Sujith vs The District Superintendent Of ...
2023 Latest Caselaw 1769 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
    WEDNESDAY, THE 1ST DAY OF FEBRUARY 2023 / 12TH MAGHA, 1944
                         OP(CRL.) NO.99 OF 2014
AGAINST THE ORDER/JUDGMENT IN CMP 3004/2011 OF JUDICIAL MAGISTRATE
                         OF FIRST CLASS, ADOOR

PETITIONER:

            SUJITH,
            AGED 43 YEARS,
            S/O.SADASIVA KURUP,MUDIYILETHU HOUSE,
            VALLICODE VILLAGE,KOZHENCHERRY TALUK,PATHANAMTHITTA
            DISTRICT,PIN-689 648.

            BY ADVS.
            SRI.V.SETHUNATH
            SRI.S.JUSTUS


RESPONDENTS:
     1     THE DISTRICT SUPERINTENDENT OF POLICE,
           PATHANAMTHITTA,PIN-689 645.

    2       THE CIRCLE INSPECTOR OF POLICE,ADOOR,PIN-691 523.

    3       THE CIRCLE INSPECTOR OF POLICE,
            PATHANAMTHITTA,PIN-689 645.

    4       THE REGIONAL TRANSPORT OFFICER,
            MOTOR VEHICLES DEPARTMENT,PATHANAMTHITA,PIN-689 645.

    5       KRISHNA RAJ,AGED 38 YEARS,
            S/O.KESAVA PILLAI,KRISHNA BHAVANAM HOUSE,PULIMEL
            MURI,NOORANAD VILLAGE,MAVELIKKARA TALUK,ALAPPUZHA
            DISTRICT,PIN-690 504.

    6       SHAJAHAN,
            AGED 48 YEARS,
            SHAHIDA MANZIL,KANNAMKODE MURI,ADOOR
            TALUK,PATHANAMTHITTA DISTRICT,PIN-691 523.

            ADV. SEETHA S., PUBLIC PROSECUTOR


     THIS     OP   (CRIMINAL)   HAVING     COME   UP   FOR   ADMISSION   ON
01.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
  O.P.(Crl.) NO.99 OF 2014
                                     2



                   BECHU KURIAN THOMAS, J.
                     --------------------------------
                     O.P.(Crl.)No.99 of 2014
                    ---------------------------------
             Dated this the 1st day of February, 2023



                               JUDGMENT

The learned counsel for the petitioner submits that the matter has

become infructuous.

Accordingly, this O.P.(Crl.) is dismissed as infructuous.

Sd/-

BECHU KURIAN THOMAS, JUDGE ak O.P.(Crl.) NO.99 OF 2014

APPENDIX OF OP(CRL.) 99/2014

PETITIONER'S EXHIBITS:-

EXHIBIT P1 TRUE COPY OF THE R.C.PARTICULARS OF MINI LORRY HAVING REGN.NO.KL-2B-1868.

EXHIBIT P2 THE TRUE COPY OF THE AGREEMENT ENTERED INTO BETWEEN THE PETITIONER AND THE 5TH RESPONDENT.

EXHIBIT P3 THE TRUE COPIES OF THE ACKNOWLEDGEMENT ISSUED FROM THE OFFICE OF THE 1ST RESPONDENT AND CIRCLE INSPECTOR OF POLICE,ADOOR,CIRCLE INSPECTOR OF POLICE,PATHANAMTHITTA.

EXHIBIT P4 THE TRUE COPY OF THE C.M.P.3004 ON THE FILE OF THE J.F.M.C.,ADOOR.

EXHIBIT P5 THE TRUE COPY OF THE DEMAND NOTICE PRIOR TO ATTACHMENT OF LAND.