Kerala High Court
Varunkumar vs State Of Kerala on 31 July, 2018
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 31ST DAY OF JULY 2018 / 9TH SRAVANA, 1940
Crl.MC.No. 4903 of 2018
IN LP 10/2013 of JUDICIAL MAGISTRATE OF FIRST CLASS, VADAKARA
CRIME NO. 108/2010 OF EDACHERRY POLICE STATION , KOZHIKODE
PETITIONER(S)/ACCUSED :-
VARUNKUMAR,
S/O.RAMACHANDRAN, AGED 33, ILLATHUMPOYIL,
ORKKATTERY P.O., KOZHIKKODE DISTRICT-673501.
BY ADV.SRI.RILGIN V.GEORGE
RESPONDENT(S)/STATE & DEFACTO COMPLAINANT :-
1. STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, KOCHI-31- FOR THE SUB INSPECTOR OF
POLICE, EDACHERY POLICE STATION, KOZHIKKODE DISTRICT,
PIN-673502.
2. MANOJAN,
AGED 42, S/O.CHATHU, KANIYAMKUNIYIL HOUSE,
ORKKATTERY P.O., KOZHIKODE DISTRICT,
PIN 673501.
R2 BY ADV. SRI.S.K.SAJU
R1 BY SRI.ALEX M THOMBRA, PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON 31-07-2018,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No. 4903 of 2018 ()
APPENDIX
PETITIONER(S)' ANNEXURES :-
ANNEXURE-A TRUE COPY OF THE FINAL REPORT/CHARGE SHEET IN
CRIME NO 108/2010 OF EDACHERY POLICE STATION
ANNEXURE-B TRUE COPY OF THE AFFIDAVIT SWORN TO BY THE 2ND
RESPONDENT DATED, 10/5/2018.
RESPONDENT(S)' ANNEXURES :- NIL
//TRUE COPY//
PA TO JUDGE
SMA
K.ABRAHAM MATHEW J.
----------------------------
Crl.M.C.No. 4903 of 2018
-----------------------------------------
Dated this the 31st day of July, 2018
ORDER
Petition filed under section 482 Cr.P.C.
2. Petitioner is accused in C.C.No. 689 of 2018 on the file of the Judicial Magistrate of First Class, Vadakara registered for the offences under Sections 321 and 341 IPC. The 2nd respondent is the victim. It is submitted that the matter has been settled and the proceedings in the trial court may be quashed.
3. Heard the learned counsel for the petitioner and second respondent and the learned Public Prosecutor.
4. I have perused the affidavit filed by the second respondent, who has entered appearance through counsel. I am satisfied that the matter has been settled and no public interest is involved in this case. There is no impediment for granting the prayer of the petitioner.
In the result, this Crl.M.C is allowed. The proceedings in C.C.No. 689 of 2018 on the file of the Judicial Magistrate of First Class, Vadakara are quashed.
Sd/-
K.ABRAHAM MATHEW, JUDGE //True Copy// SMA PA TO JUDGE