JOSEPH AKKARA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners in this Crl.M.C. filed under Section 482 of Cr.P.C., are accused Nos.1 to 3 in C.C.No.228/2012 on the file of JFCM-III, Thrissur. The petitioners seek to quash Annexure-VI final report laid against them on the motion of the 2nd respondent, who is the de facto complainant, for commission of offences punishable under Sections 447 , 506(1) read with Section 34 IPC.

(2.) The prosecution allegation against the petitioners is that on 1.2.2012 they, in furtherance of the common intention, criminally trespassed upon the compound in their possession in which 'Augustine Akkara Margin Free Shop' is situated and put up a few concrete posts on the northern side of the compound. The further allegation is that the petitioners threatened the de facto complainant putting her to fear of death.

(3.) I heard the learned counsel for the petitioners and also the learned Public Prosecutor. Even though the 2nd respondent was served, she was not represented today.