Kripalini vs Retnamma
2024 Latest Caselaw 32168 Ker

Kerala High Court

Kripalini vs Retnamma on 7 November, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

    CRL.MC. NO.3532 OF 2019
                                  1




                                               2024:KER:83054

            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. 3532 OF 2019

            AGAINST THE ORDER/JUDGMENT IN MC NO.172 OF

    2017     OF   CHIEF       JUDICIAL   MAGISTRATE   COURT,

    PATHANAMTHITTA

    PETITIONER/RESPONDENT:

              KRIPALINI,
              AGED 58 YEARS, D/O.RETNAMMA,
              KATHUKANDATHIL, KIZHAKKEVELLIYIL VEEDU,
              WARD 20, AROOR P.O., ALAPPUZHA.


              BY ADVS.
              SREEKANTH S.NAIR
              SRI.S.JATHIN DAS



    RESPONDENTS/STATE & COMPLAINANT:

        1     RETNAMMA,
              AGED 82 YEARS, W/O.LATE SIVARAMAN PILLAI,
              KOTTOOR HOUSE, AZHOOR MURI, PATHANAMTHITTA
              VILLAGE, PIN - 689 645

        2     STATE OF KERALA,
              REPRESENTED BY PUBLIC PROSECUTOR, HIGH
              COURT OF KERALA, ERNAKULAM - 682 031.
 CRL.MC. NO.3532 OF 2019
                           2




                                      2024:KER:83054


BY ADV.:

           SRI.SANGEETHARAJ.N.R, 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.3532 OF 2019
                            3




                                      2024:KER:83054




                P.V.KUNHIKRISHNAN, J.
             ------------------------------------
              Crl.M.C. No.3532 of 2019
            --------------------------------------
      Dated this the 07th day of November, 2024



                      ORDER

When this Criminal Miscellaneous Case came

up for consideration, the learned counsel appearing

for the petitioner submitted that the prayers in this

Crl.MC have become infructuous.

Therefore, this Criminal Miscellaneous Case is

dismissed as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE nvj