A.K. Haridas vs State Of Kerala
2021 Latest Caselaw 5602 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

              THE HONOURABLE MR. JUSTICE P.SOMARAJAN

     TUESDAY, THE 16TH DAY OF FEBRUARY 2021 / 27TH MAGHA,1942

                    Crl.MC.No.4031 OF 2020(D)

 AGAINST THE ORDER/JUDGMENT IN CC 895/2015 OF JUDICIAL MAGISTRATE
                     OF FIRST CLASS ,CHITTUR

      CRIME NO.209/2015 OF Chittur Police Station , Palakkad


PETITIONERS/COMPLAINANT& WITNESS:

      1      A.K. HARIDAS
             AGED 74 YEARS
             S/O.LATE KELUKUTTY, ARANDAPALLAM,
             THEKKEDESOM VILLAGE, NALLEPILLY P.O.,
             PALAKKAD DISTRICT - 678 553.

      2      SHAILAJA
             AGED 68 YEARS
             W/O.A.K.HARIDAS, ARANDAPALLAM,
             THEKKEDESOM VILLAGE, NALLEPILLY P.O.,
             PALAKKAD DISTRICT - 678 553.

             BY ADVS.
             SRI.BINOY VASUDEVAN
             R.MANIKANDAN

RESPONDENTS/RESPONDENTS/STATE:

      1      STATE OF KERALA
             REPRESENTED BY ITS PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA, KOCHI - 682 031.

      2      THE CIRCLE INSPECTOR OF POLICE
             CHITTUR POLICE STATION, CHITTUR P.O.,
             PALAKKAD DISTRICT - 678 101.

      3      A.H.SHANMUGHADAS
             S/O.A.K.HARIDAS, AGED 47 YEARS,
             C/O.A.K.KOMALASUNDARAM, ARANDAPALLAM,
             THEKKEDESOM VILLAGE, NALLEPILLY P.O., PALAKKAD
             DISTRICT - 678 553.


             R1 & R2 BY ADV.SRI.E.C.BINEESH, PUBLIC PROSECUTOR

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD          ON
16.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.4031 OF 2020(D)




                             ORDER

In view of the report submitted by the

learned Judicial First Class Magistrate, Chittur,

the learned counsel for the petitioners fairly

submitted that the matter has become infructuous.

Hence the Crl.M.C. is dismissed as infructuous.

Sd/-

P.SOMARAJAN JUDGE SPV Crl.MC.No.4031 OF 2020(D)

APPENDIX PETITIONERS' EXHIBITS:

ANNEXURE A TRUE COPY OF THE COMPLAINT PREFERRED BY THE 1ST PETITIONER ON 09/02/2015.

ANNEXURE B TRUE COPY OF THE FINAL REPORT IN C.C.NO.895/2015 BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT-I, CHITTUR.

ANNEXURE C TRUE COPY OF THE DISCHARGE SUMMARY ISSUED BY LISIE HEART INSTITUTE (LISIE HOSPITAL, KOCHI), DATED 21/09/2015.

ANNEXURE D TRUE COPY OF C.M.P.NO.1967/2020 BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT-I, CHITTUR.

ANNEXURE E TRUE COPY OF C.M.P.NO.1968/2020 BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT-I, CHITTUR.

RESPONDENTS' EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE