ABDUL MAJEED Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONS filed under Section 482 of the Code of Criminal Procedure (in short, "Cr.P.C.").

(2.) PETITIONERS are the accused in C.C.No. 105 of 2011 on the file of Chief Judicial Magistrate Court, Manjeri. In a private complaint they have been implicated for offences punishable under Sections 341, 423, 424, 294(b) and 506(ii) read with Section 34 of the Indian Penal Code (in short, "IPC").

(3.) HEARD Shri Rakesh K., learned counsel for the petitioners and Shri Justin Jacob, learned Public Prosecutor.