HARIS Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Section 482 of the Cr.P.C., seeking to quash Annexure A1 final report against the petitioner in Crime No. 524 of 2002 of Payyannur Police Station, now pending before the Judicial First Class Magistrate Court, Payyannur as L.P. 21 of 2008.

(2.) I heard the learned counsel for the petitioner as well as the learned Senior Public Prosecutor.

(3.) Petitioner is the 1st accused in Crime No. 524 of 2002 of Payyannur Police Station. On completion of investigation charge sheet has been laid before the Judicial First Class Magistrate, Payyannur, alleging offence punishable under Sections 143, 147, 148, 323, 341, 427 read with Section 149 of the IPC. There are five accused in the final report. The crime was registered on the basis of the First Information Statement given by one Madhusoodhanan, driver of bus bearing Registration No. KRN.399. It is alleged that while the said Madhusoodhanan was driving the bus, accused persons formed an unlawful assembly and in prosecution of their common object intercepted the bus, assaulted and injured him and also caused damage to the bus.