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Kerala High Court
Shifna.K.A vs Navas on 3 December, 2025
2025:KER:93706
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
WEDNESDAY, THE 3RD DAY OF DECEMBER 2025 / 12TH AGRAHAYANA,
1947
CRL.REV.PET NO. 182 OF 2022
AGAINST THE ORDER/JUDGMENT IN Crl.A NO.48 OF 2020 OF
ADDITIONAL DISTRICT COURT & SESSIONS COURT - I & RENT
CONTROL APPELLATE AUTHORITY, KALPETTA ARISING OUT OF THE
ORDER/JUDGMENT DATED IN MC NO.2 OF 2019 OF JUDICIAL
MAGISTRATE OF FIRST CLASS, SULTHANBATHERY.
REVISION PETITIONER:
SHIFNA.K.A.,
AGED 23 YEARS,
D/O. AZEEZ KALLAMKUNNU HOUSE, CHULLIYODE POST
SULATHAN BATHERY, WAYANAD DISTRICT,
PIN - 673 592.
BY ADV SMT.CELINE JOSEPH
RESPONDENTS:
1 NAVAS.,
AGED 29 YEARS,
S/O RAHIM RAHIM MANZIL, ANCHUKUNNU MANANTHAVADY,
WAYANAD DIST.- 670 645.
2 SUHARA.,
AGED 55 YEARS,
W/O RAHIM RAHIM MANZIL, ANJUKUNNU MANANTHAVADY,
WAYANAD DIST., PIN - 670 645.
3 AYISHA SHERIN.,
AGED 19 YEARS,
Crl.Rev.Pet Nos.184, 182 and 244 of 2022
2025:KER:93706
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D/O RAHIM RAHIM MANZIL, ANJUKUNNU MANANTHAVADY,
WAYANAD DIST., PIN - 670 645.
4 PATHUMMA PARAMBIL.,
AGED 70 YEARS,
W/O MUHAMMADKUTTY PARAMBIL HOUSE,
THOVERIMALA, MALAVAYAL, BATHERY,
PIN - 673 592.
5 JAMAL.,
AGED 50 YEARS,
S/O MUHAMMADKUTTY PARAMBIL HOUSE, THOVERIMALA,
MALAVAYAL, BATHERY, PIN - 673 592.
6 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682 031.
BY ADVS.
SRI.KRISHNA PRASAD. S
SMT.SINDHU S KAMATH
SMT.SWAPNA S.K.
SMT.ROHINI NAIR
SHRI.SURAJ KUMAR D.
SR.PP-SRI.A.VIPIN NARAYAN
THIS CRIMINAL REVISION PETITION HAVING BEEN FINALLY
HEARD ON 03.12.2025, ALONG WITH CRL.REV.PET.184/2022,
244/2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Crl.Rev.Pet Nos.184, 182 and 244 of 2022
2025:KER:93706
-3-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
WEDNESDAY, THE 3RD DAY OF DECEMBER 2025 / 12TH AGRAHAYANA,
1947
CRL.REV.PET NO. 184 OF 2022
AGAINST THE ORDER/JUDGMENT IN Crl.A NO.49 OF 2020 OF
ADDITIONAL DISTRICT COURT & SESSIONS COURT - I & RENT
CONTROL APPELLATE AUTHORITY, KALPETTA ARISING OUT OF THE
ORDER/JUDGMENT DATED IN MC NO.2 OF 2019 OF JUDICIAL
MAGISTRATE OF FIRST CLASS, SULTHANBATHERY.
REVISION PETITIONER:
SHIFNA K.A.,
AGED 23 YEARS,
D/O. AZEEZ KALLAMKUNNU HOUSE, CHULLIYODE POST
SULATHAN BATHERY, WAYANAD DISTRICT .,
PIN - 673 592.
BY ADV SMT.CELINE JOSEPH
RESPONDENTS:
1 NAVAS.,
AGED 29 YEARS,
S/O RAHIM RAHIM MANZIL, ANCHUKUNNU MANANTHAVADY,
WAYANAD DIST., PIN - 670 645.
2 SUHARA.,
AGED 55 YEARS,
W/O RAHIM RAHIM MANZIL, ANJUKUNNU MANANTHAVADY,
WAYANAD DIST., PIN - 670 645.
Crl.Rev.Pet Nos.184, 182 and 244 of 2022
2025:KER:93706
-4-
3 STATE OF KERALA.,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682 031.
BY ADVS.
SRI.KRISHNA PRASAD. S
SMT.SINDHU S KAMATH
SMT.SWAPNA S.K.
SMT.ROHINI NAIR
SHRI.SURAJ KUMAR D.
SRI.VIPIN NARAYAN (SR. PP)
THIS CRIMINAL REVISION PETITION HAVING BEEN FINALLY
HEARD ON 03.12.2025, ALONG WITH CRL.REV.PET.182/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.Rev.Pet Nos.184, 182 and 244 of 2022
2025:KER:93706
-5-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
WEDNESDAY, THE 3RD DAY OF DECEMBER 2025 / 12TH AGRAHAYANA,
1947
CRL.REV.PET NO. 244 OF 2022
AGAINST THE ORDER/JUDGMENT 23.10.2021 IN Crl.A NO.48
OF 2020 OF ADDITIONAL DISTRICT COURT & SESSIONS COURT - I &
RENT CONTROL APPELLATE AUTHORITY, KALPETTA ARISING OUT OF
THE ORDER/JUDGMENT DATED 13.08.2020 IN MC NO.2 OF 2019 OF
JUDICIAL MAGISTRATE OF FIRST CLASS, SULTHANBATHERY.
REVISION PETITIONER:
NAVAS.,
AGED 30 YEARS,
RAHIM MANZIL, ANCHUKUNNU, MANANTHAVADY,
PIN - 670 645.
BY ADVS.
SRI.KRISHNA PRASAD. S
SMT.SINDHU S KAMATH
SMT.SWAPNA S.K.
SMT.ROHINI NAIR
SHRI.SURAJ KUMAR D.
RESPONDENTS:
1 STATE OF KERALA.,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM,
PIN - 682 031.
Crl.Rev.Pet Nos.184, 182 and 244 of 2022
2025:KER:93706
-6-
2 SHIFNA. K.A.,
AGED 25 YEARS,
/O AZEEZ, KALLAMKUNNU HOUSE, CHULLIYODE POST,
BATHERY, WAYANAD, PIN - 673 595.
BY ADVS.
PUBLIC PROSECUTOR
SMT.CELINE JOSEPH
THIS CRIMINAL REVISION PETITION HAVING BEEN FINALLY
HEARD ON 03.12.2025, ALONG WITH CRL.REV.PET.182/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.Rev.Pet Nos.184, 182 and 244 of 2022
2025:KER:93706
-7-
JUDGMENT
(Dated this the 3rd day of December, 2025)
The learned counsel for both sides submitted that the
entire dispute between the parties has already been settled and a
copy of the agreement containing the terms and conditions of
settlement was also produced.
In the light of the above settlement arrived at between
the parties, these Crl.Rev.Petitions are disposed of in terms of
the memorandum of agreement produced. The memorandum
agreement will form part of the judgment in these
Crl.Rev.Petitions.
Sd/-
C. PRATHEEP KUMAR
JUDGE
ADS
Crl.Rev.Pet Nos.184, 182 and 244 of 2022
2025:KER:93706
APPENDIX OF CRL.REV.PET NO. 244 OF 2022
PETITIONER ANNEXURES
Annexure A1 A TRUE COPY OF THE FIR FILED BY THE
APPLICANT AGAINST THE RESPONDENT DATED
14-09-2020 BEARING NO. 707 OF 2020.
Annexure A2 A TRUE COPY OF THE COMPLAINT FILED
BEFORE THE DISTRICT POLICE CHIEF AGAINST
THE INVESTIGATION OFFICER DATED
26-06-2021.
Annexure A3 A TRUE COPY OF THE COURT ORDER RECORDING
HER APOLOGY IN I.A. NO. 4 OF 2021 IN
O.P.NO.288 OF 2021 DATED 15-11-2021.
Annexure A4 A TRUE COPY OF THE MEDIATION AGREEMENT
DATED 10-05-2022.
Annexure A5 A TRUE COPY OF THE FALSE COMPLAINT DATED
25-05-2022 FILED BY THE RESPONDENT
AGAINST THE MEDIATOR.
Annexure A6 A TRUE COPY OF THE COMPLAINT DATED
03-10-2022 FILED BY THE RESPONDENT-WIFE
BEFORE THE WAYANAD DISTRICT JUDGE.
Annexure A7 A TRUE COPY OF THE ORDER DATED
17-11-2022 PASSED BY THE DISTRICT COURT,
KALPETTA, WAYANAD.
Annexure A8 A TRUE COPY OF THE PROCEEDINGS OF THE
DISCIPLINARY AUTHORITY DATED 10-11-2023.
Annexure A9 A TRUE COPY OF THE SETTLEMENT AGREEMENT
DATED 23-09-2025.
