KRIPADEV 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 criminal proceedings initiated against them by the 2nd respondent herein, which is now pending on the files of the Judicial First Class Magistrate Court-III, Palakkad as C.C. No.381 of 2019. In the above proceeding, they face indictment for offences punishable under Sections 143, 147, 341, 323, read with Section 149 of the IPC.

(2.) The prosecution allegation is that on 13.02.2019 at 1.30 am, the petitioners formed themselves into an unlawful assembly and in prosecution of their common object, assaulted the 2nd respondent causing injuries.

(3.) Heard Sri.T.M.Sudheer, the learned counsel appearing for the petitioners, Sri.K.L.Shyam, the learned counsel appearing for the 2nd respondent, and the learned Public Prosecutor.