MUHAMMED FAYIZ 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.109 of 2019 on the file of the Judicial First Class Magistrate Court, Manjeri, wherein they face accusations of having committed offences punishable under Sections 147, 148, 341, 323, 324, 294(b), 427, 452, 149 and 143 of the IPC.

(3.) Brief facts of the case necessary to be noticed for considering the prayer sought for is that on 28.05.2016 at about 10.30. p.m, the petitioners in furtherance of their common intention, wrongfully restrained CW1 and assaulted the party respondents. They are also alleged to have committed mischief causing a loss to the tune of Rs.21,000/-.