Kerala High Court
Joby John vs State Of Kerala on 2 August, 2024
Author: Bechu Kurian Thomas
Bench: Bechu Kurian Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 2ND DAY OF AUGUST 2024 / 11TH SRAVANA, 1946
CRL.MC NO. 6430 OF 2023
CRIME NO.424/2023 OF NILAMBUR POLICE STATION,
MALAPPURAM
AGAINST THE ORDER/JUDGMENT DATED IN CC NO.1046 OF 2023
OF JUDICIAL MAGISTRATE OF FIRST CLASS, NILAMBUR
...........................
PETITIONER/ACCUSED NO.1:
JOBY JOHN, AGED 42 YEARS
S/O. JOHN, CHERUVILA PADINJARETHI H),
THAZHAMKODE, PUNNAPPALA, TIRUVALI,
MALAPPURAM, PIN - 676 123.
BY ADVS.
C.P.UDAYABHANU
NAVANEETH.N.NATH
RESPONDENT/STATE & DE FACTO COMPLAINANT :
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682 031.
2 SASIKUMAR. M.
S/O. NARAYANAN, SUB INSPECTOR OF POLICE,
POOKKOTTUMPADAM POLICE STATION,
MALAPPURAM., PIN - 679 332.
BY ADV PUBLIC PROSECUTOR
SMT. SREEJA V (PP)
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 02.08.2024, ALONG WITH Crl.MC.5774/2023, 6433/2023,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC Nos.6430/2023, 5774/2023, 6433/2023
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 2ND DAY OF AUGUST 2024 / 11TH SRAVANA, 1946
CRL.MC NO. 5774 OF 2023
CRIME NO.424/2023 OF NILAMBUR POLICE STATION, MALAPPURAM
AGAINST THE ORDER/JUDGMENT DATED IN CC NO.1046 OF 2023 OF JUDICIAL
MAGISTRATE OF FIRST CLASS, NILAMBUR
...................................
PETITIONER/ACCUSED NO.2:
JOOBIN. K., AGED 32 YEARS
S/O. SUNDARAN, NANDANAM HOUSE,
PATHIRIYAL, WANDOOR,
MALAPPURAM., PIN - 676 123.
BY ADVS.
C.P.UDAYABHANU
NAVANEETH.N.NATH
RESPONDENT/STATE & DE FACTO COMPLAINANT :
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682 031.
2 SASIKUMAR. M.
S/O. NARAYANAN, SUB INSPECTOR OF POLICE,
POOKKOTTUMPADAM POLICE STATION,
MALAPPURAM., PIN - 679 332.
BY ADV PUBLIC PROSECUTOR SRI.ASHI M.C.
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON 02.08.2024,
ALONG WITH CRL.MC.6430/2023 AND CONNECTED CASES, THE COURT ON THE
SAME DAY PASSED THE FOLLOWING:
Crl.MC Nos.6430/2023, 5774/2023, 6433/2023
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 2ND DAY OF AUGUST 2024 / 11TH SRAVANA, 1946
CRL.MC NO. 6433 OF 2023
CRIME NO.424/2023 OF NILAMBUR POLICE STATION, MALAPPURAM
AGAINST THE ORDER/JUDGMENT DATED IN CC NO.1046 OF 2023 OF JUDICIAL
MAGISTRATE OF FIRST CLASS, NILAMBUR
..................................
PETITIONERS/ACCUSED NOS.3 TO 7 :
1 BINIL, AGED 31 YEARS, S/O. VALSAN, ANNAPOORNA (H),
MANEDATHUPARAMBIL, MEOOR. P.O., KOZHIKODE,
CHENGOCHUKAVU - 673 306.
2 MIDHUN, AGED 27 YEARS, S/O. RAVEENDRAN,
KADAMBATHU VEEDU, MOOCHICKAL, NADUVATH,
THIRUVALY, MALAPPURAM - 679 328.
3 MUHASIN, AGED 36 YEARS
S/O. HARIS, NALAKATHU (H),
KANDAMANGALAM NADUVATH, MALAPPURAM - 679 328.
4 VISHAL, AGED 29 YEARS
S/O. VIJAYACHANDRAN, PULICKAL VEEDU,
KAPPIL, VANDOOR, MALAPPURAM - 679 339.
5 ABHINAV, AGED 25 YEARS
S/O. VISWANATHAN, PULICKAL VEEDU,
VADAKKEKARA, VANDOOR, MALAPPURAM - 679 339.
BY ADVS.
C.P.UDAYABHANU
NAVANEETH.N.NATH
RESPONDENTS/STATE & DE FACTO COMPLAINANT :
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
2 SASIKUMAR. M., S/O. NARAYANAN, SUB INSPECTOR OF POLICE,
POOKKOTTUMPADAM POLICE STATION, MALAPPURAM - 679 332.
BY ADV PUBLIC PROSECUTOR ASHI M.C.
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
02.08.2024, ALONG WITH Crl.MC.6430/2023 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC Nos.6430/2023, 5774/2023, 6433/2023
4
BECHU KURIAN THOMAS, J
......................................................
Crl.M.C.Nos. 6430, 5774 & 6433/2023
...................................................
Dated this the 2nd day of August, 2024
COMMON ORDER
Petitioners in these three cases are accused Nos.1, 2, and 3 to 7
respectively in C.C.No.1046/2023 on the files of the Judicial First Class
Magistrate Court, Nilambur. They seek to quash the proceedings in the
aforesaid case.
2. The learned Public Prosecutor, upon instructions submitted that during
the pendency of the above case, further investigation into the crime was
permitted by the court by order dated 25.07.2024. The said submission
is recorded.
3. In view of the order of further investigation, the learned counsel for the
petitioner seeks permission to withdraw these cases with liberty to file
fresh Crl.M.C., if the need arises later.
4. Reserving the aforesaid liberty, these three Crl.M.Cs are dismissed as
withdrawn.
sd/-
BECHU KURIAN THOMAS
JUDGE
AMV/02/08/2024
