RAHUMATHULLA .K.A Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Code of Criminal Procedure (hereinafter referred to as 'the Code') with a prayer to invoke the extraordinary inherent powers and to quash the pending criminal proceedings.

(2.) The petitioners herein are the accused Nos.1 and 2 in C.C.No.1076 of 2015 on the file of the Judicial Magistrate of 1st Class, Kasaragod. They face indictment under Sections 323 and 324 read with Section 34 of the IPC.

(3.) The prosecution allegation is that on 19.2.2015 at 10.30 pm the petitioners herein in furtherance of their common intention assaulted the 2nd respondent and caused bodily injuries.