Kerala High Court
Saneesh vs State Of Kerala on 6 July, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ASHOK MENON
TUESDAY, THE 6TH DAY OF JULY 2021 / 15TH ASHADHA, 1943
CRL.MC NO. 5103 OF 2020
CRIME NO.820/2020 OF MUNAMBAM POLICE STATION
PETITIONER/S:
1 NITHIN
AGED 27 YEARS
S/O.THOMAS, THATTARUPARAMBIL HOUSE, VYDHAIARUPADY EAST,
MUNAMBAM, KUZHUPPILLY, ERNAKULAM DISTRICT, PIN-683515.
2 JITHIN,
AGED 30 YEARS
S/O.THOMAS, THATTARUPARAMBIL HOUSE, VYDHAIARUPADY EAST,
MUNAMBAM, KUZHUPPILLY, ERNAKULAM DISTRICT, PIN-683515.
BY ADV IEANS.C.CHAMAKKALA
RESPONDENT/S:
1 SANEESH
AGED 30 YEARS
S/O.SAMU, KIZHAKKEDATH HOUSE, MAIN HABOUR ROAD, MUNAMBAM,
KUZHUPILLY VILLAGE, MUNNAMBAM P.O., ERNAKULAM DISTRICT.
2 STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
KERALA-682031.
R1 BY ADV RALPH RETI JOHN
OTHER PRESENT:
SRI.C.S.HRITHWIK-SR PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
06.07.2021, ALONG WITH Crl.MC.5115/2020, 5112/2020, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
Crl.MC.Nos.5103/2020, 5115/2020, 5112/2020
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ASHOK MENON
TUESDAY, THE 6TH DAY OF JULY 2021 / 15TH ASHADHA, 1943
CRL.MC NO. 5115 OF 2020
CRIME NO.819/2020 OF MUNAMBAM POLICE STATION
PETITIONER/S:
1 SANEESH
AGED 30 YEARS
S/O.SAMU, KIZHEKADATH HOUSE, PALLIPURAM P.O., ERNAKULAM,
PIN-683 517
2 DEEPU, AGED 28, S/O DILEEPAN, PONOTH HOUSE, PALLIPURAM
P.O., MUNAMBAM, ERNAKULAM.
BY ADVS.
V.JOHN SEBASTIAN RALPH
SRI.V.JOHN THOMAS
SHRI.VISHNU CHANDRAN
KUM. KEERTHANA SUDEV
SHRI.APPU BABU
SMT.SHIFNA MUHAMMED SHUKKUR
RESPONDENT/S:
1 STATE OF KERALA
REP.BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM-PIN 682 031
Crl.MC.Nos.5103/2020, 5115/2020, 5112/2020
2 NTHIN THOMAS
AGED 27 YEARS
S/O.THOMAS, THATTARUPARAMBIL HOUSE, VYDHYARUPADY EAST,
MUNAMBAM, ERNAKULAM, PIN-683 517
R2 BY ADV SRI.IEANS.C.CHAMAKKALA
OTHER PRESENT:
SRI.C.S.HRITHWIK-SR PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
06.07.2021, ALONG WITH Crl.MC.5103/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Crl.MC.Nos.5103/2020, 5115/2020, 5112/2020
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ASHOK MENON
TUESDAY, THE 6TH DAY OF JULY 2021 / 15TH ASHADHA, 1943
CRL.MC NO. 5112 OF 2020
CRIME NO.1435/2017 OF MUNAMBAM POLICE STATION
ORDER/JUDGMENT IN SC 164/2019 OF ADDITIONAL DISTRICT COURT & MOTOR
ACCIDENT CLAIMS TRIBUNAL , NORTH PARAVUR, ERNAKULAM
PETITIONER/S:
1 NITHIN
AGED 27 YEARS
S/O THOMAS, THATTARUPARAMBIL HOUSE, VYDHAIARUPADY EAST,
MUNAMBAM, KUZHUPPILLY, ERNAKULAM DISTRICT, PIN-683515.
2 JITHIN
AGED 30 YEARS
S/O THOMAS, THATTARUPARAMBIL HOUSE, VYDHAIARUPADY EAST,
MUNAMBAM, KUZHUPPILLY, ERNAKULAM DISTRICT, PIN-683515.
BY ADV IEANS.C.CHAMAKKALA
RESPONDENT/S:
1 SANEESH
S/O SAMU,
KIZHAKKEDATH HOUSE, MAIN HABOUR ROAD,
MUNAMBAM,
KUZHUPPILLY VILLAGE, MUNAMBAMNA P O,
ERNAKULAM DISTRICT-683515.
Crl.MC.Nos.5103/2020, 5115/2020, 5112/2020
2 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA-682031.
R1 BY ADV V.JOHN SEBASTIAN RALPH
OTHER PRESENT:
SRI.C.S.HRITHWIK-SR PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
06.07.2021, ALONG WITH Crl.MC.5103/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Crl.MC.Nos.5103/2020, 5115/2020, 5112/2020
COMMON ORDER
[Crl.MC Nos.5103/2020, 5115/2020, 5112/2020]
Dated this the 6th day of July 2021
The petitioners in Crl.M.C.No.5103/2020 are accused 1
and 2 in Crime No.820/2020 of Munambam Police Station for
having allegedly committed the offences punishable under
Sections 341, 324, 326 and 308 read with Section 34 of the
I.P.C. The same petitioners are also accused in another
crime, Crime No.1435/2017 of Munambam Police Station, in
which final report has already been filed and presently
pending before the Additional Sessions Court, North Paravur
as S.C.No.164/2019 for having allegedly committed the
offences punishable under Sections 341 and 307 read with
Section 34 of the I.P.C. The de facto complainant and
injured in the aforesaid crimes are petitioners in
Crl.M.C.No.5115/2020 and are accused in Crime No.819/2020
of Munambam Police Station of having allegedly committed
the offences punishable under Sections 341, 324, 308 and
Crl.MC.Nos.5103/2020, 5115/2020, 5112/2020
506(i) read with Section 34 of the I.P.C. The petitioners
in Crl.M.C.Nos.5112/2020 and 5103/2020 are injured and de
facto complainants in the aforesaid crime. Under the
circumstances, it can be said that these are cases and
counter-cases.
2. The petitioners would state that the entire matter
and disputes between them have now been settled amicably
and that they are neighbours and want to live peacefully.
Under the circumstances, they seek the permission of this
Court to quash the proceedings in all three crimes.
Affidavits have been filed by the injured in all three
cases stating that the matter has been amicably settled and
that they do not have any objection in quashing the
proceedings.
3. The learned Public Prosecutors, under instructions,
have submitted that the petitioners in all the Crl.M.Cs.
are involved in multiple crimes and the petitioners in
Cl.M.C.No.5115/2020 are also involved in crimes for
Crl.MC.Nos.5103/2020, 5115/2020, 5112/2020
offences punishable under Section 302 of the I.P.C. The
learned Counsel for the petitioners would submit that all
these crimes were of the year 2013 and prior to that and
recently they have not been involved in any other crimes.
The injuries allegedly sustained in these crimes are not
life-threatening and they have come to a settlement to
purchase peace in the locality, and therefore, they may be
permitted to get the crimes quashed.
4. Considering the entire facts and circumstances in
these cases and the objections raised by the Prosecutors
regarding the petitioners having criminal antecedents, I
find that in none of the crimes, which are pending against
the petitioners, they have not been convicted. They are
also not previous convicts. But it is true that they have
multiple crimes registered against them. But considering
the fact that they are neighbours and they have come to an
amicable settlement to live in peace and harmony, the
settlement of these crimes are found to be essential.
Crl.MC.Nos.5103/2020, 5115/2020, 5112/2020
Under the circumstances, the Crl.M.Cs. are all allowed and
the entire proceedings as against the petitioners in Crime
Nos.820/2020, 819/2020 and 1435/2017 (presently pending
before the Additional Sessions Court, North Paravur as
S.C.No.164/2019) of Munambam Police Station, stands quashed
under Section 482 of Cr.P.C. and the petitioners are
discharged and set at liberty.
Sd/-
ASHOK MENON
JUDGE
dkr
Crl.MC.Nos.5103/2020, 5115/2020, 5112/2020
APPENDIX OF CRL.MC 5115/2020
PETITIONER ANNEXURE
ANNEXURE I TRUE COPY OF THE CITIZENS COPY OF THE FIR IN
CRIME NO.819/2020 OF MUNAMBOM POLICE STATION,
ERNAKULAM DISTRICT
ANNEXURE 2 AFFIDAVIT FILED BY 2ND RESPONDENT DATED
9.11.2020
Crl.MC.Nos.5103/2020, 5115/2020, 5112/2020
APPENDIX OF CRL.MC 5112/2020
PETITIONER ANNEXURE
ANNEXURE A1 THE CERTIFIED COPY OF THE FIR IN CRIME NO
1435/2017 OF MUNAMBAM POLICE STATION,
ANNEXURE A2 THE CERTIFIED COPY OF THE CHARGE SHEET IN S C
NO.164/2019 OF ADDITIONAL COURT, NORTH
PARAVUR.
ANNEXURE A3 AFFIDAVIT OF THE 1ST RESPONDENT.
Crl.MC.Nos.5103/2020, 5115/2020, 5112/2020
APPENDIX OF CRL.MC 5103/2020
PETITIONER ANNEXURE
ANNEXURE A1 THE CERTIFIED COPY OF THE F.I. STATEMENT IN
CRIME NO.820/2020 OF MUNAMBAM POLICE STATION.
ANNEXURE A2 THE CERTIFIED COPY OF THE F.I.R STATEMENT IN
CRIME NO.820/2020 OF MUNAMBAM POLICE STATION.
ANNEXURE A3 AFFIDAVIT OF THE 1ST RESPONDENT.
