Devadas vs State Of Kerala
2024 Latest Caselaw 30039 Ker

Kerala High Court

Devadas vs State Of Kerala on 22 October, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

   CRL.MC. NO.2108 OF 2018
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                                             2024:KER:78323

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

       THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

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

                   CRL.MC NO. 2108 OF 2018

CRIME NO.175/2012 OF KOLLENGODE POLICE STATION, PALAKKAD

         AGAINST THE ORDER/JUDGMENT DATED 21.03.2018

   IN SC NO.286 OF 2014 OF DISTRICT COURT & SESSIONS

   COURT, PALAKKAD

   PETITIONER/PETITIONER/ACCUSED:

            DEVADAS
            AGED 28 YEARS, S/O. KESAVAN,
            LAKSHOM VEEDU COLONY, PARAYAMPALLOM,
            CHITTUR, PALAKKAD, KERALA.


            BY ADV SRI.V.A.JOHNSON (VARIKKAPPALLIL)

   RESPONDENT/RESPONDENT/COMPLAINANT:

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


            BY ADV
            SRI. SANGEETHARAJ N.R., PUBLIC PROSECUTOR

         THIS CRIMINAL MISC. CASE HAVING COME UP FOR
   ADMISSION ON 22.10.2024, THE COURT ON THE SAME DAY
   PASSED THE FOLLOWING:
 CRL.MC. NO.2108 OF 2018
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                                      2024:KER:78323




                P.V.KUNHIKRISHNAN, J.
             ------------------------------------
             Crl.M.C. No. 2108 of 2018
           --------------------------------------
       Dated this the 22nd 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