MAHESH GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C has been filed to quash Annexure A1 final report in Crime No.702/2013 of Vellarikkund Police Station, Kasaragod.

(2.) The petitioners are the accused Nos.5 to 8. The 2nd respondent is the defacto complainant and the respondent Nos.3 and 4 are the injured.

(3.) The offences alleged against the petitioners are punishable under Ss. 143, 147, 148, 506(ii), 249(b), 323, 324, 427, 452 and 498A r/w 149 of IPC and Sec. 23 of the Juvenile Justice (Care and Protection of Children) Act, 2000.