Dr. V.V.Haridas vs State Of Kerala
2021 Latest Caselaw 776 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

     FRIDAY, THE 08TH DAY OF JANUARY 2021 / 18TH POUSHA, 1942

                      Crl.MC.No.8213 OF 2017

AGAINST THE ORDER/JUDGMENT IN ST 3474/2017 OF JUDICIAL MAGISTRATE
                  OF FIRST CLASS -I, CHERTHALA


PETITIONER/ACCUSED:

             DR. V.V.HARIDAS
             AGED 75 YEARS, K.V.M HOSPITAL,CHERTHALA

             BY ADV. SRI.RONY JOSE

RESPONDENTS/STATE & COMPLAINANT:

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

      2      ASSISTANT LABOUR OFFICER
             GRADE II, CHERTHALA (SOUTH), KODATHIKAVALA, CHERTHALA
             688524

             R1-2 BY ADV. PUBLIC PROSECUTOR



             SRI.SANTOSH PETER, SR.PP

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
08.01.2021 ALONG WITH CRL.M.C NO.8215/2017, THE COURT ON THE SAME
DAY PASSED THE FOLLOWING:
 Crl.MC.Nos.8213 & 8215 of 2017

                                 2




            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

    FRIDAY, THE 08TH DAY OF JANUARY 2021 / 18TH POUSHA, 1942

                      Crl.MC.No.8215 OF 2017

     AGAINST THE ORDER/JUDGMENT IN ST 3475/2017 OF JUDICIAL
            MAGISTRATE OF FIRST CLASS -I, CHERTHALA


PETITIONER/ACCUSED:

             DR.V.V.HARIDAS
             AGED 75 YEARS, K.V.M. HOSPITAL,CHERTHALA

             BY ADV. SRI.RONY JOSE

RESPONDENTS/STATE & COMPLAINANT:

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

      2      ASSISTANT LABOUR OFFICER
             GARDE II, CHERTHALA (SOUTH), KODATHIKAVALA,
             CHERTHALA, 688524

             R1-2 BY GOVERNMENT PLEADER


             SRI.SANTOSH PETER, SR.PP

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
08.01.2021, ALONG WITH CRL.M.C NO.8213/2017 THE COURT ON THE
SAME DAY PASSED THE FOLLOWING:
 Crl.MC.Nos.8213 & 8215 of 2017

                                   3




                              ORDER

Dated this the 8th day of January 2021

When these cases came up for consideration, the

learned counsel appearing for the petitioners submitted

that he is not pressing these Crl.M.Cs because the

matter is already compounded. Therefore, these

Crl.M.Cs are dismissed as withdrawn.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM Crl.MC.Nos.8213 & 8215 of 2017

APPENDIX IN CRL.M.CNO.8213/2017 PETITIONER'S EXHIBITS:

ANNEXURE A1 A TRUE COPY OF THE LETTER DATED 30.08.2017 SUBMITTED BEFORE THE 2ND RESPONDENT

ANNEXURE A2 CERTIFICATE COPY OF THE COMPLAINT IN ST.

NO. 3474/2017 INSTITUTED BY THE 2ND RESPONDENT BEFORE THE JUDICIAL 1ST CLASS MAGISTRATE COURT I, CHERTHALA

ANNEXURE A3 A TRUE COPY OF THE ORDER DATED 09.08.2016 IN WA.NO. 1548/2016

RESPONDENTS' EXHIBITS: NIL Crl.MC.Nos.8213 & 8215 of 2017

APPENDIX IN CRL.M.C.NO.8215/2017 PETITIONER'S EXHIBITS:

ANNEXURE A1 A TRUE COPY OF THE LETTER DATED 30.08.2017 SUBMITTED BEFORE THE 2ND RESPONDENT

ANNEXURE A2 CERTIFIED COPY OF THE COMPLAINT IN ST. NO.

3475/2017 INSTITUTED BY THE 2ND RESPONDENT BEFORE THE JUDICIAL 1ST CLASS MAGISTRATE COURT I, CHERTHALA

ANNEXURE A3 A TRUE COPY OF THE ORDER DATED 09.08.2016 IN WA.NO. 1548/2016

RESPONDENTS' EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE