JISHNU THAMPI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 528 of B.N.S.S. by the accused Nos. 1 to 8 in Crime No.448 of 2019, Thrikkunnappuzha Police Station, Alappuzha, which is pending as S.C No.1122 of 2022 on the file of Assistant Sessions Court, Mavelikkara. The offences alleged against the petitioners are punishable under Ss. 143, 147, 148, 341, 294(b), 323, 324, 341, 427, 452, 354, and 308 of Indian Penal Code.

(2.) The prosecution case is that on 5/4/2019, around 7:00 PM, they formed themselves into an unlawful assembly, wrongfully restrained the de facto complainant and his friends, and attacked them with dangerous weapons. It is also alleged that if the blow inflicted against the charge witness No.2 was not blocked, the same would have resulted in fatal injury as well as to his death.

(3.) According to the petitioners, the dispute has been settled with the de facto complainants and all of them agreed to drop all further proceedings relating to the above dispute. Therefore, the petitioners prayed for quashing all further proceedings against them.