S. Augustine vs John Alphonso
2023 Latest Caselaw 6894 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE V.G.ARUN
    THURSDAY, THE 22ND DAY OF JUNE 2023 / 1ST ASHADHA, 1945
                    CRL.MC NO. 6128 OF 2013
  AGAINST THE ORDER/JUDGMENT CRMC 4007/2012 OF HIGH COURT OF
                            KERALA
 CC 444/2011 OF JUDICIAL MAGISTRATE OF FIRST CLASS -II, KOLLAM
PETITIONERS/ACCUSED NOS.1 TO 3

    1     S. AUGUSTINE
          EDEN,PULLICHIRA.P.O,KOLLAM.
    2     SELESTINE DISMAS
          VAZHAVILA VEEDU,PULLICHIRA.P.O,KOLLAM DISTRICT.
    3     FRANCIS RAYMOND
          MUTHIRAVILA,PULLICHIRA.P.O,KOLLAM.
          BY ADVS.
          SRI.O.V.MANIPRASAD
          SRI.SAJU J PANICKER

RESPONDENTS/COMPLAINANT AND STATE

    1     JOHN ALPHONSO
          SHALOM,KOTTIYAM KOLLAM.
    2     THE STATE OF KERALA
          REPRESENTED BY THE PUBLIC PROSECUTOR,HIGH COURT OF
          KERALA,ERNAKULAM.

          BY SRI. RENJITH GEORGE


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
22.06.2023, ALONG WITH Crl.MC.4007/2012, THE COURT ON THE SAME
DAY PASSED THE FOLLOWING:
 [Crl.MC Nos.6128/2013, 4007/2012]      2




           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                 THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 22ND DAY OF JUNE 2023 / 1ST ASHADHA, 1945
                        CRL.MC NO. 4007 OF 2012
    AGAINST THE ORDER/JUDGMENT CC 444/2011 OF JUDICIAL
                MAGISTRATE OF FIRST CLASS -II, KOLLAM


PETITIONER/ACCUSED NO.18

                BENJAMIN PERUMAL
                SHEELA BHAVAN, KOTTAIYAM.P.O., KOLLAM
                DISTRICT.

                BY ADVS.
                SRI.P.VIJAYA BHANU (SR.)
                SRI.M.REVIKRISHNAN
                SRI.V.C.SARATH

RESPONDENTS/COMPLAINANT AND STATE

     1          JOHN ALPHONSO
                SHALOM, KOTTIYAM, KOLLAM-691571.

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

                BY PUBLIC PROSECUTOR SRI.M.C. ASHI


         THIS     CRIMINAL     MISC.    CASE   HAVING   COME   UP   FOR
ADMISSION ON 22.06.2023, ALONG WITH Crl.MC.6128/2013,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 [Crl.MC Nos.6128/2013, 4007/2012]     3




                                    ORDER

[Crl.MC Nos.6128/2013, 4007/2012]

Dated this the 22nd day of June, 2023

Challenge in these Crl.M.Cs are against the further

proceedings in C.C. No.444 of 2011 on the files of the Judicial

First Class Magistrate Court-II, Kollam arising from a complaint

filed by the 1st respondent alleging commission of offence under

Section 499 and 500 read with Section 34 of IPC.

2. It is informed that C.C No.444 of 2011 was dismissed as

uncontested on 25.07.2022. As such, nothing remains for

consideration.

The Crl.M.Cs are hence dismissed as infructuous.

Sd/-

smm                                       V.G.ARUN, JUDGE