Kerala High Court
Ismail vs The Sub Inspector Of Police on 9 November, 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
FRIDAY, THE 09TH DAY OF NOVEMBER 2018 / 18TH KARTHIKA,
1940
Crl.MC.No. 7207 of 2018
SC 1211/2016 OF ASSISTANT SESSIONS COURT, VADAKARA
CRIME NO. 446/2014 OF VATAGARA POLICE STATION, KOZHIKODE
PETITIONER/S:
ISMAIL, AGED 41 YEARS
S/O AMMED, PANDIKARE CHOONDAYIL HOUSE,
KOTTAPPALLY PO, VADAKARA.
BY ADVS.
SRI.T.G.RAJENDRAN
SRI.T.R.TARIN
RESPONDENT/S:
1 THE SUB INSPECTOR OF POLICE,
VADAKARA POLICE STATION, KOZHIKODE DISTRICT
673 101.
2 RIGESH,
AGED 27 YEARS
S/O POKKAN, CHETTIYAM KANDIYIL HOUSE,
KOTTAPPALLY P.O., VATAKARA TALUK, KOZHIKODE-
673541.
3 REJILESH,
S/O BALAN VADIYIL HOUSE, THAROPPOYIL P.O.,
VATAKARA TALUK, KOZHIKODE-673541.
Crl.MC.No. 7207 of 2018 & con. cases
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4 SANILESH,
AGED 30 YEARS
S/O BALAN, VADIYIL HOUSE, THAROPPOYIL P.O.,
VATAKARA TALUK, KOZHIKODE-673541.
5 RAJEEVAN,
S/O KUNHIRAMAN THEKKINA THAREMMAL HOUSE,
KOTTAPPALLY P.O., VATAKARA TALUK, KOZHIKODE-
673541.
6 THE STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH
COURT OF KERALA, ERNAKULAM-682031.
BY ADV. SRI.CIBI THOMAS
OTHER PRESENT:
SRI.ALEX M THOMBRA SR PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
09.11.2018, ALONG WITH Crl.MC.7212/2018, Crl.MC.7209/2018
& Crl.MC.7478/2018, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.MC.No. 7207 of 2018 & con. cases
..3..
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE K.ABRAHAM MATHEW
FRIDAY, THE 09TH DAY OF NOVEMBER 2018 / 18TH KARTHIKA,
1940
Crl.MC.No. 7212 of 2018
SC 1382/2014 OF ASSISTANT SESSIONS COURT, VADAKARA
CRIME NO. 446/2014 OF VATAGARA POLICE STATION , KOZHIKODE
PETITIONER/S:
1 NOUSHAD
AGED 39 YEARS, S/O MOOSSA,
KONTHANARI MEETHAL HOUSE,
KOTTAPPALLY P. O, VADAKARA
2 MUHAMMED MUFEED
S/O.MOIDU, AGED 29 YEARS, PARACHALIL HOUSE,
KOTTAPPALLY.P.O., VADAKARA.
3 AMEER,
S/O.KUNHABDULLA, AGED 29 YEARS, KATTODICHALIL
HOUSE, THAROPOYIL.P.O., VADAKARA.
BY ADVS.
SRI.T.G.RAJENDRAN
SRI.T.R.TARIN
RESPONDENT/S:
1 THE SUB INSPECTOR OF POLICE
VADAKARA POLICE STATION,
KOZHIKODE DISTRICT 673101
Crl.MC.No. 7207 of 2018 & con. cases
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2 RIGESH, AGED 27 YEARS
S/O POKKAN, CHETTIYAM KANDIYIL HOUSE,
KOTTAPPALLY P. O, VATAKARA TALUK, KOZHIKODE
673541
3 REJILESH, AGED 29 YEARS
VADIYIL HOUSE, THAROPPOYIL P. O,
VATAKARA TALUK, KOZHIKODE 673541
4 SANILESH, AGED 30 YEARS
S/O BALAN, PARACHALIL MEETHAL HOUSE,
KOTTAOOALLY P.O, VATAKARA TALUK, KOZHIKODE
673541
5 RAJEEVAN, AGED 38 YEARS, S/O KUNHIRAMAN,
THEKKINA THAREMMAL HOUSE,
KOTTAOOALLY P. O, VATAKARA TALUK, KOZHIKODE
673541
6 THE STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH
COURT OF KERALA, ERNAKULAM-682031.
BY ADV. SRI.CIBI THOMAS
SRI.ALEX M THOMBRA SR PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
09.11.2018 ALONG WITH Crl.MC.7207/2018 & CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No. 7207 of 2018 & con. cases
..5..
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE K.ABRAHAM MATHEW
FRIDAY, THE 09TH DAY OF NOVEMBER 2018 / 18TH KARTHIKA,
1940
Crl.MC.No. 7209 of 2018
SC 1337/2015 OF ASSISTANT SESSIONS COURT, QUILANDY
CRIME NO. 446/2014 OF VATAGARA POLICE STATION , KOZHIKODE
PETITIONER/S:
MUHAMMED, S/O.ABDULLA, AGED 40 YEARS,
KONTHANARI MEETHAL HOUSE, KOTTAPPALLY P.O.,
VADAKARA.
BY ADVS.
SRI.T.G.RAJENDRAN
SRI.T.R.TARIN
RESPONDENT/S:
1 THE SUB INSPECTOR OF POLICE,
VADAKARA POLICE STATION,
KOZHIKODE DISTRICT - 673 101.
2 RIGESH,
S/O.POKKAN, AGED 27 YEARS, CHETTIYAM KANDIYIL
HOUSE, KOTTAPPALLY P.O., VATAKARA TALUK,
KOZHIKODE-673 541.
Crl.MC.No. 7207 of 2018 & con. cases
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3 REJILESH,
S/O.BALAN, AGED 29 YEARS, VADIYIL HOUSE,
THAROPPOYIL P.O., VATAKARA TALUK, KOZHIKODE-
673 541.
4 SANILESH,
S/O.BALAN, AGED 30 YEARS, VADIYIL HOUSE,
THAROPPOYIL P.O., VATAKARA TALUK KOZHIKODE-673
541.
5 RAJEEVAN,
S/O.KUNHIRAMAN, S/O.KUNHIRAMAN, AGED 38 YEARS,
THEKKINA THAREMMAL HOUSE, KOTTAPPALLY P.O.,
VATAKARA TALUK, KOZHIKODE-673 541.
6 THE STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH
COURT OF KERALA, ERNKAULAM-682 031.
BY ADV. SRI.CIBI THOMAS
SRI.ALEX M THOMBRA SR PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
09.11.2018 ALONG WITH Crl.MC.7207/2018 & CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No. 7207 of 2018 & con. cases
..7..
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE K.ABRAHAM MATHEW
FRIDAY, THE 09TH DAY OF NOVEMBER 2018 / 18TH KARTHIKA,
1940
Crl.MC.No. 7478 of 2018
SC 1172/2017 OF ASSISTANT SESSIONS COURT, VADAKARA
CRIME NO. 446/2014 OF VATAGARA POLICE STATION , KOZHIKODE
PETITIONER/S:
SALIM,
AGED 28 YEARS
S/O. MUHAMMED, KELAPPANKANDI HOUSE,
KOTTAPPALLY PP.O., VADAKARA TALUK, KOZHIKODE
BY ADVS.
SRI.T.G.RAJENDRAN
SRI.T.R.TARIN
RESPONDENT/S:
1 THE SUB INSPECTOR OF POLICE,
THE SUB INSPECTOR OF POLICE, VADAKARA POLICE
STATION, KOZHIKODE DISTRICT - 673 101
2 REGESH
S/O. POKKAN, AGED 27 YEARS, CHETTIYAM
KANDIYILHOUSE, KOTTAPPALLY P.O, VATAKARA
TALUK, KOZHIKODE-673 101
Crl.MC.No. 7207 of 2018 & con. cases
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3 REJILESH
S/O. BALAN, AGED 29 YEARS, VADIYIL HOUSE,
THAROPPOYIL P.O, VATAKARA TALUK, KOZHIKODE-673
101
4 SANILESH
S/O. BALAN, AGED 30 YEARS, PARACHALIL MEETHAL
HOUSE, KOTTAPPALLY P.O, VADAKARA TALUK,
KOZHIKODE-673 101
5 RAJEEVAN
S/O. KUNHIRAMAN, AGED 38 YEARS, THEKKINA
THAREMMAL HOUSE, KOTTAPPALLY P.O, VATAKARA
TALUK, KOZHIKODE-673 101
6 THE STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH
COURT OF KERALA, ERNAKULAM-682 031
BY ADV. SRI.CIBI THOMAS
OTHER PRESENT:
PP C.S.HRITHWIK(SR)
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
09.11.2018 ALONG WITH Crl.MC.7207/2018 & CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No. 7207 of 2018 & con. cases
..9..
-----------------------------------
Crl.MC Nos. 7207/2018, 7209/2018,
7212/2018 & 7478/2018
------------------------------------
ORDER
Petitions filed under Section 482 Cr.P.C.
2. Petitioners are the accused in SC Nos. 1211/2016, 1337/2015, 1382/2014 & 1172/2017 on the file of the Assistant Sessions Judge, Vadakara registered for the offences under Sections 143, 147, 148, 308, 323, 324 & 341 r/w Section 149 of the Indian Penal Code. Party respondents are the victims. 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 and party respondents and the learned Public Prosecutor.
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4. I have perused the affidavits filed by party respondents, who have entered appearance through counsel. I am satisfied that the allegation of settlement is true and no public interest is involved. There is no impediment for granting the prayer of the petitioners. In the result, these Crl.M.C.s are allowed. The proceedings in SC Nos. 1211/2016, 1337/2015, 1382/2014 & 1172/2017 on the file of the Assistant Sessions Judge, Vadakara are quashed. The trial court may pass appropriate orders for the disposal of the material objects, if any, produced in the case.
Sd/-
K.ABRAHAM MATHEW JUDGE Bka/13.11.2018 Crl.MC.No. 7207 of 2018 & con. cases ..11..
APPENDIX OF Crl.MC 7478/2018 PETITIONER'S/S EXHIBITS:
ANNEXURE I TRUE COPY OF THE FINAL REPORT IN CRIME NO. 446/2014 OF VADAKARA POLICE STATION.
ANNEXURE II TRUE COPY OF THE AFFIDAVIT SWORN IN BY THE 2ND RESPONDENT.
ANNEXURE III TRUE COPY OF THE AFFIDAVIT SWORN IN BY THE 3RD RESPONDENT.
ANNEXURE IV TRUE COPY OF THE AFFIDAVIT SWORN IN BY THE 4TH RESPONDENT.
ANNEXURE V TRUE COPY OF THE AFFIDAVIT SWORN IN BY THE 5TH RESPONDENT.
Crl.MC.No. 7207 of 2018 & con. cases ..12..APPENDIX OF Crl.MC 7207/2018
PETITIONER'S/S EXHIBITS:
ANNEXURE I TRUE COPY OF THE FINAL REPORT IN CRIME NO.446/2014 OF VADAKARA POLICE STATION ANNEXURE II TRUE COPY OF THE AFFIDAVIT SWORN IN BY THE 2ND RESPONDENT ANNEXURE III TRUE COPY OF THE AFFIDAVIT SWORN IN BY THE 3RD RESPONDENT ANNEXURE IV TRUE COPY OF THE AFFIDAVIT SWORN IN BY THE 4TH RESPONDENT ANNEXURE V TRUE COPY OF THE AFFIDAVIT SWORN IN BY THE 5TH RESPONDENT Crl.MC.No. 7207 of 2018 & con. cases ..13..APPENDIX OF Crl.MC 7212/2018
PETITIONER'S/S EXHIBITS:
ANNEXURE I TRUE COPY OF THE FINAL REPORT IN CRIME NO.446/2014 OF VADAKARA POLICE STATION.
ANNEXURE II TRUE COPY OF THE AFFIDAVIT SWORN IN BY THE 2ND RESPONDENT.
ANNEXURE III TRUE COPY OF THE AFFIDAVIT SWORN IN BY THE 3RD RESPONDNET.
ANNEXURE IV TRUE COPY OF THE AFFIDAVIT SWORN IN BY THE 4TH RESPONDENT.
ANNEXURE V TRUE COPY OF THE AFFIDAVIT SWORN IN BY THE 5TH RESPONDENT.
Crl.MC.No. 7207 of 2018 & con. cases ..14..APPENDIX OF Crl.MC 7209/2018
PETITIONER'S/S EXHIBITS:
ANNEXURE I: TRUE COPY OF THE FINAL REPORT IN CRIME NO.446/2014 OF VADAKARA POLICE STATION.
ANNEXURE II: TRUE COPY OF THE AFFIDAVIT SWORN IN BY THE 2ND RESPONDENT.
ANNEXURE III: TRUE COPY OF THE AFFIDAVIT SWORN IN BY THE 3RD RESPONDENT.
ANNEXURE IV: TRUE COPY OF THE AFFIDAVIT SWORN IN BY THE 4TH RESPONDENT.
ANNEXURE V: TRUE COPY OF THE AFFIDAVIT SWORN IN BY THE VTH RESPONDENT.