SUSEELAN @ PRABODH 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 petitioners herein are the accused in C.C.No.110 of 2017 on the file of the Judicial First Class Magistrate Court-I, Pathanamthitta. In the said case, they stand indicted for offences punishable under Section 294(b) read with Section 34 of the IPC. The respondent Nos. 2 and 3 are the victims.

(3.) The prosecution allegation is that, on 28.09.2016 at about 2 p.m., the petitioners herein abused the wife of the de facto complainant and thus committed the offence.