PURUSHU Vs. GANESHAN

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 4 in C.C. No.220/2017 on the files of the Judicial First Class Magistrate Court, Vadakara arising of out of Crime No.1782/2016 of Vadakara Police Station, registered for the offences under Ss. 143, 144, 148, 341, 324, 448 r/w Sec. 149 of the Indian Penal Code, 1860. 1st respondent is the defacto complainant.

(3.) Heard Sri.Zubair Pulikkool, the learned counsel for the petitioners and Sri.Hashim V.H., the learned counsel for the respondents, apart from Smt. Sreeja V., the learned Public Prosecutor.