Sasidharan vs State Of Kerala
2021 Latest Caselaw 12729 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
             THE HONOURABLE MRS. JUSTICE MARY JOSEPH
     THURSDAY, THE 3RD DAY OF JUNE 2021 / 13TH JYAISHTA, 1943
                     OP(CRL.) NO. 401 OF 2020


   IN CRL.APPEAL 101/2020 OF THE PRINCIPAL DISTRICT AND SESSIONS
                          COURT, KOLLAM


PETITIONER/APPELLANT IN CRL.APPEAL 101/2020 OF THE PRINCIPAL
DISTRICT AND SESSIONS COURT, KOLLAM

          SASIDHARAN,
          AGED 71,
          S/O PADMANABHAN,
          PUTHENVEETIL,
          SRP MARKET P.O,
          THAZHAVA VILLAGE,
          KARUNAGAPPILLY,
          KOLLAM-690518.

          BY ADV SRI.PRAVEEN K.JOY


RESPONDENTS/STATE AND RESPONDENT IN CRL.APPEAL 101/2020 OF
PRINCIPAL DISTRICT AND SESSIONS COURT, KOLLAM

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

    2     SUPRABHA,
          AGED 47,
          W/O SASIDHARAN,
          PUTHENVEETIL,
          SRP MARKET P.O,
          THAZHAVA VILLAGE, KARUNAGAPPILLY,
          KOLLAM-690539.



          R1 BY PUBLIC PROSECUTOR SRI M.R DHANIL


    THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON 03.06.2021,
    THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(Crl)No.401 of 2020

                                  2




                            JUDGMENT

Dated this the 3rd day of June, 2021

It is submitted by the learned counsel for the

petitioner that the O.P.(Crl) has become

infructuous. Therefore, the petition stands

dismissed being infructuous.

Sd/-

MARY JOSEPH JUDGE MJL