Gangadharan Nambiar vs State Of Kerala
2023 Latest Caselaw 9087 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 WEDNESDAY, THE 23RD DAY OF AUGUST 2023 / 1ST BHADRA, 1945
                   CRL.A NO. 1537 OF 2006
AGAINST THE ORDER/JUDGMENT SC 360/1999 OF DISTRICT COURT &
                 SESSIONS COURT,THALASSERY
            SLP 334/2006 OF HIGH COURT OF KERALA
APPELLANT/S:

          GANGADHARAN NAMBIAR
          S/O. SANKARAN NAMBIAR, DEVALAYAM, PAZHASSI
          AMSOM,, KAYANI DESOM, P.O. KAYANI, KANNUR
          DISTRICT.
          BY ADV SRI.P.VIJAYAKUMAR


RESPONDENT/S:

    1     STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR,, HIGH COURT OF
          KERALA, ERNAKULAM.
    2     BABY PADMANABHAN
          S/O. PADMANABHAN MASTER, THELAKANDAN VEETTIL,,
          KAYANI DESOM, PAZHASSI AMSOM, P.O. KAYANI,,
          KANNUR DISTRICT.
    3     C.K. DHARMAJAN SO.GOVINDHAN NAMBIAR
          CHATHOTHU HOUSE, KAYANI DESOM, PAZHASSI AMSOM,,
          P.O. KAYANI, KANNUR DISTRICT.
    4     K. RAJEEVAN SO. GOPALAN
          KATTILEPURAYIL HOUSE, KAYANI DESOM, PAZHASSI
          AMSOM, P.O. KAYANI, KANNUR DISTRICT.
    5     M. SUDHAKARAN SO. GOVINDAN
          KARIYIL MOOLAPARAMB, KAYANI DESOM,, P.O. KAYANI,
          KANNUR DISTRICT.
    6     V. MADHU MADHUSUDHANAN SO.KUMARAN
          VELAKKA HOUSE, KAYANI DESOM, PAZHASSI AMSOM,,
          P.O. KAYANI, KANNUR DISTRICT.
    7     K.V. VIJAYAN SO. CHATHUKUTTY PANICKER
          KUNHIPURAYIL HOUSE, KAYAI DESOM, PAZHASSI AMSOM,,
                                       -2-
Crl.A. No. 1537 of 2006



                P.O. KAYANI, KANNUR DISTRICT.
       8        K.P. SATHYAN SO. CHATHUKUTTY PANICKER
                KUNHIPURAYIL HOUSE, KAYAI DESOM, PAZHASSI AMSOM,,
                P.O. KAYANI, KANNUR DISTRICT.
                BY ADVS.
                SRI.CIBI THOMAS
                SRI.JAYANANDAN MADAYI PUTHIYAVEETTIL
                SRI.K.V.PAVITHRAN


OTHER PRESENT:

                SMT. MAYA M.N, PP


        THIS     CRIMINAL   APPEAL   HAVING   COME   UP   FOR   ADMISSION   ON
23.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                       -3-
Crl.A. No. 1537 of 2006



                              P.V.KUNHIKRISHNAN, J.
                             ======================================================

                                  Crl.A. No. 1537 of 2006
                          =============================================================

                      Dated this the 23rd day of August, 2023

                                                ORDER

This appeal is filed against the judgment, passed by the

Additional Sessions Judge, Thalasserry, dated 16.01.2006 in SC

No.360 of 1999 acquitting the accused.

Appellant is the complainant. When this appeal came up for

consideration, counsel appearing for the 2 nd respondent submitted that

there is no representation for the appellant and he has got information

that the appellant is no more. Therefore, this Court directed the Pubic

Prosecutor to verify whether the appellant is alive. Now the Public

Prosecutor, after the enquiry through the police, submitted that the

appellant is no more. No legal heirs came up with petition to pursue

this appeal. If that is the case, this Crl.Appeal need not be retained.

Accordingly, this Crl.Appeal is closed.

SD/-

P.V.KUNHIKRISHNAN JUDGE das