T.M.Kuriakose vs Molly George
2022 Latest Caselaw 10576 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
 WEDNESDAY, THE 12TH DAY OF OCTOBER 2022 / 20TH ASWINA, 1944
                   CRL.MC NO. 2215 OF 2013
AGAINST THE ORDER/JUDGMENTOS 142/2006 OF MUNSIFF MAGISTRATE
                       COURT, DEVICOLAM
   OS 8/2007 OF SUB COURT / COMMERCIAL COURT, THODUPUZHA
PETITIONER:

          T.M.KURIAKOSE
          S/O.MATHAI, THAYYIL HOUSE,
          TEA COUNTY ROAD, MUNNAR
          BY ADVS.
          SRI.C.K.VIDYASAGAR
          SRI.P.CHANDY JOSEPH


RESPONDENTS:



    1     MOLLY GEORGE
          W/O.GEORGE, JANAPRIYA HOME NURSING OFFICE,
          KOTHAMANGALAM - 686 691.

    2     SUB INSPECTOR OF POLICE
          MUNNAR - 685 612.

    3     STATE OF KERALA
          REP BY THE PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, ERNAKULAM - 682 031.

          BY ADV SRI.G.SREEKUMAR (CHELUR)



THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
12.10.2022, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC 2215/2013


                                             2



                          BECHU KURIAN THOMAS, J
                        ...........................................
                            CRL.M.C.No.2215 of 2013
                           .....................................
                   Dated this the 12 th day of October, 2022

                                         ORDER

Petitioner challenges Annexure-A1 FIR in Crime

No.324/2013 of Munnar Police Station.

2. The learned Public Prosecutor, upon instructions,

submitted that the aforesaid crime was investigated and a

final report was filed, referring the case as one of civil

nature.

3. In view of the above, this Crl.M.C. has become

infructuous. Accordingly, the Crl.M.C. is dismissed as

infructuous.

Sd/-

BECHU KURIAN THOMAS JUDGE AMV/12/10/2022 CRL.MC 2215/2013

APPENDIX OF CRL.MC 2215/2013 PETITONER ANNEXURES:

ANNEXURE AI THE CERTIFIED COPY OF THE FIR AND FIS DATED 07-03-2022 IN CRIME NO.324/2013 OF MUNNAR POLICE.

ANNEXURE AII A PHOTOCOPY OF THE AGREEMENT DATED 19-02-

2004 EXECUTED BETWEEN THE PETITIONER AND HUSBAND OF THE 1ST RESPONDENT. ANNEXURE AIII A TRUE PHOTO COPY OF THE PLAINT IN O.S NO.142/2006 FILED BY THE HUSBAND OF THE 1ST RESPONDENT AGAINST THE PETITIONER BEFORE THE HON'BLE MUNSIFF COURT, DEVIKULAM. ANNEXURE AIV COPY OF THE PLAINT IN OS NO.8 OF 2007 FILED BY THE PETITIONER AGAINST THE HUSBAND OF THE IST RESPONDENT BEFORE THE SUB COURT, THODUPUZHA.

ANNEXURE AV WRITTEN STATEMENT FILED BY THE HUSBAND OF THE IST DEFENDANT IN O.S NO.8 OF 2007 BEFORE THE SUB COURT, THODUPUZHA.

ANNEXURE AVI THE TRUE PHOTOCOPY OF THE JUDGMENT DATED 15-10-2013 IN O.S NO.8 OF 2007 OF THE SUBORDINATE JUDGE, THODUPUZHA. ANNEXURE AVII TRUE PHOTOCOPY OF THE CHARGE IN CRIME NO.398 OF 2009 DATED 30-06-2009 OF MUNNAR POLICE STATION.

ANNEXURE AVIII TRUE PHOTOCOPY OF THE CHARGE DATED 25-06-

2012 IN CRIME NO.751 OF 2012 OF MUNNAR POLICE STATION.

ANNEXURE AIX TRUE PHOTOCOPY OF THE CMP NO.984 OF 2012 FILED BY THE IST RESPONDENT AGAINST THE PETITIONER AND THE HUSBAND OF THE IST RESPONDENT BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT, DEVIKULAM. ANNEXURE AX TRUE PHOTOCOPY OF THE PLAINT IN O.S NO.172 OF 2012 FILED BY THE PETITIONER AGAINST THE IST RESPONDENT DATED 27-06-2012. ANNEXURE AXI TRUE PHOTOCOPY OF THE ORDER DATED 27-06-

2012 IN CMP NO.984 OF 2012.