AHAMMED 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 Nos.4 and 6 in C.C.No.1037 of 2014 on the file of the Chief Judicial Magistrate Court, Kasaragod. The aforesaid case has originated from Crime No.85 of 2012 registered at the Vidyanagar Police Station alleging offences punishable under Sections 143, 147, 148, 341, 323 and 324 read with Section 149 of the IPC.

(3.) The prosecution allegation is that on 10.02.2012 at 1.35 p.m., the petitioners wrongfully restrained one Aboobacker Siddique and his brother Rashad E.A. and thereafter, assaulted them with soda bottles and caused injuries.