Gangadharan Nair vs State Of Kerala
2021 Latest Caselaw 824 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR. JUSTICE P.SOMARAJAN

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

                        CRL.A.No.953 OF 2020

 AGAINST THE ORDER/JUDGMENT IN CRMC 1120/2020 DATED 03-11-2020 OF
                     SESSIONS COURT,KOZHIKODE

     CRIME NO.1078/2020 OF Elathur Police Station , Kozhikode

APPELLANT/PETITIONER:

             GANGADHARAN NAIR
             AGED 70 YEARS
             S/O.ACHUTHAN NAIR, MADICHERRI VEEDU, KAKKODI,
             MAKKADA POST, KOZHIKODE - 673 611.

             BY ADVS.
             SRI.SAIJO HASSAN
             SRI.BENOJ C AUGUSTIN
             SRI.RAFEEK. V.K.
             SRI.U.M.HASSAN
             SMT.P.PARVATHY
             SMT.SURYA P SHAJI
             SHRI.MANAS P HAMEED
             SMT.AATHIRA SUNNY
             SHRI.ELDHO.N.MONCY
             SHRI.SHANAVAS K.A.

RESPONDENTS/RESPONDENT/STATE:
      1      STATE OF KERALA
             (REPRESENTED BY SHO, ELATHUR POLICE STATION,
             KOZHIKODE), REPRESENTED BY THE PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA, ERNAKULAM, KOCHI - 31.

ADDITIONAL RESPONDENT/DEFACTO COMPLAINANT:
      2      SHOBHANA
             AGED 62, D/O.PIRUNGAN, MANATTIL THAZHATH HOUSE,
             MAKKADA POST, KAKKODI, KOZHIKODE - 673 611.

             R1 BY ADV. SRI. M.R.DHANIL, PUBLIC PROSECUTOR
             2 BY ADV. SRI.PUSHPARAJAN KODOTH
             R2 BY ADV. SRI.K.JAYESH MOHANKUMAR
             R2 BY ADV. SMT.VANDANA MENON
             R2 BY ADV. SRI.VIMAL VIJAY
             R2 BY ADV. SRI.P.SHAMSUDDEEN

     THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON 08.01.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.A.No.953 OF 2020

                              2




                         JUDGMENT

The learned counsel for the appellant fairly

submitted that the matter has become infructuous.

Hence, the criminal appeal is dismissed as

infructuous.

Sd/-

P.SOMARAJAN

JUDGE SPV CRL.A.No.953 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE 1 TRUE COPY OF THE FIR DATED 13/10/2020 IN CRIME NO.1078/2020 OF ELATHOOR POLICE STATION ALONG WITH FIS OF 2ND RESPONDENT AND ITS LEGIBLE COPY.

RESPONDENTS' EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE