Anzar vs State Of Kerala
2022 Latest Caselaw 4846 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                    THE HONOURABLE MR.JUSTICE BASANT BALAJI

            FRIDAY, THE 29TH DAY OF APRIL 2022 / 9TH VAISAKHA, 1944

                               CRL.MC NO. 421 OF 2022

AGAINST THE ORDER/JUDGMENT IN CC 1019/2015 OF JUDICIAL MAGISTRATE OF FIRST CLASS

                                    -II,ATTINGAL

PETITIONERS/ACCUSED NOS. 1 TO 3:

     1       ANZAR
             AGED 33 YEARS
             S/O. ASHRAF, KOOVAKUZHI KUNNIL VEEDU, PULIYOORKONAM, MADAVOOR
             VILLAGE, THIRUVANANTHAPURAM DISTRICT - 695602.
     2       ANWAR
             AGED 31 YEARS
             S/O. ASHRAF, KOOVAKUZHI KUNNIL VEEDU, PULIYOORKONAM, MADAVOOR
             VILLAGE, THIRUVANANTHAPURAM DISTRICT - 695602.
     3       NIJAF
             AGED 33 YEARS
             S/O. NUJUMUDEEN, CHARUVILA PUTHEN VEEDU, PULIYOORKONAM, MADAVOOR
             VILLAGE, THIRUVANANTHAPURAM DISTRICT - 695602.
             BY ADVS.
             K.SIJU
             ANJANA KANNATH
             T.S.SREEKUTTY


RESPONDENTS/STATE & INJURED:

     1       STATE OF KERALA
             REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
             ERNAKULAM - 682 031.
     2       THE STATION HOUSE OFFICER
             PALLICKAL POLICE STATION, THIRUVANANTHAPURAM DISTRICT - 695604.
     3       SOURAV
             AGED 41 YEARS
             S/O. JAGANADHAN, KUNNATHU VEEDU, CHANGAYILKONAM, MADAVOOR VILLAGE,
             THIRUVANANTHAPURAM DISTRICT - 695602.
             BY ADV A.MUHAMMED RAFFI


OTHER PRESENT:

             SRI. SANAL P.RAJ-PP



      THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON 29.04.2022, THE

COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.M.C No. 421 of 2022
                                        2




                                   ORDER

Petitioners are accused in Crime No.294/2015 of Pallickal

Police station registered offences punishable under sections

294(b), 324, 342, 323 r/w 34 of IPC.

2. Heard.

3. It has been submitted by the learned counsel for the

parties and the learned Public Prosecutor that the matter has been

settled between the parties. The third respondent, who is the de-

facto complainant, filed affidavit stating that the matter has been

settled between the parties and hence, he has no further grievance

against the petitioners. Since the matter has been settled between

the parties, quashing the said offence would secure the ends of

justice. For the said reason, I am inclined to quash Annexure 1 FIR

and Annexure 2 final report in Crime No.294/2015 of Pallickal

Police Station and all further proceedings against the petitioners in

C.C.No.1019/2015 of Judicial First Class Magistrate Court-II, Crl.M.C No. 421 of 2022

Attingal, in exercise of the inherent power under Section 482

Cr.P.C., to meet the ends of justice and accordingly, I order so.

In the result, this Crl.M.C. stands allowed.

Sd/-

BASANT BALAJI, JUDGE rps/ Crl.M.C No. 421 of 2022

APPENDIX OF CRL.MC 421/2022

PETITIONER ANNEXURES Annexure 1 THE COPY OF FIR WITH FIS IN CRIME NO.294/2015 OF PALLICKAL POLICE STATION DATED 12.04.2015. Annexure 2 THE COPY OF FINAL REPORT IN CRIME NO.294/2015 OF PALLICKAL POLICE STATION DATED NIL. Annexure A3 THE AFFIDAVIT SWORN BY THE 3RD RESPONDENT DATED 15.01.2022.