AJEESH JAFFER Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners have invoked the jurisdiction under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, to quash all proceedings against them.

(2.) Petitioners are accused Nos. 1 and 2 in Crime No.1092/2024 of Kottayam West Police Station, registered for the offences under Ss. 294(b), 324 and 326 r/w Sec. 34 of the Indian Penal Code, 1860. Third respondent is the defacto complainant.

(3.) According to the prosecution, the accused had, on 22/6/2024, assaulted the defacto complainant after abusing him and inflicted grievous injuries, and thereby committed the offences alleged.