A.K.VISWANATHAN Vs. ANGAMALI MUNICIPALITY

JUDGEMENT

(1.) These petitions are filed under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') for quashing the proceedings against the petitioners in the case C.C.No.629/2017 on the file of the Court of the Judicial First Class Magistrate, Angamaly.

(2.) The petitioner in Crl.M.C.No.5211/2019 is the first accused and the petitioner in Crl.M.C.No.5302/2019 is the second accused in the aforesaid case. For the sake of convenience, they shall be hereinafter referred to as 'the first accused' and 'the second accused' respectively, at appropriate stages. The documents are referred to as they are produced in Crl.M.C.No. 5302/2019.

(3.) The first accused was the Circle Inspector and the second accused accused was the Sub Inspector of Angamaly police station. The offences alleged against them are punishable under Section 447 read with 34 I.P.C and Section 2 of the Prevention of Insults to National Honour Act, 1971 (hereinafter referred to as 'the Act').