ANIL KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under section 482 of the Crimial P.C., 1973.

(2.) The petitioners herein are the accused Nos.1 to 4 in C.C. No.229 of 2015 on the file of the Judicial First Class Magistrate Court-I, Kottarakara. In the aforesaid case, they are being proceeded against for having committed offences punishable under Sections 294(b), 323, 324 r/w. Sec. 34 of the IPC.

(3.) On 4.3.2009 at 8.30 pm, the petitioners are alleged to have wrongfully restrained the 3rd respondent and assaulted him causing injuries.