SUROOR Vs. CIRCLE INSPECTOR OF POLICE

JUDGEMENT

(1.) These applications are filed under Section 482 Cr.P.C for quashing the proceedings against the petitioners therein in the cases pending in the courts below which are based on the final report filed in Crime No.294/2016 of Payyoli police station.

(2.) As per Annexure-A1 final report filed in Crime No.294/2016 of Payyoli police station, there are six accused in the case. The allegation against them is that they have committed the offences punishable under Sections 143, 147, 148, 341, 323, 324, 294(b) and 308 read with 149 I.P.C. As per the final report, it is alleged that the accused formed themselves into an unlawful assembly and wrongfully restrained the de facto complainant and attacked him with iron rods and made attempt to commit culpable homicide not amounting to murder.

(3.) The case against the petitioners in Crl.M.C.No.3450/2019, who are accused Nos.2 and 4 to 6, is pending in the Assistant Sessions Court, Vadakara as S.C.No.1390/2016. The case against the petitioner in Crl.M.C.No.3734/2019, who is the third accused, is pending before the Court of the Judicial First Class Magistrate, Payyoli as C.P.No.66/2016.