Reghunath vs State Of Kerala
2021 Latest Caselaw 612 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                 THE HONOURABLE MR.JUSTICE V.G.ARUN

    THURSDAY, THE 07TH DAY OF JANUARY 2021 / 17TH POUSHA, 1942

                       Crl.MC.No.4409 OF 2014

AGAINST THE JUDGMENT IN SC 885/2007 DATED 12-04-2013 OF ADDITIONAL
                ASSISTANT SESSIONS COURT, THRISSUR

 AGAINST THE ORDER IN CMP 4168/2014 DATED 30-07-2014 OF JUDICIAL
             MAGISTRATE OF FIRST CLASS -III,THRISSUR

       CRIME NO.294/2006 OF Ollur Police Station , Thrissur


PETITIONER/ACCUSED NOS. 5 AND 6:

      1      REGHUNATH
             AGED 44 YEARS
             S/O.JAGADAPPAN NAIR, MANNATTIKAVIL HOUSE, PONNUKARA
             DESOM, PONNUKKARA VILLAGE.

      2      ABILASH
             AGED 33 YEARS
             S/O.KOCHUKUTTAN, PONNUKARA HOUSE, PONNUKARA DESOM,
             PONNUKKARA VILLAGE.

             BY ADVS.
             SRI.C.P.UDAYABHANU
             SMT.P.A.MENISHA

RESPONDENT/COMPLAINANT:

             STATE OF KERALA
             REPRESENTED BY ASP OF POLICE, OLLUR POLICE STATION,
             (CRIME NO.294/2006) REPRESENTED BY THE PUBLIC
             PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM.

             R1 BY PUBLIC PROSECUTOR

OTHER PRESENT:

             SR.PP.C.S.HRITHWIK

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
07.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.4409 OF 2014             ..2..




                               ORDER

Dated this the 7th day of January 2021

Being a Criminal M.C. of the year 2014,

pertaining to a crime of 2006, a report was called for

from the jurisdictional Magistrate Court. It is reported

that during the pendency of this Criminal M.C, a

second Criminal M.C. was filed by the petitioners,

challenging the final report and the further

proceedings based on that. As per judgment dated

18.01.2019 in Criminal M.C.No.8808/2018, this Court

has quashed the final report and further proceedings

in S.C.No.169/2016.

Hence, nothing survives for consideration and

accordingly, the Criminal M.C.is closed.

Sd/-

                                             V.G.ARUN
     SB/07/01/2021                             JUDGE
 Crl.MC.No.4409 OF 2014          ..3..



                            APPENDIX
     PETITIONER'S/S EXHIBITS:



     ANNEXURE P1         ANNEXURE I: A CERTIFIED COPY OF THE

REPORT DT.NIL SUBMITTED BY THE RESPONDENT BEFORE THE JFCM III, THRISSUR.

ANNEXURE P2 ANNEXURE II: PHOTOCOPY OF FIR IN CRIME NO.294/2006 OF OLLUR POLICE STATION, THRISSUR DT.

ANNEXURE P3 ANNEXURE III: PHOTOCOPY OF FINAL REPORT IN CRIME NO.294/2006 OF OLLUR POLICE STATION, THRISSUR DIST.

ANNEXURE P4 ANNEXURE IV: PHOTOCOPY OF THE CMP 92/2010 ON 29-3-2010 FILED BY THE DE- FACTO COMPLAINANT.

ANNEXURE P5 ANNEXURE V: PHOTOCOPY OF THE ORDER IN CMP 92/10 DT.17-1-2012 PASSED BY THE ADDL.ASST.SESSIONS COURT, THRISSUR.

ANNEXURE P6 ANNEXURE VI: PHOTOCOPY OF THE JUDGMENT IN SC 885/07 PASSED BY THE ADDL. ASST.SESSIONS COURT, THRISSUR.

ANNEXURE P7 ANNEXURE VII: PHOTOCOPY OF THE REMAND REPORT OF A5 AND A6 SUBMITTED BY THE RSPONDENT.

ANNEXURE P8 ANNEXURE VIII: PHOTOCOPY OF THE ORDER PASSED BY JFCM COURT-III, THRISSUR IN THE BAIL APPLICATION FILED BY A5 AND A6.

                   //true copy//    P.A to Judge