SREEJESH PANICKAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a revision petition filed by accused Nos.1 to 38 and 41 in C.C No. 1847/2015, challenging the order dated 08.3.2019 of the Judicial First Class Magistrate's Court, Kalamassery in C.M.P No. 1389/2018, an application filed by the Assistant Public Prosecutor under Section 321 of the Cr.P.C.

(2.) The petitioners are implicated as accused in Crime No.953/2015 of Kalamassery Police station for having allegedly committed offences punishable under Sections 143, 147 and 342 read with Section 149 of the I.P.C and under Section 3 (1) of the Prevention of Damages to Public Properties Act, 1982.

(3.) The petitioners were students of Cochin University of Science and Technology during the academic year 2015-2016.