Jayakrishnan vs State Of Kerala
2024 Latest Caselaw 11701 Ker

Kerala High Court

Jayakrishnan vs State Of Kerala on 25 April, 2024

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
              THE HONOURABLE MRS. JUSTICE C.S. SUDHA
     THURSDAY, THE 25TH DAY OF APRIL 2024 / 5TH VAISAKHA, 1946
                      CRL.MC NO. 5490 OF 2023
 CRIME NO.127/2022 OF PANGODE POLICE STATION, THIRUVANANTHAPURAM
AGAINST THE ORDER/JUDGMENT DATED IN SC NO.1211 OF 2022 OF FAST
TRACK SPECIAL COURT, NEDUMANGAD
PETITIONER/ACCUSED:

          JAYAKRISHNAN
          AGED 21 YEARS
          S/O.JAYASIMHAN, RESIDING AT KOCHUVILA,
          MATHIRACODE, NJEKAD, OTTOOR VILLAGE,
          THIRUVANANTHAPURAM DISTRICT, PIN - 695 144

          BY ADV AKHIL SUSEENDRAN


RESPONDENTS/STATE & DEFACTO COMPLAINANT/CW2:

    1     STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, PIN - 682 031

    2     XXXXXXXXXX
          XXXXXXXXXX XXXXXXXXXX

    3     XXXXXXXXXX
          XXXXXXXXXX XXXXXXXXXX

          BY ADVS.
          SMT. SEETHA S, PUBLIC PROSECUTOR
          SREEJITH S. NAIR


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
25.04.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.M.C.NO.5490 of 2023
                                        2




                                JUDGMENT

Dated this the 25th day of April, 2024

This is an application for quashing Annexure A Final Report

in Crime No.127/2022 of Pangode Police Station,

Thiruvananthapuram alleging the commission of offences

punishable under Sections 363 and 354 of the Indian Penal Code,

which case has been taken on file as SC No.1211/2022 on the file

of the Fast Track Special Court (POCSO), Nedumangad,

Thiruvananthapuram. It is submitted that the matter has been

settled between the parties and affidavit has been filed by CW1

as well as the aggrieved in this case.

2. The learned Public Prosecutor on instructions submit that

the matter has been settled and settlement is genuine.

3. Heard both sides.

4. Affidavits on behalf of CW1, the father of the CRL.M.C.NO.5490 of 2023

informant/aggrieved and CW2, the aggrieved has been

filed in which it is stated that the matter has been

compromised between the parties and that there is no

further grievance in the matter. As the matter has been

settled, no purpose would be served by proceeding with

the trial of the case and would be a sheer waste of time

of the Court.

In such circumstances, in the interest of justice

Annexure A FIR is quashed.

This Criminal M.C is disposed of as above.

Sd/-

C.S.SUDHA

JUDGE sn