Pushpa Krishnakumar vs President, S.N.D.P. Sakhayogam
2023 Latest Caselaw 6586 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
        TUESDAY, THE 13TH DAY OF JUNE 2023 / 23RD JYAISHTA, 1945
                         CRL.MC NO. 2873 OF 2015
    AGAINST THE ORDER/JUDGMENT IN CRRP 92/2014 OF DISTRICT COURT &
                        SESSIONS COURT, PALAKKAD
            MC 53/2013 OF SUB DIVISIONAL MAGISTRATE,PALAKKAD
PETITIONERS/REVISION PETITIONERS/OPPOSITE PARTIES:

    1     PUSHPA KRISHNAKUMAR
          W/O KRISHNA KUMAR, SREERAGAM, MANKURISSI ROAD,
          EDATHARA, PALAKKAD.

    2     KRISHNA KUMAR
          S/O P.SUKUMARAN SREERAGAM, MANKURISSI ROAD,
          EDATHARA, PALAKKAD.

          BY ADV SRI.K.RAVI (PARIYARATH)


RESPONDENT/PETITIONER/STATE:

    1     PRESIDENT, S.N.D.P. SAKHAYOGAM
          EDATHARA (P.O), PALAKKAD, PIN:678611.

    2     STATE OF KERALA
          REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA-682031.

          BY ADV SRI.K.G.SARATHKUMAR


OTHER PRESENT:

          SRI VIPIN NARAYAN SR PP



THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON 13.06.2023,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 2873 OF 2015                  2




                                         ORDER

When the matter is taken up, the learned counsel appearing for the

petitioners submits that the prayer sought for has become infructuous.

This petition is closed.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

IAP

APPENDIX OF CRL.MC 2873/2015

PETITIONER ANNEXURES

ANNEXURE 1: A COPY OF THE ORDER PASSED BY THE SUB DIVISIONAL MAGISTRATE, PALAKKAD DATED 14.11.14.

ANNEXURE A3: A CERTIFIED COPY OF THE ORDER PASSED BY THE SESSIONS COURT, PALAKKAD IN CRL.R.P.NO.92/14 DATED 19.3.2015.

ANNEXURE A3: A COPY OF THE NOTICE AND PEREMPTORY ORDER ISSUED AT THE INSTANCE OF THE S.D.M. PALAKKAD UNDER SECTION 141 CR.PC DATED 05.05.15.