Kerala High Court
Mammu Paroth Puthenpurayil vs State Of Kerala on 5 January, 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 27TH DAY OF JUNE 2018 / 6TH ASHADHA, 1940
Crl.MC.No. 3876 of 2018
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CC 1536/2017 OF JUDICIAL FIRST CLASS MAGISTRATE COURT-II, KANNUR.
CRIME NO.24/2017 OF VALAPPATANAM POLICE STATION, KANNUR.
.......
PETITIONER(S)/ACCUSED 1 AND 2:
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1. MAMMU PAROTH PUTHENPURAYIL,
S/O. KUNHAMMAD, AGED 58 YEARS,
PAROTH HOUSE, POYTHUMKADAU,
AZHEEKODU, KANNUR - 670 009.
2. M.T MUNEER, S/O. MAMMUHAJI,
AGED 48 YEARS, SAFIYAS, ENTHODU,
AROLI DESOM, KANNUR DISTRICT.
BY ADVS.SRI.I.V.PRAMOD
SRI.K.V.SASIDHARAN
RESPONDENT(S)/STATE, COMPLAINANT & AGGRIEVED PERSONS:
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1. STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
COCHIN - 682 031.
2. C.K RAMLATH, AGED 46 YEARS,
W/O. P.P MEHAMOOD, SHABIYA MAHAL,
POYTHUMKADAVU, AZHEEKOODU AMSOM,
KANNUR DISTRICT.
3. JUBAIR C.K, AGED 30 YEARS,
S/O. LATE P.P MEHAMOOD, SHABIYA MAHAL,
POYTHUMKADAVU, AZHEEKOODU AMSOM,
KANNUR DISTRICT.
4. JUBAINA C.K, AGED 28 YEARS,
D/O.LATE P.P MEHAMOOD, SHABIYA MAHAL,
POYTHUMKADAVU, AZHEEKOODU AMSOM,
KANNUR DISTRICT.
5. JUNAID C.K, AGED 26 YEARS,
S/O. LATE P.P MEHAMOOD, SHABIYA MAHAL,
POYTHUMKADAVU, AZHEEKOODU AMSOM,
KANNUR DISTRICT.
Crl.MC.No. 3876 of 2018 ()
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6. JASHIR C.K, AGED 24 YEARS,
S/O.LATE P.P MEHAMOOD, SHABIYA MAHAL,
POYTHUMKADAVU, AZHEEKOODU AMSOM,
KANNUR DISTRICT.
7. SHABIYA C.K, AGED 23 YEARS,
D/O. P.P MEHAMOOD, SHABIYA MAHAL,
POYTHUMKADAVU, AZHEEKOODU AMSOM,
KANNUR DISTRICT.
R1 BY SENIOR PUBLIC PROSECUTOR SRI.ALEX M. THOMBRA
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 27-06-2018, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
mbr/
Crl.MC.No. 3876 of 2018 ()
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APPENDIX
PETITIONERS' ANNEXURES:
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ANNEXURE A1 A TRUE COPY OF THE FIR IN CRIME NO.24/2017
DATED 5/1/2017 OF VALAPATTANAM POLICE STATION
WITH PRIVATE COMPLAINT.
ANNEXURE A2 A CERTIFIED COPY OF THE FINAL REPORT IN CRIME
NO.24/2017 DATED 31/10/2017 OF VALAPATTANAM
POLICE.
ANNEXURE A3 THE AFFIDAVIT SWORN BY THE 2ND RESPONDENT
DATED 2/5/2018.
ANNEXURE A4 THE AFFIDAVIT SWORN BY THE 3RD RESPONDENT
DATED 2/5/2018.
ANNEXURE A5 THE AFFIDAVIT SWORN BY THE 4TH RESPONDENT
DATED 2/5/2018.
ANNEXURE A6 THE AFFIDAVIT SWORN BY THE 5TH RESPONDENT
DATED 2/5/2018.
ANNEXURE A7 THE AFFIDAVIT SWORN BY THE 6TH RESPONDENT
DATED 2/5/2018.
ANNEXURE A8 THE AFFIDAVIT SWORN BY THE 7TH RESPONDENT
DATED 2/5/2018.
RESPONDENTS' ANNEXURES: NIL
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/TRUE COPY/
P.S.TO JUDGE
mbr/
29.06.2018.
K.ABRAHAM MATHEW, J.
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Crl. M.C. No. 3876 of 2018
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Dated this the 27th day of June, 2018
ORDER
Petition filed under Section 482 Cr.P.C.
2. Petitioners are the accused in C.C. No.1536 of 2017 on the files of the Judicial Magistrate of First Class-II, Kannur, registered for the offences under Sections 465, 468 and 471 of IPC. The respondents 2 to 7 are the victims. 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 petitioners and respondents 2 to 7 and the learned Public Prosecutor.
4. I have perused the affidavits filed by the respondents 2 to 7, who have entered appearance through counsel. I am satisfied that the matter has been settled and no public interest is involved in this case. There is no impediment for granting the prayer of the petitioners.
In the result, this Crl.M.C is allowed. The proceedings in C.C. No.1536 of 2017 on the file of the Judicial Magistrate of First Class-II, Kannur are quashed.
Sd/-
K. ABRAHAM MATHEW JUDGE //True Copy// PA TO JUDGE SMA -:2:-