Sakeer vs Shaji
2022 Latest Caselaw 3277 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
             THE HONOURABLE MRS. JUSTICE MARY JOSEPH
  FRIDAY, THE 18TH DAY OF MARCH 2022 / 27TH PHALGUNA, 1943
                    CRL.REV.PET NO. 5 OF 2018
   AGAINST THE JUDGMENT DATED 26.09.2017 IN CRL.APPEAL NO.
    68/2017 OF I ADDITIONAL COURT OF SESSIONS, KOZHIKODE


 AGAINST THE JUDGMENT DATED 31.01.2017 IN S.T.NO.53/2015 OF
     JUDICIAL FIRST CLASS MAGISTRATE COURT-II, KOYILANDY


REVISION PETITIONER/APPELLANT/ACCUSED:

            SAKEER, 41 YEARS, S/O.KUNHIPPAKKI,
            KEZHAPPURATH HOUSE, MELUR AMSOM, ELATTERI DESOM,
            KOYILANDY, KOZHIKODE.

            BY ADV. SMT.K.DEEPA (PAYYANUR)


RESPONDENTS/RESPONDENTS/COMPLAINANT & STATE:

    1       SIVADASAN, 50 YEARS, S/O.KUNHIRAMAN,
            KARADIPARAMBATH HOUSE, MELUR AMSOM, ELATTERI DESOM,
            KOYILANDY, KOZHIKODE, PIN - 673 001.

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

            R1 BY ADVS.   SRI.K.R.AVINASH (KUNNATH)
                          SRI.U.P.BALAKRISHNAN

            R2 BY SMT.SEENA C, PUBLIC PROSECUTOR



     THIS   CRIMINAL   REVISION   PETITION   HAVING   COME   UP   FOR
ADMISSION ON 18.03.2022, ALONG WITH CRL.REV.PET.13/2018, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.P.Nos.05 & 13 of 2018

                                 2



          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
           THE HONOURABLE MRS. JUSTICE MARY JOSEPH
   FRIDAY, THE 18TH DAY OF MARCH 2022 / 27TH PHALGUNA, 1943
                 CRL.REV.PET NO. 13 OF 2018
     AGAINST THE JUDGMENT DATED 26.09.2017 IN CRL.APPEAL
  NO.69/2017 OF I ADDITIONAL COURT OF SESSIONS, KOZHIKODE


   AGAINST JUDGMENT DATED 31.01.2017 IN S.T.NO.54/2015 OF
     JUDICIAL FIRST CLASS MAGISTRATE COURT-II, KOYILANDY


 REVISION PETITIONER/APPELLANT/ACCUSED:

           SAKEER, AGED 41 YEARS, S/O.KUNHIPPAKKI,
           KEZHAPPURATH HOUSE, MELUR AMSOM, ELATTERI DESOM,
           KOYILANDY, KOZHIKODE.

           BY ADV SMT.K.DEEPA (PAYYANUR)


 RESPONDENTS RESPONDENTS/COMPLAINANT & STATE:

     1     SHAJI, 42 YEARS, S/O.NARAYANAN,
           PILATHOTTATHIL HOUSE, MELUR AMSOM,
           ELATTERI DESOM, KOYILANDY,
           KOZHIKODE, PIN-673 551.

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

           R1 BY ADVS.SRI.K.R.AVINASH (KUNNATH)
                      SRI.U.P.BALAKRISHNAN

           R2 BY SMT.SEENA C, PUBLIC PROSECUTOR
      THIS CRIMINAL REVISION PETITION HAVING COME UP FOR
 ADMISSION ON 18.03.2022, ALONG WITH CRL.REV.PET.5/2018, THE
 COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.P.Nos.05 & 13 of 2018

                                 3




                              ORDER

Dated this the 18th day of March, 2022

It is submitted that the revision petitioner is already

arrested pursuant to the warrant issued to execute the sentence

imposed by the judgments assailed in the revision and therefore

the revision petitions have become infructuous.

In the above circumstances, both Crl.R.Ps stand dismissed

as infructuous.

Sd/-

MARY JOSEPH JUDGE

NAB