Kerala High Court
C K Babu vs The State Of Kerala on 24 March, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 24TH DAY OF MARCH 2021 / 3RD CHAITHRA, 1943
Crl.MC.No.5443 OF 2013(E)
AGAINST THE ORDER/JUDGMENT IN CRL.MC 3066/2012 DATED 07-01-2013 OF
HIGH COURT OF KERALA
AGAINST THE ORDER/JUDGMENT IN CC 93/2007 OF CHIEF JUDICIAL
MAGISTRATE COURT, PATHANAMTHITTA
PETITIONER/ACCUSED NO.3:
C K BABU, AGED 60 YEARS,
S/O.LATE VARKEY CHACKO, KARIMBIL HOUSE,
THIRUVANBANDUR (PO), CHENGANNUR,
ALAPPUZHA DISTRICT 689 109.
BY ADVS.
SRI.S.SHANAVAS KHAN
SMT.S.INDU
RESPONDENTS/STATE/COMPLAINANT:
1 THE STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,ERNAKULAM
2 M.MEERANAN MEERA
MINI COTTAGE, VETTIPRAM,
PATHANAMTHITTA DISTRICT
R1-2 BY ADV. SRI.ABDUL JALEEL.A
R1 BY ADV. SMT.M.A.SULFIA
PUBLIC PROSECUTOR SRI.E.C.BINEESH
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
24.03.2021, ALONG WITH Crl.MC.5929/2013(G), THE COURT ON THE SAME
DAY PASSED THE FOLLOWING:
Crl.MC.5443/2013, Crl.MC.5929/2013 2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 24TH DAY OF MARCH 2021 / 3RD CHAITHRA, 1943
Crl.MC.No.5929 OF 2013
AGAINST THE ORDER/JUDGMENT IN CRL.MC 5443/2013 OF HIGH COURT OF
KERALA
AGAINST THE ORDER/JUDGMENT IN CC 93/2007 OF CHIEF JUDICIAL
MAGISTRATE COURT, PATHANAMTHITTA
CRIME NO.699/2004 OF PATHANAMTHITTA POLICE STATION,
PATHANAMTHITTA
PETITIONER/ACCUSED NO.1:
G.S.SANALKUMAR, AGED 49 YEARS
S/O.P.V.SADANANDAN, PUTHUVAL VEEDU, ELAGAMON,
AYROOR, VARKALA, THIRUVANANTHAPURAM.
BY ADVS.
SRI.S.SHANAVAS KHAN
SMT.S.INDU
RESPONDENTS/STATE/COMPLAINANT:
1 THE STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM
2 M.MEERANAM MEERA
MINI COTTAGE, VETTIPRA, PATHANAMTHITTA DISTRICT.
R1-2 BY ADV. SRI.ABDUL JALEEL.A
R1 BY ADV. SMT.M.A.SULFIA
PUBLCI PROSECUTOR SRI.E.C.BINEESH
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
24.03.2021, ALONG WITH Crl.MC.5443/2013(E), THE COURT ON THE
SAME DAY PASSED THE FOLLOWING:
Crl.MC.5443/2013, Crl.MC.5929/2013 3
ORDER
A crime was registered against the police
officials accused Nos.1 and 2 at the instance of
father alleging that the earlier crime as against
his son-in-law and near relatives was not properly
investigated. It is submitted that the daughter of
the defacto complainant is now living a peaceful
life with her husband and near relatives. As such,
if it is proceeded further, it will not serve any
purpose. Even otherwise, the proceedings before
the Chief Judicial Magistrate, Pathanamthitta, in
C.C.No.93/2007 will not stand in the eye of law.
Henc, the same is quashed. Both the Crl.M.Cs. are
allowed accordingly.
Sd/-
P.SOMARAJAN
JUDGE
msp
Crl.MC.5443/2013, Crl.MC.5929/2013 4
APPENDIX OF Crl.MC 5443/2013
PETITIONER'S/S ANNEXURES:
ANNEXURE A TRUE COPY OF THE PRIVATRE COMPLAINT IN CC
NO.93/07 FILED BY THE 2ND RESPONDENT BEFORE
THE CHIEF JUDICIAL MAGTISTRATE COURT,
PATHANAMTHITTA
ANNEXURE B TRUE COPY OF THE JUDGMNET DATED 16/10/12 IN
CRL.R.P NO.3162/07 OF HON'BLE COURT
ANNEXURE C TRUE COPY OF THE JUDGMENT DATED 7/1/2013 IN
CRMC NO.3066/2012 OF THIS HON'BLE COURT
RESPONDENTS ANNEXURES:NIL
Crl.MC.5443/2013, Crl.MC.5929/2013 5
APPENDIX OF Crl.MC 5929/2013
PETITIONER'S/S EXHIBITS:
ANNEXURE A TRUE COPY OF THE PRIVATE COMPLAINT IN
C.C.NO.93/07 FILED BY THE 2ND RESPONDENT
BEFORE THE CHIEF JUDICIAL MAGISTRATE COURT,
PATHANAMTHITTA
ANNEXURE B TRUE COPY OF THE JUDGMENT DATED 16/10/12 IN
CRL.R.P NO.3162/07 OF THIS HON'BLE COURT
ANNEXURE C TRUE COPY OF THE JUDGMENT DATED 07.01.2013
IN CRL.M.C.NO.3066/2012 OF THIS HON'BLE
COURT
ANNEXURE D TRUE COPY OF THE ORDER DATED 21/11/2013 IN
CRL.M.A.NO.9473/2013 IN
CRL.M.C.NO.5443/2013 OF THIS HON'BLE COURT
RESPONDENTS ANNEXURES:NIL
//TRUE COPY//
P.A. TO JUDGE
