ABU LATHEEF BACKER Vs. MOHAMMED BASHEER

JUDGEMENT

(1.) Petitioners in Crl. M. C. No. 2070 of 2016 are accused Nos. 1 to 8 in Crime No. 13 of 2016 of the Koduvally Police Station, Kozhikode. The said crime was registered at the instance of the 1st respondent herein for offences punishable under Sections 143, 147, 148, 341, 323, 324, 326 and 308 read with Section 149 of the Indian Penal Code.

(2.) Petitioners in Crl. M.C. No. 2075 of 2016 are accused Nos. 1 to 6 in Crime No. 14 of 2016 of the Koduvally Police Station. The said crime was registered at the instance of the 1st respondent herein.

(3.) Crime No. 14 of 2016 is the counter case to Crime No. 13 of 2016 of the Koduvally Police Station. Petitioners in the respective cases have come up with these petitions seeking to quash all further proceedings in the above two cases on the ground that the disputes between the respective petitioners and the respondents have been settled by means of a compromise. In both the cases, injured witnesses have also been arrayed as respondents.