Abdulsalam vs Shahina on 28 May, 2014

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Kerala High Court

Abdulsalam vs Shahina on 28 May, 2014

Bench: N.K.Balakrishnan

       

  

  

 
 
                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                                      PRESENT:

                      THE HONOURABLE MR.JUSTICE N.K.BALAKRISHNAN

                WEDNESDAY, THE 28TH DAY OF MAY 2014/7TH JYAISHTA, 1936

                                           Crl.MC.No. 2825 of 2014 ()
                                                ---------------------------
    AGAINST THE ORDER IN CC 1261/2011 of JUDICIAL FIRST CLASS MAGISTRATE
                                              COURT, VADAKARA
             CRIME NO. 1170/2011 OF VATAGARA POLICE STATION , KOZHIKODE

PETITIONER(S)/PETITIONER:
------------------------------------------------

        1. ABDULSALAM, AGED 28 YEARS
            S/O.KUNHAMMAD, PADIKKAL HOUSE, THIRUVALLUR
            AMSOM, DESOM, VATAKARA TALUK

        2. AMINA AGED 52 YEARS
            W/O.KUJHAMMED, PADIKKAL HOUSE, THIRUVALLUR
            AMSOM, DESOM, VATAKARA TALUK

        3. HANEEFA AGED 34 YEARS
            S/O.KUNHAMMAD, PADIKKAL HOUSE, THIRUVALLUR
            AMSOM, DESOM, VATAKARA TALUK

        4. FAYISA AGED 30 YEARS
            D/O.KUNHAMMAD, PADIKKAL HOUSE, THIRUVALLUR
            AMSOM, DESOM, VATAKARA TALUK

            BY ADV. SRI.ZUBAIR PULIKKOOL

RESPONDENT(S)/RESPONDENTS:
----------------------------------------------------

        1. SHAHINA, AGED 24 YEARS
            D/O.IBRAHIM, ASARIKANDI HOUSE, CHERUVANNUR P O
            KOYILANDY TALUK, PIN-673525

        2. STATE OF KERALA
            REP BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA
            ERNAKULAM, PIN-682031

            R1 BY ADV. SMT.P.A.ANEESHA
            R2 BY PUBLIC PROSECUTOR SRI.DHANESH MATHEW MANJOORAN

            THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
            28-05-2014, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:

Crl.MC.No. 2825 of 2014 ()
---------------------------

                                           APPENDIX

PETITIONER(S)' EXHIBITS
-------------------------------------

ANNEX.I:-            CERTIFIED COPY FIR & POLICE CHARGE IN CRIME NO 1170/11 OF
                     VATAKARA POLICE STATION,


ANNEX II:-           SWORN AFFIDAVIT OF IST RESPONDENT




RESPONDENT(S)' EXHIBITS
---------------------------------------


                     NIL




                                                          //TRUE COPY//


                                                          P.A. TO JUDGE




JJJ



                 N.K. BALAKRISHNAN, J.
           ------------------------------------------
                 Crl.M.C. No. 2825 of 2014
           ------------------------------------------
           Dated this the 28th day of May, 2014


                          O R D E R

Petitioners are accused in C.C. No.1261/2011 of Judicial First Class Magistrate Court, Vatakara. The offence alleged is under section 498A of of IPC.

2. The 1st respondent is the defacto complainant. She is represented in this court by her counsel. She has filed affidavit stating that the entire matter has been settled out of court and that she does not want to proceed with the matter.

3. In the light of the settlement so arrived at, further proceedings in C.C. No.1261/2011 of Judicial First Class Magistrate Court, Vatakara, is quashed.

Sd/-

N.K. BALAKRISHNAN, JUDGE jjj

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