Kerala High Court
Sarath vs State Of Kerala on 16 January, 2019
Author: K.Abraham Mathew
Bench: K.Abraham Mathew
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE K.ABRAHAM MATHEW
WEDNESDAY, THE 16TH DAY OF JANUARY 2019 / 26TH POUSHA,
1940
Crl.MC.No. 404 of 2019
SC 1158/2017 OF ASSISTANT SESSIONS COURT, ATTINGAL
CRIME NO. 783/2014 OF AYIRUR POLICE STATION,
THIRUVANANTHAPURAM
PETITIONER/S:
SARATH
AGED 25 YEARS
S/O SIVAPRASAD, SHYAM MANDIRAM, KARIPPURAM
DESOM, VENKULAM, EDAVA VILLAGE,
THIRUVANANTHAPURAM DISTRICT.
BY ADVS.
SRI.P.N.SUKUMARAN
SRI.AKHIL S.VISHNU
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE S.I OF POLICE, AYIRUR
POLICE STATION, WHO IS REPRESENTED BY THE
PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM.
2 RAJESH
AGED 23 YEARS, S/O RAJAN, CHARUVILA VEETTILL,
THOTTUMUGHAM, VENKULAM, EDAVA VILLAGE,
THIRUVANANTHAPURAM DISTRICT. 695003.
Crl.MC.No. 404/2019 & con. cases
..2..
3 AJI
AGED 23 YEARS, S/O MURALI, CHARUVILA VEETTILL,
THOTTUMUGHAM, VENKULAM, EDAVA VILLAGE,
THIRUVANANTHAPURAM DISTRICT. 695003.
4 SHYJU,
AGED 25 YEARS, S/O SASI, KARIPPURAM MANGATTU,
CHARUVILA VEETTILL, VENKULAM, EDAVA VILLAGE,
THIRUVANANTHAPURAM DISTRICT. 695003.
5 MANEESH
AGED 25 YEARS, S/O MADHU, KARIPPURAM MAVILA
VEETTIL, VENKULAM, EDAVA VILLAGE,
THIRUVANANTHAPURAM DISTRICT. 695003.
OTHER PRESENT:
SRI.C S . HRITHWIK SR PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
16.01.2019 ALONG WITH Crl.MC.405/2019 & CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No. 404/2019 & con. cases
..3..
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE K.ABRAHAM MATHEW
WEDNESDAY,THE 16TH DAY OF JANUARY 2019 / 26TH POUSHA,
1940
Crl.MC.No. 405 of 2019
SC 194/2018 OF ASSISTANT SESSIONS COURT, ATTINGAL
CRIME NO. 783/2014 OF AIROOR POLICE STATION ,
THIRUVANANTHAPURAM
PETITIONER/S:
1 PRASAD @ KANNAN,
AGED 28 YEARS
S/O SIVAN PILLAI KATTUVILA (H) NEAR KATTUVILA
SAMSKARIKA KENDRAM, VENKULAM, EDAVA VILLAGE,
THIRUVANANTHAPURAM DISTRICT
2 MANU,
AGED 26 YEARS
S/O THULASEEDHARAN, OLIPPUVILA, KARIPPURAM
DESOM, VANKULAM,THRIUVANANTHAPURAM DISTRICT
BY ADVS.
SRI.P.N.SUKUMARAN
SRI.AKHIL S.VISHNU
RESPONDENT/S:
Crl.MC.No. 404/2019 & con. cases
..4..
1 STATE OF KERALA
REPRESENTED BY THE S.I.OF POLICE, AYIRUR
POLICE STATION, WHO IS REPRESENTED BY THE
PUBLIC PROSECUTOR, HIGH COURT OF KERLA,
ERNAKULAM
2 RAJESH
AGED 23 YEARS
S/O RAJAN, CHARUVILA VEETTIL,
THOTTUMUGHAM,VENKULAM EDAVA
VILLAGE,THIRUVANANTHAPURAM DISTRICT 695 003.
3 AJI
AGED 23 YEARS
S/O MURALI, CHARUVILA VEETTIL,THATTUMUGHAM,
VENKULAM,.EDAVA VILLAGE, THIRUVANANTHAPURAM
DISTRICT-695 003.
4 SHYJU,
AGED 25 YEARS
S/O SASI, KARIPPURAM MANGATTU, CHARUVILA
VEETTIL, VENKULAM,EDAVA VILLAGE,
THIRUVANANTHAPURAM DISTRICT-695 003.
5 MANEESH,
AGED 25 YEARS
S/O MADHU, KARIPPURAM MAVILA VEETTIL,
VENKULAM,EDAVA VILLAGE, THIRUVANANTHAPURAM
DISTRICT-695 003.
BY ADV. SRI.JAISON JOSEPH
OTHER PRESENT:
SRI.C S . HRITHWIK SR PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
16.01.2019 ALONG WITH Crl.MC.404/2019 & CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No. 404/2019 & con. cases
..5..
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE K.ABRAHAM MATHEW
WEDNESDAY,THE 16TH DAY OF JANUARY 2019 / 26TH POUSHA,
1940
Crl.MC.No. 412 of 2019
SC 898/2017 OF ASSISTANT SESSIONS COURT, ATTINGAL
CRIME NO. 783/2014 OF AIROOR POLICE STATION ,
THIRUVANANTHAPURAM
PETITIONER/S:
1 SIVAPRASAD
AGED 59 YEARS
S/O.KUTTAPPAN PILLAI, SHYAM MANDIRAM,
KARIPPURAM DESOM, VENKULAM, EDAVA VILLAGE,
THIRUVANANTHAPURAM DISTRICT.
2 SARATH
AGED 29 YEARS
S/O.VIJAYAKUMAR, CV BHAVAN NEAR KATTUVILA
SAMSKARIKA KENDRAM, VENKULAM,
THIRUVANANTHAPURAM DISTRICT.
3 ARUN
AGED 24 YEARS
S/O.MURALEEDHARAN NAIR, SARASWATHY MANDIRAM,
KARIPPURAM VALLABHANNINNAVILA VENKULAM, EDAVA
VILLAGE, THIRUVANANTHAPURAM DISTRICT.
BY ADVS.
SRI.P.N.SUKUMARAN
SRI.AKHIL S.VISHNU
Crl.MC.No. 404/2019 & con. cases
..6..
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE S.I. OF POLICE, AYIRUR
POLICE STATION, WHO IS REPRESENTED BY THE
PUBLIC PROSECUTOR, HIGH COURT OF KEALA,
ERNAKULAM.
2 RAJESH
AGED 23 YEARS
S/O.RAJAN, CHARUVILA VEETTIL, THOTTUMUGHAM,
VENKULAM, EDAVA VILLAGE, THIRUVANANTHAPURAM-
695003.
3 AJI
AGED 23 YEARS
S/O.MURALI, CHARUVILA VEETTIL, THOTTUMUGHAM,
VENKULAM, EDAVA VILLAGE, THIRUVANANTHAPURAM
DISTRICT-695003.
4 SHYJU
AGED 35 YEARS
S/O.SASI, KARIPPURAM MANGATTU, CHARUVILA
VEETTIL, VENKULAM, EDAVA VILLAGE,
THIRUVANANTHAPURAM DISTRICT-695003.
5 MANEESH
AGED 25 YEARS
S/O.MADHU, KARIPPURAM MAVILA VEETTIL, VENKULAM
EDAVA VILLAGE, THIRUVANANTHAPURAM DISTRICT-
695003.
OTHER PRESENT:
SRI.C S . HRITHWIK SR PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
16.01.2019 ALONG WITH Crl.MC.404/2019 & CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No. 404/2019 & con. cases
..7..
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE K.ABRAHAM MATHEW
WEDNESDAY,THE 16TH DAY OF JANUARY 2019 / 26TH POUSHA,
1940
Crl.MC.No. 424 of 2019
SC 783/2014 OF ASSISTANT SESSIONS COURT, ATTINGAL
CRIME NO. 899/2017 OF AIROOR POLICE STATION ,
THIRUVANANTHAPURAM
PETITIONER/S:
1 ANU
AGED 24 YEARS
S/O THULASEEDHARAN, OLIPPUVILA(H), KARIPPURAM
DESOM, VENKULAM, EDAVA VILLAGE,
THIRUVANANTHAPURAM DISTRICT.
2 SARATH
AGED 27 YEARS
S/O SARANGADHARAN, SR NIVAS, KARIPPURAM,
VENKULAM, THIRUVANANTHAPURAM DISTRICT.
BY ADV. SRI.P.N.SUKUMARAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE S.I. OF POLICE AYIRUR
POLICE STATION, WHO IS REPRESENTED BY THE
PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM.
Crl.MC.No. 404/2019 & con. cases
..8..
2 RAJESH
AGED 26 YEARS, S/O RAJAN, CHARUVILA VEETTIL,
THOTTUMUGHAM, VENKULAM, EDAVA VILLAGE,
THIRUVANANTHAPURAM DISTRICT. 695003.
3 AJI
AGED 26 YEARS, S/O MURALI, CHARUVILA VEETTIL,
THOTTUMUGHAM, VENKULAM, EDAVA VILLAGE,
THIRUVANANTHAPURAM DISTRICT. 695003.
4 SHYJU
AGED 28 YEARS, S/O SASI, KARIPPURAM MANGATTU,
CHARUVILA VEETTIL, VENKULAM, EDAVA VILLAGE,
THIRUVANANTHAPURAM DISTRICT. 695003.
5 MANEESH
AGED 28 YEARS, S/O MADHU, KARIPPURAM MAVILA
VEETTIL, VENKULAM, EDAVA VILLAGE,
THIRUVANANTHAPURAM DISTRICT. 695003.
BY ADV. SRI.JAISON JOSEPH
OTHER PRESENT:
SRI.C S . HRITHWIK SR PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
16.01.2019 ALONG WITH Crl.MC.404/2019 & CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No. 404/2019 & con. cases
..9..
-------------------------------------
Crl.M.C. NOS. 404, 405, 412 & 424 OF 2019
-------------------------------------
ORDER
Petitions filed under Section 482 Cr.P.C. 2. Petitioners are the accused in Crime No. 783 of 2014 of Ayirur Police Station registered for the offences under Sections 143, 147, 148, 308, 323 & 324 r/w Section 149 of the Indian Penal Code. Committal order was passed in different committal proceedings. So, the cases are pending in the Court of the Assistant Sessions Judge, Attingal as SC Nos. 898/2017, 899/2017, 1158/2017 & 194/2018. The party respondents are the victims. It is submitted that the matter has been settled and the proceedings in the criminal case may be quashed.
3. Heard the learned counsel for the petitioners Crl.MC.No. 404/2019 & con. cases ..10..
and the party respondents and the learned Public Prosecutor.
4. I have perused the affidavits filed by the party respondent, who have entered appearance through counsel. I am satisfied that the allegation of settlement is true and no public interest is involved. There is no impediment for granting the prayer of the petitioners. In the result, these Crl.M.C.s are allowed. The proceedings in SC Nos. 898/2017, 899/2017, 1158/2017 & 194/2018 on the file of the Court of the Assistant Sessions Judge, Attingal are quashed. The trial court may pass appropriate orders for the disposal of the material objects, if any, produced in the case.
Sd/-
K.ABRAHAM MATHEW JUDGE Bka/16.01.2019 Crl.MC.No. 404/2019 & con. cases ..11..
APPENDIX OF Crl.MC 404/2019 PETITIONER'S/S EXHIBITS:
ANNEXURE-1: TRUE COPY OF THE FINAL REPORT IN SC NO. 1158/2017 OF ASST. SESSIONS COURT, ATTINGAL.
ANNEXURE-2: AFFIDAVIT SWORN BY THE SECOND RESPONDENT.
ANNEXURE-3: AFFIDAVIT SWORN BY THE THIRD RESPONDENT.
ANNEXURE-4: AFFIDAVIT SWORN BY THE FOURTH RESPONDENT.
ANNEXURE-5: AFFIDAVIT SWORN BY THE FIFTH RESPONDENT.
Crl.MC.No. 404/2019 & con. cases ..12..APPENDIX OF Crl.MC 405/2019
PETITIONER'S/S EXHIBITS:
ANNEXURE 1 TRUE COPY OF THE FINAL REPORT IN SC NO 194/2018 OF ASST.SESSIONS COURT, ATTINGAL.
ANNEXURE 2 AFFIDAVIT SWORN BY THE SECOND RESPONDENT ANNEXURE 3 AFFIDAVIT SWORN BY THE THIRD RESPONDENT ANNEXURE 4 AFFIDAVIT SWORN BY THE FOURTH RESPONDENT ANNEXURE 5 AFFIDAVIT SWORN BY THE FIFTH RESPONDENT Crl.MC.No. 404/2019 & con. cases ..13..APPENDIX OF Crl.MC 412/2019
PETITIONER'S/S EXHIBITS:
ANNEXURE 1 TRUE COPY OF THE FINAL REPORT IN SC.NO.898/2017 OF ASST.SESSIONS COURT, ATTINGAL.
ANNEXURE 2 AFFIDAVIT SWORN BY THE SECOND RESPONDENT.
ANNEXURE 3 AFFIDAVIT SWORN BY THE THIRD RESPONDENT.
ANNEXURE 4 AFFIDAVIT SWORN BY THE FOURTH RESPONDENT.
ANNEXURE 5 AFFIDAVIT SWORN BY THE FIFTH RESPONDENT.
Crl.MC.No. 404/2019 & con. cases ..14..APPENDIX OF Crl.MC 424/2019
PETITIONER'S/S EXHIBITS:
ANNEXURE 1: TRUE COPY OF THE FINAL REPORT IN SC NO.899/2017 OF ASST.SESSIONS COURT, ATTINGAL.
ANNEXURE 2: AFFIDAVIT SWORN BY THE SECOND RESPONDENT.
ANNEXURE 3: AFFIDAVIT SWORN BY THE THIRD RESPONDENT.
ANNEXURE 4: AFFIDAVIT SWORN BY THE FOURTH RESPONDENT.
ANNEXURE 5: AFFIDAVIT SWORN BY THE FIFTH RESPONDENT.