Sreerag vs State Of Kerala
2021 Latest Caselaw 18980 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
          THE HONOURABLE MRS. JUSTICE M.R.ANITHA
FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943
                    CRL.MC NO. 3530 OF 2021
  AGAINST THE ORDER/JUDGMENT IN CMP 467/2021 OF JUDICIAL
    MAGISTRATE OF FIRST CLASS -II, ERNAKULAM, ERNAKULAM
PETITIONER/ACCUSED NO.4:

         JOHN JOY
         AGED 28 YEARS
         S/O.JOY, PARIYADAN HOUSE, KIRALOOR,
         MUNDOOR.P.O, VELOOR VILLAGE,
         THRISSUR.

         BY ADV E.VIJIN KARTHIK


RESPONDENT/STATE:

         STATE OF KERALA
         REPRESENTED BY PUBLIC PROSECUTOR,
         HIGH COURT OF KERALA,
         ERNAKULAM-682031.

         BY ADV.SMT.SEENA.C, PUBLIC PROSECUTOR


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 10.09.2021, ALONG WITH Crl.MC.3538/2021, 3550/2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.M.C.NOs.3530, 3538 & 3550 OF 2021
                              -2-




         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
          THE HONOURABLE MRS. JUSTICE M.R.ANITHA
FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943
                    CRL.MC NO. 3538 OF 2021
  AGAINST THE ORDER/JUDGMENT IN CMP 465/2021 OF JUDICIAL
    MAGISTRATE OF FIRST CLASS -II, ERNAKULAM, ERNAKULAM
PETITIONER/ACCUSED NO.2:

         DHANEESH
         AGED 29 YEARS
         S/O SIVADASAN, PARAKKATTU HOUSE,
         VENMENADU P.O.PAVARATTY VILLAGE,
         THRISSUR

         BY ADV E.VIJIN KARTHIK


RESPONDENT/STATE:

         STATE OF KERALA
         REPRESENTED BY PUBLIC PROSECUTOR,
         HIGH COURT OF KERALA,
         ERNAKULAM-682 031.

         BY ADV.SMT.SEENA C, PUBLIC PROSECUTOR


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 10.09.2021, ALONG WITH Crl.MC.3530/2021 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.M.C.NOs.3530, 3538 & 3550 OF 2021
                              -3-



         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
          THE HONOURABLE MRS. JUSTICE M.R.ANITHA
FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943
                    CRL.MC NO. 3550 OF 2021
  AGAINST THE ORDER/JUDGMENT IN CMP 466/2021 OF JUDICIAL
    MAGISTRATE OF FIRST CLASS -II, ERNAKULAM, ERNAKULAM
PETITIONER/ACCUSED NO.3:

         SREERAG
         AGED 27 YEARS
         S/O.SASIDHARAN, KANDIRUTHY HOUSE,
         KAIPPARAMBU P.O., PUNTHUR,
         KAIPPARAMBU VILLAGE, THRISSUR

         BY ADV E.VIJIN KARTHIK


RESPONDENT/STATE:

         STATE OF KERALA
         REP.BY THE PUBLIC PROSECUTOR,
         HIGH COURT OF KERALA,
         ERNAKULAM. 682031

         BY ADV.SMT.SEENA C, PUBLIC PROSECUTOR


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 10.09.2021, ALONG WITH Crl.MC.3530/2021 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.M.C.NOs.3530, 3538 & 3550 OF 2021
                                -4-




                            ORDER

These petitions have been filed seeking to set aside Annexure

A2 order in C.M.P.Nos.467/2021, 465/2021 and 466/2021 in Crime

No.363/2021 of Central Police Station, Ernakulam.

When the matter came up for hearing, it is submitted by the

learned counsel for the petitioners and also the learned Public

Prosecutor that final report has already been filed in the above

crime and the matter has become infructuous. Therefore, these

petitions dismissed as infructuous.

Sd/-

M.R.ANITHA JUDGE nkr CRL.M.C.NOs.3530, 3538 & 3550 OF 2021

APPENDIX OF CRL.MC 3530/2021

PETITIONER'S ANNEXURE

Annexure A1 TRUE COPY OF THE ORDER DATED 18/6/2021 PASSED BY THE JUDICIAL FIRST CLASS MAGISTRATE COURT-II, ERNAKULAM IN CMP NO.380/2021 IN CRIME NO.363/2021 OF CENTRAL POLICE STATION,ERNAKULAM

Annexure A2 CERTIFIED COPY OF THE ORDER DATED 27/7/2021 IN CMP NO.467/2021 IN CRIME NO.363/2021 OF CENTRAL POLICE STATION. CRL.M.C.NOs.3530, 3538 & 3550 OF 2021

APPENDIX OF CRL.MC 3538/2021

PETITIONER'S ANNEXURE

Annexure A1 TRUE COPY OF THE ORDER DATED 18.6.2021 PASSED BY THE JUDICIAL FIRST CLASS MAGISTRATE COURT 11, ERNAKULAM IN CMP NO 383/2021 IN CRIME NO 363/2021 OF CENTRAL POLICE STATION ERNAKULAM

Annexure A2 CERTIFIED COPY OF THE ORDER DATED 27.7.2021 IN CMP NO 465/2021 IN CRIME NO 363/2021 OF CENTRAL POLICE STATION, ERNAKULAM CRL.M.C.NOs.3530, 3538 & 3550 OF 2021

APPENDIX OF CRL.MC 3550/2021

PETITIONER'S ANNEXURE

Annexure A1 TRUE COPY OF THE ORDER DATED 18/6/2021 PASSED BY THE JUDICIAL FIRST CLASS MAGISTRATE COURT II, ERNAKULAM IN CMP NO.376/2021 IN CRIME NO.363/2021 OF CENTRAL POLICE STATION, ERNAKULAM.

Annexure A2 CERTIFIED COPY OF THE ORDER DATED 27/7/2021 IN CMP NO.466/2021 IN CRIME NO.363/2021 OF CENTRAL POLICE STATION, ERNAKULAM