Kerala High Court
Veeramani vs Nil
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 26TH DAY OF JULY 2017/4TH SRAVANA, 1939
Crl.MC.No. 4872 of 2017
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C.C.NO. 1075/2016 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, PATTAMBI
CRIME NO. 127/2010 OF PATTAMBI POLICE STATION, PALAKKAD DISTRICT
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PETITIONER(S)/ACCUSED NO.2,4,5 :
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1. VEERAMANI,
AGED 69 YEARS, S/O.A.S.K.RAMAYYR, VEERAMANI BUILDING,
MAIN ROAD, PATTAMBI, PALAKKAD DISTRICT.
2. GIRIJA AMMAAL,
AGED 69 YEARS, W/O.KASIVISWANATHAN, VEERAMANI BUILDING,
MAIN ROAD PATTAMBI, PALAKKAD DISTRICT.
3. KALLANI AMMAAL,
AGED 55 YEARS, W/O.VEERAMANI, VEERAMANI BUILDING,
MAIN ROAD PATTAMBI, PALAKKAD DISTRICT.
BY ADV. SRI.RAJIT
RESPONDENT(S)/STATE/DEFACTO COMPLAINANT/LEGAL HEIRS OF DEFACTO
COMPLAINANT :
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1. STATE OF KERALA,
REP.BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM.
2. RAMKUMAR, (DIED ON 25-09-2011),
S/O. LATE KUNJIRAMAPANIKKAR, KUTTAMPARAMBATH, USAHS,
ERAMANGALAM, PONNANI TALUK, MALAPPURAM DISTRICT.
3. USHA RAMKUMAR,
AGED 58, W/O.LATE RAMKUMAR, KUTTAMPARAMBATH,USAHS,
ERAMANGALAM,PONNANI TALUK, MALAPPURAM DISTRICT.
..2/-
..2..
Crl.MC.No. 4872 of 2017
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4. AMBILIRAKUMAR,
AGED 34, D/O.LATE RAMKUMAR, KUTTAMPARAMBATH, USAHS,
ERAMANGALAM, PONNANI TALUK, MALAPPURAM DISTRICT.
5. APARNA RAMKUMAR,
AGED 29, D/O.LATE RAMKUMAR, KUTTAMPARAMBATH, USAHS,
ERAMANGALAM, PONNANI TALUK, MALAPPURAM DISTRICT.
R1 BY PUBLIC PROSECUTOR SRI. T.R.RENJITH
R3 TO R5 BY ADV. SRI.V.V.JOY
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 26-07-2017, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Msd.
Crl.MC.No. 4872 of 2017
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APPENDIX
PETITIONER(S)' ANNEXURES :
ANNEXURE A TRUE COPY OF THE DEATH CERTIFICATE OF DEFACTO
COMPLAINANT.
ANNEXURE B TRUE COPY OF THE RELATIONSHIP CERTIFICATE OF
DEFACTO COMPLAINANT.
ANNEXURE C TRUE COPY OF THE SAID FIR REGISTERED BY
THE INVESTIGATING OFFICER.
ANNEXURE D TRUE COPY OF THE CHARGE SHEET FILED BY THE POLICE
IN C.C.1075/2016.
ANNEXURE E TRUE COPY OF THE AFFIDAVIT FILED BY
THE 3RD RESPONDENT.
ANNEXURE F TRUE COPY OF THE AFFIDAVIT FILED BY
THE 4TH RESPONDENT.
ANNEXURE G TRUE COPY OF THE AFFIDAVIT FILED BY
THE 5TH RESPONDENT.
RESPONDENT(S)' ANNEXURES :
NIL
//TRUE COPY//
P.A.TO JUDGE
Msd.
K. ABRAHAM MATHEW, J.
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Crl.M.C. No. 4872 of 2017
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Dated this the 26th of July, 2017
O R D E R
Petition filed under Section 482 Cr.P.C.
2.Petitioners are the accused in C.C. No. 1075 of 2016 on the file of the Judicial First Class Magistrate Court, Pattambi. They are alleged to have committed the offences under Sections 406, 417 and 420 r/w Section 34 of the Indian Penal Code. The victim is dead. Respondents 3 to 5 are his legal representatives. 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 respondents 3 to 5, and the learned Public Prosecutor.
4.Respondents 3 to 5 have entered appearance through counsel and filed affidavits, stating that the matter has been settled and they have no objection to the prayer in this Crl.M.C. being granted. I am satisfied that the Crl.M.C. No. 4872 of 2017 ..2..
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 C.C. No. 1075 of 2016 on the file of the Judicial First Class Magistrate Court, Pattambi are quashed.
Sd/-
K. ABRAHAM MATHEW JUDGE bka/-