BIJU NATHAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in these Criminal Miscellaneous Cases are for quashment of the respective impugned criminal proceedings initiated against the petitioners in these cases, which essentially arise out of the allegations in the nature of case and counter case. The 2 petitioners in Crl.M.C.No.3335/2017 are the contesting respondents 2 and 3 in , whereas the 4 petitioners in are the contesting respondents 2 to 5 in Crl.M.C.No.3335/2017.

(2.) The facts in Crl.M.C.No.3335/2017 are as follows. The petitioners in Crl.M.C.No.3335/2017 are the accused in Anx.A-1 Final Report in Crime No.813/2015 of Puthoor Police Station registered for offences alleged under Secs.143, 147, 148, 324, 308, 294 (b) r/w Sec.149 of the IPC, which has led to the institution of S.C.No.1140/2016 on the file of the Assistant Sessions Court, Kottarakkara. The incident happened on a spur of the moment and there is no premeditated action.

(3.) The facts in are as follows: The petitioners in are the accused in Anx.A-1 Final Report in Crime No.812/2015 of Puthoor Police Station registered for offences alleged under Secs.323, 324, 326, 308 r/w Sec. 34 of the IPC, which has led to the institution of S.C.No.272/2016 on the file of the Assistant Sessions Court, Kottarakkara. The incident happened on a spur of the moment and there is no premeditated action. It is also submitted that the 3rd petitioner has got an employment in the Central Industrial Security Force.