Kerala High Court
Badusha. M vs Ayisha on 4 February, 2016
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 4TH DAY OF FEBRUARY 2016/15TH MAGHA, 1937
Crl.MC.No. 495 of 2016 ()
--------------------------
CC. NO.366/2014 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, PAYYANNUR.
CRIME NO. 662/2012 OF PAZHAYANGADI POLICE STATION.
.......
PETITIONERS/ACCUSED NO.1 & 2:
---------------------------------------------------
1. BADUSHA. M., AGED 23 YEARS,
S/O.MUSTAFA, MANJA (H), MADAYIL AMSOM,
PUTHIYANGADI, KANNUR DISTRICT.
2. MUTHALIB CHARAN, AGED 34 YEARS,
S/O. ABDULLA P.T., CHARAN (H), MADAYIL AMSOM,
PUTHIYANGADI, KANNUR DISTRICT.
BY ADVS.SRI.ZUBAIR PULIKKOOL,
SRI.P.S.BINU.
RESPONDENTS/COMPLAINANT:
-----------------------------------------------
1. AYISHA, AGED 52 YEARS, D/O.ALI MUHAMMED,
AMEEN MANZIL, MADAYI AMSOM,
PUTHIYANGADI, KANNUR DISTRICT- 670 304.
2. ABDULLA ABDUL LATHEEF, AGED 30 YEARS,
S/O.ABDUL LATHEEF, NOOR MAHAL, MADAYI AMSOM,
PUTHIYANGADI, KANNUR DISTRICT- 670 304.
3. MUHAMMED JAMAL,
AGED 56 YEARS, S/O.AHAMMED KUNHI,
ANAKKARAN PUTHIYAVALAPPIL VALIYAPURAYIL,
MADAYI AMSOM, PUTHIYANGADI, KANNUR DISTRICT- 670 304.
4. STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM-682 031.
R1 TO R3 BY ADV. SMT.A.P.RUFAIJA.
R4 BY PUBLIC PROSECUTOR SMT.P.MAYA.
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 04-02-2016, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
rs.
Crl.MC.No. 495 of 2016
APPENDIX
PETITIONER'S ANNEXURES:-
ANNEXURE I: COPY OF THE FINAL REPORT IN CRIME NO.662/2012 OF
PAZHAYANGADI POLICE STATION.
ANNEXURE II: ORIGINAL COPY OF THE AFFIDAVIT OF 1ST RESPONDENT.
ANNEXURE III: ORIGINAL COPY OF THE AFFIDAVIT OF 2ND RESPONDENT.
ANNEXURE IV: ORIGINAL COPY OF THE AFFIDAVIT OF 3RD RESPONDENT.
RESPONDENT'S ANNEXURES:- NIL.
//TRUE COPY//
P.S.TO JUDGE
rs.
B. KEMAL PASHA, J.
`````````````````````````````````````````````````````````````
Crl.M.C. No.495 of 2016
`````````````````````````````````````````````````````````````
Dated this the 4th day of February, 2016
O R D E R
~ ~ ~ ~ ~ ~ Petitioners are accused Nos.1 and 2 in CC No.366/2014 of the Judicial First Class Magistrate's Court, Payyannur, which has arisen from Crime No.662/2012 of Pazhayangadi Police Station for the offences punishable under Sections 468, 471 and 420 read with Section 34 IPC and Section 118(d) of KP Act.
2. It seems that the matter has been amicably settled between the parties. The case against A3 was disposed of, as he had pleaded guilty.
3. Respondents 1 to 3 have filed Annexures-II, III and IV affidavits affirming that the matter has been amicably settled between them and the petitioners and presently, they have no complaints against the petitioners. No criminal Crl.M.C.495/2016 : 2 : antecedents have been reported against the petitioners. No purpose would be served in proceeding with the matter further. Matters being so, all further proceedings against the petitioners in CC No.366/2014 of the Judicial First Class Magistrate's Court, Payyannur, which has arisen from Crime No.662/2012 of Pazhayangadi Police Station, can be quashed.
In the result, this Crl.M.C. is allowed and all further proceedings against the petitioners in CC No.366/2014 of the Judicial First Class Magistrate's Court, Payyannur, which has arisen from Crime No.662/2012 of Pazhayangadi Police Station, are quashed.
Sd/-
(B.KEMAL PASHA, JUDGE) aks/04/02 // True Copy // PA to Judge