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Abhayan vs State Of Kerala
2024 Latest Caselaw 27121 Ker

Citation : 2024 Latest Caselaw 27121 Ker
Judgement Date : 6 September, 2024

Kerala High Court

Abhayan vs State Of Kerala on 6 September, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

CRL.MC NO. 6634 OF 2018                      1




                                                  2024:KER:68160
             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. 6634 OF 2018

       CRIME NO.998/2016 OF Naruvamoodu Police Station,
                      Thiruvananthapuram
      AGAINST THE ORDER/JUDGMENT DATED IN CP NO.100 OF 2017
OF JUDICIAL MAGISTRATE OF FIRST CLASS -III,NEYYATTINKARA
PETITIONER/S:
          ABHAYAN
          AGED 42 YEARS
          S/O SOMARAJ ASHRAYA VEEDU NIRAPPUVILA
          CHOOZHATTUKOTTA DESOM VILAVOORKKAL VILLAGE
          TRIVANDRUM DISTRICT


              BY ADV ARUN MATHEW VADAKKAN


RESPONDENT/S:

              STATE OF KERALA
              REORESENTED BY THE PUBLIC PROSECUTOR HIGH COURT OF
              KERALA ERNAKULAM REPRESENTING STATION HOUSE
              OFFICER NARUVAMOODU POLICE STATION
              THIRUVANANTHAPURAM DISTRICT-695012



OTHER PRESENT:

               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.MC NO. 6634 OF 2018               2




                                                     2024:KER:68160


                    P.V.KUNHIKRISHNAN, J
                  --------------------------------------
                   Crl.M.C. No. 6634 of 2018
                  --------------------------------------
           Dated this the 6th day of September, 2024



                                 ORDER

The counsel for the petitioner submitted that the

prayers in the Criminal Miscellaneous case are infructuous.

Therefore, this Criminal Miscellaneous case is

dismissed as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS

 
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