Kerala High Court
Suraj vs State Of Kerala Represented By The ... on 28 May, 2014
Author: N.K.Balakrishnan
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. 1198 of 2014 ()
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CRIME NO. 1543/2013 OF KADAVANTHRA POLICE STATION, ERNAKULAM
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PETITIONER(S)/ACCUSED NO.1 TO 3 :-
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1. SURAJ, AGED 27 YEARS
S/O. MATHAI EAPEN, VILLAR VETTATH SWAROOPAM
AMBADY LANE, S.A.ROAD, ELAMKULAM
ERNAKULAM-682 020.
2. MATHAI EAPEN VETTATH, AGED 54 YEARS
S/O. V.EAPEN MATHAI, VILLAR VETTATH SWAROOPAM
AMBADY LANE, S.A.ROAD, ELAMKULAM
ERNAKULAM-682 020.
3. SARAMMA MATHAI VETTATH, AGED 48 YEARS
(INCORRECTLY MENTIONED IN COMPLAINT AND F.I.R. AS SARA
MATHAI VETTATH)
W/O.MATHAI EAPEN VETTATH, VILLAR VETTATH SWAROOPAM
AMBADY LANE, S.A.ROAD, ELAMKULAM
ERNAKULAM-682 020.
BY ADVS.SRI.SHAJI P.CHALY
SRI.R.SANJITH
RESPONDENTS/DEFACTO COMPLAINANT :-
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1. STATE OF KERALA REPRESENTED BY THE PUBLIC PROSECUTOR
HIGH COURT OF KERALA, KOCHI-682 031.
2. BINCY KOSHY , AGED 25 YEARS
D/O. KOSHY T.KOSHY, THONDAMVELIL HOUSE, NO.29/407C
ST.JAMES ROAD, THYKOODAM WEST, VYTTILA P.O.
KOCHI-682 019.
R2 BY ADV. SRI.K.SHAJ
SRI.SAJJU.S
R1 BY PUBLIC PROSECUTOR SRI.RAJESH VIJAYAN
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
28-05-2014, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
jvt
Crl.MC.No. 1198 of 2014 ()
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APPENDIX
PETITIONER(S)' EXHIBITS :-
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ANNEXURE A1 : COPY OF CMP NO.6278/2013 DTD.11.12.2013.
ANNEXURE A2 : CERTIFIED COPY OF THE FIR NO.1543/2013 OF
KADAVANTHARA POLICE STATION, ERNAKULAM.
ANNEXURE A3 : COPY OF OP NO.269/2013 PREFERRED BY THE 1ST
PETITIONER.
ANNEXURE A4 : COPY OF JUDGMENT DTD.25.2.2013 OF THE LEARNED
FAMILY COURT, ERNAKULAM.
ANNEXURE A5 : COPIES OF THE LAWYER NOTICES.
ANNEXURE A6 : COPY OF COMMON ORDER IN CRL.MC NOS.2460,2462 AND
2478 OF 2013 OF THE LEARNED SESSIONS JUDGE (VACATION COURT),
ERNAKULAM, DTD.30.12.2013.
RESPONDENT(S)' EXHIBITS :- NIL
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//TRUE COPY//
P.A. TO JUDGE
N.K.BALAKRISHNAN, J.
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Crl.M.C. No.1198 of 2014
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Dated this the 28th day of May 2014
O R D E R
Petitioners are accused Nos.1 to 3 in Crime No.1543/2013 of Kadavanthara Police Station, Ernakulam. The offences alleged against them are punishable under Secs.498A and 354 r/w 34 of IPC. Second respondent is the de facto complainant. She is represented in this Court by her counsel. The matter was referred for mediation. The entire matter has been settled in the mediation. Settlement agreement entered into between the parties has also been produced to show that the entire matter including the matrimonial dispute pending before the Family Court were also settled.
Hence, in the light of the settlement agreement entered into at the mediation centre, this petition is allowed. Further proceedings against these petitioners in Crime No.1543/2013 of Kadavanthara Police Station, Ernakulam is quashed.
Sd/-
N.K.BALAKRISHNAN, J UDGE.
Jvt