ASHISH Vs. BENNY

JUDGEMENT

(1.) Dated this the 16th day of February, 2024 This Crl.M.C has been filed to quash all further proceedings in C.C.No.153/2016 on the file of the Juvenile Justice Board, Ernakulam.

(2.) The petitioner herein is a Juvenile in Conflict with Law (JCL) in the above case. The offences alleged against him are punishable under Ss. 323, 326 and 506(ii) read with 34 of the IPC.

(3.) Originally, the Kuruppampady Police registered Crime No.121/2012 against the petitioner and two others under the above Ss. . The petitioner herein was shown as the accused No.2. The prosecution case in short is that the petitioner and the remaining accused on 28/1/2012 at around 7.00 p.m in pursuance of the existing civil dispute, assaulted the 1st respondent and thereby committed the above mentioned offences.