Shajesh K.V vs State Of Kerala
2021 Latest Caselaw 23532 Ker

Crl.M.C.No.4786/2020                 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. 4786 OF 2020
     AGAINST THE ORDER/JUDGMENT IN CC 497/2018 OF JUDICIAL
           MAGISTRATE OF FIRST CLASS ,MATTANNUR, KANNUR
PETITIONER/ACCUSED (ORIGINALLY ACCUSED NO.7):

             SHAJESH K.V.,
             AGED 41 YEARS,
             S/O.BALAN, SHAJU NIVAS HOUSE,
             KOLAYAD, THALASSERY, KANNUR DISTRICT-670 650.

             BY ADVS.
             JACKSON JOHNY
             SMT.ROSIN JOSEPH



RESPONDENT/DE FACTO COMPLAINANT (CWI):

             STATE OF KERALA,
             THROUGH STATION HOUSE OFFICER, IRITTY POLICE
             STATION,         (CRIME NO.78/2011), REP. BY THE
             PUBLIC PROSECUTOR,           HIGH COURT OF KEARLA,
             ERNAKULAM-682 031.

             R BY SRI.SUDHEER GOPALAKRISHNAN, 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.4786/2020              2



                           ORDER

It is reported that the petitioner in this case has faced

trial in C.C.No.497 of 2018 based on Annexure-A2 final report

and he was acquitted by the trial court. Accordingly, this

Crl.M.C is dismissed as infructuous.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE DG/25.11.21