JAYENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure, to quash Annexure A1 First Information Report in Crime No.540/2023 of Ollur Police Station, Thrissur. The petitioners herein are accused Nos.1 to 6 in the above case.

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

(3.) In this matter, offences punishable under Ss. 341, 323 and 34 of the Indian Penal Code are alleged to have been committed by the accused.