SIDDIQUE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused in CC No. 64/2021 on the file of the Judicial First Class Magistrate's Court-II, Kannur arising out of Crime No. 607/2020 of Mayyil Police Station, Kannur.

(2.) The offences alleged are under Ss. 143, 147, 148, 341, 323, 324 r/w Sec. 149 of the IPC. The allegation is that on 2/10/2020 at 20.00 hours, the accused persons, seven in number, formed an unlawful assembly and in prosecution of their common object, wrongfully attacked the 2nd respondent using wooden stick etc and caused him injuries. The petitioners are before this Court for quashing the proceedings under Sec. 482 Cr.P.C on the ground of settlement.

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