Haris vs Manikathodi Shibili
2021 Latest Caselaw 166 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                  THE HONOURABLE MR.JUSTICE V.G.ARUN

    TUESDAY, THE 05TH DAY OF JANUARY 2021 / 15TH POUSHA, 1942

                      Crl.MC.No.5203 OF 2020(A)

AGAINST THE JUDGMENT IN SC 127/2019 OF ADDITIONAL DISTRICT COURT &
                  SESSIONS COURT - III, MANJERI

     CRIME NO.194/2016 OF Vengara Police Station , Malappuram


PETITIONER:

               HARIS
               AGED 40 YEARS
               S/O. MOIDEENKUTTY, KALLATHAL HOUSE, KANNATTIPPADI,
               MALAPPURAM DISTRICT.

               BY ADV. SRI.P.K.MOHAMED JAMEEL

RESPONDENTS:

      1        MANIKATHODI SHIBILI
               AGED 28 YEARS
               S/O. ABDUL KAREEM, MANIKATHODI HOUSE, KANNATTIPPADI
               P.O, MALAPPURAM DISTRICT-676304.

      2        STATE OF KERALA
               REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
               KERALA, ERNAKULAM-682031.

               R1 BY ADV. JINU JOSEPH

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
05.01.2021,THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crmc 5203/2020                            2

                                        V.G.ARUN, J.

                 ===========================
                        Crl.M.C.No.5203 of 2020
                 ===========================
                   Dated this the 5th day of January, 2021


                                        ORDER

Petitioner is the accused in Crime No.194 of 2016

registered at the Vengara Police Station for the offence

punishable under Sections 341, 323, 506(i), 308 r/w 34 of IPC,

now pending as S.C.No.127 of 2019 on the files of Additional

District and Sessions Court-III, Manjeri. The de facto complainant

at whose instance the crime was registered is the 1 st respondent.

Annexure A2 affidavit has been filed by the 1 st respondent,

stating that the dispute has been settled and that he has no

subsisting grievance against the petitioner.

2. Heard the learned Public Prosecutor also, who, on

instructions, submits that the petitioner has 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 1st respondent, the contents of which are submitted to be

true and voluntary, I am satisfied that the dispute is settled and

that no public interest is involved in this matter. 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.

4. In the result, this Crl.M.C is allowed. The proceedings in

S.C.No.127 of 2019 on the files of Additional District and

Sessions Court-III, Manjeri is quashed.

Sd/-

V.G.ARUN JUDGE

lgk

APPENDIX OF Crl.MC 5203/2020

PETITIONER'S/S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF FINAL REPORT IN CRIME NO.194/2016 OF VENGARA POLICE STATION.

ANNEXURE A2 ORIGINAL AFFIDAVIT OF IST RESPONDENT.