Roy vs The State Of Kerala
2021 Latest Caselaw 2523 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

              THE HONOURABLE MR. JUSTICE P.SOMARAJAN

     THURSDAY, THE 21ST DAY OF JANUARY 2021 / 1ST MAGHA, 1942

                    Crl.MC.No.8370 OF 2019(E)

AGAINST THE ORDER/JUDGMENT IN CC 1029/2018 OF JUDICIAL FIRST CLASS
                  MAGISTRATE COURT, TRIPUNITHURA

    CRIME NO.994/2018 OF HILL PALACE POLICE STATION, ERNAKULAM


PETITIONER/ACCUSED NO.1 & 2:

      1      ROY, AGED 58 YEARS,
             S/O.MATHAI, ATHANICKAL HOUSE, CHOORAKKADU
             THRIPUNITHURA, NOW RESIDING AT ATHANICKAL HOUSE,
             CANAL ROAD PALACE SQUARE, ERUVELI, CHOTTANIKKARA.

      2      ELDHO, AGED 25 YEARS,
             S/O.ROY, ATHANICKAL HOUSE, CHOORAKKADU THRIPUNITHURA,
             NOW RESIDING AT ATHANICKAL HOUSE, CANAL ROAD, PALACE
             SQUARE, ERUVELI, CHOTTANIKKARA.

             BY ADV. SRI.C.J.VARGHESE VINU

RESPONDENT/COMPLAINANT AND DEFACTO COMPLAINANT:

      1      THE STATE OF KERALA,
             REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
             KERALA, ERNAKULAM, (ON BEHALF OF THE SHO OF POLICE,
             HILL PALACE POLICE STATION, THRIPUNITHURA.)

      2      BABU, S/O.MATHEWKUTTY, AGED 61 YEARS, VALAYIL HOUSE,
             PERINGOL, PUTHUPPANAM, KOLENCHERY, IKKARANAD,
             ERNAKULAM.


             PUBLIC PROSECUTOR SRI.RAMESH CHAND

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD            ON
21.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.8370 OF 2019(E)          2




                                 ORDER

Crl.M.C is not pressed into service, fairly

submitted by the learned counsel for the

petitioners. Hence, Crl.M.C. is dismissed as not

pressed.

Sd/-

P.SOMARAJAN

JUDGE

msp

APPENDIX PETITIONER'S/S ANNEXURES:

ANNEXURE A1 CERTIFIED COPY OF CHARGE FINAL REPORT IN CC 1029/2018 ON THE FILES OF JFCM COURT THRIPUNITHURA.

ANNEXURE A2 TRUE COPY OF THE AGREEMENT BETWEEN DE FACTO COMPLAINANT AND PETITIONERS DATED 25.4.2019.

RESPONDENTS ANNEXURES:NIL

//TRUE COPY//

P.A. TO JUDGE