LABAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners have invoked the jurisdiction under Sec. 482 of Cr.P.C to quash all proceedings against them.

(2.) Petitioners are accused Nos. 1 to 5 in C.C. No.1547/2019 on the files of the Judicial First Class Magistrate's Court-I, Varkala, arising out of Crime No.783/2018 of Anchuthengu Police Station, registered for the offences under Ss. 143, 147, 149, 294(b), 323 and 324 r/w Sec. 308 of the Indian Penal Code, 1860. Respondents 2 to 4 are the defacto complainant and the injured witnesses.

(3.) Heard the learned counsel for the petitioners and the learned counsel for the respondents, apart from the learned Public Prosecutor.