MOHAMMED IRFAN N.S. 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 the accused in C.C. No.106 of 2023 on the files of the Judicial Magistrate of First Class, Mattancherry, arising out of Crime No.1031 of 2022 of Matttancherry Police Station, registered for the offences under Ss. 143, 147, 427, 447 and 294(b) r/w Sec. 149 of the Indian Penal Code, 1860. Respondents 2 to 4 are the defacto complainant as well as the injured witnesses.

(3.) According to the prosecution, on 29/11/2022, the accused trespassed into the verandah of the office of an organisation called KSU and abused the students therein and pelted stones at them and also damaged the flags and festoons and thereby committed the offences alleged.