Sulaiman vs Victim
2024 Latest Caselaw 29003 Ker

Kerala High Court

Sulaiman vs Victim on 3 October, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

  CRL.MC. NO.3172 OF 2018
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                                            2024:KER:73579

          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. 3172 OF 2018

          AGAINST THE ORDER/JUDGMENT DATED IN SC NO.755

  OF 2017 OF SPECIAL COURT UNDER POCSO ACT, MANJERI




  PETITIONER/ACCUSED IN SC NO.755/2017 OF ADDITIONAL
  DISTRICT AND SESSIONS JUDGE - I, MANJERI:

            SULAIMAN
            AGED 37 YEARS, S/O MOIDHEENKUTTY,
            RESIDING AT THOTTIYIL HOUSE,
            VALIYAPARAPPUR, ANANTHAVOOR,
            KALPAKANCHERY, MALAPPURAM DISTRICT


            BY ADV SRI.NIRMAL V NAIR


  RESPONDENTS/DEFACTO COMPLAINANT & COMPLAINANT:

      1     XXXXXXXXX(VICTIM), AGED 14 YEARS, D/O
            SULAIMAN, MINOR REPRESENTED BY HER MOTHER
            AND NATURAL GUARDIAN SAJITHA, W/O
            SULAIMAN, AGED 29 YEARS, RESIDING AT
            THOTTIYIL HOUSE, VALIYAPARAPPUR,
            ANANTHAVOOR, KALPAKANCHERY, MALAPPURAM
            DISTRICT - 676 301

      2     STATE OF KERALA, REPRESENTED BY PUBLIC
            PROSECUTOR, HIGH COURT OF KERALA,
            ERNAKULAM - 682 031
 CRL.MC. NO.3172 OF 2018
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                                    2024:KER:73579

         BY ADVS.
         SRI.SANGEETHARAJ.N.R, PP
         SRI.RAHUL SASI - R1



      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.3172 OF 2018
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                                      2024:KER:73579




                P.V.KUNHIKRISHNAN, J.
            ------------------------------------
             Crl.M.C. No. 3172 of 2018
           --------------------------------------
       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