Appendix vs Annexure A1: Copy Of The F.I.R. And Final ... on 20 December, 2011

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Kerala High Court

Appendix vs Annexure A1: Copy Of The F.I.R. And Final ... on 20 December, 2011

Bench: N.K.Balakrishnan

       

  

  

 
 
           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT:

         THE HONOURABLE MR.JUSTICE N.K.BALAKRISHNAN

TUESDAY, THE 20TH DAY OF DECEMBER 2011/29TH AGRAHAYANA 1933

                     CRMC.No. 4283 of 2011 ( )

                CC.484/2007 of J.F.C.M, MANNARKAD

   ACCUSED(S)/ACCUSED 1 & 2


       1 SATHI @ SATHEESH KUMAR,
        S/O.KRISHNANKUTTY MUTHAN
         AGED 31 YEARS
         UNAKKAPARAMBIL VEEDU, PALACHODE
         THRIKKALUR, MANNARKKAD TALUK
         PALAKKAD DISTRICT.


       2 KUTTAN @ UNNIKRISHNAN,
         S/O.KRISHNANKUTTY MUTHAN
         AGED 27 YEARS, UNAKKAPARAMBIL VEEDU
         PALACHODE, THRIKKALUR, MANNARKKAD TALUK
         PALAKKAD DISTRICT.

         BY ADV.SRI.JACOB SEBASTIAN


   COMPLAINANT(S)/INJURED AND STATE


       1 SUNDARAN,S/O.VELU,AGED 58 YEARS,
         CHEEKKALLINKAL VEEDU, THODUKUZHI
         THRIKKALUR, MANNARKKAD TALUK
         PALAKKAD DISTRICT.


       2 STATE OF KERALA,
        REPRESENTED BY PUBLIC PROSECUTOR
         HIGH COURT OF KERALA
         ERNAKULAM.

         R1 BY ADV. SMT.SHAMSEERA. C.ASHRAF
         R2 BY PUBLIC PROSECUTOR SRI.NOUSHAD THOTTATHIL


THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
20-12-2011 , THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

CRMC.No. 4283 of 2011 ( )



                               APPENDIX



PETITIONERS ANNEXURES


ANNEXURE A1:     COPY OF THE F.I.R. AND FINAL REPORT IN CRIME
                 NO:670/2007 OF MANNARKKAD POLICE STATION



RESPONDENTS ANNEXURES       NIL



                                                    //TRUE COPY//



                                                    P.A.TO JUDGE




JJJ



                  N.K. BALAKRISHNAN, J.
            ------------------------------------------
                Crl. M.C. No:4283 OF 2011 ( )
            ------------------------------------------
        Dated this the 20th day of December, 2011

                           O R D E R

Petitioners are the accused in C.C. No:484/2011 of Judicial First Class Magistrate Court, Mannarkkad. The offences alleged against them are under sections 341, 294(b), 323 and 326 r/w 34 IPC.

2. The 1st respondent who is the defacto complainant/injured is represented in this court by his counsel. It is submitted by both sides that there was a civil dispute and the parties have settled the entire matter. All of them are residing in the same locality. In order to purchase peace this case also has to be disposed of as settled, the learned counsel submits. Affidavit also has been filed.

Crl. M.C. No:4283 OF 2011 ( ) -2-

3. In the light of the settlement arrived at, further proceedings in C.C. No:484/2007 of Judicial First Class Magistrate Court, Mannarkad, will stand quashed.

N.K. BALAKRISHNAN, JUDGE jjj

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