SREEJITH vs STATE OF KERALA

CNR : KLHC010713792026

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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
RD
FRIDAY, THE 23 DAY OF OCTOBER 2026 / 1ST KARTHIKA, 1948
CRL.MC NO. 7988 OF 2026
CRIME NO.1333/2016 OF NORTH PARAVUR POLICE STATION, ERNAKULAM
CC NO.1085 OF 2016 OF JUDICIAL MAGISTRATE OF FIRST CLASS - I,
NORTH PARAVUR
PETITIONERS/ACCUSED NO. 1, 2 & 4:
1 SREEJITH
AGED 36 YEARS
SON OF SREEVALLABHAN NAIR
MANCHIKAPALLIYIL (H),
CHOTTUPARA P.O.,
KARUNAPURAM,
IDUKKI DISTRICT,
PIN - 685552
2 ANEESH P. P.
AGED 33 YEARS
SON OF PUSHKARAN
PUTHUKULATHIL (H),
CHAMAKKAL,
PAYYAVOOR P.O.,
KANNUR DISTRICT,
PIN - 670633
3 SREEJITH O.S.
AGED 35 YEARS
SON OF SIVARAMAN
OTTAPANAL (H),
MUTHARIKULAM,
CHAMATHACHAL P.O.,
PAYYAVOOR,

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KANNUR DISTRICT,
PIN - 670633
BY ADVS. SHRI.JERRY PETER
SHRI. VISHNU P.S.
RESPONDENTS/COMPLAINANT & DEFACTO COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM,
PIN - 682031
2 SASI P.V.
AGED 56 YEARS
SON OF GOVINDHAN
NIKKUNON (H), URUVACHAL,
KUTTIATTOOR P.O.,
KANNUR DISTRICT,
PIN - 670602
R1 BY SRI. SAJEEV P. K., SENIOR PUBLIC PROSECUTOR
R2 BY ADV SMT.NAMITHA GEORGE
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 23.10.2026, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:

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ORDER
rd
Dated this the 23 day of October, 2026
This criminal miscellaneous case has been filed under
Section 528 of the Bharatiya Nagarik Suraksha Sanhita,
2023, to quash Annexure A1 FIR, Annexure A2 Final Report
and all further proceedings in C.C.No.1085/2016 on the files
of the Judicial First Class Magistrate Court – I, North Paravur
arose out of Crime No. 1333/2016 of North Paravur police
station, Ernakulam. The petitioners herein are accused Nos.
1, 2 and 4, respectively, in the above case.
2. Heard the learned counsel for the petitioners, the
learned counsel appearing for the de facto complainant/
respondent No. 2 and the learned Public Prosecutor.
3. In this matter, offences punishable under Sections
409, 420 and 34 of the Indian Penal Code, are alleged to

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have been committed by the accused.
4. It is submitted that the matter has been amicably
settled and the de facto complainant/respondent No. 2 filed
affidavit in this regard. The de facto complainant/respondent
No. 2 stated in the affidavit that he has no intention to
proceed further in this matter.
5. The learned Public Prosecutor also submitted that
the matter has been settled between the parties and
statement of the de facto complainant/respondent No. 2 to
that effect has been recorded.
6. Since the matter has been amicably settled
between the parties, there is no reason to disallow the prayer
for quashment so as to facilitate peaceful living of the parties
hereinafter. Therefore, in the interest of justice, I am inclined
to allow this petition.
In the result, this Criminal Miscellaneous Case stands
allowed. Annexure A1 FIR, Annexure A2 Final Report and all
further proceedings in C.C.No.1085/2016 on the files of the

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Judicial First Class Magistrate Court – I, North Paravur arose
out of Crime No. 1333/2016 of North Paravur police station,
Ernakulam against the petitioners herein, stand quashed.
SD/-
A. BADHARUDEEN
JUDGE
DCS

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APPENDIX OF CRL.MC NO. 7988 OF 2026
PETITIONER ANNEXURES
ANNEXURE A1 THE TRUE COPY OF THE FIRST INFORMATION
REPORT IN CRIME NO.1333/2016 OF NORTH
PARAVUR POLICE STATION DATED 04.08.2016
ANNEXURE A2 THE TRUE COPY OF THE FINAL REPORT DATED
15.08.2016 IN C.C.NO.1085/2016 ON THE
FILE OF HON’BLE JUDICIAL FIRST CLASS
MAGISTRATE COURT-I, NORTH PARAVUR ARISING
OUT OF CRIME NO.1333/2016 OF NORTH
PARAVUR POLICE STATION
ANNEXURE A3 THE ORIGINAL AFFIDAVIT SWORN BY THE 2ND
RESPONDENT/DEFACTO COMPLAINANT DATED
19.07.2026