Abdul Hameed vs Raman
2021 Latest Caselaw 15327 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MR. JUSTICE P.SOMARAJAN
     THURSDAY, THE 22ND DAY OF JULY 2021 / 31ST ASHADHA, 1943
                      CRL.MC NO. 1864 OF 2020
    AGAINST THE ORDER/JUDGMENT IN SC 230/2019 OF SPECIAL COURT
         (ATROCITIES AGAINST SC/ST), MANJERI, MALAPPURAM
PETITIONER/ACCUSED:

          ABDUL HAMEED, AGED 54 YEARS,
          S/O MUHAMMED, CHAKKIKULATHIL HOUSE, PACHEERIPARA
          MELMADAM COLONY, MALAPPURAM DISTRICT.

          BY ADV K.RAKESH



RESPONDENTS/DEFACTO COMPLAINANT & STATE:

    1     RAMAN, AGED 59 YEARS,
          S/O AYYAPPAN, PACHEERI, MANNARMALA P.O.,KARIAVATTOM,
          PERINTHALMANNA TALUK, MALAPPURAM DISTRICT, PIN-679 322.

    2     THE STATE OF KERALA,
          REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM, KOCHI-682 031.

    3     THE STATION HOUSE OFFICER,
          MELATTOOR POLICE STATION,
          MALAPPURAM DISTRICT, PIN-679 326.

          BY ADV K.S.PRAVEEN



          P.P.SRI.RAMESH CHAND




     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
22.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.MC NO. 1864 OF 2020               2




                                     ORDER

The matter settled out of court. The offences

alleged are under Section 294(b) IPC and under

Section 3(1)(r) of the SC/ST(POA)(Amendment) Act. It

is fairly submitted by the learned Prosecutor that

they have enquired about the genuineness and veracity

of the settlement arrived at by the parties and found

that the settlement is genuine. Affidavit sworn in

that behalf, hence accepted. As such, if it is

proceeded further, it will not serve any purpose.

Hence, the crime and its all further proceedings will

stand quashed under Section 482 Cr.P.C..

The Crl.M.C. is allowed accordingly.

Sd/-

P.SOMARAJAN JUDGE

msp

APPENDIX OF CRL.MC 1864/2020

PETITIONER ANNEXURE

ANNEXURE A TRUE COPY OF THE FINAL REPORT/CHARGE IN CRIME NO 123/2017 OF THE MELATTOOR POLICE STATION

ANNEXURE B AFFIDAVIT SWORN TO BY THE 1ST RESPONDENT DATED 4.2.2020