Radha vs Krishnakumar K
2024 Latest Caselaw 31217 Ker

Kerala High Court

Radha vs Krishnakumar K on 1 November, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

CRL.MC NO. 4297 OF 2019                                     2024:KER:81608
                                       1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  FRIDAY, THE 1ST DAY OF NOVEMBER 2024 / 10TH KARTHIKA, 1946
                          CRL.MC NO. 4297 OF 2019
  CRIME NO.877/2013 OF Koyilandy Police Station, Kozhikode
        AGAINST   THE      ORDER/JUDGMENT    DATED    05.05.2013       IN   CC
NO.240   OF    2019   OF    JUDICIAL   MAGISTRATE     OF    FIRST   CLASS   -
I,KOYILANDY

PETITIONERS:

    1         RADHA
              AGED 68 YEARS
              W/O. LATE NANU, MADATHIL HOUSE, PAYYOLI BHAJANA
              MADOM ROAD, PAYYOLI, KOZHIKODE,

    2         SHEEJA,
              AGED 43 YEARS
              W/O.PRADEEPAN, PUTHUPPANAM, NEAR D.P.O. VATAKARA,
              KOZHIKODE DISTRICT.

              BY ADV SUNNY MATHEW
RESPONDENTS:

    1         KRISHNAKUMAR K
              AGED 58 YEARS, S/O.PADMANABHA MEMON, SREEJANAM,
              NEAR PULIYERI TEMPLE, P.O. MELOOR, KOYILANDY,
              KOZHIKODE DISTRICT,

    2         STATE OF KERALA,
              REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
              KERALA, ERNAKULAM-682031.

              BY ADV SRI.KRISHNA PRASAD. S

              SRI.RENJITH.T.R, SR.PUBLIC PROSECUTOR


     THIS      CRIMINAL    MISC.   CASE    HAVING    COME   UP   FOR    FINAL
HEARING ON 01.11.2024, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
 CRL.MC NO. 4297 OF 2019                                   2024:KER:81608
                                     2




                       P.V.KUNHIKRISHNAN, J.
           -------------------------------------------------------
                      Crl.M.C.No. 4297 of 2019
          --------------------------------------------------------
          Dated this the 1st day of November, 2024


                                 ORDER

Petitioners challenge the proceedings in C.C.No.240/2019

on the file of Judicial First Class Magistrate Court, Koyilandy.

2. As per the e-court service website, the

accused are discharged under Section 245 Cr.P.C. on

08.02.2023. If that is the case, nothing survives in this case.

Therefore, this Criminal Miscellaneous Case is closed.

Sd/-

P.V.KUNHIKRISHNAN, JUDGE

NM CRL.MC NO. 4297 OF 2019 2024:KER:81608

PETITIONER'S ANNEXURES

ANNEXURE A1 CERTIFIED COPY OF THE COMPLAINT IN CC NO.240/2019 ON THE FILE OF THE COURT OF THE JUDICIAL MAGISTRATE OF FIRST CLASS, KOYILANDY.

ANNEXURE A2 TRUE COPY OF FIRST INFORMATION STATEMENT AND REPORT IN CRIME NO.877/2013.

ANNEXURE A3 TRUE COPY OF THE FINAL REPORT IN CC 1215/2013 ON THE FILE OF THE COURT OF THE JUDICIAL MAGISTRATE OF FIRST CLASS, KOYILANDY.