IRFAN 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 Nos. 1 to 5 in C.C. No.78/2020 on the files of the Judicial First Class Magistrate Court-I, Alathur, registered for the offences under Ss. 143, 147, 148, 341, 323, 324, 506(ii) and 294(b) r/w Sec. 149 of the Indian Penal Code, 1860. Second respondent is the defacto complainant.

(3.) According to the prosecution, on 16/11/2019, the accused formed themselves into an unlawful assembly and wrongfully restrained the defacto complainant and assaulted him and thereby committed the offences alleged.