Jagan Thomas vs State Of Kerala
2023 Latest Caselaw 6330 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
              THE HONOURABLE MR.JUSTICE V.G.ARUN
    MONDAY, THE 12TH DAY OF JUNE 2023 / 22ND JYAISHTA, 1945
                      CRL.MC NO. 3892 OF 2014
    CRIME NO.3961/2011 OF Ernakulam Central Police Station,
                             Ernakulam
 AGAINST THE ORDER/JUDGMENT CC 902/2012 OF JUDICIAL MAGISTRATE
                   OF FIRST CLASS -II, ERNAKULAM
PETITIONER/ACCUSED

          JAGAN THOMAS
          AGED 50 YEARS
          S/O.THOMAS,FLAT NO.108,PANAMPILLY
          APARTMENTS,PANAMPILLY NAGAR,KOCHI.

          BY ADVS.
          SRI.GEORGE BOBAN, SC, K.S.H.B.
          SRI.K.DENNY DEVASSY, SC, K.S.H.B.

RESPONDENT/STATE

          STATE OF KERALA
          REPRESENTED BY THE PUBLIC PROSECUTOR,HIGH COURT OF
          KERALA,ERNAKULAM.

          BY ADVS.
          PUBLIC PROSECUTOR     SRI. RENJITH GEORGE




     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
12.06.2023, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.M.C No.3892 of 2014
                                  2




                             ORDER

Dated this the 12th day of June, 2023

Learned counsel for the petitioner submits that the matter

has become infructuous. Crl.M.C. is accordingly dismissed as

infructuous.

Sd/-

smm                                   V.G.ARUN, JUDGE