EARNEST C JOHNSON Vs. M M SANTHOSH

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned counsel appearing for the 1 st respondent in all these cases. Heard the learned Public Prosecutor also.

(2.) Petitioners are police officers seeking quashment of the order taking cognizance in the respective cases.

(3.) The 1 st respondent in each cases preferred a private complaint before the Judicial First Class Magistrate Court, Idukki, alleging offences punishable under Sections 307, 341, 323 and 294(b) of the Indian Penal Code (in short, 'the IPC'). Gist of the allegations, in common, in all the three complaints is as follows :-