Sunil Kiumar G vs State Of Kerala
2021 Latest Caselaw 5083 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                  THE HONOURABLE MR.JUSTICE V.G.ARUN

    THURSDAY, THE 11TH DAY OF FEBRUARY 2021 / 22ND MAGHA,1942

                      Crl.MC.No.3351 OF 2015(G)

  AGAINST THE JUDGMENT IN CC 483/2010 OF JUDICIAL MAGISTRATE OF
                     FIRST CLASS ,THIRUVALLA


PETITIONER:

               SUNIL KIUMAR G
               THE THE S.I. OF POLICE, PERUMPATTI POLICE
               STATION,RESIDING AT SANTHA SADANAM, SHALIYAKARI,
               CHERUKADAPPU, PUNALUR, KOLLAM DISTRICT.

               BY ADVS.
               SRI.M.T.SURESHKUMAR
               SMT.BHAVANA VELAYUDHAN
               SRI.S.SANAL KUMAR
               SMT.T.J.SEEMA
               SMT.SMITHA PHILIPOSE

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
               KERALA, 682031.

      2        GEORGE JOSEPH
               AGED 49 YEARS
               MUTTUMANNILAYA THADATHEL, KOTTANGAL MURIYIL,
               MALLAPPALLI THALUK, PATHANAMTHITTA DISTRICT, 689645.



               SR.PP.C.S.HRITHWIK

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
11.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crmc 3351/2015                         2




                                    V.G.ARUN, J.

                 ===========================
                          Crl.M.C.No.3351 of 2015
                 ===========================
                   Dated this the 11th day of February, 2021

                                     ORDER

Being a Crl.M.C of 2015 pertaining to a Calender Case of 2010, a

report was called for from the Judicial First Class Magistrate, Tiruvalla. It is

reported that as per judgment dated 29.08.2016, the accused was convicted

for the offences under Sections 342 and 323 IPC. That, the accused

preferred appeal and as per the judgment dated 09.12.2018 in Crl.A.No.45

of 2016, the accused was acquitted. In such circumstances, nothing

survives for consideration in this Crl.M.C and accordingly, the Crl.M.C is

closed.

sd/-

V.G.ARUN JUDGE

lgk

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE P1 ANNEXURE-A1: CERTIFIED COPY OF THE COMPLAINT DATED 25.8.2006 FILED BEFORE THE JUDICIAL MAGISTRATE OF FIRST CLASS, THIRUVALLA.