Kerala High Court
Krishna Chandran vs State Of Kerala on 19 August, 2025
Author: V.G.Arun
Bench: V.G.Arun
2025:KER:64148
CRL.MC NO. 6467 OF 2025
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
TUESDAY, THE 19TH DAY OF AUGUST 2025 / 28TH SRAVANA, 1947
CRL.MC NO. 6467 OF 2025
CRIME NO.572/2024 OF ATTINGAL POLICE STATION, THIRUVANANTHAPURAM
AGAINST CC NO.78 OF 2025 OF JUDICIAL MAGISTRATE OF FIRST CLASS
-I,ATTINGAL
PETITIONERS/ACCUSED:
1 KRISHNA CHANDRAN
AGED 39 YEARS
S/O CHANDRA SEKHARAN NAIR, RESIDING AT C G BHAVAN, PURAVOOR,
KOONTHALOOR, CHIRAYINKEEZHU, THIRUVANANTHAPURAM, PIN - 695304
2 SUNIL KUMAR
AGED 54 YEARS
S/O KRISHNA KURUP, RESIDING AT MEEMATTU VEEDU, KODUMAN,
ATTINGAL, THIRUVANANTHAPURAM, PIN - 695101
3 VISHNU CHANDRAN
AGED 36 YEARS
S/O CHANDRA SEKHARAN, RESIDING AT C G BHAVAN, PURAVOOR,
KOONTHALOOR, CHIRAYINKEEZHU, THIRUVANANTHAPURAM, PIN - 695304
4 SUKESH
AGED 41 YEARS
S/O SUKUMARAN, RESIDING AT SS BHAVAN, KODUMAN, ATTINGAL,
THIRUVANANTHAPURAM, PIN - 695101
BY ADVS.
SHRI.AKHIL RAJ B.
SHRI.SRAVAN M.S.
RESPONDENTS/STATE/DEFACTO COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,ERNAKULAM
DISTRICT, PIN - 682031
2025:KER:64148
CRL.MC NO. 6467 OF 2025
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2 SABARI NATH
AGED 35 YEARS
S/O SURENDRAN NATH, RESIDING AT THULASI DHALAM, KODUMON
ATTINGAL, THIRUVANANTHAPURAM-, PIN - 695101
3 ANANTHU
AGED 25 YEARS
S/O BINU, RESIDING AT VARU VILA, KODUMON, ATTINGAL,
THIRUVANANTHAPURAM-, PIN - 695101
BY ADV SHRI.ARUN RAJ
OTHER PRESENT:
SRI. AJITH MURALI, PP.
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON 19.08.2025,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
2025:KER:64148
CRL.MC NO. 6467 OF 2025
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ORDER
Dated this the 19th day of August, 2025 Petitioners are accused in Crime No.572 of 2024 registered at the Attingal Police Station, for the offences punishable under Sections 341, 323, 324, 427 and 34 of IPC, now pending as C.C. No.78 of 2025 on the files of the Judicial Magistrate of First Class - I, Attingal.
2. Learned Counsel for the petitioners submitted that the dispute, which led to the incident and registration of the crime, is amicably settled between the parties and Annexures A3 and A4 affidavits have been filed by respondents 2 and 3, vouching this fact.
3. Learned Counsel for respondents 2 and 3 also submitted that the dispute is settled and his clients have no grievance against the petitioners.
2025:KER:64148 CRL.MC NO. 6467 OF 2025 4
4. Heard learned Public Prosecutor also.
5. Having considered the gravity of the offences alleged and having perused the affidavits, contents of which are vouched to be true and voluntary by the Counsel for respondents 2 and 3, I am satisfied that no public interest is involved in this matter and the dispute has been settled amicably. In view of the settlement, there is no possibility of the criminal proceedings ending in conviction. As such, continuance of the proceedings will amount to an abuse of process of court and hence, in view of the legal position set out by the Honourable Supreme Court in Madan Mohan Abbot v State of Punjab [(2008) 4 SCC 582] and Gian Singh v State of Punjab and Another [(2012) 10 SCC 303], there is no impediment in granting the relief.
In the result, this Crl.M.C is allowed. Annexure A2 final report and all further proceedings in Crime No.572 of 2024 registered at the Attingal Police Station, 2025:KER:64148 CRL.MC NO. 6467 OF 2025 5 now pending as C.C. No.78 of 2025 on the files of the Judicial Magistrate of First Class - I, Attingal, as against the petitioners, is quashed.
Sd/-
V.G.ARUN JUDGE rp 2025:KER:64148 CRL.MC NO. 6467 OF 2025 6 APPENDIX OF CRL.MC 6467/2025 PETITIONER ANNEXURES Annexure A1 THE TRUE COPY OF THE FIRST INFORMATION REPORT IN THE CRIME NO.572/2024 OF ATTINGAL POLICE STATION, THIRUVANANTHAPURAM DISTRICT DATED 28.04.2024 Annexure A2 THE TRUE COPY OF THE FINAL REPORT IN C.C NO 78/2025 OF 1ST CLASS JFMC- I, ATTINGAL DATED 25.12.2024 Annexure A3 THE ORIGINAL AFFIDAVIT SWORN BY THE 2ND RESPONDENT STATING THE SETTLEMENT OF ALL THE DISPUTES DATED 03.06.2025 Annexure A4 THE ORIGINAL AFFIDAVIT SWORN BY THE 3RD RESPONDENT STATING THE SETTLEMENT OF ALL THE DISPUTES DATED 16.07.2025