Ajeeb @ Ajeeb M.S vs State Of Kerala
2021 Latest Caselaw 5745 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

              THE HONOURABLE MR. JUSTICE P.SOMARAJAN

    WEDNESDAY, THE 17TH DAY OF FEBRUARY 2021 / 28TH MAGHA,1942

                    Crl.MC.No.4428 OF 2020(C)

AGAINST THE ORDER/JUDGMENT IN CP 61/2017 OF JUDICIAL MAGISTRATE OF
                    FIRST CLASS -I MUVATUPUZHA

    CRIME NO.941/2016 OF Vazhakulam Police Station , Ernakulam


PETITIONER/ACCUSED NO.4:

             AJEEB @ AJEEB M.S.
             AGED 33 YEARS
             S/O. SALIM, MANJUMATTATHIL HOUSE, MULAPPURAM,
             THODUPUZHA, -685 581

             BY ADV. SRI.C.DHEERAJ RAJAN

RESPONDENTS/COMPLAINANT:

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

      2      THE CIRCLE-INSPECTOR OF POLICE,
             MUVATTUPUZHA-686 661

             BY ADV.SRI.RAMESH CHAND, PUBLIC PROSECUTOR

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD          ON
17.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.4428 OF 2020(C)

                                2


                             ORDER

Accused No.4 came up to quash the FIR

and the final report for the offence

punishable under Section 370 IPC and

Sections 3, 4(1), 5(a),(c) of Immoral

Traffic (Prevention) Act, 1956. This

Court by its order dated 25.08.2020 in

Crl.M.C. 218/2018, quashed the final report

as against the accused No.5. Since accused

No.4 is standing on the same pedestal with

the accused No.5 as per final report, same

treatment is also extended to the

petitioner, by quashing the final report as

against the accused No.4.

The Crl.M.C. is allowed accordingly.

Sd/-

P.SOMARAJAN JUDGE SPV Crl.MC.No.4428 OF 2020(C)

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE-A1 CERTIFIED COPY OF THE FINAL REPORT DATED 29.05.2017 FILED BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT, MUVATTUPUZHA IN CRIME NO.941/2016 OF VAZHAKKULAM POLICE STATION

ANNEXURE-A2 TRUE COPY OF THE COMMON ORDER OF JUDICIAL FIRST CLASS MAGISTRATE COURT IN MUVATTUPUZHA IN C.M.P.N.1065/2016 IN CRIME NO.941/2016 OF VAZHAKKULAM POLICE STATION

ANNEXURE-A3 TRUE COPY OF THE ORDER DATED 20.8.2020 PASSED BY THIS HON'BLE COURT IN CRL.M.C NO.218 OF 2018

RESPONDENTS' EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE