Joy vs State Of Kerala
2024 Latest Caselaw 13358 Ker

Kerala High Court

Joy vs State Of Kerala on 23 May, 2024

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
     THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                      CRL.MC NO. 2917 OF 2024
     CRIME NO.159/2021 OF Mulavukad Police Station, Ernakulam
AGAINST THE ORDER/JUDGMENT DATED IN ST NO.216 OF 2021 OF
JUDICIAL MAGISTRATE OF FIRST CLASS-I,ERNAKULAM
PETITIONER/ACCUSED:

             JOY
             AGED 54 YEARS, S/O DEVASSY
             CHIRAPARAMBIL,VALLARPADAM, MALLAPPILLY,
             MULAVUKADU ,ERNAKULAM, PIN - 682012
             BY ADV.
             SRI.C.J.VARGHESE VINU

RESPONDENT/COMPLAINANT/STATE:

             STATE OF KERALA
             REPRESENTED BY PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA, PIN - 682031
             BY ADV.
             SMT.SREEJA V. (PP)



       THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON    23.05.2024,   THE   COURT   ON   THE   SAME   DAY   PASSED   THE
FOLLOWING:
 Crl.M.C.No.2917 of 2024
                                    :2:



                      BECHU KURIAN THOMAS, J.
                   ---------------------------------------
                        Crl.M.C. No.2917 of 2024
                   ---------------------------------------
                   Dated this the 23rd day of May, 2024

                                  ORDER

Petitioner challenges Annexure A2 final report filed in Crime

No.159/2021 of Mulavukadu Police Station, alleging offences

punishable under Section 279 of the Indian Penal Code (IPC) and

Section 185 of the Motor Vehicles Act, 1988.

2. The learned Public Prosecutor, upon instructions submitted

that, pursuant to the filing of the final report, the accused pleaded

guilty and even paid the fine amount on 17.04.2024.

3. In view of the above submission, which is recorded, nothing

further survives for consideration in this case.

Hence, this Crl.M.C. is dismissed as infructuous.

Sd/-

BECHU KURIAN THOMAS JUDGE

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