Vijayakumar vs State Of Kerala
2023 Latest Caselaw 6577 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
              THE HONOURABLE MR.JUSTICE V.G.ARUN
    TUESDAY, THE 13TH DAY OF JUNE 2023 / 23RD JYAISHTA, 1945
                    CRL.MC NO. 2214 OF 2014
AGAINST THE ORDER/JUDGMENT CC 1294/2013 OF JUDICIAL MAGISTRATE
                  OF FIRST CLASS -II,ATTINGAL
PETITIONERS/ACCUSED 1 TO 6

    1     VIJAYAKUMAR
          AGED 61 YEARS
          S/O. BHASKARAN, RESIDING AT TC 29/1400, CHERIYA
          UTHESWARAM RESIDENCE, PALKULANGARA, PETTAH,
          THIRUVANANTHAPURAM.
    2     AJI
          S/O. PONNAPPAN, KALABHAVAN, PONGARA, KIZHAKKUMBHAGOM,
          KAZHAKOOTTAM, THIRUVANANTHAPURAM.
    3     SARPAN VISWAS
          S/O. BERMITHLAL VISWAS, KHAMSI, LAMDI VILLAGE, NOCHI
          DISTRICT, ASSAM.
    4     SHAJAN
          S/O. SOORAJ, LAMDI VILLAGE, NOKA DISTRICT, ASSAM.
    5     RAMESAN
          S/O. SUKUMARAN, ILIPPAKKUZHY PUTHUVAL PUTHEN VEEDU,
          KIZHAKKUMBHAGOM, KAZHAKOOTTAM, THIRUVANANTHAPURAM.
    6     UPENDRAN
          S/O. SUKUMARAN, PARAKKALMELE PUTHEN VEEDU,
          PACHALLOOR, THIRUVALLAM, THIRUVANANTHAPURAM.
          BY ADV SRI.A.CHANDRA BABU

RESPONDENTS/DEFACTO COMPLAINANT AND STATE

    1     STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM.
    2     SUB INSPECTOR OF POLICE
          KAZHAKKOOTTAM POLICE STATION, THIRUVANANTHAPURAM.
    3     GOPALAKRISHNAN NAIR D.
          AGED 57 YEARS
          S/O. DAMODARAN PILLAI, RESIDING AT SANGAMOM,
          PULIMOODU, PULIYARAKONAM P.O., VILAPPIL VILLAGE.
 Crl.M.C No.2214 of 2014
                                   2


             BY ADVS.
             SRI.ANIL K.NAIR
             SRI.ANIL K.NAIR
             SRI.B.UNNIKRISHNA KAIMAL


             SR.PP.RENJITH GEORGE


      THIS     CRIMINAL   MISC.    CASE   HAVING     COME    UP    FOR
ADMISSION     ON   13.06.2023,    THE   COURT   ON   THE    SAME   DAY
PASSED THE FOLLOWING:
 Crl.M.C No.2214 of 2014
                                  3



                             ORDER

Dated this the 13th day of June, 2023

Learned counsel for the petitioners submits that the matter

has become infructuous.

The Crl.M.C. is accordingly dismissed as infructuous.

Sd/-

smm                                   V.G.ARUN, JUDGE