Narayanan vs State Of Kerala
2024 Latest Caselaw 11588 Ker

Kerala High Court

Narayanan vs State Of Kerala on 23 April, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     TUESDAY, THE 23RD DAY OF APRIL 2024 / 3RD VAISAKHA, 1946
                      CRL.MC NO. 9884 OF 2023
   CRIME NO.413/2019 OF NORTH PARAVUR POLICE STATION, ERNAKULAM
AGAINST THE ORDER/JUDGMENT DATED IN CC NO.1433 OF 2020 OF JUDICIAL
         FIRST CLASS MAGISTRATE COURT- III, NORTH PARAVUR
PETITIONER/ACCUSED:

          NARAYANAN
          AGED 54 YEARS
          S/O NAGAPPAN, VIRUTHIYIL.HOUSE, MANGALAPARAMBU COLONY,
          MANAKKAPADY KARA, KARUMALLOOR.P.O, ERNAKULAM DISTRICT-,
          PIN - 683511

          BY ADV T.M.SUDHEER



RESPONDENTS/STATE:

    1     STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
          PIN - 682031

    2     THATHA NARAYANAN
          AGED 51 YEARS
          W/O NARAYANAN, VIRUTHIYIL HOUSEJARAPADI
          KARA,VADAKKEKKARA, NORTH PARAVUR TALUK ERNAKULAM
          DISTRICT, PIN - 683522

    3     P.R. MANI
          AGED 63 YEARS
          S/O RAMAN,PALLITHAZHATH HOUSE, PARVOOTHARA KARA.
          THANIPPADAMKARA, MANNAM P.O , NORTH PARAVOOR VILLAGE,
          NORTH PARAVOOR TALIUK, ERNAKULAM DISTRICT, PIN - 683520

          SMT.SEETHA S., SR.PP


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
23.04.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 9884 OF 2024


                               2

                P.V.KUNHIKRISHNAN
            ---------------------
               CRL.MC No. 9884 OF 2024
         ---------------------------
           Dated this the 23rd day of April, 2024

                           ORDER

It is submitted that the 3 rd respondent is not ready to

settle the matter. If that is the case, this Criminal

Miscellaneous Case need not be retained.

After settling the matter with the victim, the petitioner

can file a fresh Criminal Miscellaneous Case. Granting

liberty to move this Court again it, if the matter is settled,

this Crl.MC is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

bng CRL.MC NO. 9884 OF 2024

PETITIONER ANNEXURES

Annexure A1 A CERTIFIED COPY OF THE FIR NO.413 OF 2019 OF NORTH PARAVOOR POLICE STATION DATED 04.04.2019

Annexure A2 A TRUE COPY OF THE FINAL REPORT ( CHARGE SHEET ) IN FIR NO.413/2019 OF NORTH PARAVOOR POLICE STATION DATED 13.12.2019

Annexure A3 A TRUE COPY OF THE SWORN STATEMENT OF THE 2ND RESPONDENT (CW8) THE MOTHER OF THE VICTIM

Annexure A4 A TRUE COPY OF THE SWORN STATEMENT OF THE 3RD RESPONDENT (CW1) THE NEIGHBOR OF THE VICTIM