CHORATH RAFI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been filed by the petitioners seeking to quash the entire further proceedings against the petitioners/accused Nos.1 to 5 in crime No.191/2013 of Kalpakanchery police station registered for the offence punishable under Ss. 143, 147, 148, 341, 323, 326 and 506(1) read with Sec. 149 of the Indian Penal Code.

(2.) It is alleged that the petitioners/accused Nos.1 to 5 in furtherance of their common object formed themselves into an unlawful assembly and rioted with deadly weapons on 11/4/2013 at 11 am at Puthanathani - Cheloor road assaulted the minor son of the defacto complainant with iron rod and hands, resulting in grevous injuries to him and intimidated him and thereby accused persons committed the offence aforementioned.

(3.) The pettioners settled the entire issues with the defacto complainant/second respondent as well as the injured/third respondent. Adv.Ajoy Venu appeared on behalf of the defacto complainant and reports about the settlement arrived at between the parties.