Sruthi vs B.Revikumar
2021 Latest Caselaw 12679 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MRS. JUSTICE MARY JOSEPH
        TUESDAY, THE 1ST DAY OF JUNE 2021 / 11TH JYAISHTA, 1943
                     CRL.REV.PET NO. 681 OF 2020
     AGAINST THE JUDGMENT DATED 08.10.2020 IN CRIMINAL APPEAL
   NO.99/2017 OF THE COURT OF THE ADDITIONAL SESSIONS JUDGE-I,
                             MAVELIKKARA
  AGAINST THE JUDGMENT DATED 29.04.2017 IN C.C.NO.40/2011 IN THE
     COURT OF THE JUDICIAL FIRST CLASS MAGISTRATE-II, HARIPAD


REVISION PETITIONER(APPELLANT/1ST ACCUSED):

            SRUTHI,
            AGED 40 YEARS,
            D/O.JAYALAKSHMI, ANNAPOORNA,
            KANDIYOOR, THATTARAMPALAM.P.O,
            MAVELIKKARA-690 103, REP.BY HER POWER OF ATTORNEY
            HOLDER K.N.RAMESH, AGED 53 YEARS,
            S/O.LATE K.NANU, KUNIYIL HOUSE,
            EAST APPANGAD, NARAKKAL.P.O, PIN-682 505.
            BY ADVS.
                     SRI.DINESH R.SHENOY
                     SRI.EBIN MATHEW
                     SRI.ROHIT PREMANANDAN SHENOY


RESPONDENTS(RESPONDENTS/COMPLAINANT & STATE OF KERALA):

    1       B.REVIKUMAR,
            S/O.LATE BABUNATHAN, XANADU, NANGYARKULANGARA.P.O,
            PALLIPAD VILLAGE, KARTHIKAPPILLY TALUK, PIN-690 513.
    2       STATE OF KERALA,
            REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KEARLA,
            PIN 682 031
            R1 BY ADS. SRI.R.MANOJ
                        SMT.VARNA MANOJ
            R2 BY SRI.M.R.DHANIL, PUBLIC PROSECUTOR

THIS CRIMINAL REVISION PETITION HAVING BEEN FINALLY HEARD          ON
01.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Crl.R.P.No.681 of 2020                 2




                                  ORDER

Dated this the 1st day of June, 2021

The parties have been referred to attend the mediation

process. The issues have been amicably settled therein. A

Memorandum of Agreement has been executed among the

parties incorporating the terms of amicable settlement reached

by them in the mediation process. On the basis of the

settlement the Crl.R.P stands allowed. The judgment passed by

the trial court as well as the appellate court are set aside. The

accused is set at liberty forthwith. The Memorandum of

Settlement forms part of this order.

Sd/-

MARY JOSEPH JUDGE NAB