Kerala High Court
Muhammed Adinan vs State Of Kerala on 19 January, 2026
Crl.MC.No. 11353 of 2025
2026:KER:5800
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
MONDAY, THE 19TH DAY OF JANUARY 2026 / 29TH POUSHA, 1947
CRL.MC NO. 11353 OF 2025
AGAINST THE ORDER/JUDGMENT DATED IN ST NO.191 OF 2024
OF JUVANILE JUSTICE BOARD, KOZHIKODE
PETITIONER:
1 MUHAMMED ADINAN
AGED 18 YEARS
S/O MUHAMMED ASLAM, R/O OTTAPPILAVULLATHIL HOUSE,
KADAMERY, PIN - 673542
2 MUHAMMED RIFAD
AGED 19 YEARS
S/O BASHEER, NHALLERIYIL, VELOM, VADAKRA,
KOZHIKODE, KERALA, PIN - 673507
3 MUHAMMED JINAN T
AGED 17 YEARS
S/O AYOOB, THAYYULLATHIL, ELAYADAM, PURAMERI PO,
ARUR, VADAKARA, KOZHIKODE, PIN - 673507
4 MUHAMMED SINAN
AGED 18 YEARS
S/O NASEER, KODAKKAL HOUSE, MUTHUVADATHUR PO,
NADAPURAM, KOZHIKODE, PIN - 673503
5 MUHAMMED NOUL
AGED 18 YEARS
S/O NISAR, PEETTAYULLA MUCHILOTTUMMAL, AYANCHERI,
PONMERI, PARAMBIL POST, KOZHIKODE, PIN - 673542
6 MUHAMMED NAHEEL E
AGED 19 YEARS
S/O NASIR, NO.252, LAKASHMANAPURI, GANDHINAGAR,
BANGLORE NORTH, KG ROAD, BENGALURU, PIN - 560009
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7 MUHAMMED SINAN MK
AGED 18 YEARS
S/O MUNEER, KODACHAMKANDI HOUSE, ARUR PO,
ELAYIDAM, PIN - 673507
8 MUHAMMAD SINAN
AGED 19 YEARS
S/O NOUSHAD, OTHAYOTH, KADAMERI PO, AYANCHERI,
VILLYAPALLI, VADAKARA, PIN - 673542
BY ADVS.
SHRI.MAAROOF
SMT.NAFIYA SHAHALA C.K.
RESPONDENTS:
1 STATE OF KERALA
THROUGH THE STATION HOUSE OFFICER (SHO), NADAPURAM
POLICE STATION, KOZHIKODE REPRESENTED BY PUBLIC
PROSECUTOR, HIGH COURT OF KERALA ERNAKULAM,
PIN - 682031
2 MUHAMMED ADINAN KTK
AGED 17 YEARS
S/O MAHAMOOD, KULANGARATH, THAZHE KUNIYIL,
NADAPURAM PO, VADAKARA, KOZHIKODE, KERALA,
PIN - 673506
3 AHAMMED FARDHEEN
AGED 17 YEARS
C/O AFSAL, THACHARKANDI, PONMERI PARAMBIL POST,
AYANCHERI, KOZHIKODE, KERALA, PIN - 673542
4 MUHAMMED YAVAR
AGED 17 YEARS
S/O ASHRAF PK, PUTHIYA KOYILOTH, KUMMANKODE,
NADAPURAM PO, VADAKARA, KOZHIKODE, KERALA,
PIN - 673504
5 MUHAMMED HILAL
AGED 17 YEARS
S/O ABDUL MAJEED, KUMMANGOTT KANDIPOYIL,
NADAPURAM, VADAKARA, KOZHIKODE, KERALA, PIN -
673504
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BY ADV SHRI.AJAS K.S.
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 19.01.2026, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
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ORDER
(Dated this the 19th day of January, 2026) The petitioners 1 to 8 are Juvenile in conflict with law involved in ST No.191 of 2024 on the file of the Juvenile Justice Board, Kozhikode. The offences alleged against the petitioners are under sections 189(2), 19(2), 126(2), 115(20 r/w 190 of BNS.
2. The prosecution case is that on 09.09.2024 at about 9 pm, the accused persons formed themselves into an unlawful assembly, wrongfully restrained CWs 1 to 4, voluntarily caused hurt to them and thereby they are alleged to have committed the aforesaid offences.
3. According to the petitioners, the dispute has been settled with the defacto complainant and victims and all of them agreed to drop all further proceedings relating to the above dispute. Therefore, the petitioners prayed for quashing all further proceedings against them.
4. The Defacto complainant and victims filed affidavits endorsing the averments in the Criminal MC. According to them, the case has been amicably settled and that they do not intend to proceed with the case and also that further proceedings in the case can be quashed. They have no further grievance against the petitioners. Crl.MC.No. 11353 of 2025
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5. CWs 1 to 4 who were minors at the time of the incident, now became major. They along with their parents had given statement to the effect that the matter has been settled. The learned Public Prosecutor, after getting instruction from the investigating officer also submitted that the dispute has been amicably settled between the parties and that the victims are not interested in continuing the prosecution against the petitioners.
6. Considering the fact that the offences involved in this case are not heinous and very serious, but purely of private in nature and now the dispute has been settled between the parties, quashment of the same is necessary for maintaining harmonious relationship between them and also to prevent abuse of process of the court.
7. In the result, This Crl. M.C is allowed. All further proceedings against the petitioners in ST No.191 of 2024 on the file of the Juvenile Justice Board, Kozhikode stands quashed under section 528 of B.N.S.S. Sd/-
C. PRATHEEP KUMAR JUDGE AKH Crl.MC.No. 11353 of 2025 2026:KER:5800 6 APPENDIX OF CRL.MC NO. 11353 OF 2025 PETITIONER ANNEXURES Annexure -I A TRUE COPY OF THE GENERAL DIARY NO. 30 DATED 13.09.2024 OF NADAPURAM POLICE STATION ALONG WITH THE SOCIAL BACKGROUND REPORT AND ITS TYPED COPY Annexure -II A TRUE COPY OF THE FINAL REPORT DATED 20.11.2024 Annexure -III A TRUE COPY OF THE AFFIDAVIT DATED 13.10.2025 SIGNED BY THE GUARDIAN OF RESPONDENT NO.2 Annexure -IV A TRUE COPY OF THE AFFIDAVIT DATED 13.10.2025 SIGNED BY THE GUARDIAN OF RESPONDENT NO.3 Annexure -V A TRUE COPY OF THE AFFIDAVIT DATED 13.10.2025 SIGNED BY THE GUARDIAN OF RESPONDENT NO.4 Annexure -VI A TRUE COPY OF THE AFFIDAVIT DATED 13.10.2025 SIGNED BY THE GUARDIAN OF RESPONDENT NO.5