K.V.Suresh vs State Of Kerala
2023 Latest Caselaw 11363 Ker

CRL.MC NO. 1967 OF 2013                1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     MONDAY, THE 30TH DAY OF OCTOBER 2023 / 8TH KARTHIKA, 1945
                          CRL.MC NO. 1967 OF 2013
   CRIME NO.245/2013 OF Kottayam West Police Station, Kottayam
        AGAINST THE ORDER/JUDGMENT CRMP 1499/2013 OF JUDICIAL
              MAGISTRATE OF FIRST CLASS -III, KANJIRAPPALLY
           CC 479/2007 OF JUDICIAL MAGISTRATE OF FIRST CLASS
                           -II(MOBILE),KOTTAYAM
PETITIONER/S:

               K.V.SURESH
               S/O.VASAVAN, VAVATHIL HOUSE, MALAM, MANARCADU,
               KOTTAYAM.

               BY ADVS.
               SRI.K.JAYAKUMAR (SR.)
               SRI.V.RAJENDRAN PERUMBAVOOR


RESPONDENT/S:
     1    STATE OF KERALA
          REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM-682031.

      2        THE SUB INSPECTOR OF POLICEQ
               WEST POLICE STATION, KOTTAYAM-688001.

      3
               MOLLY JOSEPH
               W/O.LATE JOSEPH, KANDANTHODU HOUSE, VELLAVOOR KARA,
               VELLAVOOR VILLAGE, CHANGANASSERY TALUK, KOTTAYAM-
               688001.


               BY ADVS.
 CRL.MC NO. 1967 OF 2013            2


               PUBLIC PROSECUTOR
               SRI.T.R.HARIKUMAR




       THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
30.10.2023, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 1967 OF 2013               3




                       P.V.KUNHIKRISHNAN, J
                   ---------------------------------------
                      Crl.M.C. No.1967 of 2013
                    --------------------------------------
              Dated this the 30th day of October, 2023


                              ORDER

This Crl.M.C. is filed to quash the proceedings in Crime

No. 245/2013 of West Police Station, Kottayam. Today, when

the matter came up for consideration, the learned Public

Prosecutor submitted that this crime is closed as 'Undetected'

(UN). If that is the case, nothing survives in this case.

Recording the submission of the Public Prosecutor, this

Crl.M.C. is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX OF CRL.MC 1967/2013 PETITIONER ANNEXURES

ANNEXURE A1: THE CERTIFIED COPY OF THE PRIVATE COMPLAINT, CRMP 1499/2013 FILED BY THE R3 BEFORE THE JFCM III COURT, KOTTAYAM DATED 22-2-2013.

ANNEXURE A2: THE CERTIFIED COPY OF THE FIR FILED U/S.154 OF CRPC DATED 23-2-2013.

ANNEXURE A3: THE PHOTOCOPY OF THE COMPLAINT FILED BY THE R3 AND HER MOTHER BEFORE THE SUPERINTENDENT OF POLICE, KOTTAYAM.

ANNEXURE A4: THE PHOTOCOPY OF THE FIR IN CRIME NO.182/2007 DATED 20-8-2007 REGISTERED BY THE MANIMALA POLICE STATION AND FILED BEFORE THE JFCM II COURT, KANJIRAPILLY.

ANNEXURE A5: THE PHOTOCOPY OF THE JUDGMENT DATED 2-2-2010 IN CC 479/2007 OF THE JFCM II COURT, KANJIRAPILLY.

ANNEXURE A6: THE PHOTOCOPY OF THE PAPER REPORT PUBLISHED AGAINST R3 DATED 25-12- 2009 IN MALAYALA MANORAMA DAILY.

ANNEXURE A7: THE PHOTOCOPY OF THE SALE AGREEMENT EXECUTED BY THE PETITIONER WITH THE R3 DATED 3-12-2005.

ANNEXURE A8: THE PHOTOCOPY OF THE JUDGMENT IN OS 160/2006 OF THE ADDITIONAL SUB COURT, KOTTAYAM.

ANNEXURE A9: THE PHOTOCOPY OF THE PETITION DATED 9-10-2012 FILED BY R3 BEFORE THE DGP TRIVANDRUM.