Kerala High Court
Pradeep @ Ani vs State Of Kerala on 25 September, 2024
Crl.Appeal Nos.898, 938 and 994 of 2006
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2024:KER:71310
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE C.S. SUDHA
WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA,
1946
CRL.A NO. 898 OF 2006
AGAINST THE JUDGMENT DATED 19.04.2006 IN SC NO.86 OF
2005 OF ADDITIONAL DISTRICT COURT AND SESSIONS JUDGE
(ADHOC)III, PATHANAMTHITTA
APPELLANT/ACCUSED NO.3 & 5:
1 PRADEEP @ ANI,
PREETHA BHAVAN,
THIRUMANGADU,
KURUMPAKARA MURI,
ENADIMANGALAM VILLAGE.
2 SREEKUMAR
KOCHUPADINJATTATHIL VEEDU,
THIRUMANGADU,KURUMPAKA MURI,
ENADIMANGALAM VILLAGE.
BY ADVS.
SRI.P.VIJAYA BHANU
SRI.P.M.RAFIQ
RESPONDENT/COMPLAINANT:
1 STATE OF KERALA
PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM.
Crl.Appeal Nos.898, 938 and 994 of 2006
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*2 BHADRAN, AGED 58 YEARS,
S/O SREEDHARAN, ASSARAZHIKATHU VEEDU,
KURUMPUKARA MURI, ENADIMANGALAM VILLAGE,
ADOOR TALUK, PATHANAMTHITTA DISTRICT - 689 695
(*ADDL. R2 IMPLEADED AS PER ORDER DATED 8/12/22
IN CRL.M.A.1/22 )
BY ADVS.
MANU RAMACHANDRAN
M.KIRANLAL
SAMEER M NAIR
GEETHU KRISHNAN
HARSHA SUSAN SAM
SRI.VIPIN NARAYAN SR.P.P.
THIS CRIMINAL APPEAL HAVING COME UP FOR HEARING ON
25.09.2024, ALONG WITH CRL.A.938/2006, 994/2006, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
Crl.Appeal Nos.898, 938 and 994 of 2006
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2024:KER:71310
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE C.S. SUDHA
WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA,
1946
CRL.A NO. 938 OF 2006
AGAINST THE JUDGMENT DATED 19.04.2006 IN SC NO.86 OF 2005
OF ADDITIONAL DISTRICT AND SESSIONS COURT, (ADHOC)III,
PATHANAMTHITTA.
APPELLANT/ACCUSED NOS. 1 AND 4:
1 BAIJU,
PULIMOOTTIL THEKKETHIL VEEDU,
THIRUMANGADU, KURUMPAKARA MURI,
ENADIMANGALAM VILLAGE.
2 RAJESH
RAJESH BHAVAN, THIRUMANGADU,
KURUMPAKARA MURI,
ENADIMANGALAM VILLAGE.
BY ADV SRI.D.KISHORE
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY ITS PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM.
2 THE SUB INSPECTOR OF POLICE
ADOOR.
Crl.Appeal Nos.898, 938 and 994 of 2006
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*3 BHADRAN, AGED 58 YEARS,
S/O SREEDHARAN, ASSARAZHIKATHU VEEDU,
KURUMPAKARA MURI, ENADIMANGALAM VILLAGE, ADOOR
TALUK, PATHANAMTHITTA DISTRICT - 689695
(*IMPLEADED AS PER ORDER DATED 9/6/2023 IN CRL.
M.A. 1/2022)
BY ADVS.
MANU RAMACHANDRAN
M.KIRANLAL
R.RAJESH (VARKALA)
SAMEER M NAIR
GEETHU KRISHNAN
HARSHA SUSAN SAM
SRI.VIPIN NARAYAN, SR.P.P.
THIS CRIMINAL APPEAL HAVING COME UP FOR HEARING ON
25.09.2024, ALONG WITH CRL.A.898/2006 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Crl.Appeal Nos.898, 938 and 994 of 2006
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2024:KER:71310
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE C.S. SUDHA
WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA,
1946
CRL.A NO. 994 OF 2006
AGAINST THE JUDGMENT DATED 19.04.2006 IN SC NO.86 OF 2005
OF ADDITIONAL DISTRICT AND SESSIONS COURT (ADHOC)III,
PATHANAMTHITTA.
APPELLANT/SECOND ACCUSED:
SAIJU @ SANKUNNI,
PULIMOOTTIL THEKKATHIL VEEDU,
THIRUMANGADU, KURUMPAKARA MURI,
ENADIMANGALAM VILLAGE.
BY ADVS.
SRI.SAJJU.S
Sergi Joseph Thomas
RESPONDENT/COMPLAINANT:
1 STATE OF KERALA
PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM.
*2 BHADRAN
AGED 58 YEARS,
S/O SREEDHARAN, ASSARAZHIKATHU VEEDU,
KURUMPAKARA MURI, ENADIMANGALAM VILLAGE,
Crl.Appeal Nos.898, 938 and 994 of 2006
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ADOOR TALUK, PATHANAMTHITTA DISTRICT -689695
(*IMPLEADED AS PER ORDER DATED 9/6/2023 IN CRL MA
1/2022)
BY ADVS.
MANU RAMACHANDRAN
R.RAJESH (VARKALA)
SAMEER M NAIR
GEETHU KRISHNAN
M.KIRANLAL
SRI.VIPIN NARAYAN, SR.P.P.
THIS CRIMINAL APPEAL HAVING COME UP FOR HEARING ON
25.09.2024, ALONG WITH CRL.A.898/2006 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Crl.Appeal Nos.898, 938 and 994 of 2006
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C.S.SUDHA, J.
---------------------------------------------
Crl.Appeal Nos.898, 938 and 994 of 2006
---------------------------------------------
Dated this the 25th day of September 2024
JUDGMENT
As directed in the order dated 24/07/2024, the SHO
concerned has filed a report stating that the matter has actually
been settled between the parties and that the statement of
PW1/the injured has also been taken. As directed by this Court,
all the appellants have also filed affidavits expressing their
remorse and regret in having assaulted and injured PW1. They
have also sworn to that they would not commit such offences in
future.
2. Hence, in continuation of the order dated
24/07/2024 invoking the power under Section 482 Cr.P.C., the
Crl.Appeal Nos.898, 938 and 994 of 2006
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entire proceedings is quashed.
Interlocutory applications, if any pending, shall stand
closed.
Sd/-
C.S.SUDHA
JUDGE
Jms
Crl.Appeal Nos.898, 938 and 994 of 2006
2024:KER:71310
RESPONDENT ANNEXURES
Annexure A1 THE ORIGINAL OF THE AFFIDAVIT EXECUTED
BY THE PETITIONER/DE-FACTO COMPLAINANT
Crl.Appeal Nos.898, 938 and 994 of 2006
2024:KER:71310
RESPONDENT ANNEXURES
Annexure A1 THE ORIGINAL OF THE AFFIDAVIT EXECUTED
BY THE PETITIONER/DE-FACTO COMPLAINANT
Crl.Appeal Nos.898, 938 and 994 of 2006
2024:KER:71310
RESPONDENT ANNEXURES
Annexure A1 THE ORIGINAL OF THE AFFIDAVIT EXECUTED
BY THE PETITIONER/DE-FACTO COMPLAINANT
