Satheesh Kumar vs State Of Kerala
2024 Latest Caselaw 27057 Ker

Kerala High Court

Satheesh Kumar vs State Of Kerala on 6 September, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

 Crl.M.C. No.2180 of 2018
                                     1



                                                         2024:KER:68186
            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 6TH DAY OF SEPTEMBER 2024 / 15TH BHADRA, 1946
                        CRL.MC NO. 2180 OF 2018
          AGAINST THE ORDER/JUDGMENT DATED 02.03.2018 IN
 ST NO.82 OF 2017 OF JUDICIAL MAGISTRATE OF FIRST CLASS
 -III, MAVELIKKARA
 PETITIONER/COMPLAINANT:

              SATHEESH KUMAR
              AGED 39 YEARS, S/O KRISHNAN NAIR, LATHA
              BHAVANAM, THAMARAKULAM, MAVELIKKARA.

              BY ADVS.
              SRI.R.SUNIL KUMAR
              SMT.A.SALINI LAL


 RESPONDENT/COMPLAINANT:

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

      2       VIJAYAN PILLAI
              AGED 57 YEARS, VALLIYAYATH VEEDU,PANAYIL
              MURI, PALAMEL, MAVELIKKARA - 689 101.

              BY ADVS.
              SRI.NISHIL.P.S. - R2
              SRI.R.PADMAKUMAR
              SRI.SANGEETHARAJ.N.R, PP


          THIS   CRIMINAL    MISC.       CASE   HAVING    COME   UP   FOR
 ADMISSION ON 06.09.2024, THE COURT ON THE SAME DAY
 PASSED THE FOLLOWING:
 Crl.M.C. No.2180 of 2018
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                                                   2024:KER:68186
                   P.V.KUNHIKRISHNAN, J.
                   --------------------------------
                  Crl.M.C. No.2180 of 2018
            ----------------------------------------------
        Dated this the 06th day of September, 2024

                              ORDER

This Criminal Miscellaneous Case is filed seeking

the following reliefs:

"i. To set aside the order passed in the C.M.P. no:

90/18 in S.T. no:82/2017 of the Judicial First Class Magistrate Court-III, Mavelikkara and to allow the petitioner to re-open the evidence, re-call the witness, re-examine the witness and mark the document.

ii. Pass such other orders that may deem fit and proper by this Hon'ble court."

2. As per the e-court Service Website, the

accused is already convicted on 06.12.2021. If that be

the case, nothing survives in this case.

Therefore, this Criminal Miscellaneous Case is

closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE nvj

2024:KER:68186

PETITIONER ANNEXURES

ANNEXURE 1 COPY OF THE REPLY NOTICE.

ANNEXURE 2 COPY OF THE DEPOSITION OF PW-1

ANNEXURE 3 COPY OF THE PETITION IN C.M.P NO.630/2017.

ANNEXURE 5 COPY OF THE ORDER IN C.M.P NO.

90/2018 IN S.T NO.82/2017 DATED 2/3/2018 OF THE JFMC-III, MAVELIKKARA.

ANNEUXRE 4 COPY OF THE PETITION IN C.M.P NO.33/2018.

RESPONDENTS EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE