Kerala High Court
Goodwin Poduthas vs The State Of Kerala on 7 January, 2025
Crl.MC No.5479/2020 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE G.GIRISH
Tuesday, the 7th day of January 2025 / 17th pousha, 1946
CRL.MC NO. 5479 OF 2020
CRIME NO.428/2011 OF NARAKKAL POLICE STATION, ERNAKULAM
PETITIONERS/ACCUSED
1. GOODWIN PODUTHAS, AGED 49 YEARS, S/O.FRANCIS, THATHANKERY HOUSE,
APPANGADU, NJARAKKAL P. O., ERNAKULAM DISTRICT.
2. IRIN GLORIN PODUTHAS, W/O.GOODWIN PODUTHAS, AGED 42 YEARS,
THATHANKERY HOUSE, APPANGADU, NJARAKKAL P.O., ERNAKULAM DISTRICT.
RESPONDENTS/STATE & DEFACTO COMPLAINANT
1. THE STATE OF KERALA, REPRESENTED BY STATION HOUSE OFFICER, NJARAKKAL
POLICE STATION, THROUGH PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM - 682 031.
2. THE DETECTIVE INSPECTOR - V, CRIME BRANCH, ARMED RESERVE CAMP
BUILDING, BEHIND KALAMASSERY POLICE STATION, ERNAKULAM - 683 503.
3. BABY N.T., AGED 64 YEARS, S/O. THOMAS, NELLISSERY HOUSE,
ELANKUNNAPUZHA, ERNAKULAM DISTRICT-683 104.
This Criminal Miscellaneous Case coming on for orders, upon perusing
the petition and upon hearing the arguments of M/S.T.P.SANTHOSH KUMAR &
C.H.ABDUL RASAC, Advocates for the petitioners and of the PUBLIC
PROSECUTOR for the first and second respondents and of Smt.CHANDNI P
KAVUNGAL, Advocate for the third respondent, the Court passed the
following:
ORDER
It is submitted by the learned counsel for the petitioner that the matter has been amicably settled with the defacto complainant.
The learned Public Prosecutor sought time for getting instructions from the Investigating Officer on the above settlement said to have been arrived between the accused and the defacto complainant.
Post on 15.01.2025.
Sd/-
G.GIRISH, JUDGE 07-01-2025 /True Copy/ Assistant Registrar