MUHAMMED JAMSHID K. Vs. MUHAMMED JABIR K.

JUDGEMENT

(1.) Petitioners in Crl. M.C.No. 2072 of 2016 are accused Nos. 1 to 4 in Crime No. 653 of 2015 of Koduvally Police Station (now pending as C.P. No.21 of 2016 on the files of the Judicial First Class Magistrate Court -I, Thamarassery). The aforesaid crime was registered for the offences punishable under Sections 341 and 308 read with Section 34 of the Indian Penal Code at the instance of the 1st respondent herein.

(2.) Petitioners in Crl. M.C. No. 2078 of 2016 are accused Nos. 1 to 6 in Crime No. 654 of 2015 of the Koduvally Police Station which was registered for offences punishable under Sections 143, 147, 148, 341, 324 and 308 read with section 34 of the Indian Penal Code.

(3.) Crime No. 654 of 2015 of Koduvally Police Station is the counter case to Crime No. 653 of 2015 of the Koduvally Police Station (now pending as C.P. No. 21 of 2016 on the files of the Judicial First Class Magistrate Court -I, Thamarassery). Both the crimes have been registered in respect of an incident which took place on the same day at the same time between rival groups. Petitioners have come up with these petitions seeking to quash all further proceedings against them in the respective crimes on the ground that disputes between them have been amicably resolved.