R.Murugan vs Dr.Gopinathan Sreedharan
2021 Latest Caselaw 923 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

              THE HONOURABLE MR. JUSTICE P.SOMARAJAN

     MONDAY, THE 11TH DAY OF JANUARY 2021 / 21TH POUSHA, 1942

                          Crl.MC.No.6836 OF 2017

  AGAINST THE ORDER/JUDGMENT IN CMP 1175/2015 OF SPECIAL COURT OF
 JUDICIAL MAGISTRATE OF FIRST CLASS FOR TRIAL OF CASES U/S.138 NI
                           ACT(JMFC XI)


PETITIONER/ACCUSED:

             R.MURUGAN
             MANAGING PARTNER, PRS BUILDERS, 25/2412/2, SOUNDARYA
             BUILDING, MG ROAD, TRIVANDRUM.

             BY ADVS.
             SRI.R.PADMARAJ
             SRI.P.J.ANTONY JOSEPH MARIADAS
             SRI.R.AJITH KUMAR [V.K.EDOM]
             SMT.P.A.SALEENA SAJI

RESPONDENT/COMPLAINANT & STATE:

      1      DR.GOPINATHAN SREEDHARAN
             INDRAPRASTHA, KARINGANNOOR MURI, VELINALLOOR VILLAGE,
             KOTTARAKKARA TALUK,
             KOLLAM DIST.694 336

      2      SUB INSPECTOR OF POLICE
             VANCHIYOOR POLICE STATION,
             TRIVANDRUM.695 001

      3      THE STATE OF KERALA
             REPRESENTED BY PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA.682031

             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 PROSECUTION.SMT.M.N.MAYA

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD         ON
11.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.6836 OF 2017       2




                          ORDER

The matter is settled out of court, at the

intervention of the mediation. Report received.

As such, the Crl.M.C. become infructuous. Hence,

the Crl.M.C. is dismissed as infructuous.

Sd/-

P.SOMARAJAN

JUDGE

msp

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A COPY OF THE COMPLAINT C.M.P.NO.1175/2015 OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT- XI, THIRUVANANTHAPURAM.

ANNEXURE B CERTIFIED COPY OF THE ORDER DATED 01-01-

2016 OF THE JUDICIAL FIRST CLASS MAGISTRATE-XI, THIRUVANANTHAPURAM.

ANNEXURE C COPY OF STATEMENT GIVEN BY CW1 IN CMP NO.1175/2015.

ANNEXURE D COPY OF STATEMENT GIVEN BY CW2 IN CMP NO.1175/2015.

ANNEXURE E COPY OF STATEMENT GIVEN BY CW3 IN CMP NO.1175/2015.

                                                   //TRUE    COPY//


                                                   P.A. TO JUDGE