Kerala High Court
M. Kunjahmmadh Master vs Asees P.M on 31 October, 2025
Author: C.S.Dias
Bench: C.S.Dias
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CRL.MC NO. 8952 OF 2025
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
FRIDAY, THE 31ST DAY OF OCTOBER 2025 / 9TH KARTHIKA, 1947
CRL.MC NO. 8952 OF 2025
CRIME NO.491/2022 OF Meppayur Police Station, Kozhikode
AGAINST THE ORDER/JUDGMENT DATED IN CC NO.172 OF 2021 OF
JUDICIAL MAGISTRATE OF FIRST CLASS, PAYYOLI
PETITIONERS/ACCUSED 1 TO 19:
1 M. KUNJAHMMADH MASTER
AGED 65 YEARS
S/O MOIDU, MALAYIL HOUSE, AAVALA P.O, MEPPAYYUR.,
PIN - 673524
2 VIJAYAN
AGED 65 YEARS
S/O. KRISHNAN NAMBIAR, ALAKKATTU HOUSE, KUTTOTH
P.O., VADAKARA KOZHIKODE, PIN - 673107
3 GANGADHARAN,
AGED 64 YEARS
S/O. KANARAN,KAKKAMKAIKUNI HOUSE, AAVALA P.O,
MEPPAYYUR. PIN-673524.
4 PRAKASHAN,
AGED 52 YEARS
S/O. KANARAN, KAKKAMKAIKUNI HOUSE, AAVALA P.O,
MEPPAYYUR., PIN - 673524
5 VIPINLAL. K.K,
AGED 35 YEARS
S/O. GANGADHARAN, KAKKAMKAIKUNI HOUSE, AAVALA P.O,
MEPPAYYUR. -, PIN - 673524
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6 NIDHIN K.K
AGED 31 YEARS
S/O. GANGADHARAN, KAKKAMKAIKUNI HOUSE, AAVALA P.O,
MEPPAYYUR., PIN - 673524
7 AKHIL K.K,
AGED 27 YEARS
S/O. PRAKASHAN, KAKKAMKAIKUNI HOUSE, AAVALA P.O,
MEPPAYYUR., PIN - 673524
8 NIKHIL K.K
AGED 24 YEARS
S/O. PRAKASHAN, KAKKAMKAIKUNI HOUSE, AAVALA P.O,
MEPPAYYUR., PIN - 673524
9 NOUSHAD
AGED 38 YEARS
S/O. KALANTHAN, PATTERIMANNIL HOUSE, AAVALA P.O,
MEPPAYYUR., PIN - 673524
10 KUNJIRAMAN,
AGED 56 YEARS
S/O. KUNKAR, MAMBATTIL HOUSE, AAVALA P.O,
MEPPAYYUR., PIN - 673524
11 GOKUL
AGED 27 YEARS
S/O. VIJAYAN, KADAVANCHERRY HOUSE, AAVALA P.O,
MEPPAYYUR., PIN - 673524
12 AMAL KUMAR
AGED 28 YEARS
S/O.KUMARAN, , BALIL HOUSE, AAVALA P.O, MEPPAYYUR.,
PIN - 673524
13 ABINANDH
AGED 25 YEARS
S/O. VELAYUDHAN, MOONNUKANDATHIL HOUSE, AAVALA P.O,
MEPPAYYUR., PIN - 673524
14 RAGHAVAN
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AGED 58 YEARS
, S/O. ARIYAN, ATHATTAMKANDIMEETHAL, KAKKARAMUKKU,
CHERUVANNUR P.O., MEPPAYUR, KOZHIKODE, PIN - 673524
15 AMAL
AGED 27 YEARS
S/O. BALAN, KALLIKANDY HOUSE, AAVALA P.O,
MEPPAYYUR., PIN - 673524
16 ANAND,
AGED 27 YEARS
S/O. RAVEENDRAN, MADATHIL HOUSE, AAVALA P.O,
MEPPAYYUR., PIN - 673524
17 ATHUL
AGED 29 YEARS
S/O. VIJAYAN, AGED 29 YEARS, KULANGARA HOUSE, AAVALA
P.O, MEPPAYYUR., PIN - 673524
18 JOSHY
AGED 38 YEARS
S/O. GANGADHARAN, THARAVATTATH HOUSE, KUTTOTH,
VADAKARA, PIN - 673107
19 ASHIQ BABU
AGED 24 YEARS
S/O. C.M. BABU, CHERIYANDIMEETHAL HOUSE,
KAKKARAMUKKU, CHERUVANNUR P.O., MEPPAYUR, KOZHIKODE,
PIN - 673524
BY ADV SRI.ZUBAIR PULIKKOOL
RESPONDENTS/DEFACTO COMPLAINANT & STATE:
1 ASEES P.M
AGED 65 YEARS
S/O. KUNJAHAMMAD HAJI, CRESCENT HOUSE, AAVALA P.O,
MEPPAYYUR., PIN - 673524
2 BASHEER
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4
AGED 39 YEARS
S/O. SOOPY, CHALIL HOUSE, AAVALA P.O, MEPPAYYUR.,
PIN - 673524
3 JAMSEER,
AGED 33 YEARS
S/O. MOIDU, PALAKKUNI HOUSE, AAVALA P.O, MEPPAYYUR.,
PIN - 673524
4 MUHAMMAD SWALIH
AGED 50 YEARS
S/O. KELAPPAN, CHATHROLI HOUSE, AAVALA P.O,
MEPPAYYUR., PIN - 673524
5 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM., PIN - 682031
BY ADV SHRI.MUHASIN K.M.
OTHER PRESENT:
SR.PP.SMT.SEETHA S
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
31.10.2025, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
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C.S.DIAS, J.
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Crl.M.C. No. 8952 OF 2025
-----------------------------------------
Dated this the 31st day of October, 2025
ORDER
The petitioners are accused Nos.1 to 19 in
C.C.No.172 of 2021 on the file of the Court of the Judicial
Magistrate of First Class, Payyoli, which has arisen from
Crime No.491 of 2020 registered by the Meppayur Police
Station, Kozhikode, alleging the commission of the
offences punishable under Sections 143, 147, 148, 452,
506, 427, 323 and 324 read with Section 149 of the Indian
Penal Code.
2. The petitioners have invoked the inherent
jurisdiction of this Court under Section 528 of the
Bharatiya Nagarik Suraksha Sanhita, 2023, to quash all
further proceedings in the above case. It is asserted that
the dispute that led to the registration of the crime has
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been amicably settled between the petitioners and the
respondents 1 to 4, who have executed Annexures 3 to 6
affidavits, affirming the settlement.
3. I have heard the learned Counsel appearing
for the petitioners, the learned Public Prosecutor, and the
learned Counsel for the respondents 1 to 4.
4. The learned counsel on either side submits
that, with the intervention of relatives and well-wishers,
the parties have resolved their disputes amicably. The
party respondents have no subsisting grievance and do not
wish to pursue the prosecution, and have no objection to
the proceedings being quashed.
5. The learned Public Prosecutor, on
instructions, submits that the Investigating Officer has
reported that the parties have arrived at a genuine and
bona fide settlement. The State has no objection to the
Criminal Miscellaneous case being allowed.
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6. The scope and ambit of the inherent powers
of this Court to quash criminal proceedings on the ground
of settlement between the parties have been
authoritatively laid down by Hon'ble Supreme Court, in
Gian Singh v. State of Punjab [(2012) 10 SCC 303],
State of Madhya Pradesh v. Laxmi Narayan and
Others [(2019) 5 SCC 688], Naushey Ali v. State of U.P.
[(2025) 4 SCC 78], and in a host of judicial
pronouncements. It is held that in cases where the
offences are not grave or heinous, and where the parties
have amicably settled the dispute, to secure the ends of
justice, the High Court may invoke its inherent powers to
quash the proceedings, particularly if continuation of the
prosecution would serve no fruitful purpose.
7. On an overall consideration of the facts and
circumstances of the present case, and the materials on
record, I am satisfied that: the offences alleged are not
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heinous or of a serious nature; no public interest or
element of societal concern is involved; the chances of
conviction are remote in view of the settlement; and the
continuation of the proceedings would merely burden the
judicial process without advancing the cause of justice.
Furthermore, the settlement would promote harmony
between the parties and restore peace. Hence, this Court
is persuaded to hold that this is a fit case to exercise its
inherent jurisdiction.
In the result, the Crl. M.C. is allowed. Accordingly,
Annexure 1 FIR, Annexure 2 Final Report and all further
proceedings in C.C. No.172 of 2021 on the file of the
above court, as against the petitioners, are hereby
quashed.
Sd/-
C.S.DIAS, JUDGE
dkr
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CRL.MC NO. 8952 OF 2025
PETITIONER ANNEXURES
Annexure 1 THE TRUE COPY OF THE FIR NO. 491/2020 WITH
FI STATEMENT OF R1 DATED 16-12-2020
Annexure 2 THE TRUE COPY OF THE FINAL REPORT -C.C NO.
172/2021 ON THE FILE OF JFCM COURT,
PAYYOLI DT. 20-04-2021
Annexure 3 THE SWORN AFFIDAVIT DT. 25-08-2025 OF THE
1ST RESPONDENT
Annexure 4 THE SWORN AFFIDAVIT DT. 25-08-2024 OF 2ND
RESPONDENT
Annexure 5 THE SWORN AFFIDAVIT DT. 25-08-2025 OF THE
3RD RESPONDENT
Annexure 6 THE SWORN AFFIDAVIT DT. 25-08-2025 OF THE
4TH RESPONDENT
