Kerala High Court
Sajan Sagar V.V vs State Of Kerala on 5 April, 2017
Author: B.Sudheendra Kumar
Bench: B.Sudheendra Kumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR
WEDNESDAY, THE 5TH DAY OF APRIL 2017/15TH CHAITHRA, 1939
Crl.MC.No. 2464 of 2017 ()
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CRIME NO. 381/2017 OF MALA POLICE STATION , TRISSUR
PETITIONER(S)/PETITIONERS/ACCUSED:
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1. SAJAN SAGAR V.V, S/O.VIDYASAGAR.V.S,VALIPPARAMBIL
HOUSE,KARAYAMUTTOM.P.O,THRISSUR-680567.
2. GILDAS.PM, AGED 18,S/O.MOHANDAS,PATHARATH
HOUSE,EDATHIRINJI.P.O,THRISSUR DISTRICT,PIN-680122.
3. NEVIL.C.RAJ, AGED 21 YEARS,S/O.RAJAN.C.J,CHIRAMEL VADAKKAN HOUSE,
CHALAKKUDY,THRISSUR DISTRICT,PIN-680307.
4. ROSHAN THOMAS, S/O.P.D.THOMAS,PANJIKKARAN HOUSE,
NALUKKETTU.P.O, THRISSUR-680308.
5. SACHIN DEVASSY, S/O.K.O.DEVASSY, KACHAPPILLY HOUSE,
KARAYAMPARAMBU, ERNAKULAM-683576.
6. ELDHO KURIAKOSE, S/O.P.P.KURIAKOSE,PATTAMADI HOUSE,MAMBRA.P.O,
THRISSUR DIST.680308.
7. HARI.M.K, S/O.M.B.KUMARAN,MELEPPURATH HOUSE,CHALAKKUDI.P.O,
THRISSUR-680307.
8. ABHILASH PAULI, S/O.PAULI.K.K,KUTHOTTUNGAKARAN HOUSE,ST.JOSEPH
CHURCH ROAD,NORTH CHALAKUDY,THRISSUR DIST,PIN-680307.
BY ADV. SRI.S.MANU
RESPONDENT(S)/RESPONDENTS:
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1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT
OF KERALA,ERNAKULAM.
2. STATION HOUSE OFFICER, MALA POLICE STATION,THRISSUR DISTRICT.
3. KAVYA.K.S, AGED 22 YEARS,D/O SAJEEVAN.K.V,RESIDING AT KOTHERI
THUNDIYIL HOUSE,VADUTHALA,PO.,KOCHI-682023.
4. ELIZABETH NIRUPA JOSHY, AGED 22 YEARS,D/O.SAJEEVAN.K.V,RESIDING
AT KOTHERI THUNDIYIL HOUSE,VADUTHALA,PO,KOCHI-682023.
5. LEEDHA.C.SUKUMARAN, AGED 21 YEARS,CHIRAYATH
HOUSE,PO: MANAKODY,THRISSUR-680017.
6. KAVYA SASI, AGED 22 YEARS,D/O.SASI,RESIDING AT THALASSERY HOUSE,
PO:KOORIKUZHI,THRISSUR-680681.
7. KRISHNASREE MONEYRAJ, AGED 21 YEARS,D/O.E.K.MONEYRAJ,RESIDING
AT SREENIKETHOM HOUSE,PO:-PULLUR,THRISSUR-680683.
R3-7 BY ADV. SMT.VARSHA BHASKAR
R1& R2 BY PUBLIC PROSECUTOR, SMT. M K PUSHPALATHA
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON 05-04-
2017, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No. 2464 of 2017 ()
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APPENDIX
PETITIONER(S)' EXHIBITS
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ANNEXURE I TRUE COPY OF THE PETITION SUBMITTED BY THE PRINCIPAL TO
THE 2ND RESPONDENT
ANNEXURE II CERTIFIED COPY OF THE FIR IN CRIME NO.381/2017
ANNEXURE III AFFIDAVIT SWORN BY 3RD RESPONDENT
ANNEXURE IV AFFIDABVIT SWORN BY 4TH RESPONDENT
ANNEXURE V AFFIDAVIT SWORN BY 5TH RESPONDENT
ANNEXURE VI AFFIDAVIT SWORN BY 6TH RESPONDENT
ANNEXURE VII AFFIDAVIT SWORN BY 7TH RESPONDENT.
RESPONDENT(S)' EXHIBITS : NIL
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// True Copy //
PA to Judge
B.SUDHEENDRA KUMAR, J.
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Crl.M.C No.2464 of 2017
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Dated this the 5th day of April 2017
O R D E R
The petitioners are the accused in Crime No.381/2017 of Mala Police Station registered for the offences under Sections 354C and 354D I.P.C.
2. The respondent Nos.3 to 7 are the victims in this case.
3. Heard.
4. Respondent Nos.3 to 7 filed separate affidavits stating that the matter has been settled between the parties and hence, they have no further grievance against the petitioners. Considering the facts and circumstances of the Crl.M.C.2464/2017 -: 2 :- case, I am of the view that since the matter has been settled between the parties, quashing the above said offences would secure the ends of justice. For the said reason, I am inclined to quash Annexure-II F.I.R. and all further proceedings against the petitioners in Crime No.381/2017 of Mala Police Station, in exercise of the inherent power under Section 482 Cr.P.C., to meet the ends of justice and accordingly, I order so.
In the result, this Crl.M.C. stands allowed.
Sd/-
B.SUDHEENDRA KUMAR, JUDGE dl/7.4..2017