S. NITHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) Leave granted.

(2.) These appeals arise out of a common order, and hence the same have been heard analogously and are being decided together by this judgment.

(3.) These appeals by special leave are preferred on behalf of the appellants herein for assailing the final judgment and order dtd. 3/7/2019 passed by the High Court of Kerala at Ernakulam in Crl. MC. No. 8108 of 2018, whereby, the petition preferred by the appellants herein seeking quashing of the proceedings of Criminal Case No. 791 of 2013 on the file of learned Judicial Magistrate First Class, Court-II, Attingal(hereinafter being referred to as 'JMFC') for the offences punishable under Sec. 494 read with Sec. 34 of the Indian Penal Code, 1860(hereinafter being referred to as 'IPC') was rejected.