(1.) Leave granted.
(2.) This appeal arises from a judgment of a learned Single Judge of the High Court of Kerala dtd. 3/3/2021.
(3.) On 3/2/2016, FIR 205 of 2016 was registered at police station Alappuzha North against the appellants for the alleged commission of offences punishable under Ss. 294(b), 323, and 324 read with Sec. 34 of the Indian Penal Code 1806. The first appellant was named as the second accused, the second appellant as the third accused and the third appellant as the first accused. On 26/9/2016, the Sub-Inspector of police at Alappuzha North police station submitted a report under Sec. 173(2) of the Code of Criminal Procedure 1973 implicating the appellants in the commission of the alleged offences. The case came to be numbered as CC No 2177 of 2016 before the JFCM Court - I, Alappuzha.
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