Jolly Thomas vs Annamma Joseph
2021 Latest Caselaw 9399 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MR. JUSTICE P.SOMARAJAN

     FRIDAY, THE 19TH DAY OF MARCH 2021 / 28TH PHALGUNA, 1942

                       Crl.MC.No.410 OF 2013(H)

   AGAINST THE ORDER/JUDGMENT IN CC 127/2012 OF CHIEF JUDICIAL
                  MAGISTRATE COURT, THODUPUZHA


PETITIONERS:

      1        JOLLY THOMAS
               S/O. THOMAS, AYPPAMPARAMBIL KUNNEL HOUSE,
               (PUKAMARATHUMKAL), VELLIKULANGARA KARA & VILLAGE,
               MUKUNDAPURAM TALUK.

      2        ROY THOMAS
               AYPPAMPARAMBIL KUNNEL HOUSE, (PUKAMARATHUMKAL),
               VELLIKULANGARA KARA & VILLAGE, MUKUNDAPURAM TALUK.

               BY ADVS.
               SRI.MATHEW JOHN (K)
               SHRI.DOMSON J.VATTAKUZHY

RESPONDENTS:

      1        ANNAMMA JOSEPH
               W/O. JOSEPH, CHEMMARAPALLIL HOUSE, ARAKKULAM POST,
               THODUPUZHA, PIN-685 591.

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

               R1 BY ADV. SRI.MANU TOM
               R2 BY ADV.SRI.RAMESH CHAND,PUBLIC PROSECUTOR

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD             ON
19.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.410 OF 2013(H)

                             2




                           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

//TRUE COPY//

PA TO JUDGE