DILEEP ELDHO PAUL Vs. SANGEETHA

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 and 2 in S.C.No.721 of 2015 on the file of the Sessions court, Ernakulam. In the aforesaid case they face indictment under Section 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 and under Sections 294(b) , 323 and 447 read with Section 34 of the IPC.

(3.) The prosecution allegation is that on 15.2.2015 at about 9 pm, the petitioners herein in furtherance of their common intention uttered abusive words and called the respondents 1 to 3 by their caste name. It is also alleged that they assaulted the respondents 2 and 3 and caused bodily injuries.