Kuriakose I. Mathai vs The State Of Kerala
2021 Latest Caselaw 8915 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                 THE HONOURABLE MRS. JUSTICE M.R.ANITHA

   WEDNESDAY, THE 17TH DAY OF MARCH 2021 / 26TH PHALGUNA, 1942

                       Crl.MC.No.5752 OF 2014(B)

 AGAINST THE ORDER/JUDGMENT IN CRMC 1791/2014 DATED 01-10-2014 OF
                    SESSIONS COURT, ERNAKULAM

   CRIME NO.678/2014 OF Ramamangalm Police Station , Ernakulam


PETITIONER/DEFACTO COMPLAINANT:

             KURIAKOSE I. MATHAI
             S/O. PAILY MATHAI, IRUTHONIKKAL HOUSE, KOLANCHERY,
             ERNAKULAM DISTRICT.

             BY ADV. SRI.BABU S. NAIR

RESPONDENTS/STATE & 1ST ACCUSED:

      1      THE STATE OF KERALA
             REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
             KERALA, ERNAKULAM, KOCHI-682031, THROUGH THE STATION
             HOUSE OFFICER, RAMANANGALAM POLICE STATION, ERNAKULAM
             DISTRICT.

      2      SUNNY
             S/O. VARGHESE @ KUNJU,CHALUNILATHIL HOUSE, MARADI,
             KAYANADUKARA, MOOVATTUPUZHA, ERNAKULAM DISTRICT-
             686661.

             R2 BY ADV. SRI.GEORGE SEBASTIAN

OTHER PRESENT:

             SENIOR PP SRI.P.K.BABU

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD           ON
17.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.5752 OF 2014(B)

                                    2




                       M.R. ANITHA, J.
               =====================
                  Crl.M.C.No.5752 of 2014
              ======================
            Dated this the 17th day of March, 2021


                              ORDER

It is submitted on behalf of Sri. Babu S. Nair, learned

counsel for the petitioner that the matter has become

infructuous and the Crl.M.C. may be dismissed as infructuous.

Recording the submission, the Crl.M.C. is dismissed as

infructuous.

Sd/-

                                                 M.R.ANITHA

SHG                                                JUDGE

Crl.MC.No.5752 OF 2014(B)

APPENDIX PETITIONER'S/S ANNEXURES:

ANX.A. TRUE COPY OF THE ACCIDENT-CUM WOUND CERTIFICATE IN RESPECT OF THE PETITIONER ISSUED FROM THE MALANKARA ORTHODOX SYRIAN CHURCH MEDICAL COLLEGE, KOLANCHERRY DT. 17-8-2014.

ANX.B. TRUE COPY OF THE DISCHARGE SUMMERY OF A WORKER OF THE PETITIONER - SELVAM ISSUED FROM THE MEDICAL TRUST HOSPITAL, ERNAKULAM DATED 18-8-2014.

ANX.C. TRUE COPY OF THE DISCHARGE SUMMERY OF THE WORKER OF THE PETITIONER -SAJI ISSUED FROM THE MEDICAL TRUST HOSPITAL ERNAKULAM DATED 17-8-2014.

ANX.D. TRUE COPY OF THE FIR AND FIS IN CRIME NO.

678/2014 OF THE RAMAMANGALAM POLICE STATION DATED 17-8-2014.

ANX.E. TRUE COPY OF THE ORDER DATED 1-10-2014 IN CRL. M.C. NO. 1791/2014 OF THE COURT OF SESSION ERNAKULAM.