Kerala High Court
Abdhul Rahim vs State Of Kerala on 27 February, 2017
Author: B.Sudheendra Kumar
Bench: B.Sudheendra Kumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR
MONDAY, THE 27TH DAY OF FEBRUARY 2017/8TH PHALGUNA, 1938
Crl.MC.No. 1058 of 2017 ()
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CC 1416/2015 of ADDL.C.J.M., ERNAKULAM
CRIME NO. 1017/2011 OF ERNAKULAM NORTH POLICE STATION , ERNAKULAM
PETITIONER(S)/ACCUSED:
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ABDHUL RAHIM
AGED 32 YEARS, S/O. ABDHUL KHADHER,
PUTHEN PURAKKAL HOUSE, CHERANALLOOR P.O.,
ERNAKULAM, NOW RESIDING AT THACHINATTU HOUSE,
MINU NIVAS, KACHERIPADI, CHERANELLORE POST,
PIN - 682 034.
BY ADV. SRI.ANIL PRASAD
RESPONDENTS/DEFACTO COMPLAINANT:
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1. STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM.
2. RETHEEDEVI
AGED 56 YEARS, W/O. DHARMAJAN,
PAPPILLIKARA HOUSE, NEAR MODEL ENGINEERING COLLEGE,
THRIKKAKKARA, KARUMAKKADU,
VAZHAKKALA, ERNAKULAM DISTRICT.
R2 BY ADV. SMT.G.ASHWINI
R1 BY PUBLIC PROSECUTOR, SMT. M K PUSHPALATHA
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON 27-02-
2017, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No. 1058 of 2017 ()
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APPENDIX
PETITIONER(S)' EXHIBITS
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ANNEX.A1 : CERTIFIED COPY OF FINAL REPORT IN CRIME NO. 1017/2011
OF ERNAKULAM TOWN POLICE STATION.
ANNEX.A2 : AFFIDAVIT BY THE 2ND RESPONDENT.
RESPONDENTS' EXHIBITS : NIL
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// True Copy //
PA to Judge
B.SUDHEENDRA KUMAR, J.
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Crl.M.C.1058 of 2017
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Dated this the 27th day of February 2017
O R D E R
The petitioner is the accused in C.C.No.1416/2015 on the files of the court below. The offence alleged is the offence under Section 379 I.P.C.
2. Heard.
3. The 2nd respondent is the de-facto complainant in this case, who had filed Annexure- 2 affidavit stating that the matter has been settled between the parties and that she has no further grievance against the petitioner. The offence under Section 379 I.P.C. is compoundable under Section 320 Cr.P.C. Since the mater has been settled, I am inclined Crl.MC 1058/2017 : 2 : to quash Annexure-1 final report and all further proceedings in C.C.No.1416/2015 on the files of the court below to meet the ends of justice and accordingly, I order so.
In the result, this M.C. stands allowed as above.
Sd/-
B.SUDHEENDRA KUMAR, JUDGE dl/.27.2.2017 Crl.MC 1058/2017 : 3 :