SHAHINA K.K. Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) Petitioners seek to quash the proceedings in S.C.865/2016 pending before the court of session, Ernakulam division. They are the accused in the said case. The offences alleged against them are those punishable under Sec 294(b) of IPC read with IPC 34 and under Sec.3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (for short, the SC/ST (PoA) Act).

(2.) Heard Sri.Mansoor Ali, the learned counsel for the petitioners and Sri.C.M.Prabhakaran, the learned senior public prosecutor.

(3.) One of the grounds taken in the petition is that no offence is attracted to implicate the petitioners. I perused annexe-A1 which is a copy of the FI statement given by the first informant. The words allegedly used against the first informant are stated in the FI statement. Those words, if uttered, would, prima facie, attract Sec.294(b) of IPC and Sec.3(1)(x) of the SC/ST (PoA) Act).