BADUSHA Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C has been filed to quash the proceedings against the petitioner in L.P.No.38/2015 on the files of the Judicial First Class Magistrate Court, Chavakkad (for short 'the trial court') on the ground of the acquittal of the remaining accused.

(2.) The petitioner is the accused No.3 in S.T.No.7467/2005 on the file of the trial court. Altogether, there were 16 accused. Except the petitioner and the accused No.14, all others have faced trial. The offences alleged are punishable under Ss. 143, 147, 225B, 353 read with 149 of the IPC.

(3.) The prosecution allegation is as follows: