Gigi Thomas vs Johny K.Thomas
2021 Latest Caselaw 8879 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

              THE HONOURABLE MR. JUSTICE P.SOMARAJAN

   WEDNESDAY, THE 17TH DAY OF MARCH 2021 / 26TH PHALGUNA, 1942

                        Crl.MC.No.1271 OF 2020(H)

 AGAINST THE ORDER/JUDGMENT IN CC 517/2018 OF JUDICIAL MAGISTRATE
                   OF FIRST CLASS, KOLENCHERRY


PETITIONER/ACCUSED NO.2:

             GIGI THOMAS,
             AGED 42 YEARS,
             W/O.THOMAS, KOTTANATH VEEDU, KADAYIRIPPUKARA,
             AYKKARANADU NORTH, PUTHENCRUZ, ERNAKULAM.

             BY ADVS.
             SRI.P.SATHISAN
             SMT.THARZANA P.A.

RESPONDENTS/DEFACTO COMPLAINANT & STATE:

      1      JOHNY K.THOMAS, S/O.THOMAS, KOTTANATH VEEDU,
             KADAYIRIPPU KARA,AYKKARANADU NORTH,
             PUTHENCRUZ P.O., ERNAKULAM - 682 308.

      2      STATION HOUSE OFFICER,
             PUTHENCRUZ POLICE STATION, PUTHENCRUZ P.O., ERNAKULAM
             - 682 308.

      3      STATE OF KERALA, REP. BY PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA, HIGH COURT P.O.,
             ERNAKULAM - 682 031.

             R1   BY   ADV.   SRI.GEO PAUL
             R1   BY   ADV.   SRI.SANU MATHEW
             R1   BY   ADV.   SRI.C.R.PRAMOD
             R1   BY   ADV.   SRI.RADHIKA RAJASEKHARAN P.
             R1   BY   ADV.   SMT.V.S.SIMI
             R1   BY   ADV.   SHRI.NAVEEN T.U.

             PUBLIC PROSECUTOR SRI.E.C.BINEESH

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD          ON
17.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.1271 OF 2020(H)        2




                              ORDER

The matter is settled between the parties.

Hence, not pressed into service. The Crl.M.C. is

dismissed as not pressed.

Sd/-

P.SOMARAJAN

JUDGE

msp

APPENDIX PETITIONER'S/S ANNEXURES:

ANNEXURE A1 CERTIFIED COPY OF COMPLAINT CC NO.517/2018 FILED BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT,KOLENCHERY.

ANNEXURE A1(A) TRUE COPY OF THE SUMMONS ISSUED BY THE JUDICIAL FIRST CLASS MAGISTRATE COURT, KOLENCHERY IN C.C.NO.517/2018 TO THE PETITIONER.

ANNEXURE A2 TRUE COPY OF THE FIR NO.1466 OF 2016.

ANNEXURE A3 TRUE COPY OF THE STATEMENT GIVEN BY 1ST RESPONDENT BEFORE THE 2ND RESPONDENT.

ANNEXURE A4 TRUE COPY OF THE STATEMENT GIVEN BY THE BROTHER OF THE 1ST RESPONDENT BEFORE THE POLICE.

ANNEXURE A5 TRUE COPY OF THE STATEMENT GIVEN BY THE 1ST ACCUSED IN CC NO.517/2018.

ANNEXURE A6 TRUE COPY OF THE PROCEEDINGS OF DEPUTY SUPDT. OF POLICE, MUVATTUPUZHA DATED 30/11/2016.

ANNEXURE A7 TRUE COPY OF THE FIR NO.1462 DATED 29/09/2016.

ANNEXURE A8 TRUE TYPED COPY OF THE RELEVANT EXTRACT OF THE CHARGE SHEET DATED 29/09/2016.

ANNEXURE A9 TRUE COPY OF THE DEPOSITION OF WITNESSES (CW3) IN CMP NO.244/2018 ALONG WITH TYPED COPY

ANNEXURE A10 TRUE COPY OF THE DEPOSITION OF WITNESSES (CW2) IN CMP NO.244/2018 DATED 19.07.2018 ALONG WITH TYPED COPY

ANNEXURE A11 TRUE COPY OF THE DEPOSITION OF WITNESSES (CW2) IN CMP NO.244/2018 ALONG WITH TYPED COPY

ANNEXURE A12 TRUE COPY OF THE WOUND CERTIFICATE DATED 29/09/2016.

//TRUE COPY/

P.A. TO JUDGE