HAMZA Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Code of Criminal Procedure (hereinafter referred to as 'the Code') with a prayer to invoke the extraordinary inherent powers and to quash the pending criminal proceedings.

(2.) The petitioners herein are the accused Nos. 1 and 2 in C.C.No.915 of 2015 on the file of the Judicial Magistrate of 1st Class-II, Perinthalmanna. In the aforesaid case, they stand indicted under Sections 341, 323, and 294(b) read with Section 34 of the IPC.

(3.) The prosecution allegation is that on 12.10.2013 at about 5.30 pm, owing to the previous enmity, the petitioners restrained the 2nd respondent and assaulted him causing injuries.