Kerala High Court
Priyanth Pushpakumar vs State Of Kerala on 27 October, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 27TH DAY OF OCTOBER 2023 / 5TH KARTHIKA, 1945
CRL.REV.PET NO. 51 OF 2008
AGAINST THE ORDER/JUDGMENT CRA 788/2006 OF 6th ADDITIONAL DISTRICT
COURT, ERNAKULAM
CC 1613/2006 OF JUDL.M.F.C.-I,ERNAKULAM
REVISION PETITIONER:
JOSEPH JAYANTH, BARDARBOLE KARA,
THODUVA VILLAGE, PUTHALA DISTRICT, SRI LANKA.
BY ADV SRI.MILLU DANDAPANI
RESPONDENT:
STATE OF KERALA
SUB INSPECTOR OF POLICE, HARBOUR POLICE STATION,, (IN
CRIME NO. 175/2005), REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM.
SR PP SRI C N PRABHAKARAN
THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION ON
27.10.2023, ALONG WITH Crl.Rev.Pet.699/2008, 860/2008, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
CRL.REV.PET NO. 51 OF 2008
with connected cases
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 27TH DAY OF OCTOBER 2023 / 5TH KARTHIKA, 1945
CRL.REV.PET NO. 699 OF 2008
AGAINST THE ORDER/JUDGMENT CRA 789/2006 OF 6th ADDITIONAL
DISTRICT & SESSIONS COURT, ERNAKULAM
CC 1613/2006 OF JUDL.M.F.C.-I,ERNAKULAM
REVISION PETITIONER:
PRIYANTH PUSHPAKUMAR, S/O. SUNIL ANTONY FERNANTO,
AGED 30, VERUBALA VILLAGE,, KALUTHARU DISTRICT,
SRILANKA.
BY ADV SRI.MILLU DANDAPANI
RESPONDENT:
STATE OF KERALA
SUB INSPECTOR OF POLICE, HARBOUR POLICE STATION,
(IN CR.NO.175/05), REPRESENTED BY PUBLIC, PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM.
BY ADV PUBLIC PROSECUTOR
THIS CRIMINAL REVISION PETITION HAVING COME UP FOR
ADMISSION ON 27.10.2023, ALONG WITH Crl.Rev.Pet.51/2008 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
CRL.REV.PET NO. 51 OF 2008
with connected cases
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 27TH DAY OF OCTOBER 2023 / 5TH KARTHIKA, 1945
CRL.REV.PET NO. 860 OF 2008
AGAINST THE ORDER/JUDGMENT CRA 790/2006 OF 6th ADDITIONAL
DISTRICT & SESSIONS COURT, ERNAKULAM
CC 1613/2006 OF JUDL.M.F.C.-I,ERNAKULAM
REVISION PETITIONER:
MERIN RODRIGO, S/O. BENEDIC RODRIGO,
AGED 44, VERUVILA VILLAGE, KALTHOOR DISTRICT,
SRILANKA.
BY ADV SRI.MILLU DANDAPANI
RESPONDENT:
STATE OF KERALA
SUB INSPECTOR OF POLICE, HARBOUR POLICE STATION, (IN
CRIME NO.175/2005), REPRESENTED BY, PUBLIC
PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM.
THIS CRIMINAL REVISION PETITION HAVING COME UP FOR
ADMISSION ON 27.10.2023, ALONG WITH Crl.Rev.Pet.51/2008 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
CRL.REV.PET NO. 51 OF 2008
with connected cases
4
ORDER
When the matter came up for hearing, the
learned counsel for the revision petitioner,
submitted that, the substantial sentence ordered
had already been undergone and the fine amount has
been fully and completely deposited and hence
nothing remains to be interfered with. But the
deposit was made under protest. Today it is fairly
conceded by the learned counsel for the review
petitioners, the deposit can be applied towards
fine and hence accepted.
Hence all Revision Petitions will stand
dismissed accordingly.
Sd/-
P.SOMARAJAN
JUDGE
sms
