Shaji vs State Of Kerala
2024 Latest Caselaw 33623 Ker

Kerala High Court

Shaji vs State Of Kerala on 21 November, 2024

Author: P.V. Kunhikrishnan

Bench: P.V.Kunhikrishnan

                                                                  2024:KER:87637

                  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. 7215 OF 2019

   CRIME NO.1663/2018 OF Mavelikkara Police Station, Alappuzha

           AGAINST THE ORDER/JUDGMENT DATED IN CC NO.785 OF 2018 OF

JUDICIAL MAGISTRATE OF FIRST CLASS -I, MAVELIKKARA

PETITIONER/ACCUSED:

               SHAJI
               AGED 53 YEARS
               S/O. PADMANABHAN, CHARIVUPARAMBIL HOUSE,
               KOTTARKKAVU, MAVELIKKARA P. O.,
               PIN - 690101, ALAPPUZHA DISTRICT.

               BY ADV
               K.S.AJAYAGHOSH


RESPONDENTS/STATE & DEFACTO COMPLAINANT:

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

       2       LEELA ABHILASH
               AGED 54 YEARS
               W/O. S. ABHILASH, SAHODARA BHAVANAM,
               WARD NO.19, EEREZHA VADAKUMMURI,
               CHETTIKULANGARA P. O., MAVELIKKARA,
               PIN - 690 106

               BY ADV
               SRI.VINCENT JOSEPH
               SRI.RENJITH.T.R, SR.PP,
               SRI.KALEESWARAM RAJ, AMICUS CURIAE
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. 7215 OF 2019                  2



                                                              2024:KER:87637

                 P.V. KUNHIKRISHNAN, J.
                 -----------------------------------
                  Crl.M.C.No.7215 of 2019
                 -----------------------------------
         Dated this the 21st day of November, 2024

                                   ORDER

Shri.K.S Ajayagosh, the counsel for the petitioner

submitted that he relinquished the vakalath in this case.

2. This Criminal Miscellaneous Case is filed with

the following prayers;

"This Honourable Court may be pleased to call for the records relating to the case and to quash Annexure-A1 Final Report and all further proceedings in C.C No.785/2018 on the file of the Judicial First Class Magistrate Court-I, Mavelikara, in the interest of Justice."

As per the e-court service website, the accused in the above case is

acquitted on 19.10.2024.

Hence, this Criminal Miscellaneous Case is closed.

Sd/-

P.V. KUNHIKRISHNAN JUDGE

MSA

2024:KER:87637

PETITIONER ANNEXURES

ANNEXURE A1 COPY OF THE FINAL REPORT IN C.C.NO.785/2018 ON THE FILE OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT - I, MAVELIKKARA IS PRODUCED HEREWITH AND MARKED AS ANNEXURE - A1.