Shafeeq vs State Of Kerala
2024 Latest Caselaw 4713 Ker

Kerala High Court

Shafeeq 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. 173 OF 2021
   AGAINST THE JUDGMENT DATED 30.07.2019 IN ST 1488/2015 OF CHIEF
                       JUDICIAL MAGISTRATE, KOLLAM
          CRA 127/2019 OF III ADDITIONAL SESSIONS COURT, KOLLAM
REVISION PETITIONER/APPELLANT/ACCUSED:

             SHAFEEQ, AGED 32 YEARS,
             S/o SHOUKATH, EAGLE ENGINEER, AL AKBAR BUILDING,
             NEAR DHANYA SUPER MARKET, PALLIMUKKU,
             VADAKKEVILA VILLAGE, KOLLAM DISTRICT - 691 010.

             BY ADVS. R.RAJESH (VARKALA)
                      SRI.M.KIRANLAL
                      SRI.MANU RAMACHANDRAN
                      SRI.T.S.SARATH
                      SHRI.SAMEER M NAIR


RESPONDENTS/RESPONDENTS/COMPLAINANT & STATE:

     1       STATE OF KERALA,
             REPRESENTED BY THE PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA, ERNAKULAM - 682 031.

     2       SREE GOKULAM CHITS AND FINANCE COMPANY PVT.LTD.
             DIVISIONAL OFFICE, BISHOP JEROME NAGAR, KOLLAM,
             HEAD OFFICE AT SREE GOKULAM TOWER NO.66 ARCOT ROAD,
             CHENNAI, REPRESENTED BY AUTHORIZED EMPLOYEE MR.PRAMOD,
             KOLLAM DISTRICT - 691 001.

             R2 BY ADV SHRI.K.VIDYASAGAR

             R1 BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN


     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.173 of 2021                     2




                                         ORDER

Crl.M.A.No.1/2024 is allowed by compounding the

offence. The offence is compounded and it will have the

effect of acquittal of accused against all charges. The

petitioner/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/-