Kerala High Court
Faseeha Beegum vs State Of Kerala on 6 September, 2024
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
CRL.MC NO. 6419 OF 2019 1
2024:KER:68224
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 6TH DAY OF SEPTEMBER 2024 / 15TH BHADRA, 1946
CRL.MC NO. 6419 OF 2019
CRIME NO.994/2015 OF Chirayinkeezhu Police Station,
Thiruvananthapuram
PETITIONER/S:
FASEEHA BEEGUM
AGED 39 YEARS
D/O. JAMEELA BEEVI, RESIDING AT FOUSIYA MANZIL,
KIZHUVILLAM, MUDAPURAM PO, CHIRAYINKEEZHU THALUK,
THIRUVANANTHAPURAM-695 304.
BY ADVS.
SUMAN CHAKRAVARTHY
PRABHU VIJAYAKUMAR(P-431)
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, PIN-682 031.
2 STATION HOUSE OFFICER
CHIRAYINKEEZHU POLICE STATION, KILIMANOOR,
THIRUVANANTHAPURAM, PIN-695 304.
3 SABEENA
AGED 48 YEARS
D/O. FATHIMA BEEVI RESIDING AT BISMILLA MAHAL, NEAR
THENNURKONAM TEMPLE, MUDAPURAM, KIZHUVILLAM
VILLAGE, CHIRAYINKEEZHU TALUK, THIRUVANANTHAPURAM-
695 304.
BY ADV SRI.M.DINESH
OTHER PRESENT:
SRI.RENJITH.T.R, SR.PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
06.09.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO. 6419 OF 2019 2
2024:KER:68224
P.V.KUNHIKRISHNAN, J
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Crl.M.C. No. 6419 of 2019
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Dated this the 6th day of September, 2024
ORDER
This Criminal Miscellaneous case is filed to quash the proceedings in Crime No. 994/2015 of Chirayinkeezhu Police Station. The above case is registered alleging offences punishable under Secs. 447, 427 r/w Sec.34 IPC. The counsel appearing for the petitioner submitted that even if the entire allegations are accepted, no offence is made out. The counsel appearing for the defacto complainant submitted that he has no instructions. The counsel for the petitioner submitted that actually the matter is settled. Public Prosecutor submitted that a statement is recorded from the defacto complainant and the defacto complainant submitted that he is not interested to proceed with the case. If that is the case, the continuation of the FIR is not necessary.
CRL.MC NO. 6419 OF 2019 3
2024:KER:68224 Therefore, this Criminal Miscellaneous case is allowed.
All further proceedings against the petitioner in Crime No. 994/2015 of Chirayinkeezhu Police Station are quashed.
Sd/-
P.V.KUNHIKRISHNAN JUDGE SKS CRL.MC NO. 6419 OF 2019 4 2024:KER:68224 APPENDIX OF CRL.MC 6419/2019 PETITIONER ANNEXURES ANNEXURE 1 CERTIFIED COPY OF THE FIR & SPLIT CHARGE SHEET DATED 18.1.2016.
ANNEXURE 2 TRUE COPY OF THE PLAINT IN OS NO.302/2015 DATED 9.6.2015.
ANNEXURE 3 TRUE COPY OF THE STATUS QUO PASSED IN OS NO.302/2015 DATED 29.7.2015.
ANNEXURE 4 TRUE COPY OF THE COMMISSION REPORT FILED ON 17.6.2015 IN ANNEXURE-1.