P.K.Santhosh vs State Of Kerala
2024 Latest Caselaw 28991 Ker

Kerala High Court

P.K.Santhosh vs State Of Kerala on 3 October, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

  CRL.MC. NO.7771 OF 2018
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                                            2024:KER:73394

          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. 7771 OF 2018

          AGAINST THE ORDER/JUDGMENT DATED 20.10.2018

  IN CMP NO.537 OF 2018 OF JUDICIAL MAGISTRATE OF

  FIRST CLASS -II, KATTAPPANA

  PETITIONER/ACCUSED:

             P.K.SANTHOSH
             AGED 51 YEARS, S/O KRISHNANKUTTY,
             ARISSERRIL HOUSE, NARIAMPARA P.O, IDUKKI
             DISTRICT, NOW WORKING AS SECTION FOREST
             OFFICER, KANTHALLOOR RANGE.

             BY ADV S.DILEEP (KALLAR)
  RESPONDENTS/COMPLAINANT/STATE:

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

      2      SREEKUMAR
             AGED 50 YEARS, S/O.GOPALAN, KANIPARAMBIL
             HOUSE,KATTAPPANA KARA,KATTAPPANA VILLAGE.

  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.MC. NO.7771 OF 2018
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                                      2024:KER:73394




                P.V.KUNHIKRISHNAN, J.
            ------------------------------------
             Crl.M.C. No. 7771 of 2018
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       Dated this the 03rd day of October, 2024



                      ORDER

When this Criminal Miscellaneous Case came

up for consideration, the learned counsel appearing

for the petitioner submitted that the prayers in this

Crl.MC have become infructuous.

Therefore, this Criminal Miscellaneous Case is

dismissed as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE nvj