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Lisen Samuel vs State Of Kerala
2024 Latest Caselaw 30038 Ker

Citation : 2024 Latest Caselaw 30038 Ker
Judgement Date : 22 October, 2024

Kerala High Court

Lisen Samuel vs State Of Kerala on 22 October, 2024

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

                                                              2024:KER:78543
OP(CRL.) NO. 702 OF 2024

                                        1
              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

  TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA, 1946

                           OP(CRL.) NO. 702 OF 2024

       AGAINST THE ORDER/JUDGMENT DATED IN SC NO.62 OF 2024 OF

                    FAST TRACK SPECIAL COURT, ADOOR

PETITIONER/ACCUSED :

             LISEN SAMUEL, AGED 36 YEARS
             S/O SAMUEL, CHATUVILA VEEDU,
             THEPPUPARA P.O, EZHUKULAM VILLAGE,
             ADOOR, PATHANAMTHITTA DISTRICT - 691 523.


             BY ADVS.
             R.HARIKRISHNAN (KAMBISSERIL)
             A.S.SALMA



RESPONDENT/STATE :

             STATE OF KERALA
             REPRESENTED BY PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA,
             ERNAKULAM, PIN - 682 018.




             SRI. C.N. PRABHAKARAN (PP)


THIS    OP    (CRIMINAL)       HAVING       COME   UP   FOR   ADMISSION    ON
22.10.2024,      THE       COURT   ON   THE    SAME     DAY   DELIVERED   THE
FOLLOWING:
                                                                               2024:KER:78543
OP(CRL.) NO. 702 OF 2024

                                                2




                            BECHU KURIAN THOMAS, J
                       ......................................................
                               O.P.(Crl.) No.702 of 2024
                        ...................................................
                   Dated this the 22nd day of October, 2024


                                        JUDGMENT

The learned counsel for the petitioner submitted that the matter

has become infructuous.

The said submission is recorded and this original petition is

dismissed as infructuous.

sd/-

BECHU KURIAN THOMAS JUDGE AMV/22/10/2024

 
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