ABDUL VAHID Vs. STATE OF KERALA

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 C.C. No.1035 of 2013 on the file of the Judicial First Class Magistrate Court-IV, Kozhikode, wherein they face accusations of having committed offences punishable under Sections 143, 147, 148, 323, 324 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 21.07.2012 at about 2.30 p.m., the petitioners wrongfully restrained the 2 nd respondent and attacked him causing injuries.