MANOJ JOSE Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) These petitions are 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.3013 of 2002 on the file of the Judicial First Class Magistrate Court-I, Aluva, wherein they face accusations of having committed offences punishable under Sections 323, 324, 427 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 sometime in the year 2002, the petitioners herein wrongfully restrained the de facto complainant and assaulted him causing injuries.