BAIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the accused in C.P. No.19 of 2018 on the files of the court of the Judicial Magistrate of First Class - 1, Attingal.

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

(3.) Heard both side.