Sindhu George vs State Of Kerala
2022 Latest Caselaw 2962 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MR. JUSTICE K.HARIPAL
     WEDNESDAY, THE 16TH DAY OF MARCH 2022 / 25TH PHALGUNA, 1943
                         CRL.MC NO. 4171 OF 2015
   [AGAINST CC 97/2015 OF CHIEF JUDL.MAGISTRATE COURT, ERNAKULAM]
PETITIONER/ACCUSED:

            SINDHU GEORGE
            AGED 33 YEARS
            D/O V.V.GEORGE, VELIYANNOOR HOUSE, EAST VAZHAPPILLY,
            MUVATTUPUZHA, ERNAKULAM-686673.
            BY ADVS.
            SRI.A.RAJASIMHAN
            SRI.K.NIRMALAN

RESPONDENTS/STATE AND ANOTHER:

     1      STATE OF KERALA
            REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
            KERALA, ERNAKULAM-682031.
     2      PRASANTH SATHYAVAN
            AGED 38 YEARS
            S/O M.K.SATHYAVAN, RESIDING AT FLAT NO.103, BHAGYAM,
            SAMRUTHI, PLOT NO.5, PANCHAYATH ROAD, IST CROSS STREET,
            PERUNDUDI, CHENNAI-600096.
OTHER PRESENT:

            SR.PP.-C.S.HRITHWIK



     THIS   CRIMINAL   MISC.   CASE   HAVING   COME   UP   FOR   ADMISSION   ON
16.03.2022, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.M.C.No.4171 of 2015

                                  :-2-:

                              O R D E R

When taken up, Sri.A.Rajasimhan, learned

counsel for the petitioner submits that the matter has been settled

and the Crl.M.C. is not pressed. The learned Chief Judicial

Magistrate has also reported that there is report of settlement,

however due to the interim stay granted by this Court, the

complaint cannot be proceeded with.

All interim orders shall stand vacated and the

learned Magistrate is directed to dispose of the complaint in the

light of the settlement.

Crl.M.C. is dismissed as not pressed.

SD/-

K.HARIPAL, Judge

MBS/ Crl.M.C.No.4171 of 2015

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APPENDIX OF CRL.MC 4171/2015

PETITIONER ANNEXURES ANNEXURE A1: CERTIFIED COPY OF THE PRIVATE COMPLAINT IN C.C.NO.97/2015 ON THE FILES OF CHIEF JUDICIAL MAGISTRATE COUURT, ERNAKULAM.

ANNEXURE A2: CERTIFIED COPY OF THE SWORN STATEMENT OF THE 2ND RESPONDENT IN CC NO.97/2015. ANNEXURE A3: ORIGINAL OF THE SUMMONS IN CC NO.97/2015. ANNEXURE A4: TRUE COPY OF THE DISCHARGE PETITION. ANNEXURE A5: TRUE COPY OF WPC NO.35380/2014. ANNEXURE A6: TRUE COPYT OF THE JUDGMENT IN WPC NO.35380 OF 2015.

ANNEXURE A7: TRUE COPY OF THE JUDGMENT IN WA 900/2015. ANNEXURE A8: TRUE COPY OF THE NOTICE DATED 2.12.2014.