Kerala High Court
Celin Mathew vs Chinnamma Paul on 2 August, 2024
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
CRL.MC NO. 5905 OF 2019 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 2ND DAY OF AUGUST 2024 / 11TH SRAVANA, 1946
CRL.MC NO. 5905 OF 2019
CRIME NO.170/2017 OF Kanjikuzhy Police Station, Idukki
AGAINST THE ORDER/JUDGMENT DATED IN CC NO.322 OF 2018 OF
JUDICIAL MAGISTRATE OF FIRST CLASS - I, IDUKKI
PETITIONER/S:
CELIN MATHEW
AGED 64 YEARS
W/O.LATE MATHEW.C.V., CHANDRANKUNNEL HOUSE,
THALLAKKANAM, KANJIKUZHY VILLAGE, IDUKKI DISTRICT.
BY ADVS.
A.C.DEVY
SRI.P.M.KURIAN
SRI.A.M.ABDULLA
RESPONDENT/S:
1 CHINNAMMA PAUL
AGED 69 YEARS
KALLUNKAL HOUSE, THALLAKKANAM, KANJIKUZHI VILLAGE,
IDUKKI DISTRICT-685 606.
2 THE STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM-682 031.
BY ADV SRI.A.RAJASIMHAN
OTHER PRESENT:
SRI.RENJITH.T.R, SR.PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
02.08.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO. 5905 OF 2019 2
P.V.KUNHIKRISHNAN, J
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Crl.M.C. No. 5905 of 2019
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Dated this the 2nd day of August, 2024
ORDER
This Criminal Miscellaneous case is filed to quash the
proceedings in CC No. 322/2018 on the file of the Judicial First
Class Magistrate Court, Idukki which arose from Crime No.
170/2017 of Kanjikuzhy Police Station. The above case is
chargesheeted alleging offences punishable under Sec. 193, 406,
and 420 IPC.
2. The crime was registered on the basis of a private
complaint filed before the Judicial First Class Magistrate Court,
Idukki , which was forwarded under Sec.156 (3) Cr.P.C. The
allegation of the prosecution is that the defacto complainant and
husband of the petitioner entered into an agreement of sale for
an extent of 12 cents of landed property in old Sy.No. 161/1 of
Kanjikuzhy Village of Idukki District on 29.09.1999. The further
allegation is that the registration was not done in the stipulated
time and in the meanwhile, the husband of the petitioner died on
10.11.2003. After the demise of the husband of the petitioner on
08.01.2017, the petitioner executed the sale deed in the year
2017 to a third person. Accordingly, the prosecution alleged that
the petitioner had cheated the defacto complainant. Based on
the complaint received from the court, Annexure-A FIR was
registered by the Kanjikuzhy police. Annexure-B is the final
report filed by the police. Aggrieved by the same, this Crl.M.C is
filed.
3. Heard the learned counsel for the petitioner and the
learned Public Prosecutor. I also heard the learned counsel
appearing for the 1st respondent.
4. The short point raised by the petitioner is that even if
the entire allegations in Annexure-B are accepted, no offence is
made out. The counsel for the 1st respondent submitted that the
ingredients of the offence of cheating is there and this Court
may not interfere with the prosecution at this stage. The
allegation in Annexure-B final report is extracted hereunder :
"1-ആആം സസാകക്ഷിയആം പ്രതക്ഷിയടടെ ഭർതസാവവ് മസാതത്യുവആം തമക്ഷിൽ 1999-ൽ
ഉണസായക്ഷിരുന്ന കരസാർ പ്രകസാരആം 1-ആആം സസാകക്ഷിയക്ഷിൽ നക്ഷിനആം ടെക്ഷി മസാതത്യു 2 ലകആം
രൂപ അഡഡസാൻസവ് കകപ്പറക്ഷിയക്ഷിട്ടുള്ളതആം ഭർതസാവക്ഷിടന്റെ മരണശശേഷആം പ്രതക്ഷികവ്
അവകസാശേമസായക്ഷി ലഭക്ഷിചക്ഷിട്ടുള്ളതആം ടതസാടുപുഴ തസാലൂകവ് ലലീഗൽ സർവലീസവ്
അശതസാറക്ഷിറക്ഷി അദസാലതവ് ടപറലീഷൻ ശകസവ് നമ്പർ 346/02-ആആം നമ്പറസായക്ഷി
ആവലസാതക്ഷികസാരക്ഷിയആം 1-ആആം സസാകക്ഷിയമസായ ചക്ഷിന്നമ ശപസാളക്ഷിടന്റെ ശപർകവ് എഴുതക്ഷി
ടകസാടുകസാൻ വക്ഷിധക്ഷിചക്ഷിട്ടുള്ളതആം കഞക്ഷിക്കുഴക്ഷി വക്ഷിശല്ലേജവ് കഞക്ഷിക്കുഴക്ഷി കരയക്ഷിൽ
തള്ളകസാനആം ഭസാഗതവ് ശബസാകവ് നമ്പർ 48-ൽ റലീസർശവ നമ്പർ 6/8 സർശവ
നമ്പർ 161/1 പ്രകസാരമുള്ള 4 ആർ 80 ചതരശ്ര മലീറർ വസ്തു പ്രതക്ഷി 1-ആആം
സസാകക്ഷികവ് എഴുതക്ഷി ടകസാടുകസാടത 1-ആആം സസാകക്ഷിയടടെ മകനസായ 2-ആആം
സസാകക്ഷിയടടെയആം 2-ആആം സസാകക്ഷിയടടെ ഭസാരര്യയടടെയആം ശപർകവ് ശതസാപ്രസാആംകുടെക്ഷി
സബവ് രജക്ഷിസസാർ ഓഫലീസവ് ആധസാരആം നമ്പർ 425/2017 പ്രകസാരആം തലീറസാധസാരആം
നടെതക്ഷിടകസാടുതവ് പ്രതക്ഷി 1-ആആം സസാകക്ഷിടയ വക്ഷിശേഡസാസവഞ്ചന നടെതക്ഷി ചതക്ഷിടചയവ്
ഇനര്യൻ ശേക്ഷികസാനക്ഷിയമആം 193, 406, 420 IPC പ്രകസാരആം ശേക്ഷികസാർഹമസായ കുറആം
ടചയവ് എനള്ളതവ്."
5. It is an admitted fact that there is no agreement
executed between the petitioner and the defacto complainant.
Admittedly, the agreement is between the husband of the
petitioner and the defacto complainant. Admittedly, when there
is no agreement executed between the petitioner and the
defacto complainant and if the petitioner transferred the
property to the charge witness No.2, who is the son of the
charge witness No.1, I think the offence under Secs. 406 and
420 IPC is not made out. The counsel appearing for the 1 st
respondent takes me through Annexure-F, Lok Adalath award,
in which there is an agreement that the respondent in that case
will execute the sale deed in favour of the defacto complainant.
But, admittedly, the petitioner is not a party in Annexure-F. In
such circumstances, the same is not binding to the petitioner.
6. Therefore, I am of the considered opinion that even if
the petitioner is directed to face trial, no purpose will be served
because the offences alleged are not attracted. In such
circumstances, the continuation of the prosecution against the
petitioner is an abuse of process of court.
Therefore, this Crl.M.C. is allowed. All further proceedings
against the petitioner in CC No. 322/2018 on the file of the
Judicial First Class Magistrate Court, Idukki arising from Crime
No. 170/2017 of Kanjikuzhy Police Station are quashed.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
SKS
PETITIONER ANNEXURES
ANNEXURE A THE TRUE COPY (ACCUSED COPY) OF THE FIR
NO.170/2017 REGISTERED BY THE KANJIKUZHY
POLICE STATION, IDUKKI DATED 27.03.2017.
ANNEXURE B THE TRUE COPY (ACCUSED COPY) OF THE CHARGE
SHEET DATED 27.03.2017 SUBMITTED BEFORE THE
JUDICIAL FIRST CLASS MAGISTRATE COURT,
IDUKKI.
ANNEXURE C A TRUE PHOTOCOPY OF THE AGREEMENT DATED
22/08.1999.
ANNEXURE D A TRUE PHOTOCOPY OF THE INJUNCTION ORDER
ISSUED BY THE MUNSIFF COURT, IDUKKI BEARING
OS NO.56/2000 DATED 04.04.2000.
ANNEXURE E A TRUE PHOTOCOPY OF THE ORDER ISSUED BY THE
SUB COURT, KATTAPPANA BEARING OS NO.57/2001
DATED 28.05.2002.
ANNEXURE F A TRUE COPY OF THE AWARD ISSUED BY THE LOK
ADALATH, THOUDPUZHA DATED 10.08.2001.
ANNEXURE G A PHOTOCOPY OF AGREEMENT DATED 01.03.2017.
ANNEXURE H A PHOTOCOPY OF THE SALE DEED NO.425/2017
DATED 08.03.2017.
ANNEXURE I A TRUE COPY OF THE ORDER ISSUED BY SESSIONS
COURT, THODUPUZHA BEARING CRL.MC
NO.805/2017.
ANNEXURE J A TRUE PHOTOCOPY OF THE STATEMENT GIVEN BY
THE SON OF DEFACTO COMPLAINANAT VIZ BIJU
PAUL BEFORE POLICE.
