Puthanpeedekkal Abbas vs P.K. Majeed
2024 Latest Caselaw 4809 Ker

Kerala High Court

Puthanpeedekkal Abbas vs P.K. Majeed on 7 February, 2024

Author: P.Somarajan

Bench: P.Somarajan

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
              THE HONOURABLE MR. JUSTICE P.SOMARAJAN
    WEDNESDAY, THE 7TH DAY OF FEBRUARY 2024 / 18TH MAGHA, 1945
                   CRL.REV.PET NO. 1341 OF 2023
AGAINST THE ORDER/JUDGMENT IN ST 2513/1998 OF JUDICIAL MAGISTRATE
                     OF FIRST CLASS ,NILAMBUR
CRA 196/2000 OF ADDITIONAL DISTRICT COURT & SESSIONS COURT,MANJERI
REVISION PETITIONER/APPELLANT/ACCUSED:

           PUTHANPEEDEKKAL ABBAS
           AGED 52 YEARS
           S/O.MOHAMMED HAJI, VELLAYOOR P.O.,
           AMAPOYIL, MALAPPURAM DISTRICT, PIN - 676525

           BY ADV K.RAKESH



RESPONDENTS/RESPONDENTS/COMPLAINANT & STATE:

    1      P.K. MAJEED (DIED)
           S/O.UNEEN, PUNNAKUZHIYIL HOUSE, AKAMPADAM,
           ERANHIMANGADU, NILAMBUR, MALAPPURAM DISTRICT,
           PIN - 679329

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

  ADDL.3   JAMEELA M
           W/O.LATE P.K. MAJEED, PUNNAKUZHIYIL HOUSE,
           AKAMPADAM, ERANHIMANGADU, NILAMBUR,
           MALAPPURAM DISTRICT, PIN-679 329

  ADDL.4   FAZIL P.M., AGED 36 YEARS,
           S/O.LATE P.K. MAJEED,
           PUNNAKUZHIYIL HOUSE, AKAMPADAM,
           ERANHIMANGADU, NILAMBUR,
           MALAPPURAM DISTRICT, PIN -679 329

  ADDL.5   FAZINI
           D/O.LATE P.K. MAJEED, PUNNAKUZHIYIL HOUSE,
           AKAMPADAM, ERANHIMANGADU, NILAMBUR,
           MALAPPURAM DISTRICT, PIN-679 329
  CRL.REV.PET NO. 1341 OF 2023

                                2

 ADDL.6 SONA MAJEED
        D/O.LATE P.K. MAJEED, C/O.NIZAMUDHEEN C.P.,
        CHERUPOYIL HOUSE, MULLAMPARA, MANJERI,
        MALAPPURAM DISTRICT, PIN-676 121

         R3 TO R6 IMPLEADED AS PER ORDER DATED
         06.02.2024 IN CRL.M.A.1/2024 IN
         CR.R.P.1341/2023.

         R2 BY ADV.C N PRABHAKARAN, SR. PUBLIC PROSECUTOR
         R3 TO R6 BY ADV KIRAN THOMAS




     THIS CRIMINAL REVISION PETITION HAVING COME UP
FOR ADMISSION ON 07.02.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
   CRL.REV.PET NO. 1341 OF 2023

                                 3




                            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 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