Subhash Chandran vs State Of Kerala
2024 Latest Caselaw 9647 Ker

Kerala High Court

Subhash Chandran vs State Of Kerala on 4 April, 2024

Author: P.Somarajan

Bench: P.Somarajan

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
              THE HONOURABLE MR. JUSTICE P.SOMARAJAN
     THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
                   CRL.REV.PET NO. 277 OF 2018
AGAINST THE ORDER/JUDGMENT DATED 20.01.2018 IN CRMP NO.10377 OF
2017 OF JUDICIAL MAGISTRATE OF FIRST CLASS- I, HARIPAD
REVISION PETITIONER/PETITIONER/DE-FACTO COMPLAINANT:

          SUBHASH CHANDRAN
          AGED 74 YEARS
          S/O.VELAYUDHA PANICKER,SUBHASH BUILDING,
          KANDALLOOR SOUTH MURI,KANDALLOOR VILLAGE.


RESPONDENTS/ACCUSED/STATE OF KERALA:

    1     GOPINATHAN
          AGED 69 YEARS
          S/O.SANKARANACHARI,NADUVELIL KIZHAKKATHIL,
          CHITHRA VEETTIL(KARAVALLI PADEETTATHIL),
          KANDALLOOR VILLAGE.

    2     GOPAKUMAR
          AGED 40 YEARS,
          S/O.DHARMARAJA PANICKER,
          KRISHNA VIHAR, KANDALLOOR VILLAGE.

    3     THANKAMANI
          AGED 68 YEARS
          W/O.DHARMARAJA PANICKER,KRISHNA VIHAR,
          KANDALLOOR VILLAGE.

    4     SANTHI
          D/O.DHARMARAJA PANICKER,KRISHNA VIHAR,
          KANDALLOOR VILLAGE.

    5     DINAKARAN
          AGED 36 YEARS
          S/O.BRAHMADAS,MANNAMPARAMBIL,
          VADAKKATHIL,KANDALLOOR VILLAGE.

    6     BIJOY
          AGED 43 YEARS
          S/O.ANANDAN,RATNALAYATHIL,
  Crl.Rev.Pet No.277/2018 &
 Crl.Rev.Pet.No.3452/2018

                                 2

           KANDALLOOR VILLAGE.

    7      UTHAMAN
           AGED 43 YEARS
           S/O.GOPALAN,THOMACHAN VEETTIL,
           KANDALLOOR VILLAGE.

    8      RAJEEVAN
           AGED 52 YEARS
           S/O.KUNJIKRISHNAN,MANNACHURUTHU VEEDU,
           KANDALLOOR VILLAGE.

    9      STATE OF KERALA
           REPRESENTED BY PUBLIC PROSECUTOR,
           HIGH COURT OF KERALA, ERNAKULAM.682 031.

           BY ADVS.
                   SRI.K.ARJUN VENUGOPAL
                   SMT.V.A.HARITHA
                   SRI.JEEVAN RAJEEV
                   SMT.MARY RESHMA GEORGE
                   SRI.R.NANDAGOPAL
                   SRI.P.SREEKUMAR

           R9 BY ADV.SRI C N PRABHAKARAN, SR. PUBLIC PROSECUTOR




        THIS CRIMINAL REVISION PETITION HAVING COME UP FOR
ADMISSION ON 04.04.2024, ALONG WITH CRL.MC.3452/2018, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
  Crl.Rev.Pet No.277/2018 &
 Crl.Rev.Pet.No.3452/2018

                                  3



        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
            THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
                   CRL.MC NO. 3452 OF 2018
    CRIME NO.417/2014 OF KANAKAKUNNU POLICE STATION,
                             ALAPPUZHA
AGAINST THE ORDER/JUDGMENT DATED 01.03.2018 IN CC NO.1148
OF 2014 OF JUDICIAL MAGISTRATE OF FIRST CLASS- I, HARIPAD
PETITIONER/COMPLAINANT/PW1:

            SUBHASH CHANDRAN
            AGED 74 YEARS
            S/O. VELAYUDHA PANICKER, SUBHASH BUILDING,
            KANDALLOOR SOUTH MURI, KANDALLOOR VILLAGE.

            BY ADV SRI.A.K.ALEX



RESPONDENT/COMPLAINANT/STATE

            STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA, ERNAKULAM - 682 031.

            BY ADV. SRI SANGEETHARAJ N R, PUBLIC PROSECUTOR


     THIS     CRIMINAL   MISC.    CASE   HAVING   COME   UP   FOR
ADMISSION ON 04.04.2024, ALONG WITH CRL.REV.PET.277/2018,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
   Crl.Rev.Pet No.277/2018 &
  Crl.Rev.Pet.No.3452/2018

                                   4




                              ORDER

A memo was submitted by the learned counsel

for the petitioner so as to permit him to

withdraw the Crl.R.P & Crl.M.C. Hence,

permission is granted.

Crl.R.P. & Crl.M.C. will stand dismissed as

withdrawn.

Sd/-

P.SOMARAJAN JUDGE SPV