GEETHA MANOHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein has been arrayed as the sole accused in the instant Crime No.832/2019 of Kannur Town Police Station, which has been registered for offence punishable under Sec. 323 of the I.P.C. The lady defacto complainant in this case is the 3rd respondent herein, who is a student in the college concerned for M.Com. II Year batch, wherein the petitioner herein is working as principal. On 3.7.2019 the 3rd respondent had lodged a statement before the Kannur Town Police alleging the petitioner herein, who is the head of the Department of Commerce, Chinmaya Mission College, Thalap, Kannur, where the 3rd respondent is studying for M.Com., has raised her voice, while several other teachers and students were present and shouted the following words:

(2.) Heard Sri.B.G.Harindranath, learned counsel appearing for the petitioner accused and Sri.E.C.Bineesh, learned Prosecutor appearing for respondents 1 & 2. Though notice has been duly served on R-3 by special messenger, there is no appearance for that party.

(3.) The main allegation raised by the 3rd respondent in Anx.1 petition filed before the SHO concerned, which later led to the registration of the crime, is as follows: