Yunus Kunju vs State Of Kerala
2022 Latest Caselaw 2417 Ker

Crl.M.C.5318/2021
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              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE SUNIL THOMAS
   WEDNESDAY, THE 2ND DAY OF MARCH 2022 / 11TH PHALGUNA, 1943
                       CRL.MC NO. 5318 OF 2021
                CRIME NO.8/211 OF VACB, KOLLAM, Kollam
PETITIONER/S:

             YUNUS KUNJU, AGED 80 YEARS
             S/O.ABDULLAH KUNJU, MANAGER, ABDULLAH KUNJU MEMORIAL
             HIGH SCHOOL (AKMHSS), NOW RESIDING AT SHAJAHAN
             MANZIL, MANACAD CHERY, VADAKKEVILA, KOLLAM PIN 691
             010

             BY ADVS.
             C.P.UDAYABHANU
             NAVANEETH.N.NATH



RESPONDENT/S:

             STATE OF KERALA
             REP.BY THE DY.SUPERINTENDENT OF POLICE, VIGILANCE
             AND ANTI CORRUPTION BUREAU, KOLLAM (CRIME NO.08/2011
             OF VACB, KOLLAM), REP.BY THE PUBLIC PROSECUTOR, HIGH
             COURT OF KERALA, ERNAKULAM -31

             SR.GP:ADV.REKHA S


      THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
02.03.2022, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.M.C.5318/2021
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                                JUDGMENT

It is submitted by the learned counsel for the petitioner that the

petitioner has expired and hence, he does not propose to pursue the

Crl.M.C.

2. This is recorded.

Accordingly, Crl.M.C. is closed.

Sd/-

SUNIL THOMAS JUDGE Sbna/ Crl.M.C.5318/2021

APPENDIX OF CRL.MC 5318/2021

PETITIONER ANNEXURES

Annexure I A CERTIFIED COPY OF THE FIR IN CRIME NO.8/2011 OF VACB,KOLLAM PENDING ON THE FILE OF HON'BLE ENQUIRY COMMISSION AND SPECIAL COURT, THIRUVANANTHAPURAM

Annexure II COPY OF THE ONE DAY VERIFICATION REPORT DATED 21.6.2002

Annexure III COPY OF THE STAFF FIXATION PROCEEDINGS OF THE DISTRICT EDUCATIONAL OFFICER, KOLLAM DATED 24.9.2003 FOR THE YEAR 2002-2003