MUHAMMED SHAHID Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are the accused Nos.1 to 4 in S.C.No.973 of 2021 on the file of District and Sessions Court, Manjeri. The aforesaid case arises from Crime No.172 of 2021 of Perinthalmanna Police Station, which was registered for the offences punishable under Sec. 308, 323, 324, 427 read with Setion 34 IPC.

(2.) The prosecution case is that, on 3/4/2021 at 12 noon, the accused persons attacked respondents 2 to 4, who are members of rival political party in connection with certain dispute regarding election. The said assault was made with iron rods and steel bracelet and in the said attack they sustained injuries. Annexure-A1 is the FIR registered and Annexure-A2 is the final report. This Crl.M.C is filed by the petitioners seeking to quash all further proceedings in the aforesaid FIR.

(3.) Heard Sri.C.M.Kammappu, learned counsel for the petitioners and Sri.V.Sreeja, learned Public Prosecutor for the State.