Kerala High Court
Rajapriya vs Shibukumar.S on 18 November, 2020
Author: P.Somarajan
Bench: P.Somarajan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 18TH DAY OF NOVEMBER 2020 / 27TH KARTHIKA, 1942
Crl.MC.No.4493 OF 2014
AGAINST THE ORDER/JUDGMENT IN CC 1389/2013 OF JUDICIAL MAGISTRATE
OF FIRST CLASS ,KATTAKADA
CRIME NO.603/2012 OF VILAPPILSSALA POLICE STATION ,
THIRUVANANTHAPURAM
PETITIONER/ACCUSED:
1 RAJAPRIYA, AGED 30 YEARS,
D/O.VASANTHI, 33/13(D), KESARI,
VAZHITHADAM,
WATER TANK ROAD, NAGERCOIL.
2 RAJAN, AGED 62 YEARS,
33/13(D), KESARI, VAZHITHADAM,
WATER TANK ROAD,NAGERCOIL.
3 RAJADHEEPAN, AGED 29 YEARS,
S/O.RAJAN, 33/13(D) KESARI,
VAZHITHADAM,
WATER TANK ROAD, NAGERCOIL.
4 JAYANTHI, AGED 55 YEARS,
D/O.CHARLET, 33/13 (D), KESARI,
VAZHITHADAM,
WATER TANK ROAD, NAGERCOIL.
5 ABITHA JAYANTHI, AGED 26 YEARS
D/O.JAYANTHI, 33/13(D), KESARI,
VAZHITHADAM,
WATER TANK ROAD, NAGERCOIL.
6 NJANADAS, AGED 55 YEARS
KULAVANKODE VEEDU, PURAVOOR,
MANIVILA P.O.PIN - 629 170.
BY ADVS.
SRI.B.PREMOD
SRI.SUDHEER GANESH KUMAR.R.
Crl.MC.No.4493 OF 2014 2
RESPONDENTS/COMPLAINANT & STATE:
1 SHIBUKUMAR.S.,
AGED 30 YEARS
S/O.SHALAMON, PARAYIN VILAKATHUVEEDU,
KOLLAMKONAM,VILAPPILSALA P.O., VILAPPIL
PANCHAYATH,VILAPPIL VILLAGE,
NEYYATTINKARA TALUK - 695 121.
2 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM.
R1 BY ADV. SRI.BIJU .C. ABRAHAM
PUBLIC PROSECUTOR: SRI. K.B. UDAYAKUMAR.
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
18.11.2020, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No.4493 OF 2014 3
ORDER
The learned counsel for the petitioners submitted that the matter settled out of court, hence not pressed into service. Hence Crl.M.C. is dismissed as not pressed.
Sd/-
P.SOMARAJAN JUDGE msp Crl.MC.No.4493 OF 2014 4 APPENDIX PETITIONER'S/S EXHIBITS:
ANNEXURE-A: THE TRUE COPY OF THE CRL.M.P NO.1980/2012 ANNEXURE-B: THE TRUE COPY OF THE FIRST INFORMATION REPORT IN CRIME NO.603/2012 ON THE FILE OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT, KATTAKKADA.
ANNEXURE-C: THE TRUE COPY OF THE REFER CHARGE FILED BY THE SUB INSPECTOR OF POLICE, VILAPPILSALA POLICE STATION ON THE FILE OF JUDICIAL FIRST CLASS MAGISTRATE COURT, KATTAKKADA.
ANNEXURE-D: THE CERTIFIED COPY OF THE PROTEST COMPLAINT FILED BY THE IST RESPONDENT ANNEXURE-E: THE CERTIFIED COPY OF THE SWORN STATEMENT GIVEN BY THE IST RESPONDENT AND HIS WITNESSES (PW1 TO PW4) ANNEXURE-F: THE TRUE COPY OF THE FIR IN CRIME NO.12/2012 DATED 20.6.2012 OF THE KANYAKUMARI ALL WOMEN POLICE STATION, ON THE FILE OF THE HON'BLE JUDICIAL MAGISTRATE NO.II, NAGERCOIL AND THE TRANSLATED ENGLISH VERSION OF THE FIR.
ANNEXURE-G: THE TRUE COPY OF THE CHARGE SHEET SUBMITTED BY THE INVESTIGATING OFFICER, ALL WOMEN POLICE STATION NAGERCOIL DATED 2.11.2012 IN CRIME NO.12/2012 OF ALL WOMEN POLICE STATION NAGERCOIL PENDING ON THE FILED OF THE JUDICIAL MAGISTRATE NO.II, NAGERCOIL ALONG WITH THE ENGLISH TRANSLATION OF THE CHARGE SHEET.
RESPONDENTS EXHIBITS:NIL //TRUE COPY// P.A TO JUDGE