Sibil Jose vs State Of Kerala
2024 Latest Caselaw 33107 Ker

Kerala High Court

Sibil Jose vs State Of Kerala on 14 November, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

Crl.M.C. No. 1327 of 2019
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                                                      2024:KER:87010

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

  THURSDAY, THE 14TH DAY OF NOVEMBER 2024 / 23RD KARTHIKA,

                                     1946

                            CRL.MC NO. 1327 OF 2019

 CC NO.59 OF 2018 ON THE FILES OF THE JUDICIAL FIRST CLASS

                  MAGISTRATE COURT- II, MAVELIKKARA

PETITIONER/ACCUSED NO. 3:

             SIBIL JOSE,
             AGED 38 YEARS
             D/O ALPHONSA, NEDUMTHADATHIL VEEDU, VANNAPPURAM
             MURI, VANNAPPURAM VILLAGE, IDUKKI DISTRICT.

             BY ADVS.
             S.RAJEEV
             SRI.K.K.DHEERENDRAKRISHNAN
             SRI.V.VINAY
             SRI.D.FEROZE
             SRI.K.ANAND (A-1921)



RESPONDENTS/STATE/COMPLAINANT:

     1       STATE OF KERALA,
             REP. BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
             ERNAKULAM 682 031.

     2       TEENA ALEX,
             AGED 38 YEARS
             D/O ALEX DANIEL, KADAMBASSERY, KOTTAKKATTUSSERY,
             THAMARAKKULAM, MAVELIKKARRA, PATHANAMTHITTA
             DISTRICT 690 530

             SRI.RENJITH.T.R, SR.PP
 Crl.M.C. No. 1327 of 2019
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                                                        2024:KER:87010

       THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON   14.11.2024,       THE   COURT   ON   THE   SAME   DAY   PASSED   THE
FOLLOWING:
 Crl.M.C. No. 1327 of 2019
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                                                       2024:KER:87010



                            P.V.KUNHIKRISHNAN, J.
                   ------------------------------------
                   Crl.M.C. No. 1327 of 2019
                  --------------------------------------
            Dated this the 14th day of November, 2024


                               ORDER

This Criminal Miscellaneous case is filed to quash the

proceedings against the petitioner who is the 3 rd accused in

C.C. No. 59/2018 on the file of the Judicial First Class

Magistrate Court-II, Mavelikkara. The service to the 2 nd

respondent is not complete even now. As per e-court

service website, the counsel who is appearing before the

trial court for 2nd respondent herein (complainant),

submitted that there is no instruction. Therefore, the

Magistrate issued notice to the complainant. I am of the

considered opinion that, if the complainant is continuously

absent, learned Magistrate should take appropriate steps to

close the case.

2. Anyway, this Criminal Miscellaneous case need

not be retained here. All the contentions raised by the

2024:KER:87010

petitioner are left open. Registry will forward a copy of this

order to the jurisdictional court forthwith.

With the above observation, this Criminal

Miscellaneous case is disposed of.

Sd/-

P.V.KUNHIKRISHNAN JUDGE sjb/14-11

2024:KER:87010

PETITIONER ANNEXURES

ANNEXURE I CERTIFIED COPY OF THE COMPLAINT SUBMITTED BY THE 2ND RESPONDENT BEFORE THE JUDICIAL MAGISTRATE OF FIRST CLAS- II, MAVELIKKARA

ANNEXURE II TRUE COPY OF THE JUDGMENT DATED 15.12.2017 IN CRL.RP NO 924/17 OF THIS HON'BLE COURT

ANNEXURE III TRUE COPY OF THE ORDER SHEET IN CMP NO

RESPONDENT'S ANNEXURES : NIL

//TRUE COPY// PA TO JUDGE