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Sinto Francis vs State Of Kerala
2023 Latest Caselaw 10869 Ker

Citation : 2023 Latest Caselaw 10869 Ker
Judgement Date : 19 October, 2023

Kerala High Court
Sinto Francis vs State Of Kerala on 19 October, 2023
             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    THURSDAY, THE 19TH DAY OF OCTOBER 2023 / 27TH ASWINA, 1945
                       CRL.MC NO. 6296 OF 2018
AGAINST THE ORDER/JUDGMENT CC 1442/2018 OF JUDICIAL MAGISTRATE OF
                       FIRST CLASS -II,THRISSUR
PETITIONERS/ACCUSED:

    1     SINTO FRANCIS, AGED 30 YEARS
          S/O.FRANCIS THANICKAL CHAMMANATH HOUSE, MANKOODY
          VILLAGE AND POST, THRISSUR DISTRICT - 680017.
    2     BAVESH
          AGED 25 YEARS, S/O. BABU, KAREPPARAMBIL HOUSE, ALAPPAD
          VILLAGE AND POST, THRISSUR DISTRICT - 680641
    3     JOSE,
          AGED 28 YEARS, S/O. VAREETH, KALLERIKANJIRAKKATTIL
          HOUSE, MAPRANAM VILLAGE AND POST, THRISSUR DISTRICT
          BY ADV S.JIJI

RESPONDENTS/STATE & DE-FACTO COMPLAINANT:

    1     STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
          ERNAKULAM - 682031
    2     SHYJU
          AGED 45 YEARS, S/O. THOMAS KURUTHUKULANGARA HOUSE,
          THALORE, THRIKKUR VILLAGE, THRISSUR DISTRICT 680306
          (CHIEF MANAGER, KALYAN JEWELLERYS, THRISSUR)
          BY ADVS.
          SRI.V.SETHUNATH
          PUBLIC PROSECUTOR
          SRI.V.R.MANORANJAN (MUVATTUPUZHA)
          DIRECTOR GENERAL OF PROSECUTION
          SRI.M.P.PRASANTH, PP

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
19.10.2023, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.M.C.No.6296 of 2018


                            2




               P.V.KUNHIKRISHNAN, J.
              ------------------------------
               Crl.M.C.No.6296 of 2018
      ----------------------------------------------
      Dated this the 19th day of October, 2023


                          ORDER

When this this Criminal Miscellaneous Case came

up for consideration, the counsel appearing for the

petitioners submitted that the matter has become

infructuous.

Therefore, this Criminal Miscellaneous Case is

dismissed as infructuous.

Sd/-

                                P.V.KUNHIKRISHNAN
DM                                    JUDGE
 

 
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