Kerala High Court
Alexander Benjamin vs State Of Kerala on 7 April, 2026
Author: C.S.Dias
Bench: C.S.Dias
2026:KER:30904
CRL.MC NO. 9655 OF 2024
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF APRIL 2026 / 17TH CHAITHRA, 1948
CRL.MC NO. 9655 OF 2024
CRIME NO.1299/2024 OF Kollam East Police Station, Kollam
PETITIONER/S:
1 ALEXANDER BENJAMIN
AGED 43 YEARS
S/O PIOUS BENJAMIN, ODASSERIYIL, THOPIL BUNGALOW,
VADAKKUMBHAGOM, TUET, KOLLAM, PIN - 691001
2 ROY BASEL
AGED 50 YEARS
S/O BASEL D' CRUZ, KRIPA VEEDU, KOTTAYATHUKADAVU,
MATHILIL P.O, THRIKKADAVOOR, KOLLAM, PIN - 691601
3 AIGEN LAWRENCE @ SURA
AGED 55 YEARS
S/O LAWRENCE, ODASSERIYIL, THOPIL BUNGALOW,
VADAKKUMBHAGOM, TUET, KOLLAM, PIN - 691001
4 VARGHESE P.E,
AGED 42 YEARS
S/O P. A. EPHREM, PUTHEN PARAMBIL, NEAR ST. JOSEPH
CONVENT, TUET, KOLLAM, PIN - 691001
5 AJI AYYAPPAN
AGED 43 YEARS
S/O AYYAPPAN, VADAKKUM BHAGOM BUNGALOW PURAYIDOM,
CHINNAKKADA P.O, KOLLAM, PIN - 691001
6 DOUGLAS EARNEST
AGED 55 YEARS
S/O EARNEST DCRUZ, SOUMYA BHAVAN, VADAKKUMBHAGOM,
KOLLAM, PIN - 691001
2026:KER:30904
CRL.MC NO. 9655 OF 2024
2
7 YESUDAS @ JOYSON
AGED 45 YEARS
S/O STANSILAVOSE, PALACE NAGAR 24, THEVALLY P.O,
KOLLAM, PIN - 691009
BY ADV SRI.SAJU J PANICKER
RESPONDENT/S:
1 STATE OF KERALA
( STATION HOUSE OFFICER, KOLLAM EAST POLICE STATION,
CRIME NO. 1299/2024) REPRESENTED BY THE PUBLIC
PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM, PIN -
682031
2 BIJO
AGED 36 YEARS
S/O SEBASTIAN, ST. JOSEPH COTTAGE, CITY CENTRAL
NAGAR 31, KOLLAM EAST P.O, KOLLAM, PIN - 691001
3 CIJO
AGED 38 YEARS
S/O SEBASTIAN, ST. JOSEPH COTTAGE, CITY CENTRAL
NAGAR 31, KOLLAM EAST P.O, KOLLAM, PIN - 691001
4 SIMON REMOLD,
AGED 44 YEARS
S/O A. J. REMOLD , JOSEPH COTTAGE, NEAR ST JOSEPH
CONVENT, TUET P.O, KOLLAM, PIN - 691001
SRI.M.P.PRASANTH, PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
07.04.2026, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
2026:KER:30904
CRL.MC NO. 9655 OF 2024
3
C.S.DIAS,J.
====================
Crl. M.C.No.9655 of 2024
------------------------------------ --
Dated this the 7th day of April, 2026
ORDER
The Criminal Miscellaneous Case is filed to quash all further proceedings in Crime No.1299 of 2024 registered by the Kollam East Police Station on the assertion that the dispute that led to the registration of the crime has been amicably settled between the petitioners and the party respondents.
2. Although the Crl.M.C. was filed on 12.11.2024, the petitioners have not produced the physical copy, and the party respondents have not filed their vakalaths or affidavits of settlement.
In view of the non-production of the affidavits and vakalaths of the party respondents, the Crl.M.C. is dismissed, but by reserving the right of the petitioners to file a fresh Crl.M.C. on the same cause of action, after 2026:KER:30904 CRL.MC NO. 9655 OF 2024 4 filing the vakalaths and affidavits of the party respondents, in case they have any subsisting grievance.
Sd/-
C.S.DIAS, JUDGE dkr 2026:KER:30904 CRL.MC NO. 9655 OF 2024 5 APPENDIX OF CRL.MC NO. 9655 OF 2024 PETITIONER ANNEXURES Annexure A 1 THE CERTIFIED COPY OF THE F.I.R IN CRIME NO: 1299 OF 2024 OF THE KOLLAM EAST POLICE STATION, KOLLAM Annexure A2 THE AFFIDAVIT SWORN TO BY THE 2ND RESPONDENT .
Annexure A3 THE AFFIDAVIT SWORN TO BY THE 3RD RESPONDENT.
Annexure A 4 THE AFFIDAVIT SWORN TO BY THE 4TH RESPONDENT .