UDAYAKUMAR 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.) On the basis of the information furnished by the 2nd respondent, Crime No.274 of 2014 of the Ayiroor Police Station was registered against the petitioners and investigation was taken up for offence punishable under Sections 143, 147, 447, 427, 294(b) and 506(i) read with 149 of the IPC, and on its completion final report has been laid before the Judicial Magistrate of First Class, Varkala and the same is now pending as C.C. No.578 of 2014.

(3.) The prosecution allegation is that the petitioners in furtherance of their common object formed themselves into an unlawful assembly and trespassed into the residential compound of the 2nd respondent abused and criminally intimated her.