Kerala High Court
Manu.O vs State Of Kerala on 2 March, 2018
Author: K.Abraham Mathew
Bench: K.Abraham Mathew
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE K.ABRAHAM MATHEW
THURSDAY, THE 5TH DAY OF JULY 2018 / 14TH ASHADHA, 1940
Crl.MC.No. 4338 of 2018
CC.NO.247/2018 OF JUDICIAL FIRST CLASS MAGISTRATE COURT-II,HOSDURG
CRIME NO.321/2014 OF HOSDURG POLICE STATION,KASARGOD DISTRICT
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PETITIONER/ACCUSED:
MANU.O, AGED 32 YEARS,
S/O.NARAYANAN, MATTUMMAL HOUSE,
KOVVAL STORE, KANHANGAD VILLAGE,
HOSDURG TALUK, KASARAGOD DISTRICT.
BY ADVS.SMT.HEMALATHA
SRI.BINU GEORGE
RESPONDENT(S)/STATE:
1. STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSUCTOR,
HIGH COURT OF KERALA,
ERNAKULAM - 682 031.
2. SUJITH.T, AGED 24 YEARS,S/O.KUMARAN,
R/AT KURUNTHUR HOUSE, MOOVARIKUNDU,
KANHANGAD VILLAGE, HOSDURG TALUK,
KASARAGOD DISTRICT - 671 315.
R1 BY SR PUBLIC PROSECUTOR SRI.C.S.HRITHWIK
R2 BY ADV. SMT.MARY RANZOM LOUIZ
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 05-07-2018,THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
sts
7/7/2018
Crl.MC.No. 4338 of 2018 ()
APPENDIX
PETITIONER(S)' ANNEXURES:
ANNEXURE A1 : CERTIFIED COPY OF FIR IN CRIME NO.321/2014 OF
HOSDURG POLICE STATION.
ANNEXURE A2 : CERTIFIED COPY OF FINAL REPORT IN CRIME NO.321/2014
OF HOSDURG POLICE STATION.
ANNEXURE A3 : CERTIFIED COPY OF JUDGMENT DATED 2.3.2018 IN
C.C.NO.763/2015.
ANNEXURE A4 : AFFIDAVIT DATED 20.6.2018 SWORN BY THE 2ND RESPONDENT.
RESPONDENT'S ANNEXURES: NIL
/TRUE COPY/
P.A.TO JUDGE
sts
7/7/2018
K.ABRAHAM MATHEW J.
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Crl.M.C. NO.4338 of 2018
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Dated this the 5th day of July, 2018
ORDER
Petition filed under Section 482 Cr.P.C.
2. Petitioner is the accused in C.C.No.247 of 2018 on the file of the JFCM Court-II, Hosdurg. He is alleged to have committed the offences under Sections 143, 147, 148, 294(b), 323, 324 and 506 r/w 149 IPC. The second respondent is the victim. It is submitted that the matter has been settled and the proceedings in the trial court may be quashed.
3. Heard the learned counsel for the petitioner and the second respondent and the learned Public Prosecutor.
4. I have perused the affidavit filed by the second respondent, who has entered appearance through counsel. I am satisfied that the matter has been settled and there is no impediment for granting the prayer of the petitioner.
In the result, this Crl.M.C is allowed. The proceedings in C.C.No.247 of 2018 on the file of the JFCM Court-II, Hosdurg are quashed. If any material objects have been produced in this case, the court may pass appropriate orders for their disposal.
Sd/-
K.ABRAHAM MATHEW JUDGE pm