Ajayan Pillai vs State Of Kerala Represented By on 17 August, 2011

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Kerala High Court

Ajayan Pillai vs State Of Kerala Represented By on 17 August, 2011

Bench: B.P.Ray

       

  

  

 
 
       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                PRESENT :

      THE HONOURABLE MR. JUSTICE B.P.RAY

  WEDNESDAY, THE 17TH AUGUST 2011 / 26TH SRAVANA 1933

            Crl.MC.No. 2684 of 2011()
SC.957/2010 of ASSISTANT SESSIONS COURT, MAVELIKKARA
CRIME NO. 72/2008 OF VALLIKKUNNAM POLICE STATION
            ....................

PETITIONERS/ACCUSED NOS.1 TO 5:-

  1. AJAYAN PILLAI, AGED 35 YEARS,
    S/O.KRISHNA PILLAI, ELLATHU VADAKKATHIL VEETTIL,
    KADUVINAL MURI, VALLIKKUNNAM.

  2. SUBHASH BABU, AGED 33 YEARS,
    S/O.PODIYAN, SUDHARMALAYATHIL, KADUVINAL MURI,
    VALLIKKUNNAM.

  3. UNNI @ SUJITH, AGED 30 YEARS,
    S/O.SANKARAN NAIR, KALLAKASSERY THEKKU VEETTIL,
    KADUVINAL MURI, VALLIKKUNNAM.

  4. BIJOY, AGED 34 YEARS, S/O.THANKACHAN,
    THAYYIL VEETTIL, VALLIKUNNAM.

  5. VINEESH KUMAR, AGED 30 YEARS,
    S/O.MURALIDHARAN,ELLATHUPADEETTATHIL,
    KADUVINAL MURI, VALLIKKUNNAM.

  BY ADV. SRI.R.SUNIL KUMAR
          SMT.A.SALINI LAL

RESPONDENT/COMPLAINANT:-

  1. STATE OF KERALA REPRESENTED BY
    PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
    ERNAKULAM, REPRESENTING S.I. OF POLICE,
    VALLIKKUNNAM POLICE STATION, PIN 690 513.

  2. SURESH KUMAR, AGED 40 YEARS,
    S/O.MOOTHAKUNJU PILLAI, KUTTIYIL VEETTIL,
    KADUVINAL MURI, VALLIKKUNNAM VILLAGE,
    PIN 690 513.

  3. SAJITHA, AGED 29 YEARS,
    D/O.MOOTHAKUNJU PILLAI,KUTTIYIL VEETTIL,
    KADUVINAL MURI, VALLIKKUNNAM VILLAGE,
    PIN 690 513.

ADV. SRI. B. JAYASURYA,
     SRI.BINNY.A.THOMAS FOR R2 & R3

THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 17/08/2011,       THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:

CRL.M.C.NO.2684/2011


                            APPENDIX



PETITIONERS' ANNEXURES:


  ANNEXURE 1 : COPY OF THE FINAL REPORT (WITH ENGLISH
                   TRANSLATION)

  ANNEXURE 2 : AFFIDAVIT FILED BY RESPONDENTS 2 AND 3.



RESPONDENTS' ANNEXURES: NIL



                                             //TRUE COPY//



                                                   P.A. TO JUDGE

rv


                              B.P. RAY, J.
                      - - - - - - - - - - - - - - - - -
                    Crl.M.C. No.2684 of 2011
                       - - - - - - - - - - - - - - - -
          Dated this the 17th day of August, 2011.

                               O R D E R

Heard the learned counsel for the petitioners and the learned Public Prosecutor.

2. The petitioners are accused Nos. 1 to 5 in Crime No. 72 of 2008 of Vallikunnam Police Station for offences punishable under Sections 143, 147, 148, 149, 323, 324, 341 and 308 IPC and now pending as S.C. No. 957 of 2010 before the Assistant Sessions Court, Mavelikkara. It is stated that the matter has been settled between the parties. If that be so, let the de facto complainant and the other injured persons make a statement before the trial court to that effect. In that event if the learned trial court is satisfied that the matter has been settled between the parties, then it shall discharge the accused persons.

This Crl.M.C is disposed of as above.

sd/- B.P. RAY, JUDGE.

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