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Kerala High Court

Vipin.V.B. @ Vinil vs State Of Kerala on 18 September, 2023

Author: P Gopinath

Bench: P Gopinath

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
    MONDAY, THE 18TH DAY OF SEPTEMBER 2023 / 27TH BHADRA, 1945
                       CRL.MC NO. 4892 OF 2023
        CRIME NO.115/2021 OF KENICHIRA POLICE STATION, WAYANAD
        CC 159/2021 OF JUDICIAL MAGISTRATE OF FIRST CLASS -II,
                            SULTHANBATHERY
PETITIONERS/ACCUSED:

    1       VIPIN.V.B. @ VINIL
            AGED 31 YEARS
            S/O.BABU,
            VILAKKUMPADAM VEEDU,
            KOLERY.P.O.,
            POOTHADI AMSOM,
            WAYANAD,
            PIN - 673596
    2       SYAM.M.G.
            AGED 34 YEARS
            S/O.GOPI, MUNDIYANIYIL HOUSE,
            KOLERY.P.O., POOTHADI AMSOM,
            WAYANAD, PIN - 673596
    3       SANEESH.V.T. @ KUNJOOTTAN
            AGED 38 YEARS
            S/O.THANKAPPAN,
            VELLARAMKUNNEL HOUSE,
            KOLERY.P.O., POOTHADI AMSOM,
            WAYANAD., PIN - 673596
    4       SREEKESH.P.V.
            AGED 25 YEARS
            S/O.VINEESH, PULIKKAL HOUSE,
            KOLERY.P.O., POOTHADI AMSOM,
            WAYANAD.,
            PIN - 673596
            BY ADVS.
            RAJESH VIJAYAN
            SIKHA S.NAIR


RESPONDENTS/STATE & DEFACTO COMPLAINANT:

    1       STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA,
            ERNAKULAM
            PIN - 682031
 Crl.MC No.4892 of 2023
                                    2

       2        SIVADATH
                AGED 22 YEARS
                S/O.SANTHOSH, ULLANIYIL HOUSE,
                KOLERY.P.O., POOTHADI AMSOM,
                WAYANAD, PIN - 673596
                BY ADV MAHESH V MENON


OTHER PRESENT:

                SRI. VIPIN NARAYAN (PP)


        THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
18.09.2023, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC No.4892 of 2023
                                             3



                                      ORDER

The petitioners are the accused in Crime No.115 of 2021 of Kenichira Police Station, Wayanad, which is now pending as C.C.No.159 of 2021 before the Judicial First Class Magistrate Court-II, Sulthanbathery, alleging commission of offences under Sections 341, 323 and 354 read with Section 34 of the Indian Penal Code.

2. The allegation against the petitioners is that they wrongfully restrained the defacto complainant and assaulted the defacto complainant and when the mother of the defacto complainant came to the spot, they tried to assault the mother of the defacto complainant and thereby, the petitioners committed the offences alleged against them.

3. The learned counsel appearing for the petitioners would submit that the petitioners and the defacto complainant were friends and the complaint came to be filed on the basis of a misunderstanding and on account of disputes of trivial nature between the petitioners and the defacto complainant. It is submitted that no such incident took place. It is submitted that all issues between the petitioners and the Crl.MC No.4892 of 2023 4 defacto complainant have been settled and the defacto complainant does not wish to proceed with the prosecution of the case. It is submitted that the mother of the defacto complainant has also filed an affidavit stating that she also does not wish to continue with the prosecution.

4. The learned Public Prosecutor and the learned counsel appearing for the defacto complainant would confirm that the defacto complainant and the mother of the defacto complainant have filed affidavits stating that they do not wish to continue with the prosecution against the petitioners.

5. Having heard the learned counsel appearing for the petitioners and the learned Public Prosecutor and the learned counsel appearing for the defacto complainant and keeping in mind the law laid down by the Supreme Court in Gian Singh v. State of Punjab; (2012) 10 SCC 303 and State of M.P. v. Laxmi Narayan; (2019) 5 SCC 688, I am of the view that the proceedings against the petitioners can be quashed on the ground of settlement. No public purpose would be served by continuing with the proceedings against the petitioners in C.C.No.159 of 2021 before the Judicial First Class Magistrate Court-II, Sulthanbathery. The chance of a successful Crl.MC No.4892 of 2023 5 prosecution are also minimal in the light of the settlement arrived at between the parties.

In the result, this Crl.M.C. is allowed and all further proceedings against the petitioners in C.C.No.159 of 2021 before the Judicial First Class Magistrate Court-II, Sulthanbathery will stand quashed.

Sd/-

GOPINATH P., JUDGE rkj Crl.MC No.4892 of 2023 6 APPENDIX OF CRL.MC 4892/2023 PETITIONER ANNEXURES Annexure 1 CERTIFIED COPY OF THE F.I.R IN CRIME NO.115/2021 OF KENICHIRA POLICE STATION, WAYANAD DISTRICT AGAINST THE PETITIONERS. Annexure 2 CERTIFIED COPY OF THE FINAL REPORT IN CRIME NO.115/2021 OF KENICHIRA POLICE STATION, WAYANAD DISTRICT AGAINST THE PETITIONERS.

Annexure 3 TRUE COPY OF THE AFFIDAVIT DATED 13.06.2023 EXECUTED BY THE 2ND RESPONDENT.

Annexure 4 AFFIDAVIT SWORN BY THE MOTHER OF THE 2ND RESPONDENT WHO IS CW2 IN CRIME NO.115/2021 OF KENICHIRA POLICE STATION, WAYANAD DISTRICT.