SHAJI 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, 1973, to quash all further proceedings in re.C.C.No.823/2018 on the files of the Judicial First Class Magistrate Court-XI, Thiruvananthapuram, arose out of crime No.84/2014 of Vanchiyoor Police Station. Petitioners herein accused Nos.2 to 4 in the above case.

(2.) Heard the learned counsel for the petitioners, the learned counsel appearing for the de facto complainant and the learned Public Prosecutor.

(3.) In this matter, offences punishable under Ss. 323, 324, 354 and 427 read with Sec. 34 of IPC are alleged to have been committed by the petitioners.