Sivaji vs State Of Kerala
2024 Latest Caselaw 32629 Ker

Kerala High Court

Sivaji vs State Of Kerala on 11 November, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                  THE HONOURABLE MR. JUSTICE S.MANU

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

                       CRL.MC NO. 1835 OF 2020

        AGAINST THE ORDER/JUDGMENT DATED IN SC NO.62 OF 1988 OF

DISTRICT & SESSIONS COURT, ALAPPUZHA

PETITIONER:

            SIVAJI
            AGED 60 YEARS
            S/O KUMARAN,PUTHENPARAMBIL HOUSE, KANNADI.P.O,
            PULINKUNNU,ALAPPUZHA DISTRICT,NOW RESIDING AT
            C.170,HIGH SECURITY PRISON,VIYYUR,THRISSUR DISTRICT,
            PIN-680010.


            BY ADVS.
            P.MOHAMED SABAH
            SMT.SAIPOOJA




RESPONDENTS:

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

    2       THE SUPERINTENDENT,
            HIGH SECURITY PRISON, VIYYUR,THRISSUR DISTRICT,PIN-
            680010.


            SMT NIMA JACOB, PP


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
11.11.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 1835 OF 2020

                                     2
                                                           2024:KER:83718
                                 ORDER

Dated this the 11th day of November 2024

Learned Public Prosecutor on instructions submitted that the

Petitioner was released on 16.06.2022 after serving the sentence.

Therefore, nothing survives in this Crl.MC.

This Crl.MC is accordingly closed.

sd/-

S.MANU JUDGE Nsd CRL.MC NO. 1835 OF 2020

2024:KER:83718

PETITIONER ANNEXURES

ANNEXURE -1 TRUE COPY OF THE APPLICATION DATED 30.01.2020 SUBMITTED BY THE PETITIONER BEFOPRE THE 2ND RESPONDENT.