Dinesh Kumar.P vs State Of Kerala
2024 Latest Caselaw 29648 Ker

Kerala High Court

Dinesh Kumar.P vs State Of Kerala on 17 October, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

Crl.M.C. No.6674 of 2018
                                      1




                                                       2024:KER:77258

           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. 6674 OF 2018

   CRIME NO.197/2017 OF CHANGARAMKULAM POLICE STATION,

                                 MALAPPURAM

         AGAINST THE ORDER/JUDGMENT DATED IN SC NO.395 OF

2018     OF     ADDITIONAL       DISTRICT     COURT,   MANJERI   /   I

ADDITIONAL MACT, MANJERI

PETITIONER/ACCUSED:

              DINESH KUMAR.P
              AGED 43 YEARS, S/O VASU, KALATHINGAL HOUSE,
              PANATHARA, POST ANDATHODU, THRISSUR DISTRICT.


              BY ADVS.
              SRI.T.K.VIPINDAS
              SRI.K.V.SREE VINAYAKAN




RESPONDENTS/STATE & DEFACTO COMPLAINANT:

     1        STATE OF KERALA,
              REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH
              COURT OF KERALA, ERNAKULAM - 31.

     2        PRAMEENA,
 Crl.M.C. No.6674 of 2018
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                                                        2024:KER:77258

             AGED 26 YEARS, D/O.RAGHAVAN, KADUKKATHEL
             HOUSE, SUKAPURAM POST, NADUVATTOM,
             CHANGARAMKULAM, MALAPPURAM DISTRICT,
             PIN- 679 308.



BY ADVS.:

             SRI.SANGEETHARAJ.N.R, PP
             SRI.P.ABDUL NISHAD - R2

       THIS      CRIMINAL   MISC.       CASE   HAVING   COME   UP   FOR
ADMISSION ON 17.10.2024, THE COURT ON THE SAME DAY
PASSED THE FOLLOWING:
 Crl.M.C. No.6674 of 2018
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                                                  2024:KER:77258




                     P.V.KUNHIKRISHNAN, J.
                 ----------------------------------------
                    Crl.M.C. No.6674 of 2018
                -----------------------------------------
            Dated this the 17th day of October, 2024




                           ORDER

This Criminal Miscellaneous Case is filed to

quash the proceedings in SC No. 395/2018 on the

file of Additional District and Sessions Judge,

Manjeri, arising from Crime No.197/2017 of

Changaramkulam Police Station.

2. As per the e-court service website, it is

seen that the above case was transferred to the

Fast Track Court, Tirur and the accused was

acquitted on 06.02.2022. If that be the case,

nothing survives in this case.

2024:KER:77258

Therefore, this Criminal Miscellaneous Case is

disposed of.

Sd/-

P.V.KUNHIKRISHNAN nvj JUDGE

2024:KER:77258

PETITIONER ANNEXURES

ANNEXURE A1 THE TRUE COPY OF THE F.I.R. IN CRIME NO.197/2017 OF CHANGARAMKULAM POLICE STATION DATED 18.08.2017.

ANNEXURE A2 THE TRUE COPY OF THE FINAL REPORT IN CRIME NO.197/2017 OF CHANGARAMKULAM POLICE STATION DATED 28.10.2017.

ANNEXURE A3 THE TRUE COPY OF THE MEMORANDUM OF EVIDENCE IN CRIME NO.197/2017 OF CHANGARAMKULAM POLICE STATION DATED 28.10.2017.

RESPONDENTS EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE