SANTHOSH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused Nos.2 to 6 in Crime No.349/2010 of Chirayinkeezhu Police Station, Thiruvananthapuram which is now pending as C.C.No.1230/2013 on the file of the Judicial First Class Magistrate Court-1, Attingal. The offences alleged against the petitioners and 1st accused are under Ss. 143,147,148,149,324 and 451 of the Indian Penal Code (IPC).

(2.) The prosecution case is that, on 3/6/2010 at 11.50 a.m., the 2nd and 3rd Respondents were attacked by the petitioners and caused injuries to them. Annexure-2 is the F.I.R and Annexure-3 is the final report. The 1st accused passed away on 18/7/2021 and the proceedings against him now stand abated. This Crl.M.C. is filed by the petitioners praying for quashing all further proceedings pursuant to Annexure-3 final report.

(3.) Heard Sri. Sarin Panicker, the learned counsel for the petitioners, Smt. Seena C., the learned Public Prosecutor for the State and Smt. Vidya G. Nair, the learned counsel for the 2nd and 3rd Respondents.