Abdul Nazar vs Kunhabdulla V.P
2024 Latest Caselaw 14704 Ker

Kerala High Court

Abdul Nazar vs Kunhabdulla V.P on 31 May, 2024

Author: P.Somarajan

Bench: P.Somarajan

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                   THE HONOURABLE MR. JUSTICE P.SOMARAJAN
          FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                           CRL.REV.PET NO. 548 OF 2024
                               CRIME NO.0/0 OF ,
AGAINST   THE    JUDGMENT    DATED   28.09.2019   IN   CRA      NO.228   OF   2018   OF
ADDITIONAL      DISTRICT    COURT    KOZHIKODE-III     /   II    ADDITIONAL     MACT,
KOZHIKODE ARISING OUT OF THE JUDGMENT DATED 14.12.2017 IN ST NO.282
OF 2016 OF JUDICIAL MAGISTRATE OF FIRST CLASS, PAYYOLI
REVISION PETITIONER/APPELLANT/ACCUSED:

             ABDUL NAZAR
             AGED 48 YEARS
             ERATHKANDY MEETHAL HOUSE, KEEZHPAYYUR AMSOM, MEPPAYOOR,
             KEEZHPAYYUR POST, KOYILANDY TALUK, KOZHIKKODE DISTRICT,
             PIN - 673524

             BY ADVS.
             SANTHARAM.P
             REKHA ARAVIND
             P.G.GOKULNATH



RESPONDENTS/RESPONDENT/COMPLAINANT:

     1       KUNHABDULLA V.P
             AGED 48 YEARS
             VADAKKE PUTHUKKIDI CHALIL HOUSE, KEEZHPAYYUR DESOM,
             KEEZHPAYYUR POST, KOYILANDY TALUK, KOZHIKKODE DISTRICT,
             PIN - 673524

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


     THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION ON
31.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Crl.R.P.No.548 of 2024                 2

                                     ORDER

Crl.M.A.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

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 sv