Nijeesh.C.B vs State Of Kerala
2021 Latest Caselaw 393 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                  THE HONOURABLE MR.JUSTICE V.G.ARUN

   WEDNESDAY, THE 06TH DAY OF JANUARY 2021 / 16TH POUSHA, 1942

                        Crl.MC.No.231 OF 2015

  AGAINST THE JUDGMENT IN CC 265/2014 OF JUDICIAL MAGISTRATE OF
                    FIRST CLASS ,NEDUMKANDOM

     CRIME NO.265/2014 OF Nedumkandam Police Station , Idukki

PETITIONER:
               NIJEESH.C.B
               AGED 30 YEARS
               S/O. BHASKARAN, CHEMBAN HOUSE, MUKKOLA, NETTIRACHIRA,
               KUNDALIYOOR P.O., THRISSUR.

               BY ADVS.
               SRI.G.P.SHINOD
               SRI.GOVIND PADMANAABHAN
               SRI.MANU V.
RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY ITS PUBLIC PROSECUTOR, HIGH COURT OF
               KERALA, ERNAKULAM.

      2        SUB INSPECTOR OF POLICE
               NEDUMKANDOM POLICE STATION, NEDUMKANDOM, IDUKKI.

      3        BABU K. GEORGE
               S/O.GEORGE, KAVALAKKATTU HOUSE, THANKAMONY, IDUKKI.

      4        MANOHARAN
               S/O.VELAYUDHAN, PARACKAL HOUSE, MOONNAM MILE, CHINNAR
               KARA, ELAPPARA VILLAGE, IDUKKI.

      5        SALIM
               S/O.ILLYAS, KALAPPURA HOUSE, AMAYATHRA BHAGOM,
               UDUMMBANOOR KARA, UDUMBANNOOR VILLAGE, IDUKKI.

      6        SASI KUMAR
               S/O. KUNJOONJU, VALLUZHUTHI HOUSE, PONNANGANI BHAGOM,
               KOMBAYAR PARA, PARATHODU VILLAGE, IDUKKI.

               SR.PP.C.S.HRITHWIK


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
06.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crmc 231/2015                        2




                                V.G.ARUN, J.

                ===========================
                       Crl.M.C. No.231 of 2015
                ===========================
                  Dated this the 6th day of January, 2021

                                  ORDER

The prayer in this Crl.M.C is to quash the proceedings in

C.C.No.265 of 2014 on the file of JFCM, Nedumkandam. Being a

Crl.M.C of the year 2015, pertaining to a crime of 2014, a report was

called for, from the jurisdictional Magistrate Court. In the report, the

learned Magistrate has reported that as per judgment dated

18.08.2017 in C.C.No.265 of 2014, the accused was acquitted under

Section 248(1) Cr.P.C. In the light of the said report, the Crl.M.C is

closed.

Sd/-

V.G.ARUN JUDGE

lgk

APPENDIX

PETITIONER'S ANNEXURES:

ANNEXURE I A CERTIFIED COPY OF THE FIR IN CRIME NO.

787 OF 2013 OF NEDUMKANDOM POLICE STATION.

ANNEXURE II A CERTIFIED COPY OF THE FINAL REPORT IN CRIME NO.787 OF 2013 OF NEDUMKANDOM POLICE STATION.