Sreeraj S vs State Of Kerala
2024 Latest Caselaw 32153 Ker

Kerala High Court

Sreeraj S vs State Of Kerala on 7 November, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

CRL.MC NO. 5079 OF 2019               1




                                                     2024:KER:83447
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 7TH DAY OF NOVEMBER 2024 / 16TH KARTHIKA, 1946

                          CRL.MC NO. 5079 OF 2019

          AGAINST THE ORDER/JUDGMENT DATED IN CC NO.1443 OF 2016

OF JUDICIAL MAGISTRATE OF FIRST CLASS -II,HOSDRUG

PETITIONER/S:

               SREERAJ S.,
               AGED 30 YEARS
               S/O.NARAYANAN, KULATHIL HOUSE, CHAYYOTH P.O.,
               KASARGODE DISTRICT-671314.

               BY ADVS.
               PHILIP T.VARGHESE
               SRI.THOMAS T.VARGHESE
               SMT.ACHU SUBHA ABRAHAM
               SMT.V.T.LITHA
               SMT.SUNANDA SUKUMARAN
               SMT.K.R.MONISHA
               SMT.SHRUTHI SARA JACOB


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

      2        M.A.KUNHIKANNAN,
               AGED 63 YEARS
               S/O.AMBADI, MUNTHIKKODE HOUSE, KINANOOR-KARINTHALAM
               VILLAGE, CHAYOTH P.O., KASARGODE-671314.
 CRL.MC NO. 5079 OF 2019             2




                                                 2024:KER:83447

               BY ADVS.
               SRI.RAHUL SASI
               SMT.NEETHU PREM



OTHER PRESENT:

               SRI.RENJITH.T.R, SR.PP


       THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
07.11.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 5079 OF 2019                3




                                                        2024:KER:83447

                    P.V.KUNHIKRISHNAN, J
                  --------------------------------------
                   Crl.M.C. No. 5079 of 2019
                  --------------------------------------
            Dated this the 7th day of November, 2024



                                  ORDER

This Criminal Miscellaneous case is filed with

following prayers :

"....to quash all proceedings in C.C. No. 1443/2016 of the Judicial First Class Magistrate's Court No. II, Hosdurg instituted on Annexure A1 complaint." [sic]

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

accused is acquitted on 03.04.2024. If that is the case,

nothing survives in this case.

Therefore, this Criminal Miscellaneous case is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS

2024:KER:83447

PETITIONER ANNEXURES

ANNEXURE A1 TRUE COPY OF COMPLAINT WHICH IS PENDING BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE'S COURT NO.II, HOSDURG DATED 10.05.2016 AS C.C.NO.1443/2016 WITH SWORN STATEMENT OF 2ND RESPONDENT.

ANNEXURE A2 TRUE COPY OF STATEMENT OF PW1 DATED 09.04.2018 IN C.C.NO.1443/2016.

ANNEXURE A3 TRUE COPY OF STATEMENT OF PW2 DATED 12.04.2018 IN C.C.NO.1443/2016.

ANNEXURE A4 TRUE COPY OF STATEMENT OF PW3 DATED 03.05.2018 IN C.C.NO.1443/2016.

ANNEXURE A5 TRUE COPY OF STATEMENT OF PW4 DATED 03.05.2018 IN C.C.NO.1443/2016.

ANNEXURE A6 TRUE COPY OF STATEMENT OF PW5 DATED 03.05.2018 IN C.C.NO.1443/2016.

ANNEXURE A7 TRUE COPY OF COURT CHARGE IN C.C.NO.1443/2016 DATED 23.08.2018.