Kerala High Court
Praboth vs State Of Kerala on 26 February, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
FRIDAY, THE 26TH DAY OF FEBRUARY 2021 / 7TH PHALGUNA, 1942
Crl.MC.No.855 OF 2021(F)
AGAINST THE ORDER/JUDGMENT IN CC 664/2018 OF JUDICIAL MAGISTRATE
OF FIRST CLASS -II,NEYYATTINKARA
CRIME NO.383/2013 OF PARASSALA POLICE STATION, THIRUVANANTHAPURAM
PETITIONERS/ACCUSED (A1) TO (A20):
1 PRABOTH
AGED 38 YEARS
S/O. GANGADHARAN, GANGOTHRI VEEDU, NEAR BY MUTTAVILA
BRIDGE, MACHIYODE DESOM, CHENKAL VILLAGE,
THIRUVANANTHAPURAM.
2 AJIKUMAR
AGED 30 YEARS
S/O. RAJENDRAN, PLANKAVILA VEEDU, MUTTAVILA,
MACHIYODE DESOM, CHENKAL VILLAGE, THIRUVANANTHAPURAM.
3 PRAVEEN
AGED 20 YEARS
S/O. BALACHANDRAN, THOOTHAVILA VEEDU, VLATHANKARA,
MACHIYODE DESOM, CHENKAL VILLAGE, THIRUVANANTHAPURAM.
4 SATHEESH KUMAR
AGED 23 YEARS
S/O. RATNAKARAN, VALIYAVILA VEEDU, KEEZHMAKAM DESO,
CHENKAL VILLAGE, THIRUVANANTHAPURAM.
5 SANALKUMAR
AGED 41 YEARS
S/O. SREEDHARAN NADAR, GOKULAM VEEDU, CHATTUKAL,
VLATHANKARA, MACHIYODE DESOM, CHENKAL VILLAGE,
THIRUVANANTHAPURAM.
6 SHYJU
AGED 28 YEARS
S/O. GANGADHARAN, KALAYIL VEEDU, KARINCHIYOOR,
MACHIYODE DESOM, CHENKAL VILLAGE, THIRUVANANTHAPURAM.
7 AJAYAKRISHNAN
AGED 22 YEARS
S/O. BALAKRISHNAN NAIR, AKHILAKRISHNADAS BHAVAN,
PATTARUVILA, NEARBY AYIRA KULAM, AYIRA DESOM, KARODE
CRL.M.C.NO.855 OF 2021
2
VILLAGE, THIRUVANANTHAPURAM.
8 SANTHOSH
AGED 30 YEARS
S/O. KRISHNAN NADAR, CP 6/III, VLATHANKARA,
MACHIYODE DESOM, CHENKAL VILLAGE,
THIRUVANANTHAPURAM.
9 SHYAMLAL
AGED 42 YEARS
S/O. GANGADHARAN NADAR, CHITHRA SADANAM, CP 6/332,
VLATHANKARA, MACHIYODE DESOM, CHENKAL VILLAGE,
THIRUVANANTHAPURAM.
10 VISWANATHAN
AGED 52 YEARS
S/O. KOCHUKUNJAN NADAR, V.J. SADANATHIL, VADAKKU
VANIYAKUDI, VLATHANKARA, MACHIYODE DESOM, CHENKAL
VILLAGE, THIRUVANANTHAPURAM.
11 SAJI
AGED 34 YEARS
S/O. RAGHAVAN, VANIYAKUDI VADAKKE VEEDU, CP 7.465,
VLATHANKARA, MACHIYODE DESOM, CHENKAL VILLAGE,
THIRUVANANTHAPURAM.
12 ANILKUMAR
AGED 47 YEARS
S/O. APPUKUTTAN NADAR, SUDHEER BHAVAN, CP 6/349,
VLATHANKARA, MACHIYODE DESOM, CHENKAL VILLAGE,
THIRUVANANTHAPURAM.
13 JYOTHISH KUMAR
AGED 40 YEARS
S/O. THANKAPPAN NADAR, KRISHNA COTTAGE,
VLATHANKARA, MACHIYODE DESOM, CHENKAL VILLAGE,
THIRUVANANTHAPURAM.
14 KRISHNAMOORTHY
AGED 43 YEARS
S/O. VISWANATHAN, VISWANATHAVILASOM VEEDU, ALINGA
MANNADI, CP 6/12, VLATHANKARA, MACHIYODE DESOM,
CHENKAL VILLAGE, THIRUVANANTHAPURAM.
15 BINU
AGED 41 YEARS
S/O. SUKUMARAN, SR BHAVAN, CP 6/389, VLATHANKARA,
MACHIYODE DESOM, CHENKAL VILLAGE,
THIRUVANANTHAPURAM.
CRL.M.C.NO.855 OF 2021
3
16 JOHNY
AGED 33 YEARS
S/O. MUTHAYYAN, KANYAKAVU VEEDU, CP 6/415,
VLATHANKARA, MACHIYODE DESOM, CHENKAL VILLAGE,
THIRUVANANTHAPURAM.
17 ASOK
AGED 31 YEARS
S/O. RAVEENDRAN, KOTTATHINKARA VEEDU, VLATHANKARA,
MACHIYODE DESOM, CHENKAL VILLAGE,
THIRUVANANTHAPURAM.
18 PRAMOD KUMAR
AGED 40 YEARS
S/O THOBIYAS NADAR, KODITHARAVILA PUTHEN VEEDU, CP
6/158, VLATHANKARA, MACHIYODE DESOM, CHENKAL
VILLAGE, THIRUVANANTHAPURAM.
19 SUNILKUMAR,
AGED 38 YEARS
S/O. PACHAN NADAR, KARINCHOORU KALAI VEEDU,
VLATHANKARA, MACHIYODE DESOM, CHENKAL VILLAGE,
THIRUVANANTHAPURAM.
20 ANEESH
AGED 34 YEARS
S/O. GANESAN, KODITHARAVILA VEEDU, CP 6/158,
VLATHANKARA, MACHIYODE DESOM, CHENKAL VILLAGE,
THIRUVANANTHAPURAM.
BY ADV. SRI.V.VIJULAL
RESPONDENTS/STATE & CW1 TO CW12:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM-682 031.
2 SREEKANDAN NADAR @ MANIYAN
AGED 50 YEARS
S/O CHELLAPPAN NADAR, VALIYAVEETTU VILAKOM,
MACHIYODE, MACHIYODE DESOM, CHENKAL VILLAGE,
CHENKAL P.O.THIRUVANANTHAPURAM-695 132.
3 STENCILAS
AGED 54 YEARS
S/O SATHYANESAN, HOLY MERGIN SADANAM, VLATHANKARA,
MACHIYODE DESOM, CHENKAL VILLAGE, CHENKAL
P.O.THIRUVANANTHAPURAM-695 132.
CRL.M.C.NO.855 OF 2021
4
4 CHRISTUDAS
AGED 58 YEARS
S/O CHELLAYYAN, VLATHANKARA VEETTIL, MACHIYODE
DESOM, CHENKAL VILLAGE, CHENKAL
P.O.THIRUVANANTHAPURAM-695 132.
5 LAZAR
AGED 66 YEARS
S/O SABARIMUTHAN, MANNADI VEETTIL, UTHRAMKATTU,
MACHIYODE DESOM, CHENKAL VILLAGE, CHENKAL
P.O.THIRUVANANTHAPURAM-695 132.
6 APPU
AGED 60 YEARS
S/O SUBBAYYAN, MAVILA VEETTIL, VLATHANKARA,
MACHIYODE DESOM, CHENKAL VILLAGE, CHENKAL
P.O.THIRUVANANTHAPURAM-695 132.
7 SUDHAKARAN
AGED 52 YEARS
S/O KRISHNAN NADAR, SN BHAVAN, ELANGAMOOLA,
MACHIYODE DESOM, CHENKAL VILLAGE, CHENKAL
P.O.THIRUVANANTHAPURAM-695 132.
8 CHRISTUDAS
AGED 43 YEARS
S/O YAGAPPAN, KARIVARAMBU VEETTIL, NEAR BY
SREEKRISHNASWAMY TEMPLE, VLATHANKARA, MACHIYODE
DESOM, CHENKAL VILLAGE, CHENKAL
P.O.THIRUVANANTHAPURAM-695 132.
9 VIKRAMAN
AGED 50 YEARS
S/O THANKAYYAN NADAR, PERIYA VEETTIL, VLATHANKARA,
MACHIYODE DESOM, CHENKAL VILLAGE, CHENKAL
P.O.THIRUVANANTHAPURAM-695 132.
10 BABU NADAR
AGED 55 YEARS
S/O KUNJUKRISHNAN VAIDYAN, PULININNAVILA VEETTIL,
VLATHANKARA, MACHIYODE DESOM, CHENKAL VILLAGE,
CHENKAL P.O.THIRUVANANTHAPURAM-695 132.
11 GOPI
AGED 65 YEARS
S/O SUBBAN, AYIVILA VEETTIL, VLATHANKARA, MACHIYODE
DESOM, CHENKAL VILLAGE, CHENKAL
P.O.THIRUVANANTHAPURAM-695 132.
12 LUKOSE
CRL.M.C.NO.855 OF 2021
5
AGED 57 YEARS
S/O SEBASTIAN, PAZHINJI VEETTIL, KARIYATHAM,
KEEZHMAKOM, KEEZHAMAKOM DESOM, CHENKAL VILLAGE,
CHENKAL P.O.THIRUVANANTHAPURAM-695 132.
13 SUJAN
AGED 35 YEARS
S/O DASAYYAN NADAR, SMITHA COTTAGE, KEEZHMAKOM,
KEEZHMAKOM DESOM, CHENKAL VILLAGE, CHENKAL
P.O.THIRUVANANTHAPURAM-695 132.
R2-13 BY ADV. R.T.PRADEEP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
26.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.M.C.NO.855 OF 2021
6
ORDER
Dated this the 26th day of February 2021
Petitioners are accused Nos. 1 to 20 in Crime
No.383/2013 registered at the Parassala Police
Station, Thiruvananthapuram for offences punishable
under Sections 143, 145, 147, 148, 149 & 153A of
IPC, now pending as C.C.No.664/2018 on the files of
Judicial First Class Magistrate, Court-II,
Neyyattinkara. The Police suo moto registered the
aforesaid Crime and independent witnesses, CW1 to
respectively. Annexure-AIII to Annexure-AXV
affidavits have been filed by the respondents Nos.2 to
13, stating that the dispute, which was the reason for
the incident and registration of the crime, has been
resolved amicably and they have no subsisting
grievance against the petitioners.
2. Heard the learned Public Prosecutor also,
who, on instructions, submits that the petitioners
CRL.M.C.NO.855 OF 2021
have no criminal antecedents.
3. Having considered the gravity of the offences
alleged, nature of the injury caused and having
perused the affidavit filed by the respondents Nos.2
to 13, the contents of which are submitted to be true
and voluntary, I am satisfied that the dispute is
settled and no public interest is involved in this
matter. The fact that the settlement has brought
about peace in the area is taken into consideration.
Moreover, in view of the settlement, possibility of the
criminal proceedings ending in conviction is remote.
As such, continuance of the proceedings will amount
to an abuse of process of court and hence, in view of
the legal position set out by the Honourable Supreme
Court in Madan Mohan Abbot v. State of Punjab
[(2008) 4 SCC 582] and Gian Singh v. State of
Punjab and another [(2012) 10 SCC 303], there is
no impediment in granting the relief sought.
In the result, this Crl.M.C is allowed. Annexure-
A-II Final Report in C.C.No.664/2018 on the files of
CRL.M.C.NO.855 OF 2021
Judicial First Class Magistrate, Court-II, Neyyattinkara
and further proceedings in connection with Crime
No.383/2013 of Parassala Police Station,
Thiruvananthapuram, are quashed.
Sd/-
V.G.ARUN
JUDGE
NB
CRL.M.C.NO.855 OF 2021
APPENDIX
PETITIONER'S EXHIBITS:
ANNEXURE I TRUE COPY OF F.I.R. DATED 29.3.2013 IN
CRIME NO.383/2013 OF PARASSALA POLICE
STATION.
ANNEXURE II TRUE COPY OF FINAL REPORT DATED 16.9.2019
IN CRIME NO.383/2013 OF PARASSALA POLICE
STATION BEFORE JUDICIAL FIRST CLASS
MAGISTRATE COURT-II, NEYYATTINKARA.
ANNEXURE III AFFIDAVIT CW1 DATED 24.1.2020 EXPRESSING
HIS UNEQUIVOCAL CONSENT TO QUASH THE
CRIMINAL PROCEEDINGS AGAINST THE
PETITIONERS.
ANNEXURE IV AFFIDAVIT OF CW2 DATED 24.1.2020 EXPRESSING
HIS UNEQUIVOCAL CONSENT TO QUASH THE
CRIMINAL PROCEEDINGS AGAINST THE
PETITIONERS.
ANNEXURE V AFFIDAVIT OF CW3 DATED 24.1.2020 EXPRESSING
HIS UNEQUIVOCAL CONSENT TO QUASH THE
CRIMINAL PROCEEDINGS AGAINST THE
PETITIONERS.
ANNEXURE VI AFFIDAVIT OF CW4 DATED 24.1.2020 EXPRESSING
HIS UNEQUIVOCAL CONSENT TO QUASH THE
CRIMINAL PROCEEDINGS AGAINST THE
PETITIONERS.
ANNEXURE VII AFFIDAVIT OF CW5 DATED 24.1.2020 EXPRESSING
HIS UNEQUIVOCAL CONSENT TO QUASH THE
CRIMINAL PROCEEDINGS AGAINST THE
PETITIONERS.
ANNEXURE VIII AFFIDAVIT OF CW6 DATED 24.1.2020 EXPRESSING
HIS UNEQUIVOCAL CONSENT TO QUASH THE
CRIMINAL PROCEEDINGS AGAINST THE
PETITIONERS.
ANNEXURE IX AFFIDAVIT OF CW7 DATED 24.1.2020 EXPRESSING
HIS UNEQUIVOCAL CONSENT TO QUASH THE
CRIMINAL PROCEEDINGS AGAINST THE
PETITIONERS.
ANNEXURE X AFFIDAVIT CW7 DATED 24.1.2020 EXPRESSING
HIS UNEQUIVOCAL CONSENT TO QUASH THE
CRIMINAL PROCEEDINGS AGAINST THE
CRL.M.C.NO.855 OF 2021
PETITIONERS.
ANNEXURE XI AFFIDAVIT OF CW9 DATED 24.1.2020 EXPRESSING
HIS EQUIVOCAL CONSENT TO QUASH THE CRIMINAL
PROCEEDINGS AGAINST THE PETITIONERS.
ANNEXURE XII AFFIDAVIT OF CW10 DATED 24.1.2020
EXPRESSING HIS UNEQUIVOCAL CONSENT TO QUASH
THE CRIMINAL PROCEEDINGS AGAINST THE
PETITIONERS.
ANNEXURE XIII AFFIDAVIT OF CW11 DATED 24.1.2020
EXPRESSING HIS UNEQUIVOCAL CONSENT TO QUASH
THE CRIMINAL PROCEEDINGS AGAINST THE
PETITIONERS.
ANNEXURE XIV AFFIDAVIT OF CW12 DATED 24.1.2020
EXPRESSING HIS UNEQUIVOCAL CONSENT TO QUASH
THE CRIMINAL PROCEEDINGS AGAINST THE
PETITIONERS.
RESPONDENT'S EXHIBITS: NIL
TRUE COPY
P.A. TO JUDGE
