AJEESH V.J. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petition is filed under Sec. 482 of the Code of Criminal Procedure to quash Annexures-A1 FIR and A2 final report in Crime No.693/2016 of the Perinthalmanna Police Station and all further proceedings in S.T No.329/2022 of the Perinthalmanna Grama Nyayalaya, Pulamthole.

(2.) The petitioners are the accused Nos.1 to 6 in the above crime, which is registered against them for the offences punishable under Ss. 143, 147, 447, 323, 341 and 294(b) read with Sec. 149 of the Indian Penal Code.

(3.) The prosecution allegation against the petitioners is that on 20/10/2016, they in furtherance of a common intention formed an unlawful assembly and wrongfully restrained the defacto-complainant/the third respondent, caused hurt to him and abused him in obscene language. Thus, the petitioners have committed the above offences.