Prasannan vs Ganeshan
2024 Latest Caselaw 4699 Ker

Kerala High Court

Prasannan vs Ganeshan on 6 February, 2024

Author: P.Somarajan

Bench: P.Somarajan

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
              THE HONOURABLE MR. JUSTICE P.SOMARAJAN
     TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
                   CRL.REV.PET NO. 871 OF 2022
AGAINST THE ORDER/JUDGMENT IN CRA 657/2010 OF ADDITIONAL DISTRICT
                      COURT-II, MAVELIKKARA
CC 124/2009 OF JUDICIAL MAGISTRATE OF FIRST CLASS -II, CHENGANNUR
REVISION PETITIONER/APPELLANT/ACCUSED:

          PRASANNAN
          AGED 51 YEARS
          KANIYAMPARAMBIL HOUSE PERISSERI,
          PULIYOOR, CHENGANNUR, PIN - 689510

          BY ADV MANU ROY



RESPONDENTS/RESPONDENTS/COMPLAINANT:

    1     GANESHAN
          AGED 60 YEARS, S/O. AYYAPPAN ACHARI,
          MANTHUNDIYIL HOUSE, THITTAMEL,
          CHENGANNUR, PIN - 689121

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

          R1 BY ADV BINDU K. N
          R2 BY ADV.SRI.C N PRABHAKARAN, SENIOR PUBLIC PROSECUTOR



     THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION
ON 06.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
   CRL.REV.PET NO. 871 OF 2022

                                  2



                                ORDER

Crl.M.A.No.2/2022 is allowed by compounding

the offence. The offence is compounded and it will

have the effect of acquittal of accused against

all charges. The revision petitioner/accused is

acquitted and set at liberty. Bail bond, if any,

executed will stand cancelled.

The Criminal Revision Petition will stand

allowed accordingly.

Sd/-

P.SOMARAJAN JUDGE SPV