Kerala High Court
K.I.Ramesan vs State Of Kerala on 10 August, 2015
Author: B.Kemal Pasha
Bench: B.Kemal Pasha
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE B.KEMAL PASHA
THURSDAY, THE 1ST DAY OF OCTOBER 2015/9TH ASWINA, 1937
Crl.MC.No. 6132 of 2015
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CC 226/2015 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, NEDUMKANDOM.
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PETITIONERS/ACCUSED:
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1. K.I.RAMESAN, AGED 47 YEARS,
S/O. KRISHNAN, INIKUKNNIL (HOUSE), KOMBAYAR,
PARATHODU VILLAGE, IDUKKI DISTRICT.
2. LIJU, AGED 25 YEARS, S/O. VARGHESE,
ELANGIKODE (HOUSE), VASUKUTTAN PARA,
KOMBAYAR, PARATHODU VILLAGE, IDUKKI DISTRICT.
3. ANEESH, AGED 22 YEARS, S/O. VARGHESE,
CHERIVU KALAYIL (HOUSE), MUNDIYERUMA,
PARATHODU VILLAGE, IDUKKI DISTRICT.
4. THOMAS @ KUNJUMON, AGED 51 YEARS,
S/O. THOMAS, ELLUKALAYIL (HOUSE), VASUKUTTAN PARA,
KOMBAYAR, PARATHODU VILLAGE, IDUKKI DISTRICT.
5. SANTHOSH KUMAR, AGED 51 YEARS,
S/O. PRABHAKARAN, PUNNAKKAL (HOUSE),
KOMBAYAR, PARATHODU VILLAGE, IDUKKI DISTRICT.
BY ADV. SMT.G.VIDYA
RESPONDENTS/COMPLAINANT:
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1. STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM.
2. S. MANOJ, AGED 41 YEARS,
S/O. SREDHARAN, MATHILITTA THARAYIL (HOUSE),
KOMBAYAR, PARATHODU, UDUMBANCHOLA P.O.,
IDUKKI DISTIRCT, PIN-685554.
R1 BY PUBLIC PROSECUTOR SMT.SAREENA GEORGE
R2 BY ADV. SRI.JESWIN P.VARGHESE
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD
ON 01-10-2015, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
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Crl.MC.No. 6132 of 2015
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APPENDIX
PETITIONER(S)' ANNEXURES:
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ANNEXURE A- THE CERTIFIED COPY OF THE FINAL REPORT REGISTERED AS
C.C.NO. 226/2015 ON THE FILES OF JUDICIAL FIRST CLASS
MAGISTRATE COURT, NEDUMKANDOM.
ANNEXURE B- THE AFFIDAVIT SWORN BY THE 2ND RESPONDENT
DATED 10-08-2015.
RESPONDENTS' ANNEXURES: NIL.
//TRUE COPY//
P.S.TO JUDGE
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B.KEMAL PASHA, J.
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Crl.M.C. No. 6132 of 2015
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Dated this the 1st day of October, 2015
O R D E R
Petitioners are the accused in C.C No.226/2015 of the Judicial First Class Magistrate's Court, Nedumkandom, which has arisen from Crime No.162/2015 of the Nedumkandom Police Station, for the offences punishable under Sections 143, 147, 148, 341, 323, 324 and 506(1) read with Section 149 IPC.
2. It seems that only trivial injuries have been sustained to the de facto complainant, who is the 2nd respondent herein. The matter has been amicably settled between the parties and presently, the de facto complainant has no complaints against the petitioners.
3. The 2nd respondent has filed Annexure B affidavit affirming that the matter has been settled and he has no Crl.M.C. No. 6132 of 2015 2 complaints against the petitioners. When the matter has been settled between the parties, there is no meaning in proceeding with the matter further and therefore, Annexure A final report and all further proceedings in C.C No.226/2015 of the Judicial First Class Magistrate's Court, Nedumkandom, can be quashed.
In the result, this Crl.M.C is allowed and Annexure A final report and all further proceedings in C.C No.226/2015 of the Judicial First Class Magistrate's Court, Nedumkandom, are hereby quashed.
Sd/-
B.KEMAL PASHA, JUDGE stu