RASHID Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner has invoked the jurisdiction under Sec. 482 Cr.P.C to quash all proceedings against him.

(2.) Petitioner is the sole accused in S.C. No.128/2019 on the files of the Assistant Sessions Court, Vatakara, arising out of Crime No.407/2011 of Nadapuram Police Station, Kozhikode district; registered for the offences under Ss. 143,147, 148, 341, 323, 326, 427, 308 r/w Sec. 149 of the Indian Penal Code, 1860. The second respondent is the de facto complainant.

(3.) According to the prosecution, on 21/8/2011 the accused persons formed themselves into an unlawful assembly and committed the offence of rioting on the public road, and after wrongfully restraining the de facto complainant, assaulted him with dangerous weapons with the intention to cause death, and thereby committed the offences alleged.