Ratheesh Kumar vs State Of Kerala
2022 Latest Caselaw 8280 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
            THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
        FRIDAY, THE 1ST DAY OF JULY 2022 / 10TH ASHADHA, 1944
                      CRL.MC NO. 6253 OF 2018
 AGAINST THE ORDER/JUDGMENT IN CRIME NO.550/2018 OF MAYYIL POLICE
                      STATION, KANNUR DISTRICT
PETITIONER/3RD ACCUSED:

           RATHEESH KUMAR,
           AGED 62 YEARS,
           S/O RAGHAVAN, DAWATH RESIDENCY,
           OPP. BHAIKAKKA STATUE, V.V. NAGAR, GUJARATH-388120

           BY ADV K.V.SASIDHARAN


RESPONDENTS/COMPLAINANT AND STATE:

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

    2      M.K.CHANDRAHASSAN,
           S/O M.K.KUMARAN, ASTROLOGER, VASANTHA VIHAR,
           KANNAPURAMBA P.O., MALOTTU AMSOM.

    3      K.V.SUBASH JYOLSYAR,
           AGED 40 YEARS,
           S/O KRISHNAN, SREEPATHI, KIZHAKKE VEETTIL,
           CHERUKUNNU P.O., KANNAPURAM AMSOM,
           KANNUR TALUK, KANNUR DISTRICT.

    4      A.SHYJU,
           S/O NOT KNOWN TO THE PETITIONER, CHEKKIYULLATHIL VEEDU,
           CHERUVANCHERI P.O., KUTHUPARAMBA VIA, KANNUR DISTRICT.

           BY ADVS.
           V.A.SATHEESH
           SRI.M.S.VINEETH
           SRI.M.VIVEK RABINDRANATH
           SRI.GRASHIOUS KURIAKOSE (SR.)


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
01.07.2022, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 6253 OF 2018    -2-



                          ORDER

It is reported by the learned counsel for the

petitioner that the petitioner is no more. In such

circumstances, the prosecution against the petitioner has

abated. Accordingly, it is dismissed as abated.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE vv

APPENDIX OF CRL.MC 6253/2018

PETITIONER ANNEXURES

ANNEXURE A1 A TRUE COPY OF THE E-MAIL COMMUNICATION DATED 23.3.2018 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.

ANNEXURE A2 A TRUE COPY OF THE E-MAIL COMMUNICATION DATED 24.4.2018 ISSUED BY THE DAUGHTER OF THE 2ND RESPONDENT TO THE PETITIONER.

ANNEXURE A3 A TRUE COPY OF THE COMPLAINT AND FIR IN CRIME NO.550/2018 OF MAYYIL POLICE IN KANNUR DISTRICT.

ANNEXURE A4 A TRUE COPY OF THE ORDER IN CRL.M.A.NO.1/2018 IN CRL.M.C.NO.5828/2018 DATED 6.9.2018.