Minu Pauline vs. The State Of Kerala
Held
The High Court noted that the de facto complainant and the accused had settled their disputes. Consequently, the Criminal Miscellaneous Case was closed without adjudicating the merits of the bail order.
Facts
The de facto complainant filed a Criminal Miscellaneous Case seeking to quash an order granting bail to the accused in Crime No. 714/2020 of Ernakulam Town North Police Station. The case involved a dispute between the complainant and the accused.
Key Issues
The key legal issue was whether the order granting bail to the accused should be quashed, but this issue was not adjudicated due to the settlement between the parties.
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 GOPINATH P. THURSDAY, THE 20TH DAY OF JANUARY 2022 / 30TH POUSHA, 1943 CRL.MC NO. 5044 OF 2020 CRIME NO.714/2020 OF Ernakulam North Police Station, Ernakulam PETITIONER/DE FACTO COMPLAINANT: MINU PAULINE AGED 31 YEARS W/O.AMAL, LIG NO.767, 13TH STREET, PANAMPILLY NAGAR, ERNAKULAM-682 036 BY ADVS. S.SREEKUMAR (SR.) SRI.P.MARTIN JOSE SRI.P.PRIJITH SRI.THOMAS P.KURUVILLA SRI.R.GITHESH SRI.AJAY BEN JOSE SRI.MANJUNATH MENON SHRI.HARIKRISHNAN S. SRI.SACHIN JACOB AMBAT RESPONDENTS/STATE & ACCUSED: 1 THE STATE OF KERALA REP.BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA-682 031 2 ATHIRA JAYAN AGED 31 YEARS D/O.LATE JAYARAJ, 10 D KENT PAMGRUVE FLAT, SAMUCHAYAM STADIUM LINK ROAD, KALOOR, ERNAKULAM, PIN - 682 016 3 INDU JAYARAJ AGED 59 YEARS W/O.LATE JAYARAJ, 10 D KENT PAMGRUVE FLAT, SAMUCHAYAM STADIUM LINK ROAD, KALOOR, ERNAKULAM, PIN - 682 016 BY ADVS. SMT. SEETHA PUBLIC PROSECUTOR ANUPAMA SUBRAMANIAN THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON 20.01.2022, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.M.C.No.5044/2020 2 JUDGMENT This Criminal Miscellaneous Case has been filed seeking to quash An
The judgment continues below.
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