Sherly vs State Of Kerala
2024 Latest Caselaw 27872 Ker

Kerala High Court

Sherly vs State Of Kerala on 13 September, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

CRL.MC NO. 1275 OF 2018        1


                                               2024:KER:70095
          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 FRIDAY, THE 13TH DAY OF SEPTEMBER 2024 / 22ND BHADRA, 1946

                  CRL.MC NO. 1275 OF 2018

    CRIME NO.263/2018 OF ALAPPUZHA NORTH POLICE STATION,
                          Alappuzha
      AGAINST THE ORDER/JUDGMENT DATED 24.04.2010 IN        MC
NO.81 OF 2009 OF CHIEF JUDICIAL MAGISTRATE, ALAPPUZHA
PETITIONER/S:

    1    SHERLY
         AGED 38 YEARS
         AGED 38, W/O.SEBASTIAN, PUTHENPURACKAL,
         KANJIRAMCHIRA WARD, KANJIRAMCHIRA P.O., ALAPPUZHA,
         PIN-688007.

    2    ATHIRA
         AGED 19 YEARS
         AGED 19, D/O.SEBASTIAN,
         PUTHENPURACKAL,KANJIRAMCHIRA WARD, KANJIRAMCHIRA
         P.O.,ALAPPUZHA, PIN-688007.

    3    ANJANA
         AGED 16 YEARS
         AGED 16, D/O.SEBASTIAN,
         PUTHENPURACKAL,KANJIRAMCHIRA WARD, KANJIRAMCHIRA
         P.O.,ALAPPUZHA, PIN-688007, REP. BY HER MOTHER AND
         GUARDIAN SHERLY, W/O.SEBASTIAN,
         PUTHENPURACKAL,KANJIRAMCHIRA WARD, KANJIRAMCHIRA
         P.O.,ALAPPUZHA, PIN-688007.


         BY ADV SRI.P.SHANES METHAR


RESPONDENT/S:

    1    STATE OF KERALA
         REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT
 CRL.MC NO. 1275 OF 2018               2


                                                         2024:KER:70095
          OF KERALA, ERNAKULAM.

     2    ANNIE
          AGED 42 YEARS
          AGED 42, PUTHENPURACKAL, KANJIRAMCHIRA WARD,
          KANJIRAMCHIRA P.O., ALAPPUZHA, PIN-688007.


          BY ADV SRI.V.A.AJIVAS,SRI.RENJIT TR, SR.PP


      THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON   13.09.2024,   THE   COURT   ON       THE   SAME   DAY   PASSED   THE
FOLLOWING:
 CRL.MC NO. 1275 OF 2018         3


                                               2024:KER:70095

               P.V.KUNHIKRISHNAN, J
             --------------------------------------
              Crl.M.C. No. 1275 of 2018
             --------------------------------------
      Dated this the 13th day of September, 2024


                          ORDER

This Criminal Miscellaneous case is filed to quash

the FIR in Crime No. 263/2018 of Alappuzha North Police

Station. This Criminal Miscellaneous case is pending before

this Court from 2018 onwards. No interim order is passed in

this case. Probably, the investigation might have been

completed and final report might have been filed. If the

petitioners are aggrieved by the final report, the petitioners

are 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 SKS

2024:KER:70095

PETITIONER ANNEXURES

ANNEXURE I TRUE COPY OF THE FIR IN CRIME NO.263/2018 OF ALAPPUZHA NORTH POLICE STATION.

ANNEXURE II TRUE COPY OF THE DISCHARGE CARD DATED 03-02-2018.

ANNEXURE III TRUE COPY OF THE ORDER DATED 24-04-2010 IN M.C.NO.81/2009 ON THE FILE OF CJM COURT, ALAPPUZHA.