NIZAMUDHEEN MANAKKAT THODI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners herein are accused No.1 to 9 in C.C.No.653/2018 on the files of the Judicial Magistrate of First Class Court-I, Tirur, arising out of Crime No.106/2018 of Valanchery Police Station, Malappuram registered for the offences punishable under Ss. 143, 147 and 153 r/w Sec. 149 of the Indian Penal Code, 1860. The second respondent is the de facto complainant.

(3.) According to the prosecution, accused had on 16/4/2018 formed themselves into an unlawful assembly and committed illegal acts including destruction of banners that were erected in relation to the festival of temple, and thereby committed the offences alleged.