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Robin vs State Of Kerala
2024 Latest Caselaw 29008 Ker

Citation : 2024 Latest Caselaw 29008 Ker
Judgement Date : 3 October, 2024

Kerala High Court

Robin vs State Of Kerala on 3 October, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

  CRL.MC. NO.1253 OF 2018
                               1




                                            2024:KER:73599

          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. 1253 OF 2018

      CRIME NO.512/2014 OF PALODE POLICE STATION,

                     THIRUVANANTHAPURAM

          AGAINST THE ORDER/JUDGMENT DATED 21.03.2017

  IN CRMC NO.399 OF 2017 OF DISTRICT COURT & SESSIONS

  COURT, THIRUVANANTHAPURAM




  PETITIONER/2ND ACCUSED:

            ROBIN
            AGED 34 YEARS,S/O.SASIDHARAN,
            OMANAVILASAM, CHOZHIYAKODU.P.O.
            PUNALUR TALUK, KOLLAM DISTRICT


            BY ADV SRI.P.M.ZIRAJ

  RESPONDENT/RESPONDENTS:

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

      2     THE SUB INSPECTOR OF POLICE
            PALODE POLICE STATION- 678 583
 CRL.MC. NO.1253 OF 2018
                          2




                                    2024:KER:73599


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.1253 OF 2018
                            3




                                      2024:KER:73599




                P.V.KUNHIKRISHNAN, J.
            ------------------------------------
             Crl.M.C. No. 1253 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

 
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