Santhosh Madhavan @ Swami Amritha ... vs State Of Kerala
2024 Latest Caselaw 33626 Ker

Kerala High Court

Santhosh Madhavan @ Swami Amritha ... vs State Of Kerala on 21 November, 2024

Author: P.V. Kunhikrishnan

Bench: P.V.Kunhikrishnan

                                                         2024:KER:87635

               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. 7292 OF 2019

           CRIME NO.897/2008 OF CBCID, ERNAKULAM, Ernakulam

        AGAINST THE ORDER/JUDGMENT IN CC NO.50 OF 2017 OF CHIEF

JUDICIAL MAGISTRATE, ERNAKULAM

PETITIONER/ACCUSED NO.1:

            SANTHOSH MADHAVAN @ SWAMI AMRITHA CHAITHANYA
            AGED 46 YEARS
            S/O. MADHAVAN, PARAYICHIRAYIL HOUSE,
            ERUPATHEKKAR KARA, KATTAPPANA VILLAGE,
            IDUKKI DISTRICT.

            BY ADVS.
            P.K.VARGHESE
            R.ROHITH
            SANJANA RACHEL JOSE
            SHIJOB M J


RESPONDENTS/STATE & DE-FACTO COMPLAINANT:

    1       STATE OF KERALA
            REPRESENTED BY THE PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA, ERNAKULAM - 682 031.

    2       SERAPHIN EDWIN
            W/O. EDWIN KULAS DAVID, MADONNA HOUSE,
            TC 12/207(1), GREEN LANE, PLAMUD DESOM,
            PATTAM VILLAGE, THIRUVANANTHAPURAM DISTRICT - 695 004.

            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. 7292 OF 2019           2

                                                      2024:KER:87635

                  P.V. KUNHIKRISHNAN, J.
                  -----------------------------------
                   Crl.M.C.No.7292 of 2019
                  -----------------------------------
          Dated this the 21st day of November, 2024

                               ORDER

The learned counsel for the petitioner submitted that the

petitioner is no more and therefore, this Crl.M.C can be closed.

Accordingly, this Criminal Miscellaneous case is closed.

Sd/-

P.V. KUNHIKRISHNAN JUDGE

MSA

2024:KER:87635

PETITIONER ANNEXURES

ANNEXURE - I A TRUE COPY OF THE FIR IN CRIME NO.

897/2018 OF CBCID EOW - 2, ERNAKULAM, FOR THE OFFENCES PUNISHABLE UNDER SECTIONS 406, 420, 120B R/W 34 OF IPC.

ANNEXURE - II A TRUE COPY OF THE CHARGE SHEET IN C.C. NO. 50/2017 PENDING BEFORE THE CHIEF JUDICIAL MAGISTRATE COURT, ERNAKULAM.