S.Jayakumar vs George P. Devasya
2023 Latest Caselaw 8364 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MRS. JUSTICE MARY JOSEPH
         TUESDAY, THE 1ST DAY OF AUGUST 2023 / 10TH SRAVANA, 1945
                          CRL.A NO. 168 OF 2021
  AGAINST THE JUDGMENT DATED 09.02.2021 IN CC NO.1954/2015 OF TEMPORARY
SPECIAL COURT OF THE JUDICIAL MAGISTRATE OF FIRST CLASS FOR THE TRIAL OF
         CASES UNDER SECTION 138 OF N.I ACT, THIRUVANANTHAPURAM.


APPELLANT/COMPLAINANT:

            S.JAYAKUMAR
            AGED 59 YEARS
            S/O. SUNDARESAN,
            TC - 30/1560(1), OTTALI HOUSE,
            CHAYAKUDI LAIN, PETTA P. O.,
            THIRUVANANTHAPURAM - 695 024.
            BY ADVS.
                BIJU BALAKRISHNAN
                SMT.V.S.RAKHEE
                SMT.K.J.GISHA
                SRI.AJMAL P.

RESPONDENTS/ACCUSED & STATE:

     1      GEORGE P. DEVASYA,
            AGED 69 YEARS,
            S/O. P. V. DEVASYA, VAZHYOOR HOUSE, CHIRAKULAM,
            CRRA - 52, VANCHIYOOR, VANCHIYOOR P. O.,
            THIRUVANANTHAPURAM - 695 035.

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

            BY ADVS.
                 M.SREEKUMAR

            SMT.SEENA c. (PUBLIC PROSECUTOR)

     THIS CRIMINAL APPEAL HAVING COME UP FOR ADMISSION ON 01.08.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.A NO.168/2021
                                     2




                                 JUDGMENT

Dated this the 01st day of August, 2023.

It is submitted by the learned counsel that the 1 st

respondent/accused is no more.

Therefore, appeal stands dismissed.

Sd/-

MARY JOSEPH

JUDGE JJ