Kerala High Court
Muhammad Ameen vs Muhammad Abdul Basith on 21 June, 2017
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 21ST DAY OF JUNE 2017/31ST JYAISHTA, 1939
Crl.MC.No. 5601 of 2016 ()
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CRIME NO. 913/2015 OF NADAPURAM POLICE STATION,KOZHIKODE DISTRICT
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PETITIONER(S)/ACCUSED NO.3 TO 5:
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1. MUHAMMAD AMEEN,
S/O. MOIDU HAJI, AGED 19 YEARS,
CHEKKOTH CHALIL HOUSE, KADAMERI P.O.,
VATAKARA THALUK.
2. KTK SAJIR,
S/O. KUNHAMMAD, AGED 23 YEARS,
KALATHIL THAZHE KUNI, HOUSE, KADAMERI P.O.,
VATAKARA THALUK.
3. MUHAMMAD SHAMEEM,
S/O. ABOOBACKER, AGED 37 YEARS, PERUVASSERI,
HOUSE, KADAMERI P.O., VATAKARA THALUK.
BY ADV. SRI.P.S.BINU
RESPONDENT(S)/COMPLAINANT/ACCUSED 1 & 2:
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1. MUHAMMAD ABDUL BASITH,
S/O. ABDUL NASSER, AGED 22 YEARS,
PADINJARE VEETTIL HOUSE, AYENCHERY,
KATAMERI, VATAKARA THALUK.
2. STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM.
3. JABIR, S/O. SUBAIR, AGED 28 YEARS,
PUTTANKANDY HOUSE, KATAMERI P.O., VATAKARA THALUK.
4. IRSHAD, S/O. ABDULLA, AGED 31 YEARS,
THAZHETHEL HOUSE, KAAMERI P.O., VATAKARA THALUK.
R1 BY ADV. SRI.ZUBAIR PULIKKOOL
R2 BY PUBLIC PROSECUTOR SRI.KAMAPPU.C.M.
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD
ON 21-06-2017, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
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Crl.MC.No. 5601 of 2016 ()
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APPENDIX
PETITIONER(S)' ANNEXURES:
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ANNEXURE 1 COPY OF CHARGE SHEET IN CRIME NO.913/2015 OF NADAPURAM
POLICE STATION.
ANNEXURE 2 SWORN AFFIDAVIT OF 1ST RESPONDENT.
RESPONDENT(S)' ANNEXURES: NIL
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/TRUE COPY/
P.A.TO JUDGE
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K. ABRAHAM MATHEW, J.
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Crl.M.C. No. 5601 of 2016
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Dated this the 21st day of June, 2017
O R D E R
Petition filed under Section 482 Cr.P.C.
2.Petitioners and respondents 3 & 4 are the accused in Crime No. 913 of 2015 of Nadapuram Police Station. They are alleged to have committed the offences under Sections 143, 147, 148, 341, 323, 324, 294(b), 506(i) and 308 r/w Section 149 of the Indian Penal Code. The 1st respondent is the victim. 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, the learned counsel for the 1st respondent and the learned Public Prosecutor.
4.The 1st respondent entered appearance through counsel and filed an affidavit, stating that the matter has been settled and he has no objection to the prayer in this Crl.M.C. No. 5601 of 2016 ..2..
Crl.M.C. being granted. I am satisfied that the allegation of settlement is true and no public interest is involved in this case.
In the result, this Crl.M.C. is allowed. The proceedings in Crime No. 913 of 2015 of Nadapuram Police Station are quashed. If any material object has been produced in the case, the learned Magistrate may pass appropriate orders for its disposal.
Sd/-
K. ABRAHAM MATHEW JUDGE bka/-