K. Yesudasan vs Dy. S.P. Vacb
2022 Latest Caselaw 5558 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                 THE HONOURABLE MR.JUSTICE K. BABU
      THURSDAY, THE 26TH DAY OF MAY 2022 / 5TH JYAISHTA, 1944
                      CRL.MC NO. 1196 OF 2018
   AGAINST THE ORDER/JUDGMENT IN CC 22/2014 ON THE FILES OF THE
  HONOURABLE ENQUIRY COMMISSIONER AND SPECIAL JUDGE (VIGILANCE),
                        THIRUVANANTHAPURAM.
PETITIONER:

          K. YESUDASAN
          AGED 55 YEARS
          S/O.KARUNAKARAN, AGED 55,KARUNA BHAVAN, HOLY CROSS
          NAGAR, AYIRA P.O.,PARASALA, THIRUVANANTHAPURM 695 002.
          BY ADVS.
          SRI.SASTHAMANGALAM S. AJITHKUMAR
          SRI.V.S.THOSHIN


RESPONDENT/STATE:

          DY. S.P. VACB
          THIRUVANANTHAPURAM UNIT - REPRESENTED BY PUBLIC
          PROSECUTOR,HIGH COURT OF KERALA, ERNAKULAM 682 031.
          BY ADVS.
          ADDL.DIRECTOR GENERAL OF PROSECUTION
          ADDL.DIRECTOR GENERAL OF PROSECUTION


OTHER PRESENT:

          SRI. RAJESH.A (SPL.GP) (VIGILANCE)


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
26.05.2022, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.M.C No. 1196 of 2018
                                             2




                               K.BABU, J.
                --------------------------------------
                        Crl.M.C No.1196 of 2018
               ---------------------------------------
                 Dated this the 26th day of May, 2022

                                        ORDER

The petitioner has challenged the final report

submitted in C.C No.22/2014 pending on the file of the

Enquiry Commissioner and Special Judge (Vigilance),

Thiruvananthapuram.

The trial in the matter was completed and the

petitioner was convicted for the offences punishable

under Sections 7, 13(1) (d) r/w 13(2) of P.C Act and he

has preferred Crl. Appeal No.376/2019, challenging the

conviction and sentence. Therefore, the Crl.M.C has

become infructuous.

Accordingly, the Crl.M.C is closed.

Sd/-

K.BABU, JUDGE rpk Crl.M.C No. 1196 of 2018

APPENDIX OF CRL.MC 1196/2018

PETITIONER ANNEXURES ANNEXURE A CERTIFIED COPY OF FINAL REPORT IN CC.

NO.22/14 U/S.7, 13(10 (D) R/W 13(2) OF P.C.ACT, 1988 ON THE FILE OF THE HON'BLE ENQUIRY COMMISSIONER AND SPECIAL JUDGE (VIGILANCE), THIRUVANANTHAPURAM.