MANIKANTAN @ MANI 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 to 5 in Crime No.469 of 2016 of Bekal Police Station registered at the instance of the 2nd respondent herein alleging offences punishable under Sections 143, 147, 148, 341, 323, 324, 326 and 308 read with Section 149 of the IPC.

(3.) The prosecution allegation is that on 5.8.2016 at 4.30 pm, the petitioners herein along with 15 others who could be identified at sight formed themselves into an unlawful assembly and in prosecution of their common object, wrongfully restrained the 2nd respondent and thereafter assaulted him causing injuries.