Manoj vs State Of Kerala
2024 Latest Caselaw 30288 Ker

Kerala High Court

Manoj vs State Of Kerala on 24 October, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

Crl.M.C. No.5343 of 2018
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                                                         2024:KER:79217



           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
         THURSDAY, THE 24TH DAY OF OCTOBER 2024 / 2ND
                                 KARTHIKA, 1946
                           CRL.MC NO. 5343 OF 2018
CRIME NO.569/2017 OF NOORANADU POLICE STATION, ALAPPUZHA
           AGAINST         THE    ORDER/JUDGMENT        DATED   IN   CRMP
  NO.3736       OF   2018        OF   SPECIAL   COURT    FOR    TRIAL   OF
  OFFENCES UNDER POCSO ACT, ALAPPUZHA
  PETITIONER/ACCUSED:

               MANOJ, AGED 36 YEARS,
               S/O. GOPALAKRISHNA PILLAI, THURUTHIYIL
               VEEDU, PULIMEL MURI, PATTOOR P.O.,
               NOORANADU, ALAPPUZHA-690529.

               BY ADVS.
               SRI.R.T.PRADEEP
               SMT.M.BINDUDAS
               SRI.K.C.HARISH
  RESPONDENT/STATE:

               STATE OF KERALA
               REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT
               OF KERALA, ERNAKULAM-682031.

               BY ADV.
               SRI.RANJITH T.R., SENIOR PP

          THIS CRIMINAL MISC. CASE HAVING COME UP
  FOR ADMISSION ON 24.10.2024, THE COURT ON THE
  SAME DAY PASSED THE FOLLOWING:
 Crl.M.C. No.5343 of 2018
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                                               2024:KER:79217




                    P.V.KUNHIKRISHNAN, J.
                  --------------------------------
                   Crl.M.C. No.5343 of 2018
           ----------------------------------------------
           Dated this the 24th day of October, 2024


                            ORDER

When this Criminal Miscellaneous Case came

up for consideration, the learned counsel appearing

for the petitioner submitted that the matter has

become infructuous.

Therefore, this Criminal Miscellaneous Case is

dismissed as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM