Anil vs State Of Kerala
2021 Latest Caselaw 14625 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE P.SOMARAJAN
         WEDNESDAY, THE 14TH DAY OF JULY 2021 / 23RD ASHADHA, 1943
                         CRL.MC NO. 5446 OF 2017
    CRIME NO.1259/2017 OF Palarivattom Police Station, Ernakulam
AGAINST THE ORDER/JUDGMENT IN CMP 2473/2017 OF JUDICIAL MAGISTRATE OF
            FIRST CLASS - IX, ERNAKULAM (TEMPORARY), ERNAKULAM
PETITIONERS/ ACCUSED 1 TO 4:

     1        ANIL
              PANJOS GARDENS, FLAT NO.19-A,PADIVATTOM, EDAPPALLY PO,
              COCHIN-682024.

     2        DR. MAN0J PANICKER
              PANJOS GARDENS, FLAT NO.15B,PADIVATTOM, EDAPPALLY PO,
              COCHIN.682024..

     3        GEORGE JACOB
              PANJOS GARDENS, FLAT NO.14B, PADIVATTOM, EDAPPALLY ,
              KOCHI.682024.

     4        JAIN JOB
              AGED 40 YEARS, S/O M.P JOB,RESIDING AT PANJOS GARDEN,
              FLAT NO.16B, PADIVATTOM, EDAPPALLY , KOCHI.682024.

              BY ADVS.
              MANSOOR.B.H.
              VIDYA KURIAKOSE
              V.SREEJITH (K/1398/2000)



RESPONDENTS/STATE & DE-FACTO COMPLAINANT:

     1        STATE OF KERALA
              (CRIME NO.1259/2017 PALARIVATTOM POLICE
              STATION)REPRESENTED BY THE PUBLIC PROSECUTOR,HIGH COURT
              OF KERALA, KOCHI.682031.

     2        THE SUB INSPECTOR OF POLICE
              PALARIVATTOM POLICE STATION, ERNAKULAM.682024.
 CRL.MC NO. 5446 OF 2017
                               2

    3     JOSE MANI
          AGED 65 YEARS, S/O LATE K I MANI,CONTRACTOR, KOTTOOR
          HOUSE, PADIVATTOM,EDAPALLY PO, COCHIN.682024,
          EDAPPALLY VILLAGE,KANAYANNOOR TALUK, ERNAKULAM
          DISTRICT, NOW RESIDING AT 2284, 14TH A MAIN, HAL
          SECOND STAGE, INDIRA NAGAR,BANGALORE, PIN-560008.

          R1 & R2 BY ADV.SRI. RAMESH CHAND, PUBLIC PROSECUTOR

          R3 BY ADVS. SRI.ANOOP.V.NAIR
                      SHRI.NIKITHA ANTONY




     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
14.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.MC NO. 5446 OF 2017
                            3



                          ORDER

The learned counsel for the petitioners fairly

submitted that the matter has become infructuous.

Hence, the Crl.M.C is dismissed as infructuous.

Sd/-

P.SOMARAJAN JUDGE SPV CRL.MC NO. 5446 OF 2017

APPENDIX

PETITIONERS' ANNEXURE

ANNEXURE 1 CERTIFIED COPY OF THE F.I.R REGISTERED BY THE 2ND RESPONDENT AS CRIME NO.1259/2017 DATED 25.7.2017.

ANNEXURE II TRUE COPY OF THE COMPLAINT DATED 11.7.2017 ALONG WITH THE FIR FILED BY THE COMPLAINANT BEFORE THE PALARIVATTOM POLICE STATION.

ANNEXURE III TRUE COPY OF THE COMPLAINT FILED BEFORE THE MAGISTRATE COURT DATED 11.7.2017.

ANNEXURE IV TRUE COPY OF PETITION FOR INJUNCTION FILED BY THE COMPLAINANT IN O.S NO.717/2017 DATED 24.6.2017 ON THE FILE OF THE MUNSIFF'S COURT, ERNAKULAM-II.

ANNEXURE V TRUE COPY OF INJUNCTION ORDER NO.I.A NO.4122/2017 IN O.S NO.717/2017 DATED 30.6.2017 OF THE MUNSIFF'S COURT, ERNAKULAM-II.

ANNEXURE VI TRUE COPY OF THE COUNTER AFFIDAVIT IN I.A NO.4122/2017 IN O.S NO.717/2017 DATED 3.7.2017.

ANNEXURE VII TRUE COPY OF EXTRACT OF EVENTS ON 8.7.2017 AT PANJOS GARDENS.

ANNEXURE VIII TRUE COPY OF NOTICE DATED 30.7.2017 ISSUED BY THE 2ND RESPONDENT.

ANNEXURE IX TRUE COPY OF AUDITOR'S REPORT.

RESPONDENTS' EXHIBITS: NIL //TRUE COPY//

PA TO JUDGE