Venu, C.No.8241 vs State Of Kerala
2024 Latest Caselaw 26789 Ker

Kerala High Court

Venu, C.No.8241 vs State Of Kerala on 5 September, 2024

Author: P.V. Kunhikrishnan

Bench: P.V.Kunhikrishnan

                                                            2024:KER:68175

              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. 2851 OF 2016

   CRIME NO.220/2005 OF CHOTTANIKKARA POLICE STATION, Ernakulam

     AGAINST THE JUDGMENT DATED 25.09.2015 OF THE LEARNED COURT OF

                          SESSIONS, ERNAKULAM

PETITIONER/ACCUSED :

            VENU, C.NO.8241, CENTRAL PRISON, VIYYUR, THRISSUR



            BY ADVS.
            SRI.SHAJI CHIRAYATH
            SMT.JIJI M. VARKEY
            SMT.SAVITHA GANAPATHIYATAN
            SRI.M.M.SHAJAHAN



RESPONDENT/COMPLAINANT:

            STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR.


            SRI.RENJITH.T.R, SR.PP


     THIS   CRIMINAL   MISC.   CASE   HAVING    BEEN   FINALLY   HEARD   ON
05.09.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 2851 OF 2016         2


                                                   2024:KER:68175


                 P.V. KUNHIKRISHNAN,J.
                -----------------------------------
                   Crl.M.C.No. 2851 of 2016
                  ------------------------------------
          Dated this the 5th day of September, 2024

                             ORDER

The counsel appearing for the petitioner submits that,

the petitioner is already released on bail. If that is the case,

prayers in this Criminal Miscellaneous Case are infructuous.

Therefore, this Criminal Miscellaneous Case is

dismissed as infructuous.

Sd/-

P.V. KUNHIKRISHNAN JUDGE

SCB