Kerala High Court
Rmp Info Tec Pvt.Ltd. Company vs State Of Kerala on 21 December, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
WEDNESDAY, THE 21ST DAY OF DECEMBER 2022 / 30TH AGRAHAYANA,
1944
CRL.MC NO. 5582 OF 2022
AGAINST THE ORDER/JUDGMENT CC 152/2021 OF CHIEF JUDICIAL
MAGISTRATE , KALEPETTA
PETITIONER/ACCUSED NOS 1 TO 6 AND 9 TO 30:
1 RMP INFO TEC PVT.LTD. COMPANY
AGED 55 YEARS
REPRESENTED BY ITS MANAGING DIRECTOR,
DAVAL CHANDAN,
APPOLO, DUBAI PLAZA BUILDING, MAHALINGAPURAM ROAD,
CHENNAI, PIN - 600034
2 DAVAL CHANDRAN
AGED 55 YEARS, S/O. JAWAHARMAL CHANDRAN,
H.NO. 25, (OLD NO. 12-1),
PERUMALMUTHALI STREET, ROYALPETTA, CHENNAI, PIN -
600014
3 PRAVEEN KUMAR CHANDAN
AGED 48 YEARS, S/O. JAWAHARMAL CHANDAN,
H.NO. 25, (OLD NO. 12-1),
PERUMALMUTHALI STREET, ROYALPETTA, CHENNAI, PIN -
600014
4 DILEEP KUMAR CHANDAN
AGED 44 YEARS, S/O. JAWAHARMAL CHANDAN,
H.NO. 25, (OLD NO. 12-1),
PERUMALMUTHALI STREET, ROYALPETTA, CHENNAI, PIN -
600014
5 RAJESH KUMAR CHANDAN
AGED 41 YEARS, S/O. JAWAHARMAL CHANDAN,
2
Crl.M.C No.5582 of 2022
H.NO. 25, (OLD NO. 12-1),
PERUMALMUTHALI STREET, ROYALPETTA, CHENNAI, PIN -
600014
6 T. DAYALAN
AGED 42 YEARS, S/O. THUKKURAMAN,
PLOT NO. 57-1/KGR NAGAR, KATTUPAKKAM P.O,
THIRUVALLUR DISTRICT, CHENNAI, PIN - 600056
7 SAJI PARAKKAL
AGED 51 YEARS, S/O. P.M. ANTONY,
PARAKKAL HOUSE, PATTIKKAD P.O, THRISSUR, PIN -
680652
8 JAMES MATHEW
AGED 51 YEARS, S/O. MATHEW,
SNEHASANDRAM, KANNORA, PATTIKKAD P.O, THRISSUR,
PIN - 680652
9 RENNY VARGHESE
AGED 51 YEARS, S/O. VARGHESE,
CHETTIYAMKUDIYIL HOUSE, PEEDIKAPARAMBIL,
VADAKKANCHERY, PALAKKAD, PIN - 678683
10 ABHILASH THOMAS
AGED 41 YEARS, S/O. THOMAS,
KANAKKANAD HOUSE, MOOLAMKAVU P.O.,
SULTHANBATHERY, WAYANAD, PIN - 673592
11 NABEEL MOHAMMED
AGED 44 YEARS, S/O. P.A. MOHAMMED IBRAHIM,
ORCHID MEDOW, D15, KUSUMAGIRI P.O.,
KAKKANAD, ERNAKULAM, PIN - 682030
12 MUBEEL MOHAMMED
AGED 41 YEARS S/O. P.A. MOHAMMED IBRAHIM,
ORCHID MEDOW, D15, KUSUMAGIRI P.O.,
KAKKANAD, ERNAKULAM, PIN - 682030
13 C.V. SUNIL KUMAR
AGED 62 YEARS, S/O. VELAYUDHEN,
CHERAYATH HOUSE, CHETTUPUZHA P.O, THRISSUR, PIN -
3
Crl.M.C No.5582 of 2022
680012
14 STEEPHAN T.V.
AGED 61 YEARS, S/O. VAREETH,
THALAKKOTTOOR HOUSE, ERANALLOOR P.O.,
KECHERY, THRISSUR, PIN - 680501
15 K.B. SUNILBABU
AGED 57 YEARS, S/O. BHASKARAN,
KUNNEL HOUSE, KUMBALANGI SOUTH P.O.,
ERNAKULAM, PIN - 682007
16 P. SUNIL KUMAR
AGED 48 YEARS, S/O. APPU NAIR @ NANU NAIR,
POTTUNAD HOUSE, AYYAPPANKAVU, MULAYAM,
THRISSUR, PIN - 680654
17 SREEJITH NAIR @ SREEJITH P.K.
AGED 47 YEARS, S/O. KUNJANANTHAN,
PUTHAN VEEDU, KARANI P.O., WAYANAD, PIN - 673591
18 ARCHITH RAMESH @ ARCHITH
AGED 39 YEARS, S/O. RAMESH,
NELLURAD HOUSE, PANAMARAM P.O., WAYANAD, PIN -
670721
19 SAJEEV KALPETTA @ SAJEEV V.P.
AGED 51 YEARS, S/O. VENUGOPAL,
VINEETH HOUSE, PINAMKODE ROAD, KALPETTA,
WAYANAD, PIN - 673121
20 SREEJITH S.R.
AGED 41 YEARS, S/O. RAMACHANDRAN,
SAKTHEESWARATH HOUSE, KARANI P.O., WAYANAD, PIN -
673591
21 ARUN THOMAS
AGED 40 YEARS, S/O. THOMAS,
KAKKANATTU HOUSE, MOOLAMKAVU P.O.,
SULTHANBATHERY, WAYANAD, PIN - 673592
22 ANEESH VARGHESE
4
Crl.M.C No.5582 of 2022
AGED 43 YEARS, S/O. VARGHESE,
THEKKEMATTATHIL VEEDU, CHETTAPPALAM P.O.,
PULPALLY, WAYANAD, PIN - 673579
23 K.J. MATHEW
AGED 56 YEARS, S/O. JOSEPH,
KUNNUMPURATH HOUSE, CHALICHIRA,
ELANJITHANAM P.O., CHANGANACHERRY, KOTTAYAM, PIN -
686508
24 REJI A.L.
AGED 54 YEARS, S/O. LONAPPAN,
PUTHENPARAMBIL HOUSE, PUTHENKUNNU P.O.,
BATHERY, WAYANAD, PIN - 673595
25 SAJI THOMAS @ SAJI MADAKKARA
AGED 56 YEARS, S/O. THOMAS,
PANACHUMOOTTIL HOUSE, MADAKIANA, NENMENI, WAYANAD
NOW RESIDING AT MAMMUNNIPADY, EANGAPPUZHA,
WAYANAD, PIN - 673586
26 THOMAS CHULLIYODU @ O.S. THOMAS
AGED 61 YEARS, S/O. THOMAS,
OLIKKAL HOUSE, NENMENI, KOLIYADI,
SULTHANBATHERY, WAYANAD, PIN - 673593
27 BINOY KURIAN
AGED 50 YEARS, S/O. KURIAN,
PUTHENPARAMBIL HOUSE, PUTHENKUNNU P.O.,
NENMENI, SULTHANBATHERY, WAYANAD, PIN - 673593
28 ADV. ELIAS PAUL
AGED 66 YEARS, S/O. PAILY MATHEW,
UDUMATH HOUSE, SULTHANBATHERY,
KOTTAKUNNU, WAYANAD, PIN - 670645
BY ADVS.
P.MOHANDAS (ERNAKULAM)
K.SUDHINKUMAR
S.K.ADHITHYAN
SABU PULLAN
5
Crl.M.C No.5582 of 2022
GOKUL D. SUDHAKARAN
K.P.SATHEESAN (SR.)
RESPONDENT/STATE, COMPLAINANT AND DEFACTO COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, EMAKULAM, PIN - 682031
2 THE DETECTIVE INSPECTOR
CBCID, EOW-III, KOZHIKODE, PIN - 673001
3 MAHESH M.C.
AGED 42 YEARS, S/O. CHANDRAN,
MELEPATTIL VEEDU, CHUNAKKA,
MEPPADI P.O., WAYANAD, PIN - 673577
4 RAJAN C.
AGED 42 YEARS, S/O. CHUNDALLA,
CHULAKKA, MEPPADI P.O., WAYANAD, PIN - 673577
5 VASU C.
AGED 68 YEARS, S/O. KUTTAPPAN,
CHEMABTHE HOUSE, MANKUNNU, MEPPADI,
WAYANAD, PIN - 673577
6 JOMON VINCENT
AGED 39 YEARS, S/O. VINCENT,
VADAKKEDATH HOUSE, VADUVANCHAL,
WAYANAD, PIN - 673581
7 ARAVINDAKSHAN
AGED 42 YEARS, S/O. A.K. KUNJU,
ARIYAKKOTTIL HOUSE, CHOLLAMALA, MEPPADI,
WAYANAD, PIN - 673577
8 JOHNSON VARGHESE
AGED 52 YEARS, S/O. VARGHESE,
ARUKAVALI HOUSE, CHENNANGODE P.O.,
VATTACHOLA, WAYANAD, PIN - 673581
6
Crl.M.C No.5582 of 2022
9 BAIJU V.V.
AGED 46 YEARS, S/O. VARKEY,
VAZHAYIL VEEDU, KENICHIRA, WAYANAD, PIN - 673596
10 FELIX RAJESH
AGED 43 YEARS, S/O. JOSEPH ANTONY,
RAJESH VILLA, NEAR MOOPPANAD MASJID,
MEPPADI, WAYANAD, PIN - 673577
11 SHAJI LAWRANCE
AGED 48 YEARS, S/O. LAWRANCE,
ARAKKALPARAMBIL HOUSE,
MOOPPANAD, MEPPADI P.O.,
WAYANAD, PIN - 673577
12 ROSILY JOSEPH
AGED 69 YEARS, D/O. JOSEPH,
MADATHILPARAMBIL HOUSE,
MOOPPANAD, MEPPADI P.O.,
WAYANAD, PIN - 673577
13 SONY JACOB
AGED 50 YEARS, S/O. JACOB,
THAZHATHEKUDY VEEDU,
MEENANGADI, WAYANAD, PIN - 673122
14 JOHN P.V.
AGED 59 YEARS, S/O. P. VARGHESE,
PATTATHIL VEEDU, PUTHOORVAYAL,
WAYANAD, PIN - 673577
15 SANOJ PANICKER @ SREE GANESH
AGED 42 YEARS, S/O. BALASUBRAMANIAM,
NEAR SAGAR THEATRE, SULTHANBATHERY P.O.,
WAYANAD, PIN - 673592
16 JILSON
AGED 44 YEARS, S/O. JOSEPH,
PARAYIL HOUSE, PULPALLY, WAYANAD, PIN - 673579
17 MOHANANPILLAI
AGED 66 YEARS, S/O. VASUDEVANPILLAI,
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Crl.M.C No.5582 of 2022
VELLARIVAYAL, MOOPPANAD VILLAGE,
CHELLALANKODU P.O.,WAYANAD, PIN - 673581
BY ADV K.K.RAJEEV
ADV. SREEJA. V - PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 21.12.2022, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
8
Crl.M.C No.5582 of 2022
ORDER
The petitioners are the accused Nos 1 to 6 and 9 to 30 in Crime No.457/CR/EOW III/KKD/11 of 2019 of Crime Branch which is now pending as C.C 152/2021 before the Chief Judicial Magistrate Court, Kalapetta. The offences alleged against the petitioners are punishable under Sections 3 and 4 of the Prize Chit and Money Circulation Schemes (Banning) Act 1978 and also under Section 420 read with Section 34 of Indian Penal Code. Annexure-I is the Final Report submitted by the Police. The respondent Nos. 3 to 17 are the victims of the Crime. This Crl.MC is filed for quashing all further proceedings pursuant to Annexure-I.
2. Heard Sri.P.Mohandas the learned counsel appearing for the petitioners, Smt. Sreeja V, the learned Public Prosecutor appearing for the State and Sri. K.K.Rajeev, the learned counsel appearing for the respondents 3 to 17.
3. The prayer for quashing the above proceedings is sought for by the petitioners on the ground that, the dispute 9 Crl.M.C No.5582 of 2022 between the parties has been settled and to substantiate the same, the injured persons have sworn Annexures-II to XVI affidavits respectively. The aforesaid affidavits indicate that, the matter has been settled and the injured persons have no subsisting grievance against the petitioners herein. They also conveyed that they have no objection in quashing the proceedings against the petitioners herein. The learned counsel for the respondents Nos.3 to 17/injured persons also confirmed the same. The learned Public Prosecutor upon instructions submitted that the veracity of the settlement was verified by the Station House officer concerned and before the SHO also, the injured persons have reiterated that, they do not have any objection in quashing the proceedings as they have no subsisting grievance against the petitioners herein.
4. Going through the materials available on record, it is discernible that, the dispute is basically private in nature and on account of settlement arrived at between the parties, no purpose would be served if the proceedings against the petitioners herein were allowed to continue. In such circumstances, the chances of a successful prosecution are very bleak. Therefore, I am of the view 10 Crl.M.C No.5582 of 2022 that going by the decision in Gian Singh v. State of Punjab and Another [2012(4) KLT 108], this is a fit case in which the powers of this Court under Section 482 of the Code of Criminal Procedure can be invoked.
Accordingly, this Crl.M.C. is allowed. Annexure-I Final Report in Crime No.457/CR/EOW III/KKD/11 of 2019 of Crime Branch and all further proceedings in C.C.152/2021 pending before the Chief Judicial Magistrate Court, Kalapetta as against the petitioners who are the accused Nos 1 to 6 and 9 to 30 are hereby quashed.
Sd/-
ZIYAD RAHMAN A.A JUDGE rpk 11 Crl.M.C No.5582 of 2022 APPENDIX OF CRL.MC 5582/2022 PETITIONER ANNEXURES Annexure1 CERTIFIED COPY OF THE FINAL REPORT FILED BY THE CRIME BRANCH BEFORE THE CHIEF JUDICIAL MAGISTRATE'S COURT, KALPETTA Annexure-II AFFIDAVIT OF THE 3RD RESPONDENT Annexure-III AFFIDAVIT OF THE 4TH RESPONDENT Annexure-IV AFFIDAVIT OF THE 5TH RESPONDENT Annexure-V AFFIDAVIT OF THE 6TH RESPONDENT Annexure-VI AFFIDAVIT OF THE 7TH RESPONDENT Annexure-VII AFFIDAVIT OF THE 8TH RESPONDENT Annexure-VIII AFFIDAVIT OF THE 9TH RESPONDENT Annexure-IX AFFIDAVIT OF THE 10TH RESPONDENT Annexure-X AFFIDAVIT OF THE 11TH RESPONDENT Annexure-XI AFFIDAVIT OF THE 12TH RESPONDENT Annexure-XII AFFIDAVIT OF THE 13TH RESPONDENT Annexure-XIII AFFIDAVIT OF THE 14TH RESPONDENT Annexure-XIV AFFIDAVIT OF THE 15TH RESPONDENT Annexure-XV AFFIDAVIT OF THE 16TH RESPONDENT Annexure-XVI AFFIDAVIT OF THE 17TH RESPONDENT Annexure-XVII TRUE COPY OF THE ORDER DATED 18-09-2020 IN CRL.M.C.NO. 266/2020 Annexure-XVIII TRUE COPY OF THE ORDER DATED 17-05-2021 IN CRL.M.C.NO. 1841/2021