Suresh vs State Of Kerala
2021 Latest Caselaw 13108 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE ASHOK MENON
         WEDNESDAY, THE 23RD DAY OF JUNE 2021 / 2ND ASHADHA, 1943
                         CRL.MC NO. 2615 OF 2021
 CRIME NO.1096/2019 OF Pozhiyoor Police Station, Thiruvananthapuram
   AGAINST THE ORDER/JUDGMENT IN ST 27/2020 OF GRAMA NYAYALAYA AT
           PARASSALA, THIRUVANANTHAPURAM., THIRUVANANTHAPURAM
PETITIONER/S:

     1       SURESH
             AGED 27 YEARS
             S/O. RAJAMANI, CHEELANTHI VILAKOM VEEDU, PARUTHIYOOR,
             POZHIYOOR DESOM, KULATHOOR VILLAGE, NEYYATTINKARA.

     2       SUBASH,
             S/O. TADAUSE, AGED 28 YEARS, CHEELANTHI VILAKOM VEEDU,
             PARUTHIYOOR, POZHIYOOR DESOM, KULATHOOR VILLAGE,
             NEYYATTINKARA.

     3       SUJAN,
             S/O. TADAUSE, AGED 26 YEARS, CHEELANTHI VILAKOM VEEDU,
             PARUTHIYOOR, POZHIYOOR DESOM, KULATHOOR VILLAGE,
             NEYYATTINKARA.

     4       ALEX,
             S/O. XAVIER, AGED 25 YEARS, CHEELANTHI VILAKOM VEEDU,
             PARUTHIYOOR, POZHIYOOR DESOM, KULATHOOR VILLAGE,
             NEYYATTINKARA.

             BY ADVS.
             G.SUDHEER (K/000467/1992)-22698
             R.HARIKRISHNAN (H-308)



RESPONDENT/S:

     1       STATE OF KERALA
             REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
             KERALA, ERNAKULAM, KOCHI-682031.
 CRL.MC NO. 2615 OF 2021           2

    2     ANTONY
          S/O. PANIPICHA, AGED 44 YEARS, PUTHUVALPURAYIDOM
          VEEDU, PARITHIYOOR, POZHIYOOR DESOM, KULATHOOR
          VILLAGE, NEYYATTINKARA, THIRUVANANTHAPURAM-695583.

          R1 BY SRI. C.S.HRITHWIK SR.PP

          R2 BY SRI.K.U.RAJESH


THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
23.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

    The     name     of    the        first   petitioner       in
Crl.M.C.No.2615/2021 shall stand corrected as 'Subash'
instead of 'Suresh' in the head note portion of the Final
order dated 23.06.2021 as per order dated 26.07.2021 in
Crl.M.A. No.1/2021 in Crl.M.C. No.2615/2021.

                                                Sd/-

                                         ASSISTANT REGISTRAR
 CRL.MC NO. 2615 OF 2021                    3




                                O R D E R

Dated this the 23rd day of June 2021

Petitioners are accused Nos.1 to 4 in Crime No.1096/2019 of

Pozhiyoor Police Station for having allegedly committed offences

punishable under Sections 341, 249(b), 323 and 506(i) r/w Section

34 of IPC. The case is presently pending as S.T. No.27/2020 on

the files of the Grama Nyayalaya, Parassala.

2. The petitioners state that there is only one de facto

complainant and he has settled the matter with the petitioners.

The de facto complainant has appeared through counsel and filed

an affidavit. The learned Public Prosecutor has also been instructed

by the investigating officer regarding the settlement of the matter.

There is no public interest involved. The petitioners have no

criminal antecedents.

In the result, the Crl.M.C is allowed and the entire

proceedings against the petitioners in S.T.No.27/2020 on the files

of the Grama Nyayalaya, Parassala stands quashed under Section

482 of Cr.P.C. and the accused are discharged and set at liberty.

SD/-

ASHOK MENON

rmm JUDGE

APPENDIX OF CRL.MC 2615/2021

PETITIONER ANNEXURE

Annexure A ATTESTED COPY OF THE FIR & FIS IN CRIME NO. 1096/2019 OF POZHIYOOR POLICE STATION.

Annexure B ATTESTED COPY OF THE FINAL REPORT IN CRIME NO. 1096/2019 OF POZHIYOOR POLICE STATION, PENDING BEFORE THE GRAMA NYAYALAYA PARASSALA .

Annexure C COPY OF AFFIDAVIT SWORN BY THE 2ND RESPONDENT SIGNED BEFORE THE NOTARY PUBLIC.