SAJEESH M. Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayer in the above Criminal Miscellaneous Case filed under Sec. 482 of the Code of Criminal Procedure are as follows:

(2.) Heard Sri. K.K. Dheerendra Krishnan, learned counsel appearing for the petitioner/accused, Sri. Saigi Jacob Palatty, learned Senior Public Prosecutor appearing for R-1 (State) and Sri. B. Pramod, learned Advocate appearing for R-2 (lady defacto complainant).

(3.) The petitioner is the sole accused in Anx. I Crime No. 149/2016 of Manjeri Police Station, which has been registered for offence punishable under Sec. 506(i) of the IPC, on the basis of FIS/complaint given by 2nd respondent lady defacto complainant on 8.3.2016, in respect of the alleged incidents which has happened for the period from 22.2.2016 to 2.3.2016. The police after investigation has filed the impugned Anx. II final report/charge sheet in the above crime, which has now led to the pendency of C.C. No. 551/2016 on the file of JFCM-I, Manjeri. The prosecution case in short is that, at the relevant time the petitioner/accused was a student of the college in which the 2nd respondent lady defacto complainant is working as a lecturer. In regard to certain issues which happened in the college, the petitioner had made a post in his Facebook account making derogatory remarks against the 2nd respondent and threatened to kill her, etc.