K.Haridas vs State Of Kerala
2022 Latest Caselaw 1503 Ker

Crl.M.C.No.1280/2015                      1

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
           THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
 WEDNESDAY, THE 2ND DAY OF FEBRUARY 2022 / 13TH MAGHA, 1943
                        CRL.MC NO. 1280 OF 2015
     AGAINST THE ORDER/JUDGMENT IN CC 3/2011 OF JUDICIAL
               MAGISTRATE OF FIRST CLASS ,CHAVAKKAD
PETITIONER/PETITIONER/ACCUSED:

            K.HARIDAS,
            AGED 46 YEARS,
            S/O.SAROJINI AMMA, MAMMOTH HOUSE,
            ORUMANAYOOR AMSOM DESOM, CHAVAKKAD, THRISSUR.

            BY ADV SRI.RAJESH SIVARAMANKUTTY



RESPONDENTS/RESPONDENTS/STATE AND COMPLAINANT:

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

     2      SASI,
            S/O.VASU, EZHUTHACHAN VEETTIL, PUNNA DESOM,
            MANATHALA VILLAGE, CHAVAKKAD TALUK,
            THRISSUR DISTRICT.


      THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON   02.02.2022,       THE   COURT   ON   THE   SAME   DAY   PASSED   THE
FOLLOWING:
 Crl.M.C.No.1280/2015                 2




                            ORDER

It is reported by the learned counsel for the petitioner that

the petitioner is already convicted. In such circumstances, the

Crl.M.C. has become infructuous and accordingly, this Crl.M.C is

dismissed as infructuous.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE DG/2.2.22