VINAYAN M.C. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Section 482 Cr.P.C for quashing the proceedings against the petitioners in the case C.C No.1400/2018 on the file of the Court of the Judicial First Class Magistrate-I, Muvattupuzha.

(2.) The petitioners are accused 1 to 65 in the aforesaid case. The allegation against the petitioners is that they have committed the offences punishable under Sections 143, 146, 147, 342, 448 and 427 read with 149 I.PC.

(3.) The petitioners were students of Nirmala College in Muvattupuzha. The allegation against them is that, on 06.08.2018, they criminally trespassed into the office room of the Principal of the College and wrongfully confined him till 20.30 hours on that day and that the first accused broke the glass on the table causing a loss of Rs.5,000/- to the College.