Kerala High Court
Rashid.M vs State Of Kerala on 19 March, 2020
Author: Ashok Menon
Bench: Ashok Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ASHOK MENON
THURSDAY, THE 19TH DAY OF MARCH 2020 / 29TH PHALGUNA, 1941
Crl.MC.No.6095 OF 2019(B)
CRIME NO.796/2019 OF Mangalapuram Police Station ,
Thiruvananthapuram
PETITIONER/S:
1 RASHID.M
AGED 20 YEARS
S/O. MUHAMMED SHAFI, RESIDING AT PUTHURAI POIKAYIL
VEEDU, KINATTUMUKKU, KOLIYAKODE, VENJARAMOOD,
THIRUVANANTHAPURAM 695 607
2 ARIF A,
AGED 20 YEARS
S/O. ABDUL SAMAD, RESIDING AT HARIS BAITH, KUDAVOOR
P.O, THONNAKKAL, THIRUVANANTHAPURAM 695 313
BY ADV. SRI.R.N.SANDEEP
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM 31
2 AHAMED SHANEER S.A.,
S/O. SALIM A.R, RESIDING AT SHAHANA MANZIL, AYIRAMON
NILA, NAVAIKULAM P.O, NAVAIKULAM, THIRUVNANTHAPURAM
695 603
3 AKHIL A.,
AGED 18 YEARS
S/O. AJAYAN, RESIDING AT AMIT BHAVAN, KADAMPATUKONAM,
VETTIYARA P.O, NAVAIKULAM, THIRUVANANTHAPURAM 695 603
4 FAIZAL A.,
AGED 19 YEARS
S/O. ABDUL KALAM M, RESIDING AT KHALAM MANZIL,
NJARAYIKONAM, P.O MADAOOR, THIRUVANANTHAPURAM 695 602
5 AZEEM KHAN S.,
AGED 19 YEARS
S/O. SAJEER KHAN, RESIDING AT JAZ PALACE, PALACHIRA,
PALACHIRA P.O, VARKALA, THIRUVANANTHAPURAM 695 143
Crl.MC.No.6095 OF 2019(B) 2
6 MUHAMMED AZIF,
AGED 19 YEARS
MUHAMMED AZIF, S/O. NIZAMUDEEN RAHIM, RESIDING AT
DARUL ISLAM, NJARAYIKONAM, NJARAYIKONAM P.O,
THIRUVANANTHAPURAM 695 602
R2-6 BY ADV. SRI.ARUN CHAND
OTHER PRESENT:
SRI HRITHWIK CS (SR) - P P
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
19.03.2020, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No.6095 OF 2019(B) 3
O R D E R
Dated this the 19th day of March 2020 Petitioners are accused in Crime No.796/2019 of Mangalapuram Police Station for having allegedly committed offences punishable under Sections 143, 147, 148, 149, 341, 294(b), 323, 324 and 506 of IPC.
2. The de facto complainant and injured are respondents 2 to 6. They have appeared through counsel and filed affidavits to the effect that the matter has been amicably settled with the petitioners and that they do not have any grievance against them. The petitioners and respondents 2 to 6 were all students of AJ College, Thonnakkal, Thiruvananthapuram and have settled their disputes. A report to that effect has also been obtained from the investigating officer. The petitioners have no criminal antecedents. There is no public interest involved.
In the result, the Crl.M.C is allowed and the entire proceedings as against the petitioners in Crime No.796/19 Crl.MC.No.6095 OF 2019(B) 4 of Mangalapuram Police Station, Thiruvananthapuram stands quashed under Section 482 of Cr.P.C.
Sd/-
ASHOK MENON JUDGE rmm Crl.MC.No.6095 OF 2019(B) 5 APPENDIX PETITIONER'S/S EXHIBITS:
ANNEXURE A1 THE TRUE COPY OF THE FIR IN CRIME NO. 796/2019 OF MANGALAPURAM POLICE STATION ANNEXURE A2 AN AFFIDAVIT SWORN BY THE SECOND RESPONDENT STATING THE SETTLEMENT OF ALL THE DISPUTES ANNEXURE A3 AN AFFIDAVIT SWORN BY THE THIRD RESPONDENT STATING THE SETTLEMENT OF ALL THE DISPUTES ANNEXURE A4 AN AFFIDAVIT SWORN BY THE FOURTH RESPONDENT STATING THE SETTLEMENT OF ALL THE DISPUTES ANNEXURE A5 AN AFFIDAVIT SWORN BY THE FIFTH RESPONDENT STATING THE SETTLEMENT OF ALL THE DISPUTES ANNEXURE A6 AN AFFIDAVIT SWORN BY THE SIXTH RESPONDENT STATING THE SETTLEMENT OF ALL THE DISPUTES