Mahesh Chandaran vs State Of Kerala
2024 Latest Caselaw 27071 Ker

Kerala High Court

Mahesh Chandaran vs State Of Kerala on 6 September, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

   Crl.M.C. No.3401 of 2018
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                                                             2024:KER:67949

              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. 3401 OF 2018
CRIME NO.835/2017 OF VATTAPPARA POLICE STATION, THIRUVANANTHAPURAM
             AGAINST THE ORDER/JUDGMENT DATED 16.08.2017 IN CRMC
   NO.1716          OF     2017     OF   I   ADDITIONAL   DISTRICT    COURT,
   THIRUVANANTHAPURAM
   PETITIONER/ACCUSED:
                    MAHESH CHANDARAN
                    S/O. CHANDRABABU, AGED 31 YEARS, CHAITRA
                    MANDIRAM, KALLAVARUMBU, VENCODE P.O, VATTAPPARA,
                    THIRUVANANTHAPURAM-629 171.

                    BY ADV. SRI.M.JAYAKRISHNAN
   RESPONDENTS/STATE & COMPLAINANT:

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

         2          SWARNAMMA
                    D/O. PARVATHY, AGED 44 YEARS,K.K HOUSE,
                    KALLUVARAVU,CHELLAMKODU MURI, VATTAPPARA
                    P.O,VATTAPPARA, THIRUVANANTHAPURAM-695 028.

                    BY ADVS.
                    SRI.ACHUTH KYLAS
                    SRI.DEAGO JOHN K
                    SRI.R.MAHESH MENON
                    SMT.SREEDEVI KYLASANATH
                    SRI.RENJITH T.R., SENIOR 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.3401 of 2018
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                                                   2024:KER:67949

                      P.V.KUNHIKRISHNAN, J.
                    --------------------------------
                     Crl.M.C. No.3401 of 2018
             ----------------------------------------------
            Dated this the 06th day of September, 2024


                               ORDER

This Criminal Miscellaneous Case is filed to quash the

FIR in Crime No.835/2017 of Vattappara Police Station.

2. This Crl.M.C. is pending before this Court from

2018 onwards. No interim order is passed in this case.

3. The learned Public Prosecutor submitted that the

final report was already filed on 02.01.2018. If that be

the case, if the petitioner is aggrieved by the final report,

the petitioner is free to challenge the same in accordance

with law.

With the above observation, this Criminal

Miscellaneous Case is disposed of.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM

2024:KER:67949

PETITIONER ANNEXURES

ANNEXURE A1 CERTIFIED COPY OF THE FIR ALONG WITH THE FIRST INFORMATION STATEMENT.

ANNEXURE A2 A TRUE COPY OF THE ORDER IN BAIL APPLICATION (CRL.M.C NO. 1716/2017) IN CRIME NO 835/2017 OF VATTAPPARA POLICE STATION.

RESPONDENTS EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE