ABHIMANYU 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 are accused 1 to 5 in C.C No. 2029/2022 on the files of the Judicial First Class Magistrate Court, Malappuram, arising out of Crime No. 1038/2022 of Malappuram Police Station, registered for the offences punishable under Ss. 447, 341, 342, 143 and 147 read with Sec. 149 of the Indian Penal Code, 1860. The second and third respondents are the de facto complainant and injured witnesses.

(3.) According to the prosecution, the accused had on 31/10/2022 formed themselves into an unlawful assembly and trespassed into the college campus and restrained the de facto complainants, and thereby committed the offences alleged.