Shijesh vs State Of Kerala
2021 Latest Caselaw 836 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.4118 OF 2013

 AGAINST THE ORDER/JUDGMENT IN CC 650/2013 OF JUDICIAL MAGISTRATE
                   OF FIRST CLASS -I,KOYILANDY

  CRIME NO.30/2013 OF Chelannur Excise Range Office , Kozhikode


PETITIONERS:

      1        SHIJESH
               AGED 38 YEARS
               S/O. CHOYIKUTTY, ERANJOLI, ELATHUR AMSOM DESOM,
               KOZHIKODE TALUK.

      2        JOY M.M.
               AGED 48 YEARS
               S/O. MANI, MUTTATHKATTEL HOUSE, MALOTH VILLAGE,
               PUNNAKUNNU P.O., HOSDURG TALUK, KASARAGOD DISTRICT.

               BY ADV. SRI.NIREESH MATHEW

RESPONDENT:

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




               SRI.SANTHOSH PETER, SR.PP

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD              ON
08.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
                    P.V.KUNHIKRISHNAN, J
                  --------------------------------
                   Crl.M.C.No.4118 of 2013
                  --------------------------------
            Dated this the 8th day of January, 2021


                             ORDER

When this case came up for consideration, the Public

Prosecutor submitted that the petitioners are already acquitted

after facing trial. Hence, this Crl.M.C is infructuous. Therefore,

the same is dismissed as infructuous.

Sd/-

P.V.KUNHIKRISHNAN, JUDGE

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