Thiruvananthapuram vs Shiyas

[Cites 10, Cited by 0]

Kerala High Court

Thiruvananthapuram vs Shiyas

Bench: B.P.Ray

       

  

  

 
 
            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                       PRESENT :

           THE HONOURABLE MR. JUSTICE B.P.RAY

      FRIDAY, THE 5TH AUGUST 2011 / 14TH SRAVANA 1933

                   Crl.MC.No. 2492 of 2011()
                   -------------------------------------
   SC.1274/2008 of ASSISTANT SESSIONS COURT, ATTINGAL,
   THIRUVANANTHAPURAM.
                   ....................


   PETITIONERS/ACCUSED NO.1 & 10
   ---------------------------------------------------

      1. SHIYAS, AGED 30 YEARS,
         S/O.MUHAMMED BASHEER, KALIYILIL VEEDU,
         KARAVARAM VILLAGE, THOTTAKATTU DESOM,
         THIRUVANANTHAPURAM DISTRICT.

      2. SUDHEER, AGED 27 YEARS,
         S/O.SHAMSUDEEN, PP13/661, KUNNUMPURAM VEED,
         THIRUVANANTHAPURAM DISTRICT.

       BY ADV. SRI.P.P.BIJU,
                    SRI.M.BIJU.


   RESPONDENTS/COMPLAINANT
   -----------------------------------------------

      1. STATE OF KERALA,
         REPRESENTED BY PUBLIC PROSECUTOR,
         HIGH COURT OF KERALA,ERNAKULAM.

      2. RIJU, AGED 30 YEARS,
         S/O.DEVARAJAN, RIJU BHAVAN, ALANCODE VILLAGE,
         THIRUVANANTHAPURAM.

      3. SUJITH, AGED 27 YEARS,
         S/O.SUTHAKARAN, S.S. NIVAS, ALANCODE VILLAGE,
         THIRUVANANTHAPURAM.


    R1 BY PUBLIC PROSECUTOR MR.B. JAYASURYA.


   THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
   ON 05/08/2011,             THE COURT ON THE SAME DAY PASSED THE
   FOLLOWING:

rs

Crl.MC.No. 2492 of 2011




                               APPENDIX


PETITIONER'S ANNEXURES:


ANNEXURE I:     COPY OF THE FIR DATED 21/01/2004 IN CRIME NO.51/2004 OF
ATTINGAL POLICE STATION.

ANNEXURE II: COPY OF THE FI STATEMENT IN CRIME NO.51/2004 OF ATTINGAL
POLICE STATION.

ANNEXURE III: COPY OF THE WOUND CERTIFICATE.

ANNEXURE IV: COPY OF THE FINAL REPORT IN CRIME NO.51/2004 OF ATTINGAL
POLICE STATION.

ANNEXURE V: COPY OF THE AFFIDAVIT SWORN BY THE 2ND AND 3RD
RESPONDENT.




RESPONDENTS ANNEXURES:         NIL.




                                        //TRUE COPY//




                                        P.A. TO JUDGE




rs


                            B.P. RAY, J.
                    - - - - - - - - - - - - - - - - -
                  Crl.M.C. No.2492 of 2011
                     - - - - - - - - - - - - - - - -
           Dated this the 5th day of August, 2011.

                             O R D E R

Heard the learned counsel for the petitioners and the learned Public Prosecutor.

2. Petitioners are accused Nos. 1 and 10 in S.C.No. 1274 of 2008 on the file of the Assistant Sessions Court, Attingal for offences punishable under Sections 143, 147, 148, 149, 109, 341, 324, 326 and 307 IPC and Section 27 of the Arms Act, 1959 and now pending as C.P. No. 140 of 2004 before the Judicial First Class Magistrate-I, Attingal. If the de facto complainant and the injured persons appear before the trial court and make a statement that the matter has been settled and that they do not want to proceed against each other in this case, then the trial court shall record their statement, if any. In that event if the learned trial court is satisfied that the matter has been settled, then he shall discharge the accused persons and close the case.

This Crl.M.C is disposed of as above.

sd/- B.P. RAY, JUDGE.

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