Citation : 2021 Latest Caselaw 10154 Ker
Judgement Date : 25 March, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 25TH DAY OF MARCH 2021 / 4TH CHAITHRA, 1943
Crl.MC.No.3526 OF 2017(A)
AGAINST THE ORDER/JUDGMENT IN CC 258/2015 OF JUDL. MAGISTRATE OF
FIRST CLASS, KOTHAMANGALAM
CRIME NO.1184/2014 OF Kothamangalam Police Station , Ernakulam
PETITIONER/ACCUSED:
SIDHEEK M.P
S/O PAREED, AGED 45 YEARS, MAMPALLY MADATHIL
(H),MULAVOOR, KOTHAMANGALAM.
BY ADV. SRI.PEEYUS A.KOTTAM
RESPONDENTS/STATE AND Cws 1 AND 2:
1 STATE OF KERALA
REPRESENTED BY THE PUBLICE PROSECUTOR,
SI OF POLICE, KOTHAMANGALAM POLICE
STATION(INVESTIGATING OFFICER IN CRIME NO.1482)
2 BAILA @ BAN
S/O MUHAMMED, AGED 46, SUPHUPPOL (H),
3/293, EDANAD, ERAMALLOOR VILLAGE.
R1 BY ADV.SRI. RAMESH CHAND, PUBLIC PROSECUTOR
R2 BY ADV. SRI.ALIAS M.CHERIAN
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
25.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No.3526 OF 2017(A)
2
ORDER
During the course of argument the learned
counsel for the petitioner submitted that he
is not pressing the matter presumably on the
reason that there is no merits in the case.
Hence permission is granted.
The Crl.M.C. is dismissed as withdrawn.
Sd/-
P.SOMARAJAN JUDGE SPV Crl.MC.No.3526 OF 2017(A)
APPENDIX PETITIONER'S EXHIBITS:
ANNEXURE A1 THE TRUE CERTIFIED COPY OF THE FIR REGISTERED AGAINST THE PETITIONER IN CRIME NO.1184/2014 OF KOTHAMANGALAM POLICE STATION.
ANNEXURE A2 THE TRUE COPY OF THE FINAL REPORT SUBMITTED BY THE IST RESPONDENT IN CC NO.258/2015.
ANNEXURE A3 THE TRUE COPY OF THE PLAINT IN OS NO.120/2013 FILED BY THE PETITIONER BEFORE THE SUB COURT, MUVATTUPUZHA.
ANNEXURE A4 THE TRUE COPY OF THE AWARD PASSED BY THE LOK ADALATH HELD ON 20.02.2014 AT MUVATTUPUZHA IN O.S 120/2013 ALONG WITH THE TERMS OF THE COMPROMISE.
RESPONDENTS' EXHIBITS:
ANNEXURE R2-A TRUE COPY OF SETTLEMENT WAS RETURN N FRONT OF THE MEDIATORS AND SIGNED BY THE PARTIES ON 15.02.2014.
ANNEXURE R2-B TRUE COPY OF FIRST INFORMATION STATEMENT GIVEN BY ME TO THE POLICE.
//TRUE COPY//
PA TO JUDGE
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