P.R.Sunil vs State Of Kerala
2024 Latest Caselaw 28841 Ker

Kerala High Court

P.R.Sunil vs State Of Kerala on 3 October, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

Crl.M.C. No.7939 of 2018
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                                                       2024:KER:73435

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

THURSDAY, THE 3RD DAY OF OCTOBER 2024 / 11TH ASWINA, 1946

                           CRL.MC NO. 7939 OF 2018

    CRIME NO.138/2018 OF MARAYUR POLICE STATION, IDUKKI

         AGAINST THE ORDER/JUDGMENT DATED 20.07.2018 IN

CRMC    NO.478       OF     2018   OF   DISTRICT   COURT   &   SESSIONS

COURT,THODUPUZHA

PETITIONER/ACCUSED:

             P.R.SUNIL,
             AGED 49 YEARS, S/O. RAJAN, RESIDING AT
             PUTHUTHARA HOUSE, MARAYUR HOUSE, MARAYUR
             KARA,   MARAYUR  VILLAGE, DEVIKULAM TALUK,
             IDUKKI DISTRICT.


             BY ADV I.SHEELA DEVI


RESPONDENT/COMPLAINANT/STATE:

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

2            HAMSAVENI,
             AGED 35 YERAS, W/O. WILSON, HOUSE NO.MGP
             VI/302,    KUMMITTAMKUZHI COLONY,   MARAYOOR
             VILLAGE, MARAYOOR KARA, MARAYOOR, IDUKKI
             DISTRICT, PIN 685 620. (IMPLEADED AS ADDL.R2
 Crl.M.C. No.7939 of 2018
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                                                        2024:KER:73435

             AS    PER    ORDER           DATED    07.12.2018       IN
             CRL.M.A.NO.2/2018.)



BY ADV.:

             SRI.RENJITH.T.R, SR.PP

       THIS      CRIMINAL   MISC.       CASE   HAVING   COME   UP   FOR
ADMISSION ON 03.10.2024, THE COURT ON THE SAME DAY
PASSED THE FOLLOWING:
 Crl.M.C. No.7939 of 2018
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                                            2024:KER:73435



               P.V.KUNHIKRISHNAN, J.
               --------------------------------
              Crl.M.C. No.7939 of 2018
        ----------------------------------------------
     Dated this the 03rd day of October, 2024




                           ORDER

This Criminal Miscellaneous Case is filed to

quash the FIR in Crime No.138/2018 of Marayoor

Police Station, Idukki District.

2. This Crl.MC is pending before this Court

from 2018 onwards. No interim order is passed by

this Court interdicting the investigation. Probably,

the Final Report might have been filed in this case.

If the final report is filed and the petitioner is

aggrieved by the same, the petitioner is free to

challenge the same, in accordance with law.

2024:KER:73435

With the above observation, this Criminal

Miscellaneous Case is disposed of.

Sd/-

                                P.V.KUNHIKRISHNAN
nvj                                   JUDGE






                                                   2024:KER:73435




PETITIONER ANNEXURES

ANNEXURE A1                TRUE COPY OF THE FIRST INFORMATION

REPORT IN CRIME NO.138/2018 DATED 24/06/2018 OF MARAYOOR POLICE STATION, IDUKKI DISTRICT.

ANNEXURE A2 TRUE COPY OF THE ORDER IN CRL.M.C.NO.478/2018 DATED 20/07/2018 GRANTING BAIL TO THE PETITIONER BY THE HON'BLE SESSIONS COURT, THODUPUZHA.

RESPONDENTS EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE