Kerala High Court
Vishal vs Praveenkumar on 4 November, 2013
Author: Harun-Ul-Rashid
Bench: Harun-Ul-Rashid
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE HARUN-UL-RASHID
MONDAY, THE 4TH DAY OF NOVEMBER 2013/13TH KARTHIKA, 1935
Crl.MC.No. 5077 of 2013 ()
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AGAINST THE ORDER/JUDGMENT IN CC 825/2012 of J.M.F.C.-I,PATHANAMTHITTA
CRIME NO. 175/2012 OF ARANMULA POLICE STATION , PATHANAMTITTA
PETITIONER/ACCUSED:-:
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1. VISHAL, AGED 23 YEARS,
S/O.VIJAYAKUMAR, VISAKH BHAVANAM, KALYATHARA JUNCTION,
VENMANI PADINJAREMURI, VENMANI VILLAGE,
PATHANAMTITTA DISTRICT - 689 643.
2. ABHISHEK NANDHAN, AGED 21 YEARS,
S/O.RADHAKRISHNAN, MELETHADATHIL, MALAKKARA,
EDYARANMULA MURI, ARANMULA VILLAGE,
PATHANAMTHITTA DISTRICT - 689 532.
3. SREEKANTH, AGED 21 YEARS,
S/O.SREEKUMAR, MULAVANNA PADINJATTETHIL,
CHERIYANAD VILLAGE,
PATHANAMTHITTA DISTRICT - 689 643.
4. VISHNU MOHAN, AGED 22 YEARS,
S/O.MOHANAKUMAR, VENGAZHA VEEDU, KILLIYANKAVU,
EZHUMATTOOR VILLAGE,
PATHANAMTHITTA DISTRICT - 689 586.
5. AVINASH KRISHNA, AGED 22 YEARS,
S/O.RADHAKRISHNA KURUP, SREYAS VEEDU, KANAMUKKU MURI,
NARANGANAM VILLAGE,
PATHANAMTHITTA DISTRICT - 689 642.
6. SHAN VARGHESE, AGED 21 YEARS,
S/O.VARGHESE, PAPPALLIL VEEDU, KUNNAKKAL MURI,
MOOVATTUPUZHA VILLAGE
PATHANAMTHITTA DISTRICT - 689 643.
7. ASHIH MOHAN, AGED 22 YEARS,
S/O.MOHANAN, KUDUMBASSERIL HOUSE, MAHADEVIKKADU MURI,
KARTHIKAPPALLY TALUK, ALAPPUZHA DISTRICT - 690 516.
8. JERRIN THOMAS, AGED 21 YEARS,
S/O.THOMAS, THATTASSERIL VEEDU, ANTHYALANKAVU,
KADAMMANITTA MURI, NARANGANAM VILLAGE,
PATHANAMTHITTA DISTRICT - 689 642.
Crl.MC.No. 5077 of 2013 (
9. NEERAJ R. PILLAI, AGED 22 YEARS,
S/O.RADHAKRISHNAN, KARTHIKA, KATTODUMURI,
KUTTAPUZHA VILLAGE
PATHANAMTHITTA DISTRICT - 689 103.
BY ADV. SRI.AJEESH K.SASI
RESPONDENTS/DEFACTO COMPLAINANT AND STATE:-:
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1. PRAVEENKUMAR, AGED 20 YEARS,
S/O.PRABHAKARAN PILLAI, PRADOSH BHAVAN, CHERUVALLI,
KAYAMKULAM, ALAPPUZHA DISTRICT - 690 502.
2. SARAN V. SOMAN, AGED 20 YEARS,
S/O.SOMAN, VAZHAYIL THEKKETHIL HOUSE,
KEEZHCHERIMEL MURI, CENGANNUR VILLAGE,
ALAPPUZHA DISTRICT - 689 121.
3. ARAVIND V.G., AGED 19 YEARS,
S/O.GEETHAKUMARI, GEETHANJALI, CHEMMANADU,
KUTHIATHODU, ALAPPUZHA DISTRICT - 688 533.
4. JIKKU VARGHESE JACOB, AGED 18 YEARS,
S/O.JACOB, THEKKENETHU VEETTIL, MAMMOODU,
VALLICODE VILAGE,
PATHANAMTHITTA DISTRICT - 689 643.
5. STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM - 682 031.
R1-R4 BY ADV. SRI.M.REVIKRISHNAN
R5 BY PUBLIC PROSECUTOR SRI RAJESH VIJAYAN
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
04-11-2013, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No. 5077 of 2013 ()
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APPENDIX
PETITIONER(S)' EXHIBITS
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ANNEXURE A. TRUE COPY OF THE FINAL REPORT IN CRIME NO.175/2012 OF
ARANMULA POLICE STATION.
ANNEXURE B. THE AFFIDAVIT SWORN IN BY THE DEFACTO COMPLAINANT (CW1)/
1ST RESPONDENT IN SIGNIFYING THE FACTUM OF SETTLEMENT COMPOSITION OF
THE DISPUTES WITH THE PETITIONERS.
ANNEXURE C. THE AFFIDAVIT SWORN IN BY CW2/2ND RESPONDENT SIGNIFYING
THE FACTUM OF SETTLEMENT COMPOSITION OF THE DISPUTES WITH THE
PETITIONERS.
ANNEXURE D. THE AFFIDAVIT SWORN IN BY CW3/3RD RESPONDENT SIGNIFYING
THE FACTUM OF SETTLEMENT COMPOSITION OF THE DISPUTES WITH THE
PETITIONERS.
ANNEXURE E. THE AFFIDAVIT SWORN IN BY CW4/4TH RESPONDENT SIGNIFYING
THE FACTUM OF SETTLEMENT COMPOSITION OF THE DISPUTES WITH THE
PETITIONERS.
RESPONDENT(S)' EXHIBITS: NIL
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/TRUE COPY/
P.A TO JUDGE
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HARUN-UL-RASHID, J.
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Crl. M.C No.5077 of 2013
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Dated this the 4th day of November, 2013.
O R D E R
Heard the learned counsel for the petitioners and respondents.
2. Petitioners are accused in Crime No.175/2012 of Aranmula Police Station. The petition is filed seeking to quash Annexure-A F.I.R and entire proceeding in C.C No. 825/2012.
3. The offence alleged is punishable under Sections 143, 147,148, 149, 323 and 324 of IPC.
4. The learned counsel on both sides submit that the disputes between the parties have been amicably settled and having regard to the resolution of the disputes between the parties, continuance of the criminal prosecution against the petitioners is an avoidable irritant.
In view of the settlement arrived at between the parties, the Crl.M.C is disposed of quashing Annexure-A F.I.R and entire proceeding in C.C No. 825/2012 on the files of Judicial First Class Magistrate Court-I, Pathanamthitta.
Sd/-HARUN-UL-RASHID, JUDGE.
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