T.B.A.RAHMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.MC has been filed to quash all further proceedings in CC No. 353/2018 on the files of the Chief Judicial Magistrate Court, Kasaragod. The petitioners are the accused. The offences alleged against them are punishable under Ss. 143, 147, 148 , 294(b), 506(ii) r/w 149 of IPC.

(2.) The prosecution case in short is that on 13/8/2014 at 1.45 p.m., the petitioners and other known accused arrived in a car near the house of the defacto complainant, abused her in a filthy language and criminally intimidated showing guns and arms.

(3.) I have heard the learned counsel appearing for the petitioners as well as the learned Public Prosecutor.