Kerala High Court
Chethala Kannan @ Manikandan vs State Of Kerala on 11 November, 2013
Author: Harun-Ul-Rashid
Bench: Harun-Ul-Rashid
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE HARUN-UL-RASHID
MONDAY,THE 11TH DAY OF NOVEMBER 2013/20TH KARTHIKA, 1935
Crl.MC.No. 5215 of 2013 ()
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CRIME NO. 1141/2013 OF SREEKARYAM POLICE STATION , THIRUVANANTHAPURAM
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PETITIONERS/A1 TO A4 :
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1. CHETHALA KANNAN @ MANIKANDAN, AGED 28,
S/O. MANOHARAN NAIR, MANJU BHAVAN, THOPUVILAKOM
GANDHIPURAM, POWDIKONAM, THIRUVANANTHAPURAM.
2. UNNI, AGED 33,
S/O. RAVEENDRA SHEKARAN NAIR, BIJU BHAVAN, JAIPURAM
POWDIKONAM WARD, ULIYAZHUTHURA VILLAGE
THIRUVANANTHAPURAM.
3. KARAKKALA ABILASH @ ABILASH, AGED 28,
S/O. RAJAN, KADAYIL VEEDU, GANDHIPURAM
POWDIKONAM P.O., THIRUVANANTHAPURAM.
4. KAVATTA BIJU @ BIJU KUMAR, AGED 37,
S/O. RAVEENDRA SHEKARAN NAIR, BIJU BHAVAN, JAIPURAM
POWDIKONAM WARD, ULIYAZHUTHURA VILLAGE
THIRUVANANTHAPURAM.
BY ADV. SRI. A.K. RAJESH
RESPONDENTS/STATE & DE FACTO COMPLAINANT :
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1. STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE
SREEKARYAM POLICE STATION
THROUGH THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA
ERNAKULAM.
2. GOPU KUMAR, AGED 32,
S/O. RAVEENDRAN NAIR, KARTHIKA VEEDU, AYYANKALI NAGAR
CHELLAMANGALAM WARD, ULIYARATHURA VILLAGE
THIRUVANANTHAPURAM, PIN-695004.
R1 BY PUBLIC PROSECUTOR SRI. RAJESH VIJAYAN
R2 BY ADV. SRI.SHAJIN S. HAMEED
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 11-11-2013, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Mn
...2/-
Crl.MC.No. 5215 of 2013 ()
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APPENDIX
PETITIONER(S)' ANNEXURES :
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ANNEXURE A- CERTIFIED COPY OF THE FIR IN CRIME NO. 1141/2013 OF
SREEKARYAM POLICE STATION.
ANNEXURE B- NOTARIZED AFFIDAVIT OF THE 2ND RESPONDENT/DE FACTO
COMPLAINANT.
RESPONDENT(S)' EXHIBITS : NIL
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//TRUE COPY//
P.A. TO JUDGE
Mn
HARUN-UL-RASHID, J.
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Crl.M.C. No. 5215 of 2013
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Dated this the 11th day of November 2013.
O R D E R
Heard the learned counsel for the petitioners and respondents.
2. Accused No.1 to 4 in Crime No. 1141/2013 of the Sreekaryam Police Station, Thiruvananthapuram District are the petitioners. The petition is filed seeking to quash Annexure A FIR in Crime No.1141/2013 of the Sreekaryam Police Station.
3. The offence alleged is punishable under Sections 294(b), 341, 323 & 34 of IPC.
4. The learned counsel on both sides submit that the disputes between the parties have been amicably settled and having regard to the resolution of the disputes between the parties, continuance of the criminal prosecution against the petitioners is an avoidable irritant.
In view of the settlement arrived at between the parties, the Crl.M.C is disposed of quashing Annexure A FIR in Crime No.1141/2013 of the Sreekaryam Police Station.
Sd/-
HARUN-UL-RASHID, Judge.
AL/-
True copy P.A to Judge