MOHANAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Cr.P.C.

(2.) The petitioners herein have approached this Court seeking to quash the proceedings pending against them as C.C. No. 2084/2016 on the file of the Additional Chief Judicial Magistrate Court, Thiruvananthapuram, wherein they face accusations of having committed offences punishable under Sections 143, 147, 148, 149, 447 and 427 of the IPC.

(3.) Brief facts of the case necessary to be noticed for considering the prayer sought for is that on 10.10.2016 at about 8.30 pm, the petitioners herein trespassed into the property of the 2nd respondent and committed mischief.