FAMNAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Cr.P.C.

(2.) The petitioners herein are the accused in C.P No. 8 of 2018 on the file of the Judicial First Class Magistrate Court-I, Kozhikode. In the aforesaid case, they are being proceeded against for having committed offences punishable under Sections 143, 147, 148, 308, 323, 324 & 341 r/w Section 149 of the IPC.

(3.) On 10.01.2018 at about 4.45 p.m., the petitioners are alleged to have attacked the 2nd respondent causing injuries.