George Vattukulam vs State Of Kerala
2023 Latest Caselaw 3529 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
           THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
  FRIDAY, THE 24TH DAY OF MARCH 2023 / 3RD CHAITHRA, 1945
                         OP(CRL.) NO. 381 OF 2022
           CRIME NO.215/1994 OF VANCHIYOOR POLICE STATION,
                             THIRUVANANTHAPURAM
       AGAINST THE ORDER/JUDGMENTCC 811/2014 OF JUDICIAL
                MAGISTRATE OF FIRST CLASS -I,NEDUMANGAD
PETITIONER/THIRD PARTY IN CC:

                GEORGE VATTUKULAM, AGED 60 YEARS
                S/O JOSEPH, RESIDING AT VATTUKULAM HOUSE,
                R.V.PURAM.P.O., THRISSUR, PIN - 680 631.
                BY ADVS.
                A.RAJASIMHAN
                VYKHARI.K.U


RESPONDENTS/COMPLAINANT AND ACCUSED :

       1        STATE OF KERALA
                REPRESENTED BY PUBLIC PROSECUTOR,
                HIGH COURT OF KERALA, PIN - 682 031.
       2        JOSE, S/O SOLAMAN JOSEPH, T.C.NO. 5/376,
                PLAVILAKATHU VEEDU, INDIRA NAGAR,
                NEAR J.J.HOSPITAL, PEROORKADA.P.O.,
                THIRUVANANTHAPURAM, PIN - 695 005.
       3        ANTONY RAJU, S/O ALPHONSE,
                HOUSE NO. 237, SWATHY NAGAR, PADINJAREKOTTA,
                KOTTAKKAKOM.P.O., VANCHIYOOR,
                THIRUVANANTHAPURAM, PIN - 695035
       4        REGISTRAR, VIGILANCE, HIGH COURT OF KERALA,
                ERNAKULAM, PIN - 682 031.
                PP SREEJA V.
THIS       OP   (CRIMINAL)    HAVING    COME   UP   FOR   ADMISSION    ON
24.03.2023,        THE   COURT   ON    THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 OP(CRL.) 381/2022
                                             2




                         BECHU KURIAN THOMAS, J
                        ...........................................
                            O.P.(Crl) No.381 of 2022
                           .....................................
                    Dated this the 24th day of March, 2023

                                       JUDGMENT

The learned counsel for the petitioner submitted that the

matter has become infructuous.

2. The said submission is recorded and the original petition is

dismissed as infructuous.

sd/-

BECHU KURIAN THOMAS JUDGE AMV/25/03/2023