Nandheesh. E vs State Of Kerala
2024 Latest Caselaw 27065 Ker

Kerala High Court

Nandheesh. E vs State Of Kerala on 6 September, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

  CRL.MC. NO.2333 OF 2018
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                                            2024:KER:68226



          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. 2333 OF 2018

 CRIME NO.846/2015 OF NILESWAR POLICE STATION, KASARGOD

    AGAINST THE ORDER/JUDGMENT DATED IN CC NO.846 OF

     2015 OF JUDICIAL MAGISTRATE OF FIRST CLASS -II,

                            HOSDRUG

  PETITIONER/ACCUSED NO.1:

            NANDHEESH. E
            GOVINDHAN NAMBIAR, RESIDING AT EDACHANA
            HOUSE, THARUVANA.P.O, WAYANAD,
            WAYANAD DISTRICT.


            BY ADV SRI.SUSHANTH.J.

  RESPONDENTS/STATE & DEFACTO COMPLAINANT:

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

      2     SUB INSPECTOR OF POLICE
            NEELESWARAM POLICE STATION, NEELESWARAM,
            KASARAGOD DISTRICT - 671 314.
 CRL.MC. NO.2333 OF 2018
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                                    2024:KER:68226


BY ADV.:

           SRI.RENJITH.T.R, SR.PP

      THIS CRIMINAL MISC. CASE HAVING COME UP FOR
ADMISSION ON 06.09.2024, THE COURT ON THE SAME DAY
PASSED THE FOLLOWING:
 CRL.MC. NO.2333 OF 2018
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                                            2024:KER:68226




                P.V.KUNHIKRISHNAN, J.
            ------------------------------------
             Crl.M.C. No.2333 of 2018
           --------------------------------------
     Dated this the 06th day of September, 2024




                      ORDER

This Criminal Miscellaneous Case is filed with

the following prayers:

"It is humbly prayed that this Hon'ble Court may

be pleased to invoke its jurisdiction vested under

Section 482 of Code of Criminal Procedure and call

for the records leading to C.C. 846/2015 on the file

of the Judicial First Class Magistrate Court-II,

Hosdurg and quash the same, in the interest of

justice."

2. When this Crl.MC came up for

consideration, the learned counsel appearing for

the petitioner submitted that, there is no instruction CRL.MC. NO.2333 OF 2018

2024:KER:68226

from the party. But, as per the e-court service

website, it is clear that the trial in this case is

already over and the case is posted for hearing. If

that be the case, nothing survives in this case.

Hence, the Crl.MC can be closed.

Therefore, this Criminal Miscellaneous Case is

closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE nvj CRL.MC. NO.2333 OF 2018

2024:KER:68226

PETITIONER ANNEXURES

ANNEXURE A1 COPY OF FIR IN CRIME NO.846/2015 OF NEELESWARAM POLICE STATION

ANNEXURE A2 COPY OF CERTIFICATE OF INCORPORATION ISSUED BY THE REGISTRAR OF COMPANIES,KERALA DTD.13-2-2009.

RESPONDENTS EXHIBITS :NIL

//TRUE COPY//

PA TO JUDGE