ASOKAN Vs. CIRCLE INSPECTOR OF POLICE, PAYYOLI

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 petitioners herein are the accused Nos.1 to 6 in S.C.No.367 of 2017 on the file of the Additional District and Sessions Court (POCSO), Kozhikkode. In the said case, they stand indicted for offences punishable under Sections 143, 147, 148, 452, 324, 308, 506(i) and 354 r/w. Section 34 of the IPC.

(3.) The prosecution allegation is that on 25.03.2016 at 8.45 p.m., the petitioners trespassed into the residential home of the 2nd respondent and attacked her with a weapon causing injuries.