SHAMSUDEEN @ SHA Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under S.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 S.C.No.526 of 2016 pending on the file of the Additional Sessions Court (for the trial of the cases relating to Atrocities and Sexual Violence against Women and Children), Ernakulam.

(3.) The 3rd respondent was working in a hardware store run by the 1st petitioner. According to the 3rd respondent, the petitioners 1 to 5 in furtherance of their common intention assaulted him physically and mentally from the month of August, 2013 and thus committed the offences.