RAJESHKUMAR @ RAJESH Vs. THE 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 petitioners herein are the accused in S.C.No.382 of 2018 on the file of the Additional Session's Court-I, Pathanamthitta. In the said case, they stand indicted for offences punishable under Sections 323, 324, 294(b), 308 read with Section 34 of the IPC. The respondent Nos. 2 to 4 are the victims.

(3.) The prosecution allegation is that on 9.5.2016 at about 8.45 p.m., the petitioners formed an unlawful assembly and attacked the victims with weapons causing injuries.