime No.598/2017 of the Koyilandy police station and the final report filed by the police in that case.

(2.) The petitioners are the first and the second accused in the aforesaid case. The allegation against them is that they have committed the offences punishable under Sections 452, 332 and 294(b) read with 34 I.P.C and Section 3(1) of the Prevention of Damages to Public Property Act, 1984.

(3.) The prosecution case is as follows: On 04.05.2017, at about 14.30 hours, the petitioners and another person criminally trespassed into the Regional Transport Office at Koyilandy. The second petitioner used obscene words to the annoyance of the third respondent who was discharging his duties in that office as Assistant Motor Vehicles Inspector. The first petitioner beat the third respondent on his face with his hands and he also hit on his face with a bunch of keys and pushed him down to the ground. The petitioners caused obstruction to the discharge of his duties as a public servant. The petitioners also caused damage to the printer in the office causing a loss of Rs.8,800/- to the Government.