Dhanith vs State Of Kerala
2024 Latest Caselaw 27892 Ker

Kerala High Court

Dhanith vs State Of Kerala on 13 September, 2024

Author: P. V. Kunhikrishnan

Bench: P.V.Kunhikrishnan

                                                 2024:KER:69977
             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. 4407 OF 2017

   CRIME NO.225/2007 OF Narakkal Police Station, Ernakulam

            AGAINST THE ORDER IN LP NO.2 OF 2011 OF ASSISTANT

                      SESSIONS COURT, KOCHI


PETITIONER/ACCUSED:

            DHANITH, AGED 37 YEARS,
            KOCHANAKTH VEETTILMUNAMAMBAN KARA,
            KUZHUPPILLY VILLAGE, ERNAKULAM


            BY ADV SRI.PRASUN.S


RESPONDENTS/STATE AND DEFACTO COMPLAINANT-INJURED/PW2:

    1       STATE OF KERALA
            REPRESENTED BY THE PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA, ERENAKULAM PIN 682 031

    2       PRAVEEN, AGED 35 YEARS, S/O.ASHOKAN,
            RESIDING AT VELIYAMKODE HOUSE,
            CHERAI, PALLIPPURAM, ERNAKULAM DISTRICT

            BY ADV SRI.M.REVIKRISHNAN
            SRI.RENJITH T R, 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.M.C.4407/2017
                                   2

                                                    2024:KER:69977

                  P. V. KUNHIKRISHNAN, J.
               -------------------------------------------
                      Crl.M.C.No.4407 of 2017
               -------------------------------------------
             Dated this the 13th day of September, 2024

                              ORDER

This Court directed the Assistant Sessions Court, Kochi to

get the present status of the case against the petitioner. The

learned Assistant Sessions Judge, Kochi submitted a report dated

23.08.2024, in which, it is stated that the accused is already

acquitted.

2. If that is the case, nothing survives in this

Criminal Miscellaneous Case.

Therefore, this Criminal Miscellaneous Case is closed.

Sd/-

P. V. KUNHIKRISHNAN JUDGE Sbna/13.09.2024

2024:KER:69977

PETITIONER ANNEXURES

ANNEXURE A1 THE PHOTO COPY OF THE CHARGE SHEET IN L.P NO 02 OF 2011 OF THE ASSISTANT SESSIONS COURT, KOCHI

ANNEXURE A2 THE PHOTOCOPY OF THE JUDGMENT DATED 22-01- 2010 IN S.C NO 500 OF 2010 OF THE ASSISTANT SESSIONS COURT, KOCHI

ANNEXURE A3 THE AFFIDAVIT SWORN BY THE 2ND RESPONDENT HEREIN