HARIDAS 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 and 2 in C.C.No.85/2022 on the files of the Judicial Magistrate of First Class Court-I, Alathur arising out of Crime No.1210/2021 of Vadakkencherry Police Station, Palakkad District, registered for the offences punishable under Ss. 341, 326 and 447 r/w Sec. 34 of the Indian Penal Code, 1860. The first respondent is the defacto complainant.

(3.) According to the prosecution, on 7/11/2021, the accused, in furtherance of their common intention, trespassed into the de facto complainant's property, after restraining him and assaulting him with a wooden stick, and thereby committed the offences alleged.