David Varghese vs State Of Kerala
2021 Latest Caselaw 23531 Ker

Crl.M.C.No.5675/2017                   1




             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
  THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA,
                                1943
                       CRL.MC NO. 5675 OF 2017
    AGAINST THE ORDER/JUDGMENT IN CC 960/2012 OF JUDICIAL
         MAGISTRATE OF FIRST CLASS , ADOOR, PATHANAMTHITTA
PETITIONER/1st ACCUSED:

             DAVID VARGHESE,
             S/O.VARGHESE, RESIDING AT SNEHA BHAVAN, FROM
             KARTHIKAPALLIL THECKETHIL, ULLANNOOR MURI,
             KULANADA VILLAGE, KOZHENCHERRY TALUK, REPRESENTED
             BY HIS POWER OF ATTORNEY HOLDER RAVIKUMAR.K.R, S/
             O. RAGHAVAN PILLAI, MEENATHETHIL,
             KAIPUZHA MURI, KULANADA VILLAGE.

             BY ADVS.
             SRI.ROSHEN.D.ALEXANDER
             SMT.TINA ALEX THOMAS


RESPONDENT/STATE, PRIVATE COMPLAINANT & ACCUSED 2 TO 4:

     1       STATE OF KERALA,
             REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
             KERALA THROUGH SUB INSPECTOR OF POLICE, ADOOR
             POLICE STATION.

     2       GOPALA KURUP,
             S/O.KESAVAN NAIR, RESIDING AT SREEVILAS, NJETTOOR
             MURI, KULANADA VILLAGE,K OZHENCHERRY TALUK,
             PATHANAMTHITTA.

     3       AJILKUMAR,
             S/O.BHASKARAN PILLAI, PARANGIMAVUNILKKUNNATHIL,
             KAIPPUZHAMURI, KULANADA VILLAGE, PATHANAMTHITTA.
 Crl.M.C.No.5675/2017                      2



     4      RAJAN SAMUEL,
            GRACE VILLA, KAIPPUZHAMURI,
            KULANADA VILLAGE, PATHANAMTHITTA.

     5      P.K.MURALI,
            KUTTIPPALANILKKUNNATHIL, THUMBAMANTHAZHAM,
            CHENNEERKKARA, PATHANAMTHITTA.

     6      MURALEEDHARAN PILLAI,
            S/O.KRISHNAPPILLAI, VAISHAKH, KULLANNUR,
            KULANADA VILLAGE, PATHANAMTHITTA.

            BY ADVS.
            SRI.M.R.ABHILASH
            SMT.A.SREEPRIYA
            SRI.V.VISAL AJAYAN

            R1 BY SRI.ARAVIND V. MATHEW, PUBLIC PROSECUTOR




      THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON   25.11.2021,       THE   COURT   ON   THE   SAME   DAY   PASSED   THE
FOLLOWING:
 Crl.M.C.No.5675/2017                 3




                             ORDER

It is reported by the learned counsel for the petitioner/

accused that the petitioner is no more. Consequently, the

proceedings against him abated. Accordingly, Crl.M.C. is

dismissed as infructuous.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE

DG/25.11.21