Kerala High Court
Rmp Infotec Pvt. Ltd. Company vs State Of Kerala on 14 July, 2021
Author: Ashok Menon
Bench: Ashok Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ASHOK MENON
WEDNESDAY, THE 14TH DAY OF JULY 2021 / 23RD ASHADHA, 1943
CRL.MC NO. 2694 OF 2021
(AGAINST THE PROCEEDINGS IN CC 612/2018 PENDING BEFORE THE CHIEF
JUDICIAL MAGISTRATE COURT, KALEPETTA, WAYANAD)
PETITIONERS/ACCUSED 1 TO 7 & 9 TO 30:
1 RMP INFOTEC PVT. LTD. COMPANY
REPRESENTED BY ITS MANAGING DIRECTOR, DAVAL CHANDRAN,
APPOLO, DUBAI PLAZA BUILDING, MAHALINGAPURAM ROAD,
CHENNAI-34.
2 DAVAL CHANDAN,
AGED 55 YEARS
S/O. JAWAHARMAL CHANDRAN, H.NO. 25, (OLD NO. 12-1),
PERUMALMUTHALI STREET, ROYALPETTA, CHENNAI-14
3 PRAVEEN KUMAR CHANDAN,
AGED 48 YEARS
S/O. JAWAHARMAL CHANDRAN, H.NO. 25, (OLD NO. 12-1),
PERUMALMUTHALI STREET, ROYALPETTA, CHENNAI-14
4 DILEEP KUMAR CHANDAN,
AGED 44 YEARS
S/O. JAWAHARMAL CHANDRAN, H.NO. 25, (OLD NO. 12-1),
PERUMALMUTHALI STREET, ROYALPETTA, CHENNAI-14
5 RAJESH KUMAR CHANDAN,
AGED 41 YEARS
S/O. JAWAHARMAL CHANDRAN, H.NO. 25, (OLD NO. 12-1),
PERUMALMUTHALI STREET, ROYALPETTA, CHENNAI-14
6 DAYALAN
AGED 42 YEARS
S/O. THUKKURAMAN, PLOT NO. 57-1/KGR NAGAR, KATTUPAKKAM
P.O, THIRUVALLUR DISTRICT, CHENNAI -56
7 M. SHAMSUDHEEN,
AGED 62 YEARS
S/O. MUHAMMED ABDUL KHADER, ARAFA HOUSE, N.L.RA-51-A,
NEERALI LANE, ULLOOR, THIRUVANANTHAPURAM
8 SAJI PARAKKAL,
AGED 51 YEARS
S/O. P.M. ANTONY, PARAKKAL HOUSE, PATTIKKAD P.O,
THRISSUR.
9 JAMES MATHEW,
AGED 49 YEARS
S/O. MATHEW, SNEHASANDRAM, KANNORA P.O, PEECHI,
THRISSUR.
Crl.MC.No.2694 of 2021
2
10 RENNY VARGHSE,
AGED 50 YEARS
S/O. VARGHESE, CHETTIYAMKUDIYIL HOUSE,
PEEDIKAPARAMBIL NAGAR, VADAKKUMCHERRY, PALAKKAD
DISTRICT.
11 ABHILASH THOMAS,
AGED 41 YEARS
S/O. THOMAS, KANAKKANAD HOUSE, MULAMKAVU P.O,
SULTHANBATHERY, WAYANAD DISTRICT.
12 NABEEL MOHAMMED,
AGED 44 YEARS
S/O. P.A. MOHAMMED IBRAHIM, ORCHID MEDOWS, D15,
KUSUMAGIRI P.O, KAKKANAD, ERNAKULAM.
13 MUBEEL MOHAMMED,
AGED 40 YEARS
S/O. P.A. MOHAMMED IBRAHIM, ORCHID MEDOWS, D15,
KUSUMAGIRI P.O, KAKKANAD, ERNAKULAM.
14 C.V. SUNIL KUMAR,
AGED 60 YEARS
S/O. VELAYUDHEN, CHERAYATH HOUSE, CHETTUPUZHA P.O,
THRISSUR.
15 STEEPHAN T.V,
AGED 60 YEARS
S/O. VAREETH, THALAKKOTTOOR HOUSE, KECHERY P.O,
THRISSUR.
16 K.B. SUNILBABU,
AGED 55 YEARS
S/O.BHASKARAN, KUNNEL HOUSE, KUMBALANGI SOUTH P.O,
ERNAKULAM.
17 P. SUNIL KUMAR,
AGED 47 YEARS
S/O. APPU NAIR@ NANU NAIR, POTTUNAD HOUSE,
AYYAPPANKAVU, MULAYAM, THRISSUR.
18 SREEJITH NAIR @ SREEJITH P.K,
AGED 46 YEARS
S/O. KUNJANANTHAN NAIR, PUTTAN VEEDU, KARANI P.O,
WAYANAD.
19 ARCHITH REMESH @ ARCHITH,
AGED 37 YEARS
S/O. REMESH, NELLURAD HOUSE, PANAMARAM P.O, WAYANAD.
20 SAJEEV KALPETTA@ SAJEEV V.P,
AGED 49 YEARS
S/O. VENUGOPAL, VINEETH HOUSE, PINAMKODE ROAD,
KALPETTA, WAYANAD.
Crl.MC.No.2694 of 2021
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21 SREEJITH S.R,
AGED 40 YEARS
S/O. RAMACHANDRAN, SAKTHEESWARATH HOUSE, KARANI P.O,
WAYANAD.
22 ARUN THOMAS,
AGED 38 YEARS
S/O. THOMAS, KAKKANATTU HOUSE, MOOLAMKAVU P.O,
WAYANAD.
23 ANEESH VARGHESE,
AGED 42 YEARS
S/O. VARGHESE, THEKKEMATTATHIL VEEDU, CHETTAPPALAM
P.O, PULPALLY, WAYANAD.
24 K.J. MATHEW,
AGED 55 YEARS
S/O. JOSEPH, KUNNUMPURATH HOUSE, CHALICHIRA,
ELANJITHANAM P.O, CHANGANACHERRY, KOTTAYAM DISTRICT.
25 REJI A.L,
AGED 54 YEARS
S/O. LONAPPAN, PUTHENPARAMBIL HOUSE, PUTHENKUNNU P.O,
BATHERY, WAYANAD.
26 SAJI MADAKKARA @ SAJI THOMAS,
AGED 56 YEARS
S/O. THOMAS, PANACHUMOOTTIL HOUSE, MADAKKARA,
NENMENI, WAYANAD, NOW RESIDING AT MAMMUNNIPADY,
ERANGAPPUZHA, WAYANAD.
27 THOMAS CHULLIYODU@ O.S. THOMAS,
AGED 60 YEARS
S/O. SEBASTIAN, OLIKKAL HOUSE, NENMENI AMSOM,
KOLIYADI, WAYANAD.
28 BENOY KURIAN,
AGED 48 YEARS
S/O. KURIAN, PUTHENPARAMBIL HOUSE, NENMENI AMSOM,
WAYANAD.
29 ADV. ELIAS PAUL,
AGED 64 YEARS
S/O. PAILY MATHEW, S/O. PAILY MATHEW, KURUMATH HOUSE,
SULTHANBATHRY, KOTTAKUNNU, WAYANAD.
BY ADVS.
K.P.SATHEESAN (SR.)
P.MOHANDAS (ERNAKULAM)
K.SUDHINKUMAR
S.K.ADHITHYAN
SABU PULLAN
GOKUL D. SUDHAKARAN
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RESPONDENTS/STATE, COMPLAINANT & DEFACTO COMPLAINANTS:
1 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, KOCHI-682 031
2 THE DETECTIVE INSPECTOR,
CBCID, EOW-III, KOZHIKODE-673 001
3 BIJU K.K,
AGED 45 YEARS
S/O. GOPALAN, KOTAYAKODE VEEDU, MEPPADI, WAYANAD-673
577
4 ANIL KUMAR K,
AGED 35 YEARS
S/O. SREEDHARAN NAIR, KUNNAMCHATHU VEEDU, NELLIMUNDA,
SAIPIN KUNNU, MEPPADI P.O, WAYANAD-673 577
5 BALAKRISHNAN T.V,
AGED 45 YEARS
S/O. GOPALAN NAIR, BHARATHI NILAYAM, KOPPAM KOLLI,
MEPPADI P.O, WAYANAD-673 577
6 D. JAWAHAR,
AGED 59 YEARS
S/O. DORAYAPPA, CULLUKKA ESTATE, CHULLUKA, MEPPADI
P.O, WAYANAD-673 577
7 RAFEEK HAMEED,
AGED 59 YEARS
S/O. HAMEED, MURIYAKODE, VAKKERI, KADAL MEDU,
WAYANAD-673 581
8 JOMON VINCENT,
AGED 39 YEARS
S/O. VINCENT, VADAKKEDATHE HOUSE, VADUVANCHAL,
WAYANAD-673 581
9 JOHNSON VARGHESE,
AGED 50 YEARS
ARUKAVALI HOUSE, CHELLANGODE P.O, VATTACHOLA,
WAYANADU 673 581
10 ARAVINDAKSHAN A.K,
AGED 45 YEARS
S/O. A.K. KUNJU, ARIYAKOTTIL HOUSE, CHOLLAMALA,
MEPPADI, WAYANADU-673 577
11 FELIX RAJESH,
AGED 41 YEARS
S/O. JOSEPH ANTONY, RAJESH VILLA, NEAR MOOPPANADU
MASJID, MEPPADI, WAYANADU-673 577
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12 SHAJI LAWRENCE,
AGED 47 YEARS
S/O. LAWRENCE, ARAKKAL PARAMBIL VEEDU, MOOPPANAD,
MEPPADI P.O, WAYANAD-673 577
13 BAIJU V.V,
AGED 46 YEARS
S/O. VARKEY, VAZHAYIL VEEDU, KENICHIRA, WAYANAD-673
596
14 SANOJ PANICKER @ SREE GANESH,
AGED 41 YEARS
S/O. BALASUBRAMANIAN, NEAR SAGAR THEATRE,
SULTHANBATHERY, WAYANAD-673 592.
15 MOHANAN PILLAI,
AGED 70 YEARS
S/O. VASUDEVAN PILLAI, THOTTUMPURATHU HOUSE,
CHELLANKODU P.O, VADUVANCHAL, WAYANAD-673 581
16 SUKUMARAN PILLAI,
AGED 50 YEARS
SUKUMARAN PILLAI, S/O. PACHU PILLAI, CHEMBARATHI
HOUSE, AMBALAKUNNU P.O, VADUVANCHAL, WAYANAD-673 581
17 JILSON,
AGED 43 YEARS
S/O. JOSEPH, PARAYIL VEEDU, AADIKOLLY, PULPALLY P.O,
WAYANAD-673 579
ADV.SRI.T.R.RANJITH,PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
14.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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ORDER
Dated this the 14th day of July, 2021 The petitioners are accused in Crime No.179 of 2021 of Meppadi Police Station, which was taken over by CBCID and refiled as CBCID, EOW-III Cr.458/Cr/EOW-III/KKD/11 for having allegedly committed offences punishable under Sections 120-B, 420 r/w Section 34 of the IPC and under Sections 4,5 and 6 of the Prize Chits and Money Circulation Scheme (Banning) Act, 1987. The matter is presently pending as C.C.No.612/2018 on the files of the Chief Judicial Magistrate Court, Kalpetta, Wayanad.
2. The defacto complainant who were allegedly cheated by the petitioners have already been impleaded as respondent Nos.3 to 17 and they have appeared through counsel. The petitioners state that the matter has been amicably settled with the petitioners and they have been paid the money due to them. The affidavits of all those persons who were aggrieved have already been filed as Annexures 2 to 16.
3. Heard the learned counsel for the petitioners and Crl.MC.No.2694 of 2021 7 learned counsel appearing for the party respondents and also the learned Public Prosecutor who has on instructions submitted that the matter has been settled amicably and state that the settlement is genuine. The petitioners have no criminal antecedents. There is no public interest involved. Since the petitioners has settled the matter with all the aggrieved persons, they are entitled to the reliefs sought.
Under the circumstances, the petition is allowed, the entire proceedings as against the petitioners in Cr.458/Cr/EOW- III/KKD/11 presently pending as C.C.No.612/2018 on the files of the Chief Judicial Magistrate Court, Kalpetta, stands quashed under Section 482 Cr.P.C and the accused are discharged and set at liberty.
Sd/-
ASHOK MENON JUDGE SMF Crl.MC.No.2694 of 2021 8 APPENDIX OF CRL.MC 2694/2021 PETITIONERS' ANNEXURE Annexure I CERTIFIED COPY OF THE FINAL REPORT NO.
19/18 FILED BY THE 2ND RESPONDENT DATED 12.06.2018 BEFORE THE CHIEF JUDICIAL MAGISTRATE COURT, KALPETTA IN C.C. NO. 612/2018 Annexure II AFFIDAVIT SWORN BY THE 3RD RESPONDENT DATED 10.04.2017 Annexure III AFFIDAVIT SWORN BY THE 4TH RESPONDENT DATED 10.04.2017.
Annexure IV AFFIDAVIT SWORN BY THE 5TH RESPONDENT DATED 10.04.2017.
Annexure V AFFIDAVIT SWORN BY THE 6TH RESPONDENT DATED 10.04.2017 Annexure VI AFFIDAVIT SWORN BY THE 7TH RESPONDENT DATED 10.04.2017.
Annexure VII AFFIDAVIT SWORN BY THE 8TH RESPONDENT DATED 30.12.2020.
Annexure VIII AFFIDAVIT SWORN BY THE 9TH RESPONDENT DATED10.04.2017 Annexure IX AFFIDAVIT SWORN BY THE 10TH RESPONDENT DATED 11.04.2017.
Annexure X AFFIDAVIT SWORN BY THE 11TH RESPONDENT DATED 31.10.2020 Crl.MC.No.2694 of 2021 9 Annexure XI AFFIDAVIT SWORN BY THE 12TH RESPONDENT DATED 15.07.2019.
Annexure XII AFFIDAVIT SWORN BY THE 13TH RESPONDENT DATED 11.04.2017.
Annexure XIII AFFIDAVIT SWORN BY THE 14TH RESPONDENT DATED 12.07.2019.
Annexure XIV AFFIDAVIT SWORN BY THE 15TH RESPONDENT DATED 3.2.2021 Annexure XV AFFIDAVIT SWORN BY THE 16TH RESPONDENT DATED 3.2.2021.
Annexure XVI AFFIDAVIT SWORN BY THE 17TH RESPONDENT DATED 3.2.2021.
Annexure XVII TRUE COPY OF THE ORDER IN CRL.M.C. NO.
266/2020 DATED 18.09.2020 Annexure XVIII TRUE COPY OF THE ORDER IN CRL.M.C. NO.
1841/2021 DATED 17.05.2021.
//TRUE COPY// PA TO JUDGE