Divakaran vs State Of Kerala
2024 Latest Caselaw 32628 Ker

Kerala High Court

Divakaran vs State Of Kerala on 11 November, 2024

CRL.REV.PET NO. 27 OF 2016           1

                                                             2024:KER:83818
                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                 THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR

       MONDAY, THE 11TH DAY OF NOVEMBER 2024 / 20TH KARTHIKA, 1946

                         CRL.REV.PET NO. 27 OF 2016

      AGAINST THE ORDER/JUDGMENT DATED 24.04.2012 IN CC NO.504 OF 2009

OF JUDICIAL MAGISTRATE OF FIRST CLASS , KAYAMKULAM ARISING OUT OF THE

ORDER/JUDGMENT DATED 19.10.2015 IN CRA NO.176 OF 2012 OF ADDITIONAL

SESSIONS COURT - III, MAVELIKKARA.


REVISION PETITIONER/APPELLANT/ACCUSED:

           DIVAKARAN
           AGED 53 YEARS
           S/O.R AGHAVAN, KADAMBATTU VEEDU, KADUVINAL MURI, VALLIKUNNAM
           VILLAGE, ALAPPUZHA DISTRICT


           BY ADVS.
           SRI.D.SAJEEV (KAMBISSARI)
           SRI.P.BIJIMON
           SRI.K.T.SEBASTIAN




RESPONDENT/RESPONDENT/COMPLAINANT:

           STATE OF KERALA
           REPRESNTED BY PUBLIC PROSECUTOR, HIGH COURT OF
           KERALA,ERNAKULAM



OTHER PRESENT:

           Smt.Maya.M.N.,P.P.


     THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION ON
11.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.REV.PET NO. 27 OF 2016                 2

                                                                     2024:KER:83818
                              C.PRATHEEP KUMAR, J
               ----------------------------------------------------------
                             Crl.R.P.No.27 of 2016
               ----------------------------------------------------------
                    Dated this the 11th day of November, 2024

                                     ORDER

The learned Public Prosecutor submitted that the revision

petitioner died on 27.06.2019. Hence the charge against the

revision petitioner is abated.

This revision petition is closed accordingly.

sd/

C.PRATHEEP KUMAR JUDGE

jm/