Baiju vs State Of Kerala
2024 Latest Caselaw 4705 Ker

Kerala High Court

Baiju vs State Of Kerala 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. 126 OF 2024
    AGAINST THE JUDGMENT DATED 22.01.2013 IN ST 278/2008 OF CHIEF
                 JUDICIAL MAGISTRATE, THIRUVANANTHAPURAM
 CRA 82/2013 OF DISTRICT COURT & SESSIONS COURT, THIRUVANANTHAPURAM
REVISION PETITIONER/APPELLANT/ACCUSED:

             BAIJU, AGED 48 YEARS,
             S/o YAKOOB, EDAVILA VEEDU, VIKAS NAGAR,
             SREEKARIYAM, THIRUVANANTHAPURAM DISTRICT, PIN - 695017

             BY ADV SHAJIN S.HAMEED


RESPONDENTS/RESPONDENTS/STATE & COMPLAINANT:

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

     2       BALU JACOB, S/o K.G. JACOB,
             NARMADA DALE, A.P.III/679, ARYANADU,
             NEDUMANGAD, THIRUVANANTHAPURAM DISTRICT, PIN - 695541

             R2 BY ADV ASHOK P NAIR

             R1 BY PUBLIC PROSECUTOR SRI SANGEETHARAJ N R


     THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION ON
06.02.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.P.No.126 of 2024                     2

                                         ORDER

Crl.M.A.No.2/2024 is allowed by compounding the

offence. The offence is compounded and it will have the

effect of acquittal of accused against the charges levelled

against him. The accused is acquitted and set at liberty.

Bail bond, if any, executed will stand cancelled.

Criminal Revision Petition will stand allowed

accordingly.

Sd/-

P.SOMARAJAN JUDGE

DMR/-