Bindu Pramod Panicker vs State Of Kerala
2021 Latest Caselaw 789 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.4434 OF 2020(D)

  AGAINST THE JUDGMENT IN MC 45/2016 OF JUDICIAL MAGISTRATE OF
                FIRST CLASS - I, KARUNAGAPPALLY


PETITIONER/S:

      1         BINDU PRAMOD PANICKER
                AGED 27 YEARS
                CHEMBAKASSERY THARAYIL HOUSE, NEELIKULAM MURI,
                KARUNAGAPPALLY, (REPRESENTED BY HER NEXT FRIEND AND
                MOTHER).

      2         ASSINI KUMARI,
                AGED 58 YEARS
                W/O. PURUSHOTHAMAN, CHEMBAKASSERY THARAYIL HOUSE,
                NEELIKULAM MURI, KULASEKHARAPURAM,
                KARUNAGAPPALY-690544.

                BY ADVS.
                SRI.RENJITH B.MARAR
                SMT.LAKSHMI.N.KAIMAL

RESPONDENT/S:

      1         STATE OF KERALA,
                REPRESENTED BY PUBLIC PROSECUTOR,
                HIGH COURT OF KERALA, ERNAKULAM-682031.

      2         PRAMOD V. PANICKER,
                AGED 43 YEARS, S/O. VIDYADHARAN PACNICKAR,
                S.G. VIDHYALAYA HOUSE, GANDHI NAGAR,
                KOPARGAON, AHMED NAGARA, MAHARASHTRA-423601.



                SRI.SANTOSH PETER, SR.PP

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD             ON
08.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.4434 OF 2020(D)               2




                               O R D E R

Dated this the 8th day of January 2021

This petition is filed to issue appropriate direction to the

lower court to take steps to execute Annexure A8 order.

When this matter came up for consideration today, it is seen

reported by the lower court that, Annexure A8 order is already

set aside in Crl.A No.163/2019 by the II Additional Sessions

Judge, Kollam. In the light of the above judgment, I think this

Criminal Miscellaneous Case need not be kept pending.

Therefore, this Crl.M.C is closed.

Sd/-

P.V.KUNHIKRISHNAN

JUDGE

ab

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE ORDER DATED 25/02/2013 IN SLP CIVIL NO. 8254/2013.

ANNEXURE A2 TRUE COPY OF THE ORDER DATED 20/09/2013 IN SLP CIVIL NO.8254/2013.

ANNEXURE A3 TRUE COPY OF THE ORDER DATED 30/07/2014 IN SLP CIVIL NO.8254/2013.

ANNEXURE A4 TRUE COPY OF THE ORDER DATED 25/08/2014 IN SLP CIVIL NO.8254/2013.

ANNEXURE A5 TRUE COPY OF THE ORDER DATED 26/02/2014 IN CRL. MP NO.57/2014 IN MC NO.357/2013.

ANNEXURE A6 TRUE COPY OF THE ORDER DATED 19/01/2015 IN SLP NO.8254/2013.

ANNEXURE A7 TRUE COPY OF THE ORDER DATED 16/02/2015 IN CIVIL APPEAL NO.2000/2015 PASSED BY THE HON'BLE SUPREME COURT.

ANNEXURE A8 TRUE COPY OF THE ORDER IN MC 45/2016 DATED 31/03/2016 PASSED BY THE JUDICIAL FIRST CLASS MAGISTRATE COURT, KARUNAGAPPALLY.

RESPONDENTS ANNEXURES: NIL

//TRUE COPY//

P.A TO JUDGE ab