Likhil T.G vs State Of Kerala
2021 Latest Caselaw 61 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                  THE HONOURABLE MR.JUSTICE V.G.ARUN

     MONDAY, THE 04TH DAY OF JANUARY 2021 / 14TH POUSHA, 1942

                        Crl.MC.No.756 OF 2015

  CRIME NO.836/2014 OF Varandarappally Police Station , Thrissur


PETITIONERS:

      1        LIKHIL T.G.
               AGED 35 YEARS
               S/O.GOVINDAN, THAIPARAMBIL HOUSE, MUTTITHADI P.O.,
               KALOOR ALANGAD, THRISSUR.

      2        GOVINDAN
               AGED 70 YEARS
               S/O.SANKUNNI, THAIPARAMBIL HOUSE, MUTTITHADI P.O.,
               KALOOR ALANGAD, THRISSUR.

      3        RATNABHAI
               AGED 57 YEARS
               W/O.GOVINDAN, THAIPARAMBIL HOUSE, MUTTITHADI P.O.,
               KALOOR ALANGAD, THRISSUR.

      4        LEKHA
               D/O.GOVINDAN, THAIPARAMBIL HOUSE, MUTTITHADI P.O.,
               KALOOR ALANGAD, THRISSUR.

               BY ADV. SHRI.K.B.GANGESH

RESPONDENTS:

      1        STATE OF KERALA
               REP.BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA.

      2        RAKHI V.R.
               AGED 24 YEARS
               D/O.RAMAKRISHNAN, VAKAYIL HOUSE, ASHTAMICHIRA P.O.,
               THRISSUR DISTRICT.


               PP RENJITH T.R.

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
04.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crmc 756/2015                         2


                              V.G.ARUN, J.

                ===========================
                       Crl.M.C. No.756 of 2015
                ===========================
                  Dated this the 4th day of January, 2021

                                  ORDER

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. It is

reported that cognizance was taken for offences punishable under

Section 406, 498A, 50(i), 294(b) and 420 r/w 34 IPC and the case

numbered as C.C.No.9093 of 2014 on the files of the JFCM,

Irinjalakkuda. After trial, the petitioners(accused 1 to 4) were

acquitted under Section 248(1) Cr.P.C, as per judgment dated

04.04.2017.

In view of this subsequent development, the Crl.M.C is closed.

Sd/-

V.G.ARUN JUDGE

lgk

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF THE FIR IN CRIME NO.836/2014 OF VARATHARAPPILLY POLICE STATION.

ANNEXURE A2 TRUE COPY OF THE PETITION FOR DIVORCE-

OP NO.1107/2012 FILED BY THE 1ST ACCUSED BEFORE FAMILY COURT, IRINJALAKKUDA.

ANNEXURE A3 TRUE COPY OF FIR IN CRIME NO.1991/2012 OF PUTHUKKAD POLICE STATION.

ANNEXURE A4 TRUE COPY OF FINAL REPORT IN CRIME NO.1991/2012 OF PUTHUKKAD POLICE STATION.