Johny Thomas vs State Of Kerala
2024 Latest Caselaw 33547 Ker

Kerala High Court

Johny Thomas vs State Of Kerala on 21 November, 2024

Author: P.V. Kunhikrishnan

Bench: P.V.Kunhikrishnan

                                                               2024:KER:87687

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

   THURSDAY, THE 21ST DAY OF NOVEMBER 2024 / 30TH KARTHIKA, 1946

                           CRL.MC NO. 8832 OF 2019

    CRIME NO.748/2018 OF ALUVA WEST POLICE STATION (ALANGAD),

                                  Ernakulam

        AGAINST    THE   ORDER/JUDGMENT   DATED   IN   CP   NO.7   OF   2019   OF

JUDICIAL MAGISTRATE OF FIRST CLASS -II, ALUVA

PETITIONER/ACCUSED:

             JOHNY THOMAS
             AGED 59 YEARS
             S/O.THOMAS, PURAKKADAN VEEDU,
             THIRUVALLOOR KARA, ALANGAD VILLAGE

            BY ADVS.
            C.P.UDAYABHANU
            SRI.NAVANEETH.N.NATH


RESPONDENTS/COMPLAINANT:

    1        STATE OF KERALA
             REPRESENTED BY THE PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA, ERNAKULAM(
             ON BEHALF OF THE SI OF POLICE, ALUVA, WEST.P.S)

    2        JOSE
             AGED 75 YEARS
             S/O.VARKEY, VITHAYATHIL HOUSE,
             KOTTAPPURAM, ALANGAD, ALUVA WEST, ERNAKULAM

             BY ADV
             SRI.SANGEETHARAJ.N.R, PP


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
21.11.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 8832 OF 2019              2

                                                          2024:KER:87687

                   P.V. KUNHIKRISHNAN, J.
                   -----------------------------------
                    Crl.M.C.No.8832 of 2019
                   -----------------------------------
           Dated this the 21st day of November, 2024

                                  ORDER

This Criminal Miscellaneous Case is filed with the following

prayers;

"this Hon'ble Court may be pleased to quash Annexure- I final report now pending as C.P.7/2019 on the file of JFCM Court-II, Aluva.'

2. The petitioner is challenging committal

proceedings. As per the e-courts service website the case is already

committed to Sessions Court on 24.02.2021. It seems that the case

is now transferred to North Paravur Court.

3. In such circumstances, if the petitioner want to

challenge the proceedings before the Sessions Court, the petitioner

is free to challenge same separately.

Accordingly, this Criminal Miscellaneous Case is disposed

of.

Sd/-

P.V. KUNHIKRISHNAN JUDGE

MSA

2024:KER:87687

PETITIONER ANNEXURES

ANNEXURE I CERTIFIED COPY OF THE FINAL REPORT NOW PENDING AS C.P.7/2019 ON THE FILE OF JFCM COURT-II, ALUVA.

ANNEXURE II COPY OF THE MEDICAL CERTIFICATE DATED 01.10.2018 ISSUED BY DR.RAMEED ATTACHED TO KAROTHUKUZHY HOSPITAL, ALUVA