Kerala High Court
Jijesh K.J vs Sree Hari on 5 December, 2013
Author: Harun-Ul-Rashid
Bench: Harun-Ul-Rashid
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE HARUN-UL-RASHID
THURSDAY, THE 5TH DAY OF DECEMBER 2013/14TH AGRAHAYANA, 1935
Crl.MC.No. 5864 of 2013 ()
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CC 64/2013 of CHIEF JUDICIAL MAGISTRATE COURT,PATHANAMTHITTA
CRIME NO. 571/2012 OF KOIPURAM POLICE STATION, PATHANAMTITTA
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PETITIONERS/ACCUSED :
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1. JIJESH K.J., AGED 20 YEARS
S/O.JANARDHANAN.T.K, KADACKALTHEKKETHIL
KALYATHARA JUNCTION, MAMPARA.P.O.,
CHERIANADU VILLAGE,PATHANAMTHITTA DISTRICT. 689 508.
2. SACHU S.KUMAR, AGED 20 YEARS
S/O.SAJIKUMAR.M.G, KARTHIKA BHAVAN, KARAKKAL MURI
PERINGARA VILLAGE, PATHANAMTHITTA DISTRICT. 689 108.
3. GIREESHKUMAR M.M., AGED 20 YEARS
S/O.MADHUSUDHAN KURUP, MADHU BHAVAN, SEETHATHODU.P.O.
SEETHAKUZHY, PATHANAMTHITTA DISTRICT. 689 667.
4. DEEPAK C.VIJAYAN, AGED 21 YEARS
S/O.P.K.VIJAYAN, KARMPANNUR HOUSE, THENGUMKAVU.P.O.
PRAMADOM VILLEGE, PATHANAMTHITTA DISTRICT. 689 646.
5. DEEPU SANKAR K.R., AGED 20 YEARS
S/O.S.K.REGHUNATH, KOLLORPEDIKAYIL HOUSE, PALIEKKARA
THIRUVALLA, PATHANAMTHITTA DISTRICT. 689 645.
6. SUJITH VIJAYAKUMAR., AGED 21 YEARS
S/O.VIJAYAKUMAR K.G, KARIMPANNUR HOUSE,
MEZHUVELI VILLEGE, KARITHOTTA.P.O.,
KOZHENCHERRY TALUK, PATHANAMTHITTA DISTRICT. 689 507.
7. VINEETH S.NAIR, AGED 20 YEARS
S/O.V.SOMAN NAIR, LEELA BHAVAN, KARIMCHERIMANNIL
MATHOOR.P.O., CHENNERKARA VILLEGE
PATHANAMTHITTA DISTRICT. 689 645.
8. SHIJINRAJ, AGED 20 YEARS
S/O.SHAJI, THEKKUMKARA HOUSE, MUNDUKOTTACKAL HOUSE
PATHANAMTHITTA VILLEGE
PATHANAMTHITTA DISTRICT. 689 645.
Crl.MC.No. 5864 of 2013 ()
9. ABHIJITH S.KUMAR, AGED 20 YEARS
S/O.SANTHOSH, SANTHOSH BHAVAN, MANGARAM MURI
KONNI, PATHANAMTHITTA-689 691.
BY ADV. SRI.AJEESH K.SASI
RESPONDENTS/DEFACTO COMPLAINANT & STATE:
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1. SREE HARI, AGED 21 YEARS
S/O.KAMALAN, SREE BHAVAN, PUNNAMOODU
KOODAL MURI, KALANJUR VILLEGE
PATHANAMTHITTA DISTRICT. 689 693.
2. ALEX G.SAM, AGED 19 YEARS,
S/O.SAMUEL JOSEPH, PUTHUPARAMPIL HOUSE,
CHEKCHAVDU MURI, KANJIKKUZHY VILLEGE
KOTTAYAM DISTRICT-686 001.
3. STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR
HIGH COURT OF KERALA, ERNAKULAM. 682 031.
R1 & R2 BY ADV. SRI.M.REVIKRISHNAN
R3 BY PUBLIC PROSECUTOR SMT.S.HYMA
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 05-12-2013, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
BP
Crl.MC.No. 5864 of 2013 ()
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APPENDIX
PETITIONER(S)' EXHIBITS
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ANNEXURE A- TRUE COPY OF THE FINAL REPORT IN CRIME NO.571/2012
OF KOIPURAM POLICE STATION.
ANNEXURE B- THE AFFIDAVIT SWORN IN BY THE DEFACTO COMPLAINANT
(CW1)/1ST RESPONDENT SIGNIFYING THE FACTUM OF
SETTLEMENT COMPOSITION OF THE DISPUTES WITH THE
PETITIONERS.
ANNEXURE C- THE AFFIDAVIT SWORN IN BY CW2/2ND RESPONDENT
SIGNIFYING THE FACTUM OF SETTLEMENT COMPOSITION OF
THE DISPUTES WITH THE PETITIONERS.
RESPONDENT(S)' EXHIBITS : NIL.
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//TRUE COPY//
P.A.TO JUDGE
BP
HARUN-UL-RASHID, J.
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Crl.M.C. No. 5864 of 2013
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Dated this the 5th day of December 2013.
O R D E R
Heard the learned counsel for the petitioners and respondents.
2. Accused in Crime No.571/2012 of Koipuram Police Station now pending as C.C.No. 64/2013 on the file of the Chief Judicial Magistrate Court, Pathanamthitta are the petitioners. The petition is filed seeking to quash Annexure A final Report in Crime No.571/2012 of Koipuram Police Station and further proceedings against the petitioners in C.C.No. 64/2013.
3. The offences alleged are punishable under Sections 143, 147, 148, 149, 323, 341 and 326 of IPC.
4. The learned counsel on both sides submit that the disputes between the parties have been amicably settled and having regard to the resolution of the disputes between the parties, continuance of the criminal prosecution against the petitioners is an avoidable irritant.
In view of the settlement arrived at between the parties, the Crl.M.C is disposed of quashing Annexure A final Report in Crime No.571/2012 of Koipuram Police Station and further proceedings against the petitioners in C.C.No. 64/2013.
Sd/-
HARUN-UL-RASHID, Judge.
AL/-
True copy P.A to Judge