T.Thankachan vs State Of Kerala
2023 Latest Caselaw 2604 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE V.G.ARUN
    FRIDAY, THE 24TH DAY OF FEBRUARY 2023 / 5TH PHALGUNA, 1944
                        OP(CRL.) NO. 180 OF 2017
AGAINST THE ORDER/JUDGMENTSC 159/2009 OF DISTRICT COURT & SESSIONS
                            COURT,TRIVANDRUM
PETITIONER/S:

            T.THANKACHAN
            S/O. LATE TITUS, 'UTHRADAM', HOUSING
            BOARD,DHANUVACHAPURAM, AMARAVILA P.O,
            THIRUVANANTHAPURAM.
            BY ADV SRI.A.MOHAMMED


RESPONDENT/S:

    1       STATE OF KERALA
            REP. BY ITS PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
            ERNAKULAM.
    2       A UNNIKRISHNAN
            S/O. LATE C.S. PADMANABHA PANICKER, HEALTH & FAMILY
            WELFARE TRAINING CENTRE, QUARTERS NO.2, THYCAUD,
            THIRUVANANTHAPURAM.
    3       A. SAHADEVAN
            S/O. APPUKUTTAN, 'GOKULAM MURALI, INDUSTRIAL
            ESTATE,ESTATE P.O, OLAVAKKOD, PALAKKAD.
OTHER PRESENT:

            PP SRI RENJITH GEORGE


     THIS   OP    (CRIMINAL)   HAVING     COME   UP   FOR   ADMISSION   ON
24.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(CRL.) NO. 180 OF 2017
                                 2

                           JUDGMENT

Dated this the 24th day of February, 2023

Learned counsel for the petitioner submits that the relief

sought has been rendered infructuous. This is recorded and

the original petition is dismissed as infructuous.

Sd/-

V.G ARUN JUDGE

SJ