Villan Kadeeja vs State Of Kerala
2021 Latest Caselaw 12790 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
      THE HONOURABLE MR. JUSTICE R. NARAYANA PISHARADI
  TUESDAY, THE 8TH DAY OF JUNE 2021 / 18TH JYAISHTA, 1943
                     OP(CRL.) NO. 204 OF 2021

FOR A DIRECTION TO DISPOSE SESSIONS CASE 99/2013 OF
ADDITIONAL SESSIONS COURT NO.III, MANJERI BY THE PRESENT
SESSIONS JUDGE WHO TOOK EVIDENCE AND HEARD THE CASE IN PART


PETITIONER/VICTIM:

         VILLAN KADEEJA
         AGED 46 YEARS
         W/O. ABOOBAACKER, KUNIYIL, KEEZHAUPARAMBU AMSOM,
         ERANADU TALUK, MALAPPURAM-673639.
         BY ADVS.
         S.RAJEEV
         SRI.K.K.DHEERENDRAKRISHNAN
         SRI.V.VINAY
         SRI.K.ANAND (A-1921)
         SRI.M.S.ANEER


RESPONDENT/STATE:

         STATE OF KERALA
         REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
         KERALA, ERNAKULAM-682031. (CRIME NO.240/2012 OF
         AREEKODE POLICE STATION, MALAPPURAM DISTRICT).


         SRI SANTHOSH PETER -SR PP

THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
08.06.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 O.P.(Crl) No.204/2021
                                           2




                     R.NARAYANA PISHARADI, J
                     **********************
                         O.P.(Crl) No.204 of 2021
                    -------------------------------------
                  Dated this the 8th day of June, 2021
                  ----------------------------------------

                            JUDGMENT

The report received from the Registrar (District Judiciary),

High Court shows that the Additional Sessions Judge-III, Manjeri

who had dealt with the case S.C.No.99/2013, was relieved from

the Court at Manjeri on 04.06.2021 and that she has taken

charge at the new station on 07.06.2021. it is also reported that

a new officer has taken charge as Additional Sessions Judge-III

at Manjeri on 07.06.2021.

2. In the aforesaid circumstances, learned counsel for the

petitioner submits that the original petition can be dismissed as

infructuous.

Consequently, the original petition is dismissed as

infructuous.

(sd/-)R.NARAYANA PISHARADI, JUDGE

jsr O.P.(Crl) No.204/2021

APPENDIX OF OP(CRL.) 204/2021

PETITIONER'S ANNEXURE

EXHIBIT P1 A COPY OF THE ORDER IN OP(CRL) NO.357 OF 2020 PASSED BY THIS HONOURABLE COURT. EXHIBIT P2 A COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER TO THE REGISTRAR AS EARLY AS 22.4.2021.

RESPONDENT'S ANNEXURE:

NIL

TRUE COPY

PS TO JUDGE