Om Prakash Agarwal vs State Of Kerala
2024 Latest Caselaw 33275 Ker

Kerala High Court

Om Prakash Agarwal vs State Of Kerala on 15 November, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

 Crl.M.C. No.3032 of 2019
                                   1




                                                   2024:KER:85799

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

       THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946

                       CRL.MC NO. 3032 OF 2019

          AGAINST THE ORDER/JUDGMENT DATED IN CC NO.1564

 OF    2007     OF    JUDICIAL   MAGISTRATE   OF    FIRST   CLASS,

 PERUMBAVOOR

 PETITIONER/3RD ACCUSED:

              OM PRAKASH AGARWAL,
              AGED 70 YEARS, S/O. BISWANATH BHUVANIA,
              AGARWAL BHAVAN, D.NO. 27/44/1/B, FIRST
              FLOOR, GOVERNORPET, BANDAR ROAD,
              VIJAYAWADA-2, ANDHRA PRADESH


              BY ADV P.T.JOSE


 RESPONDENTS/COMPLAINANT:

      1       STATE OF KERALA,
              THROUGH SUB INSPECTOR OF POLICE,
              PERUMBAVOOR POLICE STATION, PERUMBAVOOR,
              ERNAKULAM DIST - 683 542, REPRESENTED BY
              PUBLIC PROSECUTOR, HIGH COURT OF KERALA.

      2       S. PAREED,
              AGED 43 YEARS, S/O. SULAIMAN, RESIDING AT
              CHERUVALLIKUDY HOUSE, KANJIRAKADU,
              PERUMBAVOOR, ERNAKULAM DISTRICT,
              PROPRIETOR, SPC INTERNATIONAL, A.M ROAD,
 Crl.M.C. No.3032 of 2019
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                                                 2024:KER:85799

             PERUMBAVOOR P.O, KERALA.



BY ADV.:

             SRI.SANGEETHARAJ.N.R, PP

        THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY
HEARD     ON    15.11.2024,   THE   COURT   ON    THE   SAME   DAY
PASSED THE FOLLOWING:
 Crl.M.C. No.3032 of 2019
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                                                  2024:KER:85799


                  P.V.KUNHIKRISHNAN, J.
            -------------------------------------------
                 Crl.M.C. No.3032 of 2019
           --------------------------------------------
       Dated this the 15th day of November, 2024



                             ORDER

When this Criminal Miscellaneous Case came up

for consideration, the learned counsel appearing for

the petitioner submitted that, his information is that

the petitioner is no more. If that be the case, no

further direction is necessary in this case. The

jurisdictional court will do the needful, in accordance

with law.

With the above observation, this Criminal

Miscellaneous Case is closed.

Sd/-

P.V.KUNHIKRISHNAN nvj JUDGE

2024:KER:85799

PETITIONER ANNEXURES

ANNEXURE A1 A CERTIFIED COPY OF THE C.M.P 1092/2005 FILED BY THE 2ND RESPONDENT ALONG WITH THE FIR REGISTERED BY THE 1ST RESPONDENT

ANNEXURE A2 A CERTIFIED COPY OF THE FINAL REPORT C.C 1564/2007 BY THE 1ST RESPONDENT BEFORE THE JFCM-1 COURT, PERUMBAVOOR

RESPONDENTS EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE