K. Subarinathan @ Manikandan vs State
2024 Latest Caselaw 29004 Ker

Kerala High Court

K. Subarinathan @ Manikandan vs State on 3 October, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

  CRL.MC. NO.4295 OF 2018
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                                            2024:KER:73619

          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. 4295 OF 2018

          AGAINST THE ORDER/JUDGMENT DATED 31.08.2017

  IN VC NO.3 OF 2012 OF COURT OF ENQUIRY COMMNR. &

  SPECIAL JUDGE, KANNUR AT THALASSERY

  PETITIONER/2ND ACCUSED:

            K. SABARINATHAN @ MANIKANDAN
            S/O.KRISHNANKUTTY CHETTIYAR, AGED 28
            YEARS, SHANMUGHAM KRISHNA NIVAS,
            PANACHAVILA, ANCHAL, KOLLAM - 691 306.


            BY ADV SRI.B.MOHANLAL

  RESPONDENTS/COMPLAINANT:

      1     STATE
            REPRESENTED BY THE DEPUTY SUPERINTENDENT
            OF POLICE,VIGILANCE AND ANTI-CORRUPTION
            BUREAU,SPECIAL INVESTIGATION UNIT-II,
            THIRUVANANTHAPURAM, THROUGH THE PUBLIC
            PROSECUTOR, HIGH COURT OF KERALA,
            ERNAKULAM.

      2     THE PASSPORT OFFICER
            PASSPORT OFFICE, KAITHAMUKKU,
            THIRUVANANTHAPURAM - 695 002
 CRL.MC. NO.4295 OF 2018
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                                    2024:KER:73619

         BY ADVS.
         SRI.RENJITH.T.R, SR.PP
         SRI.SUVIN R.MENON, CGC




      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.4295 OF 2018
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                                      2024:KER:73619


                P.V.KUNHIKRISHNAN, J.
            ------------------------------------
             Crl.M.C. No. 4295 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