Faisal Ismail vs State Of Kerala
2023 Latest Caselaw 11479 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 WEDNESDAY, THE 8TH DAY OF NOVEMBER 2023 / 17TH KARTHIKA,
                                  1945
                     CRL.MC NO. 8740 OF 2023
     CRIME NO.951/2023 OF Thodupuzha Police Station, Idukki
PETITIONER/S:

            FAISAL ISMAIL
            AGED 31 YEARS
            S/O ISMAIL MUNDACKAL HOUSE, KUMBANGALLU,
            KARIKKODU, IDUKKI DISTRICT, KERALA, PIN - 685585
            BY ADV SHIRAS ALIYAR


RESPONDENT/S:

      1     STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
            KERALA, PIN - 682031
      2     MUHAMMADH ALI
            AGED 25 YEARS
            S/O MUHAMMED SHEREEF, UNNECHU PARAMBIL HOUSE,
            KEETTILA KARA, KANJAR BHAGAM, VELLIYAMATTOM,
            IDUKKI , KERALA, PIN - 685588
OTHER PRESENT:

            SRI MP PRASANTH ,PP


       THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON    08.11.2023,   THE   COURT    ON    THE   SAME   DAY   PASSED   THE
FOLLOWING:
                                                        -2-
Crl.M.C No. 8740 of 2023



                               P.V.KUNHIKRISHNAN, J.
                              ======================================================

                                 Crl.M.C No. 8740 of 2023
                           =============================================================

                   Dated this the 8th day of November, 2023

                                                 ORDER

This Crl.M.C is filed to quash the proceedings in Crime No.951

of 2023 of Thodupuzha Police Station, Idukki, based on settlement.

The Public Prosecutor, on instructions, submitted that the victim is not

ready to settle the matter. In such circumstances, this Crl.M.C need

not be entertained at this stage. If the matter is settled finally, the

petitioner is free to file a fresh Crl.M.C.

Granting liberty to the petitioner to file a fresh Crl.M.C, this

Crl.M.C is closed. The certified copy of the judgment and the

affidavit produced shall be returned to the petitioner.

sd/-

P.V.KUNHIKRISHNAN JUDGE das

Crl.M.C No. 8740 of 2023

APPENDIX OF CRL.MC 8740/2023

PETITIONER ANNEXURES Annexure A1 COPY OF THE FIR IN CRIME 951/2023 OF THODUPUZHA POLICE STATION DATED 01.08.2023 Annexure A2 NOTARIZED AFFIDAVIT DATED 16-10-2023 SWORN BY THE 2ND RESPONDENT