Jagadeep T.C vs State Of Kerala
2026 Latest Caselaw 2206 Ker

Kerala High Court

Jagadeep T.C vs State Of Kerala on 27 February, 2026

                                                   2026:KER:17724


              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

         THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR

  FRIDAY, THE 27TH DAY OF FEBRUARY 2026 / 8TH PHALGUNA, 1947

                      CRL.MC NO. 8177 OF 2025

        CRIME NO.64/2024 OF KANNUR TOWN POLICE STATION, KANNUR

AGAINST THE ORDER/JUDGMENT IN CC NO.271 OF 2024 OF JUDICIAL

MAGISTRATE OF FIRST CLASS -I, KANNUR.

PETITIONER:

          JAGADEEP T.C.,
          AGED 36 YEARS,
          S/O. VENUGOPALAN, THATATHIL HOUSE,
          NEAR SREEPURAM NURSERY SCHOOL, PALLIKUNNU P.O.,
          KANNUR DISTRICT, PIN - 670 004.


          BY ADV SRI.K.ABOOBACKER SIDHEEQUE


RESPONDENTS:

    1     STATE OF KERALA.,
          REPRESENTED BY THE PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, ERNAKULAM DISTRICT,
          PIN - 682 031.

    2     ALAKA SATHYAN.,
          AGED 30 YEARS,
          D/O. SATHYAN C.M, 'ALAKA NIVAS',
          ATTADAPPA, CHOVVA P.O, KANNUR CITY,
          KANNUR DISTRICT, PIN - 670 006.


          BY ADV SHRI.VISHNU NARAYANAN

          SR. PP. ADV. SMT. BINDU.O.V
 Crl.M.C No.8177 of 2025
                                                2026:KER:17724
                              -2-



        THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
27.02.2026, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.M.C No.8177 of 2025
                                                                     2026:KER:17724
                                          -3-

                                        ORDER

(Dated this the 27th day of February, 2026)

The petitioner who is the accused in C.C No.271 of 2024

on the file of Judicial First Class Magistrate Court-I, Kannur,

arising out of Crime No.64 of 2024 of Kannur Town Police Station,

filed this Crl.M.C under Section 528 praying for quashing all the

proceedings against him on the ground that the matter has been

settled with the de facto complainant.

2. However, when the SHO concerned contacted the de

facto complainant, she stated that she is not willing to settle the

dispute. Therefore, the learned counsel for the petitioner seeks

permission to withdraw this Crl.M.C with liberty to challenge the

final report on merits.

Permission is granted and the Crl.M.C is dismissed as

withdrawn with liberty to the petitioner to challenge the final

report on merits.

Sd/-

C. PRATHEEP KUMAR JUDGE ADS

2026:KER:17724

APPENDIX OF CRL.MC NO. 8177 OF 2025

PETITIONER ANNEXURES

Annexure-A1 A CERTIFIED COPY OF THE FIR & FIS DATED 16.01.2024 IN CRIME NUMBER 64 OF 2024 OF KANNUR TOWN POLICE STATION, KANNUR DISTRICT.

Annexure-A2 A CERTIFIED COPY OF THE FINAL REPORT DATED 31.03.2024 IN CRIME NUMBER 64 OF 2024 OF KANNUR TOWN POLICE STATION, KANNUR DISTRICT.

Annexure-A3 ORIGINAL OF THE AFFIDAVIT SWORN INTO BY THE SECOND RESPONDENT SIGNED DATED 20.08.2025.