Ravikumar vs Gopinathan
2021 Latest Caselaw 15436 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.REV.PET NO. 10 OF 2015
  AGAINST THE JUDGMENT OF III ADDITIONAL SESSIONS COURT, THRISSUR
IN CRIMINAL APPEAL NO.25/2012 AND THE JUDGMENT DATED 22.12.2011 OF
   THE COURT OF JUDICIAL FIRST CLASS MAGISTRATE, KUNNAMKULAM IN
                         C.C.NO.901/2009


REVISION PETITIONER/APPELLANT/ACCUSED:

          RAVIKUMAR
          S/O.ARUNACHALAM, NAYARANGADI HOUSE, MULLAKKARA,
          OLLUKKARA, MANNUTHY POST, TRISSUR.
          BY ADVS.
          SRI.K.M.JAMALUDHEEN
          SMT.LATHA PRABHAKARAN


RESPONDENTS/RESPONDENTS/ COMPLAINANT-STATE:

    1     GOPINATHAN
          S/O.MAKKUNNY, KODATHUR HOUSE, KANIPPAYUR, TALAPPILLY
          POST, TRISSUR.
    2     STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
          ERNAKULAM.
          R1 BY ADV SRI.G.SREEKUMAR (CHELUR)
          R2 BY ADV.SRI.RMESH CHAND, PUBLIC PROSECUTOR


     THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION
ON 22.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.REV.PET NO. 10 OF 2015 &
Crl.M.A. 1/2021
                               2




                          ORDER

The revision petitioner sought

permission to compound the offence based on the

settlement arrived at by the parties and

payment of the amount due and for dispensing

with payment of fine. It was admitted by the

other side. In the civil proceedings against

the petitioner a decree was also passed in

terms of the plaint. Later on it was amicably

settled by payment between the parties. Hence,

the said application (Crl.M.A. 1/2021) is

allowed. Permission is granted to compound the

offence under Section 147 of the N.I.Act and

the accused is acquitted.

The Crl.R.P is disposed of accordingly.

Sd/-

SOMARAJAN

JUDGE SPV