Crime No.997/2016 Of Palluruthy ... vs By Advs
2021 Latest Caselaw 7287 Ker

Crl.MC.No.7500 OF 2017(F)            1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

             THE HONOURABLE MRS. JUSTICE SHIRCY V.

   TUESDAY, THE 02ND DAY OF MARCH 2021 / 11TH PHALGUNA, 1942

                     Crl.MC.No.7500 OF 2017(F)

AGAINST THE ORDER/JUDGMENT IN CC 504/2017 OF JUDICIAL MAGISTRATE
                   OF FIRST CLASS -II, KOCHI

   CRIME NO.997/2016 OF Palluruthy Police Station , Ernakulam


PETITIONER/ACCUSED

             SHAJI
             AGED 63 YEARS, S/O.RAMAGOPAL, ARAYASERIL HOUSE,
             KUMBALAM FERRY, EDAKOCHI P.O., ERNAKULAM DISTRICT.

             BY ADVS.
             SMT.PRIYA P.A.
             SMT.DHANYA BABU

RESPONDENTS/STATE AND DEFACTO COMPLAINANT:

      1      STATE OF KERALA
             REPRESENTED BY THE STATION HOUSE OFFICER,
             PALLURUTHY POLICE STATION, ERNAKULAM DISTRICT,
             THROUGH THE LEARNED PUBLIC PROSECUTOR, HIGH COURT
             OF KERALA, ERNAKULAM.

      2      RAMITHA
             AGED 31 YEARS, W/O.BABU, ASHESSERIL HOUSE, NORTH OF
             GOVERNMENT HIGH SCHOOL, KUMBALAM FERRY, EDAKOCHI
             P.O., ERNAKULAM DISTRICT.

             R2 BY ADV. SRI.K.BIJU

OTHER PRESENT:

             SRI. AJITH MURALI, PP

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD          ON
02.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.7500 OF 2017(F)              2




                                 ORDER

The petitioner is the accused in Crime No.997 of 2016 of

Palluruthy Police Station (Cochin Kasaba) for the offences punishable

under Sections 294(b) of the Indian Penal Code, Section 119 (a) of the

Kerala Police Act and Section 3(1)(x) of the Scheduled Caste and

Scheduled Tribes (Prevention of Atrocities) Act. .

2. The relief sought for in this Crl.M.C is to quash FIR as well the

charge sheet in the crime. An order of stay was granted by this Court

when this petition was moved on 31.10.2017. Now it is submitted by

the learned counsel for the petitioner that further investigation is

going on in this case and he has no objection in closing this Crl.M.C.

3. The learned Public Prosecutor has also endorsed the

argument advanced by the learned counsel for the petitioner.

Hence this Crl.M.C is disposed of.

Sd/-

SHIRCY V.

smm                                                JUDGE



                            APPENDIX
PETITIONER'S/S EXHIBITS:

ANNEXURE A1          CERTIFIED COPY OF THE FIRST INFORMATION
                     REPORT IN CRIME NO.997/2006 OF THE
                     PALLURUTHY POLICE STATION.

ANNEXURE A2          CERTIFIED COPY OF THE CHARGE SHEET IN CRIME

NO.997/2006 OF THE PALLURUTHY POLICE STATION.