RASHEED K.S Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed by the petitioners under Sec. 482 of the Code of Criminal Procedure seeking quashment of Annexure A1 and all further proceedings against them in M.C. No.37/2023 on the files of Additional Chief Judicial Magistrate Court, Ernakulam.

(2.) Heard the learned counsel for the petitioners, the learned Public Prosecutor and the learned counsel appearing for respondents 2 and 3.

(3.) The petitioners are respondents 2 to 4 in M.C. No.37/2023 of the Additional Chief Judicial Magistrate Court, Ernakulam.