(1.) Petitioners have invoked the jurisdiction under Sec. 482 Cr.P.C to quash all proceedings against them.
(2.) Petitioners are accused in C.C.No.56/2023 on the files of the Juvenile Justice Board, Thalassery arising out of Crime No.62/2023 of Peravur Police Station, Kannur District, registered for the offences punishable under Ss. 143, 147, 341, 323 r/w Sec. 149 of the Indian Penal Code, 1860. The second respondent is the defacto complainant.
(3.) According to the prosecution, on 2/2/2023 the accused, in furtherance of their common intention, formed themselves into an unlawful assembly, and assaulted the de facto complainant, and thereby committed the offences alleged.