Benjeena P.J vs State Of Kerala
2021 Latest Caselaw 251 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

               THE HONOURABLE MRS. JUSTICE SHIRCY V.

    TUESDAY, THE 05TH DAY OF JANUARY 2021 / 15TH POUSHA, 1942

                      Tr.P(Crl.).No.52 OF 2020

 AGAINST THE ORDER/JUDGMENT IN MC 204/2019 OF JUDICIAL MAGISTRATE
                 OF FIRST CLASS -II, MANANTHAVADY


PETITIONER:

              BENJEENA P.J.
              AGED 41 YEARS
              D/O. JOBOY P., POOMALAPARAMBIL HOUSE, KANIYARAM,
              MANANTHAVADY P.O. WAYANAD 670 645, NOW RESIDING AT
              CHAKIATH HOUSE, THUNDATHUMKADAVU, VARAPPUZHA P.O.
              ERNAKULAM 683 517.

              BY ADVS.
              S.SUNILKUMAR
              SRI.B.JITHU

RESPONDENTS/STATE:

      1       STATE OF KERALA
              REPRESENTED BY THE PUBLIC PROSECUTOR,
              HIGH COURT OF KERALA, ERNAKULAM- 682 031.

      2       C.P. PAPPACHAN
              AGED 66 YEARS
              S/O. KOCHAPPU (LATE), CHAKIATH HOUSE,
              THUNDATHUMKADAVU, VARAPPUZHA P.O., ERNAKULAM- 683517.

              R2 BY ADV. SRI.SOMAN P.PAUL
              R2 BY ADV. SRI.YASH THOMAS MANNULLY

              AJITH MURALI- P.P

     THIS TRANSFER PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD ON
05.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Tr.P.(Crl.No.52 of 2020

                                 2



                             ORDER

Dated this the 5th day of January 2021

It is submitted by both sides that M.C.No.204/2019 was

dismissed by the court below on 31.12.2020. Hence, this Tr.P.

(Crl.) has become infructuous. The submission is recorded.

Accordingly, this petition is dismissed as infructuous.

Sd/-

SHIRCY V.

JUDGE mpm