SHAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Code of Criminal Procedure ("the Code" for brevity) with a prayer to quash the proceedings pending against the petitioners.

(2.) The petitioners herein are the accused in C.C. No.23 of 2016 on the files of the Judicial First Class Magistrate Court-II, Mavelikkara. In the aforesaid case, they stand indicted for having committed offence punishable under Sections 341, 294(b), 323 and 324 r/w. Section 34 of the IPC.

(3.) The prosecution allegation is that on 10.11.2015, the petitioners herein attacked the 2nd respondent and caused injuries.