Kerala High Court
S.L.Ramesh vs Jinson on 22 February, 2017
Author: Sunil Thomas
Bench: Sunil Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SUNIL THOMAS
WEDNESDAY, THE 22ND DAY OF FEBRUARY 2017/3RD PHALGUNA, 1938
Crl.MC.No. 1032 of 2017 ()
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AGAINST PROCEEDINGS IN CC 291/2015 of JUDICIAL FIRST CLASS MAGISTRATE'S
COURT- II, SULTHAN BATHERY
PETITIONER(S)/ACCUSED:
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1. S.L.RAMESH
S/O. LAKSHMANAN,
SL BHAVAN, KURAKADA,
KWZHAVILAM, AZHOOR, CHIRAYINKIZHU
2. PRASANTH
S/O. RAVEENDRAN, MARIYIL HOUSE,
ASRAMAKOLOLY,PULPALLY
3. P.R REJIMON
S/O. RAGHAVAN,PULIYAMMAKKAL HOUSE,
MOODAKOLLY,
NARAYANAPURAM, IRULAM
4. SAJU
S/O. KESAVAN, KUNDUVADIYIL HOUSE,
PATHIRI,PULPALLY
5. P.B PRASANTH
S/O. BHASKARAN, POONTHANATH HOUSE,
POOTHIKKADAU,POOMALA
6. PRAKASH
S/O. NARAYANAN, PUTHENPURAKKAL HOUSE,
MUNDAKOLLY,
VELIYAMBAM
7. BINI @ SANAL
S/O. BABU, THAKIDIYIL HOUSE, AKG NAGAR,
MOLLANKOLOLYH
8. SHINOJ P. KURIAN
S/O. KURIAN, PUNNASSERI HOUSE,
PERIKALLOOR,
PULPALLY
.....2/-
2
9. BINOJ @ BAMBU
S/O. VELAYUDHAN,NAGAPPURAYIL HOUSE,
POOTHIKADU,PULPALLY
10. ARUN VISHNU
S/O. SATHYAN, POTTAYIL HOUSE, CHETTAPPALAM, PADICHIRA
11. GOPAN
S/O. GOPALAKRISHNAN,
ULLAKUNNEL, MUNDAKUTTY HOUSE,
VELIYAMBAM, NADAVAYAL
12. T.B SHIBI
S/O. PARAMESWARAN, THADATHILPUTHENVEEDU HOUSE
KALANADIKOLLY,PULPALLY
13. K.V SURESH
S/O. VELAYUDHAN, KARNAL HOUSE, MATHAMANGALAM,
NAIKATTY
14. PRAMODKUMAR
S/O. PRAKASAN, MANICHIRA HOUSE,
POOTHIKKADU, POOMALA
15. E.V SURESH
S/O. VELAYUDHAN, ILLAYATHAMVEETTIL HOUSE,
MANTHAMKOLLY,PAZHUPATHOOR
16. K MIDHUN
S/O. BABU, KAKKATTUMMAL HOUSE, POOTHIKKADU,
POOMALA, BATHERY
17. V R RAHIL
S/O. RAMANKUTTY, VALIOPPALLI HOUSE,
POOTHIKADU, POOMALA
18. RAJESH
S/O. KRISHNAN, KARNAL HOUSE,
MATHAMANGALAM, NAIKATTY
19. M.R VISWANATHAN
S/O. RAMAKRISHNAN, MALAPPURA HOUSE, NAIKATTY,
MATHAMANGALAM
20. M SASIKUMAR
S/O. NARAYANAN, MANNOORKUNNU HOUSE,
MATHAMANGALAM, NAIKATTY
21. SURESH KUMAR
S/O. VELAYUDHAN, VENDAMARAM HOUSE
MATHAMANGALAM, NAIKATTY
22. V.B RATHEESH
S/O. BALAKRISHNAN, VELIYATH HOUSE
PALAKUTTY, VAKERI
.......3/-
3
23. C.K SUBRAMANIAN
S/O. KRISHNANCHETTY,CHERIYAVEDAMKODU HOUSE,
ERIYAPALLY, PULPALLY
24. K.R DINSHU
S/O. RAVEENDRAN, KOCHUPURAYIL HOUSE,
SHED BHOOTHANAM, PULPALLY
25. K.S BIJU
S/O. SUKUMARAN, KOOVALATHUMKATTIL HOUSE,
KALANADIKOLLY,PULPALLY
26. K.D RAJESH
S/O. DASAPPAN, KUNNEPARAMBIL, PATHIRI, PERIKALLOOR
27. A.K VASUDEVAN
S/O. KORAPPAN, ALUNKAL HOUSE, CHARITTY OLD VYTHIRI,
KUNNATHIDAVAKA
28. K.M JOBISH
S/O. MOHANAN, KAIPPANCHERIPARAMBIL HOUSE,
PERIKALLOORKADAVU, PULPALLY
29. RANJITHKUMAR @ KUTTAN,
S/O. RAMAKRISHNAN, MUCHAYIL HOUSE
PERIKALLOOR, PULPALLY
30. SURESH
S/O. SOMAN, MANIKOTTIL HOUSE,
MOOZHIMALA, VELIYAMBAM
31. SIJU
S/O. KESAVAN, KUNDUVADIYIL HOUSE, PATHIRI, PERIKALLOOR
32. BABU
S/O. PAPPACHAN, THAKIDIYIL HOUSE, AKG COLONY, PERIKALLOOR
33. JINEESH
S/O. DURAI, VAZHAKKAL HOUSE, PERIKALLOOR, PULPALLY
34. BOSE
S/O. DURAI, VAZHAKKAL HOUSE, PERIKALLOOR, PULPALLY
35. RAJESH
S/O.KARIYATHAN KORAN COLONY HOUSE, MANCHIRA
S. BATHERY
36. SURESH @ NISHANTH
S/O. PURUSHOTHAMAN,
KAZHAKKATH HOUSE, POOTHIKKADU, BATHERY
BY ADV. SRI.S.MANU
....4/-
4
RESPONDENT(S)/DE FACTO COMPLAINANT AND STATE:
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1. JINSON
S/O. RAJU,AGED 24 YEARS, KALANJALIYIL HOUSE, VELIYAMBAM,
KOLARATTUKUNNU, PULPALLY
2. SHAJIL
S/O. SEBASTIAN, AGED 40 YEARS, KURISUVILAYIL HOUSE,
VELIYAMBAM, KOLARATTUKUNNU, PULPALLY
3. JOSE,
S/O. KURIYAN, AGED 67 YEARS, NADAKUZHAKKAL HOUSE,
VELIYAMBAM, KOLARATTUKUNNU, PULPALLY
4. SHIBU
S/O. JOSE, AGED 34 YEARS, MALIYEKKAL HOUSE,
KOLANADIKOLLI,PULPALLY
5. STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA,ERNAKULAM
R1-4 BY ADV. SMT.SHAMEENA SALAHUDHEEN
R5 BY PUBLIC PROSECUTOR SRI..T.R.RANJITH
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
22-02-2017, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No. 1032 of 2017 ()
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APPENDIX
PETITIONER(S)' EXHIBITS
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ANNEXURE I CERTIFIED COPY OF THE FINAL REPORT IN CRIME NO 434/2013 OF
THE SULTHAN BATHERY POLICE STATION
ANNEXUREII AFFIDAVIT OF THE 1ST RESPONDENT
ANNEXUREIII AFFIDAVIT OF THE 2ND RESPONDENT
ANNEXUREIV AFFIDAVIT OF THE 3RD RESPONDENT
ANNEXURE V AFFIDAVIT OF THE 4TH RESPONDENT
RESPONDENT(S)' EXHIBITS NIL
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// True Copy //
P.A. To Judge
rmm
SUNIL THOMAS, J.
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Crl.M.C.No.1032 of 2017
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Dated this the 22nd day of February, 2017
ORDER
The petitioners herein are the accused in CC.No.291/2015 of the Judicial First Class Magistrate Court-II, Sulthan Bathery for the offence punishable under sections 143, 144, 147, 148, 447, 323, 294(b), 506(ii), 153 (A) (1) read with 149 of the Indian Penal Code.
2. It was alleged by the defacto complainant and the victims who are arrayed as respondents 1 to 4 herein that on 7.10.2013, the accused formed into an unlawful assembly and carried out a procession inciting communal feeling. It was alleged that they trespassed into the compound of the defacto complainant and assaulted the respondents 2 to 4. FIS was laid and after investigation, final report was laid. The petitioners herein now contend that they have resolved the dispute with the respondents 1 to 4. The learned counsel for the respondents 1 to 4 reiterated the settlement arrived at between the parties Crl.M.C.No.1032 of 2017 2 with reference to Annexures-A2 to 5 filed by the respondents 1 to 4. The reference to the above indicates that the respondents 1 to 4 have completely resolved the dispute with the petitioners herein. From the facts of the case narrated it does not appear that material to establish the allegation under section 153 (a) of IPC are available. The learned Public Prosecutor on instructions submitted that the petitioners are involved in yet another case under section 283 IPC. However I do not feel that the involvement in that case should stand in the way of parties now resolving the present case. Having considered the fact that the parties have now resolved to maintain the communal harmony among the two groups of person living in the locality, I feel that a quietus to the whole dispute will facilitate the further harmony between those groups. Having considered these, I am inclined to invoke the jurisdiction under section 482 Cr.P.C and to quash the proceedings.
Crl.M.C is allowed. All further proceedings in CC.No.291/2015 on the files of the Judicial First Class Crl.M.C.No.1032 of 2017 3 Magistrate Court-II, Sulthan Bathery against the petitioners stand quashed.
Sd/-
SUNIL THOMAS, JUDGE
R.AV //True Copy//
Pa to Judge