Kerala High Court
Vellora Rajan vs State Of Kerala on 23 June, 2015
Author: K. Abraham Mathew
Bench: K.Abraham Mathew
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE K.ABRAHAM MATHEW
TUESDAY, THE 23RD DAY OF JUNE 2015/2ND ASHADHA, 1937
Crl.MC.No. 2407 of 2015
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SC 606/2012 OF SESSIONS COURT,THALASSERY
CRIME NO. 918/2011 OF KANNUR TOWN POLICE STATION, KANNUR
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PETITIONER(S)/ACCUSED NO.2:
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VELLORA RAJAN,
S/O.KUNHAMBU, ISSAR QUARTERS, SOUTH BAZAR,
P.O. CIVIL STATION, KANNUR 670002,
NOW RESIDING AT VELLORE HOUSE,
PO.VARAM, KANNUR 670594.
BY ADVS.SRI.K.C.SANTHOSHKUMAR
SMT.K.K.CHANDRALEKHA
RESPONDENT(S)/STATE & COMPLAINANT:
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1. STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM 682031.
2. THE STATION HOUSE OFFICER,
KANNUR TOWN POLICE STATION,
KANNUR 670001.
BY PUBLIC PROSECUTOR SRI.DHANESH MATHEW MANJOORAN
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON 23-06-2015,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
PJ
Crl.MC.No. 2407 of 2015
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APPENDIX
PETITIONER(S)' ANNEXURES
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ANNEXURE A: PHOTOCOPY OF THE FIRST INFORMATION STATEMENT
REGISTERED BY THE KANNUR TOWN POLICE.
ANNEXURE B:PHOTOCOPY OF THE SEIZURE MAHAZAR PREPARED BY THE
ADDITIONAL SUB INSPECTOR OF POLICE, KANNUR TOWN POLICE
STATION
ANNEXURE C:PHOTOCOPY OF THE CHARGE SHEET IN CRIME NO.918/2011 OF
KANNUR TOWN POLICE STATION
ANNEXURE D:TRUE COPY OF THE SUMMONS ISSUED TO THE PETITIONER
RESPONDENT(S)' ANNEXURES
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NIL.
/ TRUE COPY /
P.S. TO JUDGE
PJ
K. ABRAHAM MATHEW, J.
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Crl.M.C. No.2407 of 2015
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Dated this the 23rd day of June 2015
O R D E R
Petition filed under Sec.482 Cr.P.C.
2. The petitioner is the 2nd accused in S.C. No.606 of 2012 on the file of the Sessions Judge, Thalassery. He is charged with having committed the offence under Secs.23 and 24 of the Juvenile Justice (Care and Protection of Children) Act. The prayer is to quash the proceedings on the ground that the materials relied on by the prosecution do not disclose the offences.
3. Heard both sides.
4. If the materials filed in support of the final report do not disclose commission of any offence, the proper remedy for the petitioner is to plead for discharge.
In the result, this Crl.M.C. is dismissed.
Sd/-
K. ABRAHAM MATHEW
JUDGE
/ True Copy /
NS P.A. To Judge