SHAMNAD Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed by the petitioners under Sec. 482 of the Code of Criminal Procedure, to quash all further proceedings in Crime No.317/2012 of Perumpadappu Police Station, Malappuram, now pending as C.C. No.214/2015 on the files of the Judicial First Class Magistrate Court, Ponnani.

(2.) Heard the learned counsel for the petitioners and the learned Public Prosecutor.

(3.) In this matter, prosecution alleges commission of offences punishable under Ss. 323, 452, 294(b), 506(ii), 427 read with 34 of the IPC.