KHADER @ ABDUL KHADER 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.) The petitioner herein is the accused in C.C.No.157 of 2016 on the file of the Judicial Magistrate of the First Class-I, Tirur. In the said case, he stand indicted for offences punishable under Sections 447, 341, 323, 325 and 354 of the IPC. The respondent Nos. 2 and

(3.) are the victims. 3. The prosecution allegation is that on 12.09.2015 at about 8.30 a.m., the accused trespassed into the house of the 2 nd respondent and attacked the respondents 2 and 3 causing grievous injuries.