A.J.Augustine vs. State Of Kerala
Held
The High Court dismissed the original petition after the petitioner's counsel submitted that the matter had been settled between the parties and there was no necessity to continue the case further.
Facts
The petitioner filed a criminal original petition (OP(Crl.)) challenging an order/judgment passed in CMP 1413/2020 by the Judicial Magistrate of First Class -I, Pathanapuram. The specific details of the underlying criminal complaint are not elaborated in the judgment.
Key Issues
The key issue was whether the criminal original petition should be continued, given that the parties had reached a settlement in the underlying dispute.
Sections Cited
None
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A. BADHARUDEEN THURSDAY, THE 27TH DAY OF OCTOBER 2022 / 5TH KARTHIKA, 1944 OP(CRL.) NO. 284 OF 2022 AGAINST THE ORDER/JUDGMENT IN CMP 1413/2020 OF JUDICIAL MAGISTRATE OF FIRST CLASS -I, PATHANAPURAM PETITIONER/COMPLAINANT: A.J.AUGUSTINE S/O JOSEPH, ATTIPETTIL HOUSE, NEDUMKANDAM P.O, KALKOONTHAL VILLAGE, UDUMBANCHOLA TALUK , IDUKKI DISTRICT, KERALA, PIN - 685553 (PROPRIETOR, KERALA TRADING COMPANY NEDUMKANDAM), BY ADV GEORGE JOSEPH RESPONDENTS/STATE/ACCUSED: 1 STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA, PIN - 682031 2 SMT. NISHAMOLE C.A. PREVIOUSLY RESIDED AT CHOLAMATTATHIL HOUSE, PARIYARAM P.O.,KOTTAYAM AND NOW RESIDING AT PEZHAKKATTU HOUSE, (SYNERGY POULTRY FARM) 7TH MILE ANAKKARA, P.O KUMALI VILLAGE, IDUKKI DISTRICT, KERALA., PIN - 685512 SR.PP-SRI.RENJIT GEORGE THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON 27.10.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(CRL.) NO. 284 OF 2022 2 JUDGMENT Dated this the 27th day of October, 2022 It is submitted by Adv.George Joseph, the learned counsel for the petitioner that the matter has been settled between the pa
The judgment continues below.
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