Kerala High Court
K.P.James vs Kavya Madhavan
Author: B. Sudheendra Kumar
Bench: B.Sudheendra Kumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR
MONDAY, THE 17TH DAY OF JULY 2017/26TH ASHADHA, 1939
Crl.MC.No. 5942 of 2016 ()
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CMP 355/2007 of JUDL.M.F.C.-I,ERNAKULAM
AGAINST THE ORDER/JUDGMENT IN CP 16/2016 of J.M.F.C. - IX, ERNAKULAM
(TEMPORARY) DATED
CRIME NO. 88/2010 OF PALARIVATTOM POLICE STATION , ERNAKULAM
PETITIONER(S)/ACCUSED:
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K.P.JAMES
AGED 57 YEARS, PROPRIETOR, KALAN PRODUCTS,
KALAN HOUSE, NELLAI PO, THRISSUR DISTRICT,
PIN 680305
BY ADV. SRI.DINESH MATHEW J.MURICKEN
RESPONDENT(S)/DEFACTO COMPLAINANT & COMPLAINANT:
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1. KAVYA MADHAVAN
AGED ABOUT 31 YEARS, D/O.MADHAVAN,
SAFAYARKOT VILLA, NO. 23, PALACHUVADU ROAD,
VENNALA, KOCHI 682028
2. STATE OF KERALA
REPRESENTED BY PUBLIC PROSEUCTOR,
HIGH COURT OF KERALA, ERNAKULAM
R1 BY ADV. SRI.K.V.SABU
BY PUBLIC PROSECUTOR SRI.C.N.PRABHAKARAN
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
17-07-2017, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No. 5942 of 2016 ()
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APPENDIX
PETITIONER(S)' EXHIBITS
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ANNEXURE A1 TRUE COPY OF THE COMPLAINT IN CMP.NO.355/2007 ON THE
FILE OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT I,
ERNAKULAM DATED 07.02.2007
ANNEXURE A2 TRUE COPY OF THE FIRST INFORMATION REPORT IN CRIME NO.
88/2007 OF PALARIVATTOM POLICE STATION DATED
13.02.2007
ANNEXURE A3 TRUE COPY OF THE FINAL REPORT IN CP.NO. 16/2016 ON THE
FILE OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT, IX,
KUNNUMPURAM, ERNAKULAM DISTRICT DATED 03.02.2010
ANNEXURE A4 TRUE COPY OF THE PROCEEDINGS IN CC.NO. 483/2016 NOW RE
FILED AS CP.NO.16/2016 ON THE FILES OF THE JUDICIAL
FIRST CLASS MAGISTRATE COURT IX, KUNNUMPURAM,
ERNAKULAM DISTRICT DATED 04.08.2016
RESPONDENT(S)' EXHIBITS
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NIL
//TRUE COPY\\
P.A TO JUDGE
IAP
B. SUDHEENDRA KUMAR, J.
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Crl.M.C.No.5942 of 2016
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Dated this the 17th day of July, 2017
ORDER
The petitioner in this Crl.M.C challenges Annexure A4 proceedings dated 4/08/2016, whereby the court below ordered to initiate committal proceedings against the petitioner.
2. Heard both sides.
3. The offences alleged against the petitioner are the offences under Sections 465, 468, 471 and 420 IPC. Therefore, the said offences are triable by a Magistrate Court as provided under Section 86(2) of the Juvenile Justice (Care and Protection of Children) Act, 2015 in view of the decision of this Court in Thresiamma Varkey v. State of Kerala (2017(3)KHC 656). For the said reason, Annexure A4 proceedings dated 4/08/2016 directing to refile the case as committal proceedings stand quashed and the learned Magistrate is directed to proceed with the trial of the case in accordance with law.
In the result, this Crl.M.C. Stands disposed of as above.
Sd/-
B. SUDHEENDRA KUMAR
JUDGE
IAP //TRUE COPY\\
P.A TO JUDGE