Philip Joseph vs State Of Kerala
2021 Latest Caselaw 2211 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

            THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                    &

                 THE HONOURABLE MRS. JUSTICE M.R.ANITHA

   WEDNESDAY, THE 20TH DAY OF JANUARY 2021 / 30TH POUSHA, 1942

                       WP(Crl.).No.438 OF 2014(S)


PETITIONER/S:

                PHILIP JOSEPH, AGED 37 YEARS,
                PRESENTLY WORKING AS HEAD AML COMPLIANCE AND MLRO,
                UAE EXCHANGE CENTRE CO.WLL, P.O.BOX NO.1825, MANAM,
                KINGDOM OF BAHRAIN, PERMANENTLY RESIDING AT REGAL
                ROYALE, FLAT -6A, BEHIND JAWAHARLAL NEHRU STADIUM,
                KALOOR, ERNAKULAM-682 017.

                BY ADVS.
                SRI.M.R.HARIRAJ
                SMT.M.A.JINSA MOL
                SMT.VINEETHA B.

RESPONDENT/S:

      1         STATE OF KERALA
                REPRESENTED BY THE CHIEF SECRETARY, SECRETARIAT,
                THIRUVANANTHAPURAM-695 001.

      2         THE SUB INSPECTOR OF POLICE,
                KOZHENCHERI POLICE STATION, PATHANAMTHITTA.

      3         ANISHA ROSE GEROGE,
                AJISH VILLA, CHARAMPARAMBIL, THEKEMALA
                P.O.,KOZHENCHERI ,PATHANAMTHITTA, KERALA-689 654.

      4         K.C.GEROGE,
                AJISH VILLA, CHARAMPARAMBIL, THEKEMALA
                P.O.,KOZHENCHERI ,PATHANAMTHITTA, KERALA-689 654.

      5         ROSAMMA GEROGE,
                AJISH VILLA, CHARAMPARAMBIL, THEKEMALA
                P.O.,KOZHENCHERI ,PATHANAMTHITTA, KERALA-689 654.

      6         ASHA CHERIYAN,
                PRAKRUTHI CHANDANA, KASHINAGAR, AMRITHA HALLI,
                BANGALORE NORTH-560 092.
 WP(Crl.).No.438 OF 2014

                                 2

      7      CHERIYAN GEORGE,
             PRAKRUTHI CHANDANA, KASHINAGAR, AMRITHA HALLI,
             BANGALORE NORTH-560 092.

      8      UNION OF INDIA, REPRESENTED BY THE SECRETARY
             TO GOVERNMENT OF INDIA, MINISTRY OF EXTERNAL
             AFFAIRS, NEW DELHI - 110001

             R1 BY DIRECTOR GENERAL OF PROSECUTION
             R8 BY ASSISTANT SOLICITOR GENERAL
             R1, R3 BY ADV. SMT.INDU SUSAN JACOB



             R1 & R2 BY SENIOR GOVERNMENT PLEADER
             SRI.K.B.RAMANAND

     THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD ON
20.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(Crl.).No.438 OF 2014

                                   3




                           JUDGMENT

Dated this the 20th day of January 2021

K.VINOD CHANDRAN, J.

Learned counsel for the petitioner submits that the

issue involved in the writ petition has become

infructuous.

Accordingly, the writ petition is dismissed as

infructuous.

Sd/-

K.VINOD CHANDRAN

JUDGE

Sd/-

M.R.ANITHA

JUDGE

uu

20.01.2021 WP(Crl.).No.438 OF 2014

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 EXT.P1. A TRUE COPY OF THE STATEMENT OF ACCOUNT FROM 25/4/2014 TO 25/10/2014 OF ACCOUNT NO.023201509562 WITH ICIC BANK LTD IN THE JOINT NAME OF THE PETITIONER AND THE 3RD RESPONDENT

EXHIBIT P2 EXT.P2. A TRUE COPY OF THE STATEMENT OF ACCOUNT FROM 25/10/2013 TO 24/4/2014 OF ACCOUNT NO.023201509562 WITH ICIC BANK LTD.

EXHIBIT P3 EXT.P3. A TRUE COPY OF THE PASSPORT SIZE PHOTOGRAPHS OF THE CHILDREN, MICHELLE ANI PHLIP AND MEGAN ANI PHILIP.