Aneesh vs The State Of Kerala
2021 Latest Caselaw 13286 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE ASHOK MENON
         THURSDAY, THE 24TH DAY OF JUNE 2021 / 3RD ASHADHA, 1943
                       CRL.REV.PET NO. 153 OF 2021
 AGAINST THE ORDER/JUDGMENT IN SC 443/2011 OF SUB COURT, CHENGANNUR
REVISION PETITIONER/S:

             ANEESH
             AGED 32 YEARS
             S/O. RAVI, PALAMOOTTIL VEEDU, PUNTHAL THAZHAM MURI,
             VENMONY VILLAGE, CHENGANNUR, ALAPPUZHA DISTRICT.

             BY ADVS.
             S.SHANAVAS KHAN
             SMT.S.IND


RESPONDENT/S:

     1       THE STATE OF KERALA
             REPRESENTED BY THE PUBLIC PROSECUTOR HIGH COURT OF KERALA
             ERNAKULAM.

     2       SARATH KUMAR
             AGED 32 YEARS
             S/O. SASIDHARAN, PANAMOOTTIL HOUSE, MULAKUZHA VILLAGE,
             CHENGANNUR TALUK, ALAPPUZHA DISTRICT 688 524.

     3       GIRISH KUMAR. S
             S/O. P. SANKARA KURUP, MELETHIL HOUSE, MULAKUZHA VILLAGE,
             CHENGANNUR TALUK, ALAPPUZHA DISTRICT 688 524.


OTHER PRESENT:

             R1 BY SRI.C.S.HRITHWIK SRPP

             R2-R3 BY SRI.MIDHUN T.M.


THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION ON
24.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.REV.PET NO. 153 OF 2021
                                  2




                              O R D E R

Dated this the 24th day of June 2021

The revision petitioner is the 2nd accused in Crime

No.113/2010 of Venmony Police Station for having allegedly

committed the offences punishable under Sections 323, 324

and 308 read with Section 34 of the I.P.C.

2. The case was tried before the Assistant Sessions

Court, Chengannur as S.C.No.453/2011 and the charge was

framed under Sections 323 and 324 read with Section 34 of

the I.P.C. and he was found guilty and convicted. The

conviction was also confirmed in Crl.Appeal No.61/2017 by

the Additional Sessions Court-III, Mavelikkara. Now, the

matter has been settled with the de facto complainant and

injured, who are respondents 2 and 3 before this Court.

They have filed separate affidavits through Counsel stating

that the matter has been settled and they have also filed

Crl.M.A.No.4/2021 seeking permission of this Court to CRL.REV.PET NO. 153 OF 2021

compound the offence. The main offences are under Sections

323 and 324 of the I.P.C. and both are compoundable.

3. The learned Public Prosecutor, under instructions

from the investigating officer, submits that the matter has

been amicably settled.

4. Under the above circumstances, there is no purpose

in proceeding with the case against the petitioner. Hence,

the Criminal Revision Petition is allowed and the entire

proceedings against the petitioner in Crime No.113/2010 of

Venmony Police Station stand quashed under S.482 Cr.P.C.

and compounded, the petitioner is acquitted under

S.320(6)and(8)Cr. P.C. and set at liberty.

Sd/-

ASHOK MENON JUDGE dkr