Pillai Suresh Gangadharan vs The State Of Kerala
2024 Latest Caselaw 33633 Ker

Kerala High Court

Pillai Suresh Gangadharan vs The State Of Kerala on 21 November, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

    Crl.M.C. No.3195 of 2019
                                    1




                                                    2024:KER:87569

             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. 3195 OF 2019

   CRIME NO.1052/2016 OF VENMANI POLICE STATION, ALAPPUZHA

             AGAINST THE ORDER/JUDGMENT DATED IN CC NO.5179

    OF 2016 OF JUDICIAL MAGISTRATE OF FIRST CLASS -I,

    CHENGANNUR

    PETITIONER/SOLE ACCUSED:

                 PILLAI SURESH GANGADHARAN,
                 AGED 37 YEARS, S/O.GANGADHARAN PILLAI,
                 RESIDING AT THUNDU PARAMBIL VEEDU,
                 KALLIMEL P.O., VETTIYAR VILLAGE,
                 ALAPPUZHA DISTRICT - 690 570.


                 BY ADVS.
                 T.S.SARATH
                 SRI.MANU RAMACHANDRAN
                 SRI.M.KIRANLAL
                 SRI.R.RAJESH (VARKALA)


    RESPONDENTS/STATE, DEFACTO COMPLAINANT & INJURED:

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

         2       JOYIS.P.KOSHY,
 Crl.M.C. No.3195 of 2019
                             2




                                          2024:KER:87569

             AGED 27 YEARS, D/O.P.O.KOSHY,
             RESIDING AT PALAKKATTU KUZHIYIL
             JOJI BHAVANAM, VENMANI P.O.,
             ALAPPUZHA DISTRICT - 689 509.

             BY ADVS.
             SRI.RENJITH.T.R, SR.PP
             SRI. ANSU VARGHESE - R2

       THIS CRIMINAL MISC. CASE HAVING COME UP FOR
ADMISSION ON 21.11.2024, THE COURT ON THE SAME DAY
PASSED THE FOLLOWING:
 Crl.M.C. No.3195 of 2019
                               3




                                                 2024:KER:87569


                  P.V.KUNHIKRISHNAN, J.
            -------------------------------------------
                 Crl.M.C. No.3195 of 2019
           --------------------------------------------
       Dated this the 21st day of November, 2024



                           ORDER

This Criminal Miscellaneous Case is filed with

the following prayers:

"1. To Quash Annexure Al FIR and Annexure A2

Final Report in Crime No.1052/2016 of Venmoni

Police Station, Alappuzha District now pending as

C.C No.5179/2016 on the files of JFMC-1.

Chengannoor and all further proceedings there

from.

2. Issue such other orders or directions which

deems necessary for the ends of justice and in the

circumstances of the case."

2. As per the e-court service website, it is

seen that the charge against the petitioner is abated

2024:KER:87569

because the petitioner is no more. If that be the

case, nothing survives in this case. Hence, the

Crl.MC can be closed.

Therefore, this Criminal Miscellaneous Case is

closed.

Sd/-

                                 P.V.KUNHIKRISHNAN
nvj                                     JUDGE






                                               2024:KER:87569




PETITIONER ANNEXURES

ANNEXURE A1                THE TRUE COPY OF THE FIR IN CRIME

NO.1052/2018 O9F VENMANI POLICE STATION, ALAPPUZHA DISTRICT.

ANNEXURE A2 THE TRUE COPY OF THE FINAL REPORT IN CRIME NO.1052/2016 OF VENMANI POLICE STATION, ALAPPUZHA DISTRICT NOW PENDING AS C.C.NO.5179/2016 ON THE FILES OF JFMC-I, CHENGANNOOR.

ANNEXURE A3 THE ORIGINAL OF THE AFFIDAVIT DATED SWORN BY THE 2ND RESPONDENT/DE- FACT0 COMPLAINANT.

RESPONDENTS EXHIBITS              :    NIL


          //TRUE COPY//                      PA TO JUDGE