RANJU SIVARAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal M.C. is instituted invoking the power of this Court under Section 482 of the Code of Criminal Procedure (the Code) seeking orders quashing Annexure A3 Final Report in Crime No.696 of 2015 of Neyyanttinkara Police Station.

(2.) Crime No.696 of 2015 is one registered for offences punishable under Sections 500 , 509 , 506(1) of the Indian Penal Code (the IPC ), Section 119(b) of the Kerala Police Act and Section 67A of the Information Technology Act. The petitioner is the sole accused in the crime. After investigation, Annexure A3 Final Report has been filed in the case alleging offences punishable under Sections 500 , 509 , 506(1) and 376 of the IPC, Section 119(b) of the Kerala Police Act and Section 67(A) of the Information Technology Act. The crime was registered on the basis of Annexure A1 complaint lodged by the second respondent to the District Police Chief, Thiruvananthapuram Rural. Annexure A1 complaint is treated as the First Information Statement in the said case. In the course of the investigation, an additional statement was given by the second respondent. The essence of Annexure A1 complaint and the additional statement given by the second respondent is that while the second respondent was studying for B.Sc Renal Dialysis Technology course at A.J. Medical College, Mangalore, she met the petitioner; that they liked each other; that her mother agreed to give her in marriage to the petitioner, if he secures an employment; that the petitioner secured an employment thereafter in Gulf; that the second respondent was maintaining constant touch with the petitioner; that difference of opinion arose among them of late and the second respondent has accordingly decided to sever the relationship with the petitioner. It was alleged by the second respondent that thereafter the petitioner started threatening her with dire consequences and started posting defamatory statements about her in social media. The case set out by the petitioner in the Crl.M.C. is that the materials placed on record along with Annexure-A3 final report do not make out any of the offences alleged against him.

(3.) When the matter was taken up, the learned counsel for the petitioner submitted that the disputes between the parties have been settled amicably and an affidavit to that effect has been filed by the second respondent. The learned counsel for the second respondent endorsed the stand of the petitioner and submitted that the second respondent has no objection in quashing the complaint against the petitioner.