Noble Mathew vs Murali Krishnan
2021 Latest Caselaw 6027 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

              THE HONOURABLE MR. JUSTICE P.SOMARAJAN

     FRIDAY, THE 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942

                        Crl.MC.No.4057 OF 2017(F)

AGAINST THE ORDER/JUDGMENT IN CC 1609/2016 OF JUDICIAL FIRST CLASS
                 MAGISTRATE COURT - III, KOTTAYAM

   CRIME NO.1754/2016 OF KOTTAYAM WEST POLICE STATION, KOTTAYAM


PETITIONER/ACCUSED:

             NOBLE MATHEW
             S/O. LATE M.D MATHEW, AGED 54 YEARS,
             MANNAMPLACKALHOUSE, CHIRAKKADAVU P.O,
             KOTTAYAM DISTRICT - 686 520

             BY ADVS.
             SHRI.GEORGE SEBASTIAN
             SRI.SIJO PATHAPARAMBIL JOSEPH

RESPONDENT/DEFACTO COMPLAINANT & STATE:

      1      MURALI KRISHNAN,
             S/O. KRISHNAN, AGED 49 YEARS, POOVATHUM KADAVIL
             HOUSE,KUZHIKKATTUSSERRY, THAZHEKKATTU,
             CHALAKKUDY, THRISSUR.

      2      STATE OF KERALA
             REPRESENTED BY THE PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA, ERNAKULAM.

             R1   BY   ADV.   SRI.K.K.DHEERENDRAKRISHNAN
             R1   BY   ADV.   SRI.D.FEROZE
             R1   BY   ADV.   SRI.S.RAJEEV
             R1   BY   ADV.   SRI.V.VINAY

             PUBLIC PROSECUTOR SRI.E.C.BINEESH

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD           ON
19.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.4057 OF 2017(F)             2




                                 ORDER

The dispute between two practicing

advocates culminated in the registration of a

crime. By the intervention of learned counsels,

the matter was amicably settled. The defacto

complainant filed an affidavit sworn in that

behalf. Hence, it will not serve any purpose, if

it is proceeded further. Annexure B Final Report

and all further proceedings in pursuance of

Annexure B are hereby quashed. Crl.M.C. is

allowed accordingly.

Sd/-

P.SOMARAJAN

JUDGE

msp

APPENDIX PETITIONER'S/S ANNEXURES:

ANNEXURE A A TRUE COPY OF THE FIR ALONG WITH FI STATEMENT IN CRIME 1754/2015 OF KOTTAYAM WEST POLICE STATION.

ANNEXURE B A TRUE COPY OF THE FINAL REPORT IN CRIME 1754/2015 OF KOTTAYAM WEST POLICE STATION NOW PENDING AS CC 1609/2016 OF JUDICIAL FIRST CLASS MAGISTRATE COURT - III., KOTTAYAM.

ANNEXURE C A TRUE COPY OF THE ORDER DATED 26-11-2015 IN CRIMINAL MP 958/2014 OF THE COURT OF THE ENQUIRY COMMISSIONER AND SPECIAL JUDGE, KOTTAYAM.

ANNEXURE D A TRUE COPY OF THE SYNOPSIS IN WP(C) 1094/2011.

RESPONDENTS ANNEXURES:NIL

//TRUE COPY//

P.A. TO JUDGE