MOIDEEN Vs. T ABDULLATHEEF SAADI

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 S.C.No.173/2017 on the file of the District and Sessions Court, Kasaragod, wherein they face accusations of having committed offences punishable under Sections 143, 147, 148, 341, 323, 326, 506(ii) and 308 r/w. Section 149 of the IPC.

(3.) Brief facts of the case necessary to be noticed for considering the prayer sought for is that on 16.05.2016 at about 3 p.m., the accused along with ten others are alleged to have formed themselves into an unlawful assembly and in prosecution of their common object, attacked the respondents 1 and 2 causing injuries.