BOBAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Invoking the powers under Section 482 of the Code of Criminal Procedure ("the Code", for short), the petitioners have approached this Court seeking to quash the FIR in Crime No.527 of 2019 registered at the Narakal Police Station under Sections 143, 147, 341, 324, 427 r/w. Section 149 of the IPC.

(2.) The prosecution allegation is that on 20.03.2019 at about 11 pm, the petitioners formed themselves into an unlawful assembly and in prosecution of their common object, wrongfully restrained the de facto complainant and assaulted him causing injuries.

(3.) Heard Sri.T.A.Thomas, the learned counsel appearing for the petitioners, Sri.C.P.Shaji, the learned counsel appearing for the 2nd respondent, and the learned Public Prosecutor.