K.T.James vs State Of Kerala
2022 Latest Caselaw 9427 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
    WEDNESDAY, THE 17TH DAY OF AUGUST 2022 / 26TH SRAVANA, 1944
                         CRL.MC NO. 763 OF 2011
AGAINST THE ORDER/JUDGMENTCC 609/2010 OF JUDL. MAGISTRATE OF FIRST
                          CLASS, KOTHAMANGALAM
PETITIONER/S:

    1     K.T.JAMES
          MUNICIPALITY, KOTHAMANGALAM.
    2     K.G.GOPALAKRISHNAN SANITATION WORKER
          KOTHAMANGALAM MUNICIPALITY, RESIDING AT, KALAYATHUKODE
          HOUSE, VENDUVAZHI KARA,, KOTHAMANGALAM VILLAGE,
          KOTHAMANGALAM TALUK.
    3     C.P.GOPI SANITATION WORKER
          KOTHAMANGALAM MUNICIPALITY, RESIDING AT,
          CHELAKKAMOLAYIL HOUSE, VENDUVAZHI KARA,, KOTHAMANGALAM
          VILLAGE, KOTHAMANGALAM TALUK.
    4     M.A.AYYAPPAN SANITATION WORKER
          KOTHAMANGALAM MUNICIPALITY, RESIDING AT, MURIMOOTTY
          MOLETH, VARAPETTY KARA,, KOTHAMANGALAM VILLAGE,
          KOTHAMANGALAM TALUK.
          BY ADVS.
          SRI.K.RAMAKUMAR (SR.)
          SMT.ASHA BABU
          SMT.R.S.ASWINI SANKAR
          SRI.T.H.ARAVIND
          SRI.S.M.PRASANTH
          SRI.T.RAMPRASAD UNNI


RESPONDENT/S:

    1     STATE OF KERALA
          PUBLIC PROSECUTOR, HON'BLE HIGH COURT OF KERALA,,
          ERNAKULAM - 682 031.
    2     THE DIVISIONAL FOREST OFFICER
          KOTHAMANGALAM - 686 691.
    3     THE FOREST RANGE OFFICER
          KOTHAMANGALAM - 686 691.
     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
17.08.2022, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 763 OF 2011
                                         2

                     BECHU KURIAN THOMAS, J.
                -----------------------------------------
                       Crl. M.C.NO. 763 of 2011
                 ----------------------------------------
               Dated this the 17th day of August, 2022



                                   ORDER

Petitioners challenged the proceedings in C.C. No. 609 of 2010

on the files of the Judicial First Class Magistrate Court-I,

Kothamangalam. When the case came up for consideration today, the

learned counsel for the petitioner as well as the Special Government

Pleader for Forest informed that C.C.No609/2010 which arose from

O.R. 17/2009 of the Forest Range Office, Kothamangalam has ended

up in the discharge of the accused as per judgment dated 24/11/2021

of the Judicial First Class Magistrate Court-I, Kothamangalam.

In view of the above, nothing further survives in this Crl. M.C.

and the same is dismissed as infructuous.

Sd/-

BECHU KURIAN THOMAS JUDGE AJM/20/8/22 CRL.MC NO. 763 OF 2011

APPENDIX OF CRL.MC NO. 763 OF 2011

PETITIONER'S EXHIBITS :

ANNEXURE A TRUE COPY OF PRELIMINARY REPORT IN OFFENCE NO.17/2009 DATED 4.12.2009 ON THE FILE OF THE JUDL.1ST CLASS MAGISTRATE'S COURT, KOTHAMANGALAM.

ANNEXURE B TRUE COPY OF FIR NO. 1887/09 DATED 4.12.2009 ON THE FILE OF THE JUDL. 1ST CLASS MAGISTRATE'S COURT, KOTHAMANGALAM.

ANNEXURE C TRUE COPY OF GOVT. ORDER NO.G.O.(RT)NO.

4927/13/RD DT.07-09-2013 ISSUED BY R1.

RESPONDENT'S EXHIBITS :

EXHIBIT -R2(A) TRUE COPY OF MEMORANDUM BEARING NO.18880/C2/09/F&WLD DATED 28.5.2010.

EXHIBIT -R2(B) TRUE COPY OF G.O.(MS) NO.236/73/AD DT.

4.10.1978.

EXHIBIT -R2(C) TRUE COPY OF G.O.(MS)NO.70/79/AD DT.16.3.1979.

//TRUE COPY//

PA TO JUDGE