Esthappanose P I vs State Of Kerala
2024 Latest Caselaw 27124 Ker

Kerala High Court

Esthappanose P I vs State Of Kerala on 6 September, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

CRL.MC NO. 2336 OF 2018           1


                                             2024:KER:68157
         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. 2336 OF 2018

      AGAINST THE ORDER/JUDGMENT DATED 22.03.2018 IN CMP
NO.554 OF 2018 OF CHIEF JUDICIAL MAGISTRATE, ERNAKULAM
PETITIONER/S:

      1       ESTHAPPANOSE P I
              AGED 79 YEARS
              AGED 74, S/O. ITTIYAVARA, PERUMBAMKUDY
              HOUSE,THATTEKKADU P.O., CHERUPURA,KOTHAMANGALAM
              TALUK, ERNAKULAM DISTRICT.

      2       JACOB K.J. AGED 50 SO. JOSEPH KALLAPPARA HOUSE
              AVOLICHAL, KOTHAMANGALAM TALUK, ERNAKULAM
              DISTRICT.

      3       ABDUL SALAM M.A. AGED 30 SO. ALIYAR
              MALIPUTHENPURA HOUSE
              NERIAMANGALAM P.O., KOTHAMANGALAM TALUK,
              ERNAKULAM DISTRICT.

              BY ADV SRI.S.DILEEP (KALLAR)
RESPONDENT/S:
    1     STATE OF KERALA
          REPRESENTED THROUGH DISTRICT COLLECTOR,
          COLLECTROATE, ERNAKULAM REPRESENTED THROUGH
          PUBLIC PROSECUTOR, HIGH COURT , ERNAKULAM.

      2       STATION HOUSE OFFICER
              KOTHAMANGALAM POLICE STATION, KOTHAMANGALAM,
              ERNAKULAM DISTRICT, REPRESENTED THROUGH, PUBLIC
              PROSECUTOR, HIGH COURT, ERNAKULAM.


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. 2336 OF 2018         2


                                                  2024:KER:68157

                  P.V.KUNHIKRISHNAN, J
                --------------------------------------
                  Crl.M.C. No.2336 of 2018
                --------------------------------------
         Dated this the 6th day of September, 2024



                              ORDER

The counsel for the petitioners 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