Diljith vs Mathews
2022 Latest Caselaw 8399 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
        FRIDAY, THE 1ST DAY OF JULY 2022 / 10TH ASHADHA, 1944
                       CRL.MC NO. 5407 OF 2013
   AGAINST THE ORDER/JUDGMENT IN CC 491/2012 OF CHIEF JUDICIAL
 MAGISTRATE ,TRIVANDRUM / SPECIAL COURT FOR TRIAL OF CYBER CRIME


PETITIONERS/ACCUSED:

    1      DILJITH
           S/O. DOMINIC PEREIRA, AGED 30 YEARS, RESIDING AT
           MOHANAM, P.R.A-50, CHAKKA, THIRUVANANTHAPURAM.

    2      DOMINIC PEREIRA
           AGED 55 YEARS, RESIDING AT NO. 15, MOHANAM, P.R.A-50,
           CHAKKA, THIRUVANANTHAPURAM.

    3      VIMALA DOMINIC PEREIRA
           AGED 52 YEARS, RESIDING AT MOHANAM, P.R.A-50, CHAKKA,
           THIRUVANANTHAPURAM.

           BY ADVS.
           SRI.A.CHANDRA BABU
           SRI.S.P.SREEJITH


RESPONDENTS/COMPLAINANT & STATE:

    1      MATHEW S.
           S/O. SUKUMARAN, N.L.R.A-21, ULLOOR, MEDICAL COLLEGE
           (P.O.), THIRUVANANTHAPURAM - 695 011.

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

           BY ADV.M.K.PUSHPALATHA - PP
     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. 5407 OF 2013

                                         2


                  BECHU KURIAN THOMAS, J.
                ===========================
                    Crl. M.C.No. 5407 of 2013
                ============================
                     Dated this the 1st day of July, 2022


                                      ORDER

The learned counsel for the petitioners submitted that the

Crl.M.C. has become infructuous.

Accordingly, this Criminal Miscellaneous application is

dismissed as infructuous.

Sd/-

BECHU KURIAN THOMAS JUDGE ssa/