ABDUL FAHAD Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under section 482 of the Crimial P.C., 1973.

(2.) The petitioner herein is the accused in S.T. No.451 of 2018 on the file of the Judicial First Class Magistrate Court-IV, Kozhikode. In the aforesaid case, he is being proceeded against for having committed offences punishable under Sections 341, 353, 294(b) and 506(1) of the IPC.

(3.) The petitioner is a B.Com student of the Malabar Christian College and the 2nd respondent is the teacher in the Malayalam department therein. The allegation is that on 20.6.2018 at 10.45 p.m. the petitioner entered the said department and abused the 2nd respondent and deterred him from discharging his duties.