NASARUDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused 1 to 3 in the case C.C.No.279/2016 on the file of the Court of the Judicial First Class Magistrate, Neyyattinkara. This petition is filed under Section 482 Cr.P.C for quashing the proceedings against the petitioners in the case.

(2.) The offences alleged against the petitioners are punishable under Sections 500, 501 and 505(2) read with 120B I.P.C and Section 118(d) of the Kerala Police Act, 2011.

(3.) The prosecution case is that the accused affixed posters at a public place which contained statements defamatory to Mr.Sen Kumar who was the Additional Director General of Police and that the contents of the posters affixed by the accused were intended to cause enmity and hatred among the members of his community.