JIJI A. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the accused in S.C. No.440 of 2018 on the files of the trial court. The offences alleged are the offences punishable under Sections 447, 285 and 427 read with Section 34 I.P.C. and Section 3(1)(x) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) The petitioners have filed this Crl.M.C. praying for quashing Annexure - AII final report and further proceedings against the petitioners in the above said case.

(3.) Heard.