AYYUB ALI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused Nos.3, 4, 5, 7, 11, 16 and 18 in Crime No.121/2005 of Kondotty Police Station. Now they are seeking to quash the proceedings in the light of the settlement in the case as well as Annexure A5 judgment of this Court filed by the other accused in the same case.

(2.) It is stated that the matter is pending as L.P.No.5/2009 in C.P.No.70/2007 on the file of the Judicial First Class Magistrate Court, Malappuram.

(3.) Heard learned counsel on both sides and learned Public Prosecutor.