SAIBUDHEEN @ M.MOHAMMED SAIBUDHEEN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings in C.C.No.1386 of 2018, pending on the file of the Judicial Magistrate No.II, Padmanabapuram.

(2.) The case of the prosecution is that the defacto complaint's brother was elected as Secretary of Jameer Ajilil Kuran Valgatheesh Palivasal. There was some previous enmity, between the accused persons and the Mosque administration. Due to which, the petitioners abused the defacto complaint and assaulted him and caused injuries. Hence the complaint.

(3.) The learned counsel appearing for the petitioners would submit that the petitioners are innocent persons and they have not committed any offence as alleged by the prosecution. He would further submit that the fourth petitioner died.