FAISAL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Section 482 Cr.P.C for quashing the proceedings against the petitioner in the case L.P.No.25/2017 on the file of the Court of the Judicial First Class Magistrate, Nadapuram which arises out of Crime No.654/2010 of Nadapuram police station.

(2.) The petitioners are accused 2 and 9 in the final report filed in Crime No.654/2010 of Nadapuram police station which was registered under Sections 143, 147, 148, 452, 427 and 436 read with 149 I.P.C and also under Sections 3, 4 and 5 of the Explosive Substances Act, 1908.

(3.) The prosecution case is that on 10.11.2010, at about 01.00 hours, the accused formed themselves into an unlawful assembly and in prosecution of the common object of that assembly, they criminally trespassed into the veranda of the house XII/516-A of Nadapuram Panachayat and threw bombs into the house and also caused damage to the window glasses and other materials in the house and caused a loss of Rs.2,00,000/- to the de facto complainant and her husband.