AKASH Vs. STATE OF KERALA

JUDGEMENT

(1.) Invoking the powers of this Court under Section 482 of the Code of Criminal Procedure ("the Code" for short), the petitioners have approached this Court and have sought to quash the criminal proceedings initiated against them by the 2nd respondent herein, which is now pending on the files of the Judicial First Class Magistrate Court-II, Cherthala as C.C. No.384 of 2019. In the above proceeding, the petitioners face indictment for offences punishable under Sections 341, 323, 324 r/w Section 34 of the IPC.

(2.) From the prosecution records, it is discernible that the allegation against the petitioners is that on 06.12.2018 at about 7 pm, the petitioners herein, in furtherance of their common intention, wrongfully restrained the party respondents and attacked them causing injuries.

(3.) Heard Sri.M.M.Nias, the learned counsel appearing for the petitioners, Smt.V.A.Haritha, the learned counsel appearing for the party respondents and the learned Public Prosecutor.