Kerala High Court
Muhammed Midhilaj vs The State Of Kerala on 20 January, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 20TH DAY OF JANUARY 2021 / 30TH POUSHA, 1942
Crl.MC.No.5580 OF 2020(F)
AGAINST THE ORDER/JUDGMENT IN CC 210/2020 OF JUDICIAL MAGISTRATE
OF FIRST CLASS ,MALAPPURAM
CRIME NO.1/2020 OF Vengara Police Station, Malappuram
PETITIONERS/ACCUSED:
1 MUHAMMED MIDHILAJ
AGED 21 YEARS
S/O.MOOSA, CHALIL HOUSE, KARIPPUR P.O., THARAYITTAL,
MALAPPURAM DISTRICT.
2 MUHAMMED RABEESH,
AGED 20 YEARS
S/O. ABDUL RAHEEM, PARADAN HOUSE, MOONNIYUR POST,
CHENAKKAL, TIRURANGADI, MALAPPURAM DISTRICT.
3 ABDUL NAFIH K.M.,
AGED 20 YEARS
S/O. ABDUL SALAM, KUNJIMARAKKARAKATH HOUSE, CHEMMAD,
TIRURANGADI P.O., MALAPPURAM DISTRICT.
4 AMEER SUHAIL,
AGED 21 YEARS
S/O.SIDDIQUE, MATTATH HOUSE, KODINJI POST,
TIRURANGADI, MALAPPURAM DISTRICT.
5 MUHAMMED SENIN M.K.,
AGED 21 YEARS
S/O. MOIDEENKUTTY, MOONNAZHIKKADAN HOUSE,
THOTTASSERIARA POST, KANNAMANGALAM, MALAPPURAM
DISTRICT.
6 MUHAMMED SOOFIYAN,
AGED 20 YEARS
S/O.MUHAMMED HANEEFA, MULLANMADAKKAL HOUSE, VENGARA
POST, MALAPPURAM DISTRICT.
7 RISWAN,
AGED 20 YEARS
S/O.BEERAN, METHALA HOUSE, MAMPURAM POST,
TIRURANGADI, MALAPPURAM DISTRICT.
8 MUHAMMED SHAMEEN,
AGED 20 YEARS, S/O. MUHAMMED SHEREEF, KADENGAL HOUSE,
AR NAGAR POST, KOLAPPURAM, MALAPPURAM DISTRICT.
Crl.MC.No.5580 OF 2020(F)
2
9 RAMSHID,
AGED 21 YEARS
S/O. ABOOBACKER, ULLIYIL KANNATTIL HOUSE,
AR NAGAR POST, CHENDAPPURAYA, MALAPPURAM DISTRICT.
BY ADV. SRI.K.RAKESH
RESPONDENTS/STATE, DEFACTO COMPLAINANT & INJURED:
1 THE STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, KOCHI-682031.
2 THE STATION HOUSE OFFICER
VENGARA POLICE STATION, MALAPPURAM DISTRICT, PIN-
676304.
3 MUHAMMED SHAMIL
AGED 19 YEARS
S/O. ABDUL KAREEM, PINNATHODI HOUSE, VELIMUK P.O.,
TIRURANGADI, MALAPPURAM DISTRICT, PIN-676317.
4 MUHAMMED THUHAIL
AGED 19 YEARS
S/O. NIYAS P.T., CHETEETIL HOUSE, VELIMUK P.O.,
TIRURANGADI, MALAPPURAM DISTRICT, PIN-676317.
5 SHAMLEEK
AGED 19 YEARS
S/O. MUHAMMED RAFI, METHUVIL NALAKATH HOUSE,
TIRURANGADI, MALAPPURAM DISTRICT, PIN-676306.
6 ASHIQUE
AGED 20 YEARS
S/O. ABDUL SALEEM, PULLITHODIKA HOUSE, CHIRAYIL
P.O., KONDOTTY, MALAPPURAM DISTRICT, PIN-673638.
7 MUNEES
AGED 19 YEARS
S/O. ABDUL LATHEEF THARI, THARI HOUSE, AR NAGAR
P.O., CHENDAPURAI, MALAPPURAM DISTRICT, PIN-676305.
R1 &R2 BY ADV.SRI.RAMESH CHAND, PUBLIC PROSECUTOR
R3-7 BY ADV. K.S.PRAVEEN
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
20.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No.5580 OF 2020(F)
3
ORDER
The offences alleged are under Sections 143,
147, 148, 341, 323, 324 r/w 149 IPC. All the
injured including the defacto complainant filed
their respective affidavits regarding the
settlement arrived at amicably between the
accused and the defacto complainant and injured.
The offences alleged are minor in nature. If it
is proceeded further it will not serve any
purpose. For securing the ends of justice, the
proceedings in C.C.No.210/2020 of the JFCM,
Malappuram is hereby quashed.
The Crl.M.C. is allowed accordingly.
Sd/-
P.SOMARAJAN
JUDGE
SPV
Crl.MC.No.5580 OF 2020(F)
APPENDIX
PETITIONER'S/S EXHIBITS:
ANNEXURE A CERTIFIED COPY OF THE FINAL REPORT IN
CRIME NO.1/2020 OF THE VENGARA POLICE
STATION, MALAPPURAM DISTRICT.
ANNEXURE B AFFIDAVIT SWORN TO BY THE 3RD
RESPONDENT DATED 1.12.2020.
ANNEXURE C AFFIDAVIT SWORN TO BY THE 4TH
RESPONDENT DATED 1.12.2020.
ANNEXURE D AFFIDAVIT SWORN TO BY THE 5TH
RESPONDENT DATED 1.12.2020.
ANNEXURE E AFFIDAVIT SWORN TO BY THE 6TH
RESPONDENT DATED 1.12.2020.
ANNEXURE F AFFIDAVIT SWORN TO BY THE 7TH
RESPONDENT DATED 1.12.2020.
RESPONDENTS' EXHIBITS: NIL
//TRUE COPY//
PA TO JUDGE
