Rajeev Rajadhani vs The State Of Kerala
2021 Latest Caselaw 6158 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                 THE HONOURABLE MR.JUSTICE V.G.ARUN

     FRIDAY, THE 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942

                     Crl.MC.No.4331 OF 2014(G)

AGAINST THE ORDER/JUDGMENT IN CRL.MP 2156/2014 DATED 19-07-2014 OF
                      SESSIONS COURT,KOLLAM

    CRIME NO.1064/2014 OF SASTHAMCOTTA POLICE STATION, KOLLAM


PETITIONER/2ND ACCUSED:

             RAJEEV RAJADHANI
             AGED 45 YEARS
             S/O.SIVASANKARA PILLAI,RAJADHANI,PALLISSERICKAL
             P.O,SASTHAMCOTTA,KOLLAM

             BY ADVS.
             SRI.S.SHARAN
             SRI.A.D.SHAJAN

RESPONDENTS/STATE/DEFACTO COMPLAINANT:

      1      THE STATE OF KERALA
             REP BY PUBLIC PROSECUTOR,HIGH COURT OF
             KERALA,ERNAKULAM,COCHIN 31

      2      KRISHNAMBIKA
             W/O.RAJAPPAN,RAJ BHAVAN,PALLISSERICKAL WEST
             MURI,SASTHAMCOTTA,KOLLAM 690 521


OTHER PRESENT:

             SR.PP.C.S.HRITHWIK

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
19.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.4331 OF 2014(G)
                                      2




                                ORDER

Dated this the 19th day of February 2021

Being a crime of 2014 and the Crl.M.C. of the

same year, report was called for from the jurisdictional

court. It is revealed from the report that the

Investigating Officer has filed refer report in crime No.

1064/2014 and that, despite issuance of notice, no

protest complaint was filed. Hence, the refer report was

accepted on 20.12.2017.

In such circumstances, nothing survives for

consideration and accordingly, the Crl.M.C. dismissed as

infructuous.

Sd/-

V.G.ARUN

JUDGE NB Crl.MC.No.4331 OF 2014(G)

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE I A TRUE COPY OF THE FIR DTD 11/07/2014 FILED BEFORE THE JUDICIAL FIRST CLASSMAGISTRATE COURT,SASTHAMCOTTA BY THE SI OF POLICE SASTHAMCOTTA POLICE STATION ALONG WITH F 1 STATEMENT OF THE DEFACTO COMPLAINANT

ANNEXURE II A TRUE COPY OF THE ORDER DATED 19/7/2014 IN CRL MP NO 2156/2014 OF THE SESSIONS COURT,KOLLAM