KAMIS JUMA 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.207 of 2018 on the file of the Additional Chief Judicial Magistrate Court, Thiruvananthapuram, in which case, they are summoned for answering a charge under Sections 294(b), 341, 506(i), 447 r/w. Section 34 of the IPC.

(3.) Brief facts of the case necessary to be noticed for considering the prayer sought for is that on 28.01.2017 at about 10 am, the petitioners in furtherance of their common intention, committed house trespass and after wrongfully restraining the 2 nd respondent, criminally intimidated him.