(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure, to quash Annexure A9 Final Report and all further proceedings in C.C.No.541/2019 on the files of the Judicial First Class Magistrate Court-III, Thrissur.
(2.) Heard the learned counsel for the petitioners and the learned Public Prosecutor. I have perused the relevant records.
(3.) In this matter, the prosecution case is that, the accused herein, formed into an unlawful assembly, with knowledge that they are all members of the said assembly, in prosecution of their common object and with intention to abuse and threaten the de facto complainant, due to animosity arose out of non-payment of loan availed by the husband of the de facto complainant from Citizens Co operative Society, Thrissur District.