Kerala High Court
Shibu @ Shibin.S vs State Of Kerala on 1 November, 2018
Author: K.Abraham Mathew
Bench: K.Abraham Mathew
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE K.ABRAHAM MATHEW
THURSDAY ,THE 01ST DAY OF NOVEMBER 2018 / 10TH KARTHIKA, 1940
Crl.MC.No. 7292 of 2018
CRIME NO. 779/2017 OF Kannur Town , Kannur
PETITIONERS/ACCUSED :-
1 SHIBU @ SHIBIN.S
AGED 20 YEARS
S/O SHIBU, SHINI BHAVAN, THEKKINIKKAL, POST NARATH,
KANNUR, PIN -670 601.
2 PRAYAG.C.
AGED 20 YEARS
KOODATHIL HOUSE, MALIKAPARAMBA, P.O.EDAKKAD, KANNUR,
PIN - 670 663.
3 FARHAN
AGED 20 YEARS
S/O.ABDUL NAZAR, KHADEEJAS HOUSE, MUNDERIMOTTA, POST
MUNDERI, KANNUR DISTRICT, PIN - 670 591.
4 UJJAL
AGED 20 YEARS
S/O.PAVITHRAN, KALYANIKA HOUSE, POST PUTHOOR, KANNUR
DISTRICT, PIN - 670 692.
5 SOUAV @ SOURAV SARANG.S.K.
AGED 20 YEARS
S/O.SAJEEV KUMAR.K., KALLULLATHIL HOUSE, POST
PERINGADI, NEW MAHE, KANNUR DISTRICT, PIN - 673 312.
6 AMAL.A.K.
AGED 20 YEARS
S/O.ANIL KUMAR.K., NELOLLIKANDY HOUSE, POST
MUNDALLOOR, KOTTAM, NAMBARAM, KANNUR, PIN - 670 622.
7 RIJIN KUMAR.P.P. @ RIJIL
AGED 20 YEARS
S/O.E.V.JAYACHANDRAN, KYYALATH HOUSE, THILANNUR, POST
THAZHE CHOVVA, KANNUR DISTRICT, PIN - 670 005.
BY ADVS.
SRI.ANILKUMAR V. (VAZHARAMBIL)
SRI.K.ANIL KUMAR (CHUNAKKARA)
SRI.ROY THOMAS (MUVATTUPUZHA)
Crl.MC.No. 7292 of 2018
2
RESPONDENTS/STATE & DEFACTO COMPLAINANT :-
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, KOCHI - 682 031.
2 AKSHAY SATHEESHAN
S/O SATHEESHAN, AGED 20 YRS, CHERUVALATH HOUSE, POST
KELLUR, MANATHAVADY, WAYANAD DISTRICT, PIN - 670 645.
BY ADV. SRI.V.VISAL AJAYAN
R1 BY SMT.K.K.SHEEBA PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
01.11.2018, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
O R D E R
Petition filed under section 482 Cr.P.C.
2. Petitioners are accused in Crime No.779 of 2017 of Kannur Town Police Station registered for the offences under Sections 143, 147, 148, 308, 323, 324 and 341 IPC. The second respondent is the victim. It is submitted that the matter has been settled and the proceedings in the trial court may be quashed.
3. Heard the learned counsel for the petitioners and second respondent and the learned Public Prosecutor.
4. I have perused the affidavit filed by the second respondent, who has entered appearance through Crl.MC.No. 7292 of 2018 3 counsel. I am satisfied that the matter has been settled and no public interest is involved in this case. There is no impediment for granting the prayer of the petitioners.
In the result, this Crl.M.C is allowed. The proceedings in Crime No.779 of 2017 of Kannur Town Police Station are quashed. If any material objects have been produced in this case, the trial court may pass appropriate orders for their disposal.
Sd/-
K.ABRAHAM MATHEW, JUDGE APPENDIX PETITIONER'S/S ANNEXURES :-
ANNEXURE A1 THE TRUE COPY OF THE FIR IN CRIME NO.779/2017 OF KANNUR TOWN POLICE STATION DATED 17/08/2017.
ANNEXURE AII THE TRUE COPY OF THE FIR IN CRIME NO.779/2017 OF KANNUR TOWN POLICE STATION DATED 17/08/2017.
ANNEXURE AIII THE TRUE COPY OF AFFIDAVIT EXECUTED BY THE 2ND RESPONDENT DATED 20/10/2018.
RESPONDENT(S)' ANNEXURES :- NIL
//TRUE COPY//
SMA PA TO JUDGE