Kerala High Court
Sarath Kumar S vs State Of Kerala on 11 June, 2025
2025:KER:41021
CRL.MC NO. 450 & 1952 OF 2025 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE G.GIRISH
WEDNESDAY, THE 11TH DAY OF JUNE 2025 / 21ST JYAISHTA, 1947
CRL.MC NO. 1952 OF 2025
CRIME NO.998/2021 OF Ranni Police Station, Pathanamthitta
AGAINST THE ORDER/JUDGMENT DATED IN CC NO.157 OF 2022
OF JUDICIAL MAGISTRATE OF FIRST CLASS ,RANNI
PETITIONER/S:
RADHAMANY D.
AGED 60 YEARS
W/O LATE SASIDHARAN ACHARI P., RESIDING AT
SISIRATH HOUSE, CHITTAKODU, IRUMPANANGADU P. O.,
EZHUKONE VILLAGE, KOTTARAKKARA TALUK, KOLLAM
DISTRICT, PIN - 691505
BY ADVS.
SHRI.SHEHIN S.
SHRI.ABHIJITH K.B
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
2 STATION HOUSE OFFICER
RANNY POLICE STATION, RANNI P. O., PATHANAMTHITTA
DISTRICT, PIN - 689672
2025:KER:41021
CRL.MC NO. 450 & 1952 OF 2025 2
3 DIVYA V.
AGED 29 YEARS
D/O, VASUKUTTAN P. K., SIVARANJINI HOUSE, RANNI
P. O., RANNI VILLAGE, RANNI TALUK, PATHANAMTHITTA
DISTRICT, PIN - 689672
BY ADVS.
SHRI.NEERAJ M.S.
SHRI.ABDUL SAHAD M.H.
OTHER PRESENT:
SMT PUSHPALATHA M.K., SR PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 11.06.2025, ALONG WITH Crl.MC.450/2025, THE COURT ON THE
SAME DAY PASSED THE FOLLOWING:
2025:KER:41021
CRL.MC NO. 450 & 1952 OF 2025 3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE G.GIRISH
WEDNESDAY, THE 11TH DAY OF JUNE 2025 / 21ST JYAISHTA, 1947
CRL.MC NO. 450 OF 2025
CRIME NO.998/2021 OF Ranni Police Station, Pathanamthitta
AGAINST THE ORDER/JUDGMENT DATED IN CR NO.998 OF 2021
OF JUDICIAL MAGISTRATE OF FIRST CLASS ,RANNI
PETITIONER/S:
SARATH KUMAR S.
AGED 37 YEARS
S/O LATE SASIDHARAN ACHARI P., RESIDING AT
SISIRATH HOUSE, CHITTAKODU, IRUMPANANGADU P. O.,
EZHUKONE VILLAGE, KOTTARAKKARA TALUK, KOLLAM
DISTRICT, PIN - 691505
BY ADVS.
SHRI.SHEHIN S.
SHRI.ABHIJITH K.B
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
2 STATION HOUSE OFFICER
RANNY POLICE STATION, RANNI P. O., PATHANAMTHITTA
DISTRICT, PIN - 689672
2025:KER:41021
CRL.MC NO. 450 & 1952 OF 2025 4
3 DIVYA V.
AGED 29 YEARS
D/O, VASUKUTTAN P. K., SIVARANJINI HOUSE, RANNI
P. O., RANNI VILLAGE, RANNI TALUK, PATHANAMTHITTA
DISTRICT, PIN - 689672
BY ADVS.
SHRI.NEERAJ M.S.
SHRI.ABDUL SAHAD M.H.
OTHER PRESENT:
SMT PUSHPALATHA M.K., SR PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 11.06.2025, ALONG WITH Crl.MC.1952/2025, THE COURT ON
THE SAME DAY PASSED THE FOLLOWING:
2025:KER:41021
CRL.MC NO. 450 & 1952 OF 2025 5
ORDER
The petitioner in Crl.M.C.No.450/2025 is the 1st
accused in C.C.No.157/2022 of Judicial First Class Magistrate
Court, Ranni, which arose out of Crime No.998 of 2021 of
Ranni Police Station, Pathanamthitta, and the petitioner in
Crl.M.C.No.1952/2025 is the second accused thereunder.
The offences alleged against them are under Section 498A
of the Indian Penal Code, 1860, and Section 4 of the Dowry
Prohibition Act,1961.
2. In the present petitions, the petitioners, would
contend that the issue involved in this case has been
amicably settled with the de facto complainant, and hence
the proceedings against them are to be quashed.
3. Heard the learned counsel for the petitioners the
learned counsel for the 3 rd respondent and the learned
Public Prosecutor representing the State of Kerala.
4. The de facto complainant has filed an affidavit
before this Court stating that all the issues between her and
2025:KER:41021
the petitioners have been amicably settled between them,
and hence there is no need to continue the prosecution
against the petitioners.
5. The learned Public Prosecutor, upon instructions
from the Investigating Officer, submitted that the de facto
complainant had given a statement to the Investigating
Officer also to the effect that the matter has been amicably
settled with the petitioners and she is not at all interested in
continuing the prosecution against them.
6. It appears that the dispute involved is purely of
private nature, and no purpose would be fulfilled by the
continuance of the prosecution in this case. Therefore, the
request in the present petition to quash the proceedings
against the petitioners, has to be allowed.
In the result, these petitions stand allowed. The
proceedings against the petitioners/accused Nos.1 and 2 in
C.C.No.157/2022 on the files of Judicial First Class
Magistrate Court, Ranni, which arose out of Crime No.998
of 2021 of Ranni Police Station, Pathanamthitta, are hereby
2025:KER:41021
quashed.
sd/
G.GIRISH
JUDGE
jm/
2025:KER:41021
PETITIONER ANNEXURES
Annexure-A CERTIFIED COPY OF THE FIRST INFORMATION
REPORT DATED 28/08/2021 AND NUMBERED 998
OF 2021 OF THE RANNY POLICE STATION.
Annexure-B TRUE COPY OF THE TERMS OF COMPROMISE
ENTERED BY THE PARTIES IN O. P. (OTH)
NO. 1032 OF 2024 BEFORE THE HON'BLE
FAMILY COURT, PATHANAMTHITTA.
Annexure-C TRUE COPY OF THE AFFIDAVIT SWORN BY THE
3RD RESPONDENT DATED 16/10/2024.
2025:KER:41021
PETITIONER ANNEXURES
Annexure-A ACCUSED COPY OF THE FIRST INFORMATION
REPORT DATED 28/08/2021 AND NUMBERED 998
OF 2021 OF THE RANNY POLICE STATION
Annexure-B CERTIFIED COPY OF THE FINAL REPORT DATED
22/01/2022 NUMBERED 998 OF 2021 OF THE
RANNY POLICE STATION
Annexure-C TRUE COPY OF THE TERMS OF THE COMPROMISE
PETITION ENTERED BY THE PARTIES IN O. P.
(OTH) NO. 1032 OF 2024 BEFORE THE
HON'BLE FAMILY COURT, PATHANAMTHITTA
Annexure-D TRUE COPY OF THE AFFIDAVIT SWORN BY THE
3RD RESPONDENT DATED 16/10/2024
