Jose.M.A vs Gracy Philip
2024 Latest Caselaw 28880 Ker

Kerala High Court

Jose.M.A vs Gracy Philip on 3 October, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

 Crl.M.C. No.2833 of 2018
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                                                      2024:KER:73450

            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. 2833 OF 2018

    CRIME NO.3539/2017 OF PALA POLICE STATION, KOTTAYAM

          AGAINST THE ORDER/JUDGMENT DATED IN CC NO.1025 OF

 2017 OF JUDICIAL MAGISTRATE OF FIRST CLASS, PALA




 PETITIONER/ACCUSED:

              JOSE.M.A
              AGED 70 YEARS, S/O. ABRAHAM,
              MYLADIYIL HOUSE, KOZHUVANAL P.O, PALA,
              KOTTAYAM DISTRICT - 686 573.


              BY ADV SRI.IEANS.C.CHAMAKKALA

 RESPONDENTS NOS.1 & 2/ STATE/ COMPLAINANT:

      1       GRACY PHILIP
              AGED 67 YEARS, W/O.PHILIP, PARUVANANIKKAL
              HOUSE,VAKKAPPALAM, POOVARANI KARA MEENACHIL
              VILLAGE,KOTTAYAM DISTRICT - 686 575.

      2       STATE OF KERALA
              REPRESENTED BY THE PUBLIC PROSECUTOR,
              HIGH COURT OF KERALA, ERNAKULAM - 682 031.
 Crl.M.C. No.2833 of 2018
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                                                        2024:KER:73450


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.2833 of 2018
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                                                      2024:KER:73450


                      P.V.KUNHIKRISHNAN, J.
                      --------------------------------
                     Crl.M.C. No.2833 of 2018
               ----------------------------------------------
            Dated this the 03rd day of October, 2024



                            ORDER

This Criminal Miscellaneous Case is filed with

the following prayers:

"To quash the complaint and all further proceedings

in CC No.1025/2017 on the file of the Judicial First

Class Magistrate Court, Pala, against the petitioner,

for which act of kindness the petitioner shall as in

duty bound ever pray."

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

clear that the accused in the above case is already

acquitted on 03.12.2021. If that be the case,

nothing survives in this case. Hence, the Crl.MC can

be closed.

2024:KER:73450

Therefore, this Criminal Miscellaneous Case is

closed.

Sd/-

                                  P.V.KUNHIKRISHNAN
nvj                                     JUDGE






                                                   2024:KER:73450




PETITIONER ANNEXURES

ANNEXURE A1                THE   CERTIFIED  COPY   OF  THE   F.I

STATEMENT GIVEN BY THE 1ST RESPONDENT IN CRIME NO.3539/2017 OF PALA POLICE STATION.

ANNEXURE A2 CERTIFIED COPY OF THE F.I.R IN CRIME NO. 3539/2017 OF PALA POLICE STATION.

ANNEXURE A3 CERTIFIED COPY OF THE CHARGE SHEET IN C.C NO. 1025/2017 OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT, PALA.

RESPONDENTS EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE