Ananthakrishnan vs The State Of Kerala
2021 Latest Caselaw 16516 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                  THE HONOURABLE MR. JUSTICE ASHOK MENON
         THURSDAY, THE 5TH DAY OF AUGUST 2021 / 14TH SRAVANA, 1943
                          CRL.MC NO. 3256 OF 2021
         CRIME NO.3300/2017 OF Cherthala Police Station, Alappuzha
 AGAINST THE ORDER/JUDGMENT IN CC 510/2018 OF JUDICIAL MAGISTRATE OF
                   FIRST CLASS -I, CHERTHALA, ALAPPUZHA
PETITIONERS/ACCUSED:

     1        ANANTHAKRISHNAN
              AGED 24 YEARS
              S/O.JANAKAN, NADAKKAL CHIRA,
              CMC 3, CHERTHALA, ALAPPUZHA, PIN - 688 524.

     2        AJAY JUEL KURIAKOSE
              AGED 27 YEARS
              S/O.SAJI KURIAKOSE, PUNNACKAL, MARUTHORAVATTOM,
              CHERTHALA, ALAPPUZHA, PIN - 688 524.

     3        RAM RAJ
              AGED 25 YEARS
              S/O.RAJAMANI, KOLLAMPARAMBIL, VARANAM P.O., CHERTHALA,
              ALAPPUZHA, PIN- 688 555.

     4        ANOOP
              AGED 24 YEARS
              S/O.MADHUSUDHANAN NAIR, VAATHI VEEDU, THAIKKATUSSERY,
              CHERTHALA, ALAPPUZHA, PIN - 688 528.

     5        LIJO SEBASTIAN
              AGED 24 YEARS
              S/O.SEBASTIAN, MULLANCHIRA, CMA 26, CHERTHALA, ALAPPUZHA,
              PIN - 688 524.

              BY ADVS.
              K.S.BHARATHAN
              ABEL ANTONY



RESPONDENTS/DE FACTO COMPLAINANT:
 CRL.MC NO. 3256 OF 2021          2

    1     THE STATE OF KERALA
          REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM, PIN - 682 031.

    2     DR.MINI M.G.
          AGED 54 YEARS
          W/O.KALADHARAN NAIR, PRINCIPA, IHRD COLLEGE OF
          ENGINEERING, CHERTHALA, RESIDING AT GOKULAM VEEDU,
          WEST KADAUNGALLUR, ERNAKULAM DISTRICT,
          PIN - 683 110.

          BY ADV DEEPU THANKAN

          SRI. T.R. RENJITH SR. PP




     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
05.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.MC NO. 3256 OF 2021              3

                              ORDER

Dated this the 5th day of August, 2021

Petitioners are accused in Crime No.3300/2017 of Cherthala

Police Station for having allegedly committed offences punishable

under Sections 143, 147, 451, 342 and 506(i) r/w Section 149 of

IPC.

2. The final report has been filed and the matter is presently

pending before the Judicial First Class Magistrate Court-I,

Cherthala as CC No.510/2018. The de facto complainant is the 2 nd

respondent herein. The petitioners state that the matter has been

amicably settled and that the entire proceedings may be ordered to

be quashed.

3. The de facto complainant has appeared through counsel

and filed affidavit at Annexure A3 stating that she has no grievance

against the petitioners and that the entire proceedings may be

quashed.

4. The learned Public Prosecutor has also received instructions

regarding the genuineness of the settlement. The petitioners have

no criminal antecedents. There is no public interest involved.

Hence the petition is allowed and the entire proceedings as

against the petitioners in Crime No.3300/2017 of Cherthala Police

Station now pending as CC No.510/2018 on the files of the Judicial

First Class Magistrate Court-I, Cherthala stands quashed under

Section 482 of Cr.P.C. and the accused are discharged and set at

liberty.

Sd/-

ASHOK MENON JUDGE rmm

APPENDIX OF CRL.MC 3256/2021

PETITIONER ANNEXURE

Annexure A1 TRUE COPY OF THE FIRST INFORMATION REPORT NO.3300 OF 2017 OF CHERTHALA POLICE STATION DATED 09/11/2017.

Annexure A2 CERTIFIED COPY OF THE FINAL REPORT IN CRIME NO.3300 OF 2017 SUBMITTED BEFORE THE HON'BLE JUDICIAL FIRST CLASS MAGISTRATE COURT-I, CHERTHALA DATED 02/08/2018.

Annexure A3 ORIGINAL AFFIDAVIT EXECUTED BY THE 2ND RESPONDENT DATED 19/07/2021.