Vineetha vs State Of Kerala
2022 Latest Caselaw 9054 Ker

Crl.MC No.6081/2021                          1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
             Wednesday, the 27th day of July 2022 / 5th Sravana, 1944
                 CRL.M.APPL.NO.1/2021 IN CRL.MC NO. 6081 OF 2021
        CRIME NO.1587/2015 OF Ernakulam Central Police Station, Ernakulam
            CC 199/2015 OF CHIEF JUDICIAL MAGISTRATE COURT, ERNAKULAM
   PETITIONER/PETITIONER/ACCUSED NO.2:

          VINEETHA, AGED 44 YEARS, W/O. KUNJUMON, KALATHIPARAMBIL HOUSE, WARD
          NO.2, NEAR RATION SHOP, VALLUVALLY KARA, KOTTUVALLY VILLAGE, PIN-683
          519

   RESPONDENTS/RESPONDENT AND STATE:

       1. STATE OF KERALA REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM, PIN-682 031
       2. SUB INSPECTOR OF POLICE, CENTRAL POLICE STATION, KOCHI CITY, PIN-682
          018
       3. BAJAJ ALLIANZ LIFE INSURANCE COMPANY LTD, 3RD FLOOR, RAVI ARCADE,
          NEAR PADMA JUNCTION, ERNAKULAM, PIN-682 035, REPRESENTED BY DEPUTY
          MANAGER (OPERATIONS) S/O.S.P. SRINIVASA MOORTHY, AGED 48 YEARS,
          S/O.S.P. VEERABHADRA SASTHRI, RESIDING AT FLAT NO.2K, VATTOLI TOWER,
          SRM ROAD, ERNAKULAM,PIN-682 017

        Application praying that in the circumstances stated therein the
   High Court be pleased to grant time in producing the certified copy of
   final report in C.C.No.199 of 2015 on the file of Chief Judicial
   Magistrate Court, Ernakulam.
        This Application coming on for admission upon perusing the
   application and upon hearing the arguments of M/s. JAISON JOSEPH(J-573).,
   M.N.SANJITH, SATHIAN A.P., R.ANUP and SMITHA C.GOPI, Advocates for the
   petitioner and the Public Prosecutor for R1 and R2, the court passed the
   following:
                                     ORDER

It is brought to my attention that, the prosecution against the 1st accused, is already quashed by this Court as per Annexure A5 order on the basis of settlement arrived at between the 1st accused and the 3rd respondent / defacto complainant. It is also discernible from the records that, the main allegations are against the 1st accused and the petitioner is the 2nd accused. Thus, taking note of the above aspects, I am of the view that, the proceedings against the petitioner can be kept in abeyance for the time being. In such circumstances, it is ordered that the further proceedings in C.C. No.199/2015 pending before the Chief judicial Magistrate Court, Ernakulam shall stand stayed for a period of two months.

                                                   Sd/- ZIYAD RAHMAN A.A. JUDGE



27-07-2022                     /True Copy/                              Assistant Registrar
 Crl.MC No.6081/2021                 2/2

                       APPENDIX OF CRL.MC 6081/2021
Annexure A5           TRUE PHOTOCOPY OF THE JUDGMENT DATED 21.08.2020 IN CRL

MC NO.7135 OF 20019 OF CHIEF JUDICIAL MAGISTRATE COURT, ERNAKULAM