Kerala High Court
Rmp Info Tec Pvt. Ltd. Company vs State Of Kerala on 16 March, 2021
Author: V.G.Arun
Bench: V.G.Arun
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
TUESDAY, THE 16TH DAY OF MARCH 2021 / 25TH PHALGUNA, 1942
Crl.MC.No.262 OF 2021(C)
AGAINST THE ORDER/JUDGMENT IN CC 83/2019 OF CHIEF JUDICIAL
MAGISTRATE , KALEPETTA
CRIME NO.162/2011 OF Vythiri Police Station , Wayanad
PETITIONER/S:
1 RMP INFO TEC PVT. LTD. COMPANY,
REPRESENTED BY ITS MANAGING DIRECTOR, DAVAL CHANDAN,
APPOLO, DUBAI PLAZA BUILDING, MAHALINGAPURAM ROAD,
CHENNAI-34.
2 DAVAL CHANDAN
AGED 54 YEARS
S/O. JAWAHARMAL CHANDAN, H. NO.25, (OLD NO.12-1),
PERUMALMUTHALI STREET, ROYALPETTA, CHENNAI-14.
3 PRAVEEN KUMAR CHANDAN
AGED 45 YEARS
S/O. JAWAHARMAL CHANDAN, H. NO.25, (OLD NO.12-1),
PERUMALMUTHALI STREET, ROYALPETTA, CHENNAI-14.
4 DILEEP KUMAR CHANDAN
AGED 43 YEARS
S/O. JAWAHARMAL CHANDAN, H. NO.25, (OLD NO.12-1),
PERUMALMUTHALI STREET, ROYALPETTA, CHENNAI-14.
5 RAJESH KUMAR CHANDAN
AGED 40 YEARS
S/O. JAWAHARMAL CHANDAN, H. NO.25, (OLD NO.12-1),
PERUMALMUTHALI STREET, ROYALPETTA, CHENNAI-14.
6 DAYALAN
AGED 41 YEARS
S/O. THUKKURAMAN, PLOT NO.57-1/KGR NAGAR, KATTUPAKKAM
P.O., THIRUVALLUR DISTRICT, CHENNAI-56.
7 M. SHAMSUDHEEN
AGED 61 YEARS
S/O. MUHAMMED ABDUL KHADER, ARAFA HOUSE, NLRA-51A,
NEERALI LANE, ULLOOR, THIRUVANANTHAPURAM.
Crl.MC.No.262 OF 2021(C)
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8 SAJI PARAKKAL @ SAJI P.A.
S/O. P.M. ANTONY, PARAKKAL HOUSE, PATTIKKAD P.O.,
THRISSUR, V. SREENIVASAN, AGED 55 YEARS, S/O. NANU
NAIR, VALLALUR HOUSE, MULAYAM, AYYAPPANKAVU P.O.,
THRISSUR.
9 V. SREENIVASAN
AGED 50 YEARS
S/O.NANU NAIR, VALLALUR HOUSE, MULAYAM,
AYYAPPANKAVU P.O., THRISSUR.
10 V.R. SREENIVASAN
AGED 55 YEARS
S/O. V.K. RAMADEVAN, PALAPARAMBIL, NALAMKALLU,
ARIMBUR P.O., THRISSUR.
11 JAMES MATHEW
AGED 48 YEARS
S/O. MATHEW, SNEHASANDRAM, KANNORA P.O., PEECHI,
THRISSUR.
12 ABHILASH THOMAS
AGED 40 YEARS
S/O. THOMAS, KANAKKANAD HOUSE, MULAMKAVU P.O.,
SULTHANBATHERY, WAYANAD DISTRICT.
13 NABEEL MOHAMMED
AGED 43 YEARS
S/O. P.A. MOHAMMED IBRAHIM, ORCHID MEDOWS, D15,
KUSUMAGIRI P.O., KAKKANAD, ERNAKULAM.
14 MUBEEL MOHAMMED
AGED 39 YEARS
S/O. P.A. MOHAMMED IBRAHIM, ORCHID MEDOWS, D15,
KUSUMAGIRI P.O., KAKKANAD, ERNAKULAM.
15 C.V. SUNIL KUMAR
AGED 59 YEARS
S/O. VELAYUDHAN, CHERAYATH HOUSE, CHETTUPUZHA P.O.,
THRISSUR.
16 K.B. SUNILBABU
AGED 54 YEARS
S/O. BHASKARAN, KUNNEL HOUSE, KUMBALANGI SOUTH
P.O., ERNAKULAM.
17 ANTHONICHAN
AGED 60 YEARS
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S/O. K.J. VARGHESE, KANNAMPUZHA VEEDU, AVALAKUNDU
P.O., POONTHOPPU, ALAPPUZHA.
18 BENNY E.
AGED 47 YEARS
S/O. ESTHAQ, ASHLY VILLA, KAPPAKKAD, PUNNAPRA P.O.,
ALAPPUZHA.
19 BIJU MAMMAN
AGED 47 YEARS
S/O. P.M. MAMMEN, PAKKALIL HOUSE, RAMANKARI P.O.,
VEZAPPRA, ALAPPUZHA.
20 SAJEEV V.P.
AGED 49 YEARS
S/O. VENUGOPAL, VENIEETH HOUSE, PINAMKODE ROAD,
KALPETTA, WAYANAD.
21 SHAMSUDHEEN
AGED 42 YEARS
S/O. MUHAMMEDKUTTY, S/O. MUHAMMEDKUTTY, KAMBURATH
HOUSE, IDIYAMVAYAL, 6TH ILE, ACHOOR, WAYANAD.
22 T.P. GOPALAN
AGED 48 YEARS
S/O. THOLAN, PAKKALLIL HOUSE, RAMANGIRI P.O.,
VEZHAPRA, ALAPPUZHA.
BY ADVS.
DR.K.P.SATHEESAN (SR.)
SRI.P.MOHANDAS (ERNAKULAM)
SRI.K.SUDHINKUMAR
SRI.S.K.ADHITHYAN
SRI.SABU PULLAN
SRI.GOKUL D. SUDHAKARAN
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, KOCHI-682031.
2 THE DETECTIVE INSPECTOR,
CBCID, EOW-III, KOZHIKODE-673001.
3 ASHRAF,
AGED 45 YEARS
S/O. SAIDALAVI, PALLATHIL HOUSE, ANAPPARA ESTATE,
CHUNDEL, WAYANAD-673123.
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4 BEERANKUTTY
AGED 45 YEARS
S/O. MOIDU, POONKUNNATHU HOUSE, ANAPPARA ESTATE,
CHUNDEL, WAYANAD-673123.
5 MAIMUNA
AGED 49 YEARS
W/O. MOHAMMED, MADEENATH VEEDU, ANAPPARA ESTATE,
CHUNDEL, WAYANAD-673123.
6 CHANDRASEKHARAN
AGED 50 YEARS
S/O. GOPALAN NAIR, NAGERI HOUSE, KARASSERI P.O.,
MUKKOM, KOZHIKODE-673602.
7 IBRAHIM
AGED 55 YEARS
S/O. KONTHALAM, NAINAMKUNNEL HOUSE, VAYATHAYI
PARALLI, MUKKOM NORTH, KOZHIKODE-673602.
8 SHAJI
AGED 54 YEARS
S/O. SATHYAN, VATTACHIRAYIL HOUSE, KOODARANHI,
KAKKADAMPOYIL PO., KOZHIKODE-673603.
9 ABID
AGED 28 YEARS
S/O. LATHEEF, KALATHIL HOUSE, CHOODAL, WAYANAD-
673123.
R1-2 BY ADDL.DIRECTOR GENERAL OF PROSECUTION
R3-9 BY ADV. K.K.RAJEEV
OTHER PRESENT:
SR.GP.C.K.SURESH FOR ADGP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
16.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
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ORDER
Dated this the 16th day of March, 2021 Petitioners are the accused in Crime No. 162 of 2011 registered at the Vythiri Police Station for offences punishable under Sections 420, 120(b) r/w 34 of IPC, now pending as C.C No. 83 of 2019 on the files of the Chief Judicial First Class Magistrate's Court, Kalpetta. The de facto complainant, at whose instance the crime was registered and the other injured person are arrayed as respondents 3 to 9. Annexures AII to AVIII are the affidavits been filed by respondents 3 to 9 respectively, stating that the dispute, which led to registration of the crime, has been settled amicably and they have no subsisting grievance in the matter.
2. Heard the learned Public Prosecutor also, who, on instructions, submits that the petitioners have no criminal antecedents.
3. Having considered the gravity of the offences alleged, nature of the injury caused and having perused the affidavit filed by the respondents 3 to 9, the contents of which are submitted to be true and voluntary, I am satisfied that the dispute is settled and no public interest is involved in this matter. Moreover, in view of the settlement, Crl.MC.No.262 OF 2021(C) 6 possibility of the criminal proceedings ending in conviction is remote. As such, continuance of the proceedings will amount to an abuse of process of court and hence, in view of the legal position set out by the Honourable Supreme Court in Madan Mohan Abbot v. State of Punjab [(2008) 4 SCC 582] and Gian Singh v. State of Punjab and another [(2012) 10 SCC 303], there is no impediment in granting the relief sought.
In the result, this Crl.M.C is allowed. The proceedings in C.C.No. 83 of 2019 on the files of the Chief Judicial Magistrate's Court, Kalpetta, is quashed.
Sd/-
V.G.ARUN JUDGE SJ Crl.MC.No.262 OF 2021(C) 7 APPENDIX PETITIONER'S/S EXHIBITS:
ANNEXURE I CERTIFIED COPY OF THE FINAL REPORT FILED BY THE 2ND RESPONDENT DATED 29/09/2018 BEFORE THE CHIEF JUDICIAL MAGISTRATE'S COURT, KALPETTA AS FINAL REPORT NO.38/2019.
ANNEXURE II AFFIDAVIT SWORN BY THE 3RD RESPONDENT DATED 11/04/2017.
ANNEXURE III AFFIDAVIT SWORN BY THE 4TH RESPONDENT DATED 11/04/2017.
ANNEXURE IV AFFIDAVIT SWORN BY THE 5TH RESPONDENT DATED 11/04/2017.
ANNEXURE V AFFIDAVIT SWORN BY THE 6TH RESPONDENT DATED 09/11/2020.
ANNEXURE VI AFFIDAVIT SWORN BY THE 7TH RESPONDENT DATED 09/11/2020.
ANNEXURE VII AFFIDAVIT SWORN BY THE 8TH RESPONDENT DATED 12/11/2020.
ANNEXURE VIII AFFIDAVIT SWORN BY THE 9TH RESPONDENT DATED 13/11/2020.
ANNEXURE IX TRUE COPY OF THE ORDER IN CRL. MC NO.7846/2019 DATED 07/02/2020.
ANNEXURE X TRUE COPY OF THE ORDER DATED 18/09/2020 IN CRL. MC NO.266/2020.
ANNEXURE XI AFFIDAVIT SWORN BY THE 3RD RESPONDENT BEFORE THE NOTARY PUBLIC DATED 12.02.2021 ANNEXURE XII AFFIDAVIT SWORN BY THE 4TH RESPONDENT BEFORE THE NOTARY PUBLIC DATED 3.02.2021 ANNEXURE XIII AFFIDAVIT SWORN BY THE 5TH RESPONDENT BEFORE THE NOTARY PUBLIC DATED 3.02.2021