Dr.Nayan Thara vs State Of Kerala
2023 Latest Caselaw 1550 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
  FRIDAY, THE 20TH DAY OF JANUARY 2023 / 30TH POUSHA, 1944
                   CRL.MC NO. 5736 OF 2014
 AGAINST THE ORDER/JUDGMENT CMP 3328/2014 OF CHIEF JUDICIAL
                     MAGISTRATE PALAKKAD
 [CRIME NO.1219/2014 OF PALAKKAD TOWN SOUTH POLICE STATION]
PETITIONER/ACCUSED NO.3:

          DR.NAYAN THARA
          AGED 45 YEARS
          W/O.DR.KRISHNA KUMAR,
          DR.MENON'S NURSING HOME,
          OLD KOZHIKODE ROAD,
          OLAVAKADU, PALAKKAD DISTRICT.
          BY ADVS.
          SRI.B.RAMAN PILLAI (SR.)
          SRI.R.ANIL
          SRI.T.ANIL KUMAR
          SRI.MANU TOM
          SRI.M.SUNILKUMAR
          SRI.SUJESH MENON V.B.
          SRI.THOMAS ABRAHAM NILACKAPPILLIL
          SRI.M.VIVEK


RESPONDENTS/COMPLAINANT :

    1     STATE OF KERALA
          REP. BY THE PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA,ERNAKULAM.
    2     M.C.MENON
          S/O.KUTTAN NAIR,
          CICILI VIHAR, ALAVATTOM,
          CHANDRANAGAR, PALAKKAD.
          BY ADVS.
          PUBLIC PROSECUTOR SRI.NOUSHAD K.A.
          SRI.M.JITHESH MENON


THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
20.01.2023, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC 5736/2014


                                           2



                          BECHU KURIAN THOMAS, J
                        ...........................................
                            CRL.M.C.No.5736 of 2014
                           .....................................
                   Dated this the 20 th day of January, 2023

                                         ORDER

Petitioner challenges the First Information Report in Crime

No.1219/2014 of Palakkad Town South Police Station,

Palakkad District.

2. Sri.Noushad K.A., the learned Public Prosecutor, upon

instructions, submitted that, pursuant to the investigation

into the said crime, a final report was filed on 30.10.2014

referring the case as 'civil in nature'.

In view of the above, this petition filed under Section 482

of Cr.P.C. has become infructuous. Accordingly, th is

Crl.M.C. is dismissed as infructuous.

Sd/-

BECHU KURIAN THOMAS JUDGE AMV/21/01/2023