Fr.Joby Kachapilly vs The State Of Kerala
2024 Latest Caselaw 26604 Ker

Kerala High Court

Fr.Joby Kachapilly vs The State Of Kerala on 5 September, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

   Crl.M.C. No.3253 of 2018
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                                                     2024:KER:67483

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 5TH DAY OF SEPTEMBER 2024 / 14TH BHADRA, 1946
                        CRL.MC NO. 3253 OF 2018
     CRIME NO.986/2017 OF IRINJALAKUDA POLICE STATION,
                                  THRISSUR
            AGAINST THE ORDER/JUDGMENT DATED IN CP NO.27
   OF   2018     OF    JUDICIAL    MAGISTRATE   OF    FIRST   CLASS,
   IRINJALAKUDA
   PETITIONER/5TH ACCUSED:

               FR.JOBY KACHAPILLY
               AGED 42, S/O. K.O. OUSEPH, DEVAMATHA
               PROVINCIAL, PATTURAIKKAL, THRISSUR, NOW
               RESIDING AT SEVANAGIRI, SEVANALAYAM,
               KOLKUNNU, MALA, THRISSUR DISTRICT.


               BY ADVS.
               SRI.SAIJO HASSAN
               SRI.BENOJ C AUGUSTIN
               SRI.U.M.HASSAN
               SMT.P.PARVATHY
               SRI.RAFEEK. V.K.
               SRI.VISHNU BHUVANENDRAN



   RESPONDENTS/STATE & DEFACTO COMPLAINANT:

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

        2      FR. JOY VYDHIAKARAN SO ANTONY VYDHIAKARAN
               DIRECTOR SNEHA BHAVAN FR. DISMAS ROAD
               IRINJALAKUDA
 Crl.M.C. No.3253 of 2018
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                                          2024:KER:67483




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


       THIS CRIMINAL MISC. CASE HAVING COME UP FOR
ADMISSION ON 05.09.2024, THE COURT ON THE SAME DAY
PASSED THE FOLLOWING:
 Crl.M.C. No.3253 of 2018
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                                          2024:KER:67483



                P.V.KUNHIKRISHNAN, J.
              --------------------------------
               Crl.M.C. No.3253 of 2018
       ----------------------------------------------
      Dated this the 05th day of September, 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 because the case is already

quashed by this Court as per the order dated

23.05.2024 in Crl.M.C. No.3879/2024.

Therefore, this Criminal Miscellaneous Case is

dismissed as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM