Sunildath vs State Of Kerala
2024 Latest Caselaw 29571 Ker

Kerala High Court

Sunildath vs State Of Kerala on 17 October, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

CRL.MC NO. 3842 OF 2018                1




                                                   2024:KER:77444
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

            THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 THURSDAY, THE 17TH DAY OF OCTOBER 2024 / 25TH ASWINA, 1946

                          CRL.MC NO. 3842 OF 2018

          AGAINST THE ORDER/JUDGMENT DATED IN MC NO.86 OF 2017

OF JUDICIAL MAGISTRATE OF FIRST CLASS -I, KOLLAM

PETITIONER/S:

              SUNILDATH
              AGED 47 YEARS
              AGED 47 YEARS, S/O. SHANMATHURA PANICKER,AMBIYIL
              VEEDU, MURANTHAL, PERINAD.P.O., KOLLAM-691601.


              BY ADVS.
              SMT.RENY ANTO
              SMT.RENUKA VENU

RESPONDENT/S:

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

      2       SAROJINI
              AGED 70 YEARS, W/O. SHANMATHURA PANICKER,AMBIL
              VEEDU, MURUNTHAL, PERINAD.P.O.,KOLLAM-691601.

      3       VIMA
              AGED 41 YEARS, W/O. SUNILDATH,AMBIYIL
              VEEDU,MURUNTHAL, PERINAD.P.O., KOLLAM-691601.
 CRL.MC NO. 3842 OF 2018                      2




                                                                2024:KER:77444
              BY ADV SRI.B.KRISHNA MANI


OTHER PRESENT:

              SRI.SANGEETHARAJ.N.R, PP


       THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON   17.10.2024,          THE   COURT   ON       THE   SAME   DAY   PASSED   THE
FOLLOWING:
 CRL.MC NO. 3842 OF 2018                 3




                                                      2024:KER:77444
                   P.V.KUNHIKRISHNAN, J
                --------------------------------------
                  Crl.M.C. No. 3842 of 2018
                 --------------------------------------
           Dated this the 17th day of October, 2024


                                  ORDER

This Criminal Miscellaneous case is filed with

following prayers :

"...To quash Annexure 1 MC No. 86/2017 on the file of JFMC-I, Kollam and Ann 2 order dated 20.09.2017 in CMP No.3313/17 in MC 86/17 in the interest of justice."

[sic]

2. As per the e-court service website, MC No.

86/2017 on the file of the Judicial First Class Magistrate

Court-I, Kollam is dismissed for default. If that is the case,

nothing survives in this case.

Therefore, this Criminal Miscellaneous case is

closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS

2024:KER:77444

PETITIONER ANNEXURES

ANNEXURE 1. THE COPY OF THE PETITION FILED BY THE 2ND RESPONDENT IN M.C. NO. 86/2017 OF JFMC-I, KOLLAM.

ANNEXURE-2. THE COPY OF THE ORDER PASSED BY THE JFMC-I KOLLAM, IN CMP NO. 3313/2017 IN M.C. 86/2017 DT. 20-09-2017.

ANNEXURE-3. THE COPY OF THE ORDER PASSED BY THE SUB DIVISIONAL MAGISTRATE DT. 07-12-2017.

ANNEXURE-4. THE COPY OF THE PLAINT IN O.S. NO.

62/2017 ON THE FILE OF SUB COURT, KOLLAM FILED BY THE 2ND RESPONDENT.

ANNEXURE-5. THE COPY OF THE INTERIM ORDER PASSED BY THE SUB COURT, KOLLAM IN I.A. NO. 1273/2017 IN O.S. NO. 62/2017.

ANNEXURE-6. THE COPY OF THE RELEASE DEED EXECUTED BY THE 1ST RESPONDENT DATED 18-10-2012.