JINESH @ DINESH Vs. ABDUL MAJEED

JUDGEMENT

(1.) This petiiton is filed under Section 482 of the Code of Criminal Procedure.

(2.) On the basis of the information furnished by the 1st respondent herein, Crime No. 865 of 2014 of the Thamarassery Police Station was registered against the petitioners herein for offences punishable under Sections 143, 147, 148, 341, 324 and 308 read with 149 of the IPC. After investigation final report has been laid before the jurisdictional Magistrate and the case has been committed to the court of Sessions and has been numbered as on the file of the First Additional Assistant Sessions Judge, Kozhikode.

(3.) Succintly stated, the prosecution allegation is that on 14.12.2014 at 10.30 p.m., the petitioners formed themselves into an unlawful assembly, armed with deadly weapons and assaulted the 2nd respondent after wrongfully restraining him.