MOHAMMED YASIR Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are the accused in C.C. No. 854 of 2017 pending before the Judicial First Class Magistrate's Court-I, Manjeri, which arose from the final report in Crime No. 577 of 2016 of Manjeri police station registered on 16/6/2016 alleging offence punishable under Ss. 143, 147, 148, 323, 324 read with Sec. 149 of the IPC.

(2.) Even though it was shown as an act by an unlawful assembly, only four accused persons have been arrayed in the charge sheet who are the petitioners. Petitioners have moved this Court under Sec. 482 of the Cr.P.C. seeking to quash the proceedings on the contention that the matter stands settled with the de facto complainant and other injured, who are the party respondents.

(3.) I heard the learned counsel for the petitioners and also the learned Senior Public Prosecutor.