CHANDRASEKHARAN NAIR Vs. THE STATE OF KERALA

JUDGEMENT

(1.) This application is filed by the sole accused in C.C.No.282 of 2014 of Additional Chief Judicial Magistrate Court, Thiruvananthapuram for offences punishable under sections 294(b) and 506(i) of the Indian Penal Code to quash the entire proceedings.

(2.) The case of the de facto complainant is that on 04.01.2014 at about 6.10a.m., while she along with her friend were proceeding along the public road, when they reached in front of the house of the accused herein, who he was standing there,abused her, by calling her name and declaring that ...[VERNACULAR TEXT OMITTED]... It is further alleged that while she proceeded forward, he followed her and threatened her. According to the de facto complainant, it was due to a previous enmity towards her husband, for having filed a proceeding against the accused. Complaint was filed, crime was registered and after investigation, final report was laid.

(3.) Petitioner, contending that he is a retired Executive Engineer of KSEB, regarded in high esteem by the people of the locality, that he had not committed any of the acts as alleged sought to quash the prosecution. According to him, even though the entire allegations are taken in toto, that does not disclose any ingredients charged upon him.