A.N. Ramakrishnan vs State Of Kerala
2024 Latest Caselaw 28487 Ker

Kerala High Court

A.N. Ramakrishnan vs State Of Kerala on 25 September, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

  Crl.M.C. No.4895 of 2018
                                   1




                                                  2024:KER:71517

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA, 1946

                        CRL.MC NO. 4895 OF 2018

      CRIME NO.130/2007 OF CBCID, KOTTAYAM, Kottayam

     AGAINST THE ORDER/JUDGMENT DATED IN CC NO.436 OF

   2017 OF JUDICIAL MAGISTRATE OF FIRST CLASS, (MUNSIFF

                      MAGISTRATE COURT) ADIMALI

  PETITIONER/4TH ACCUSED:

               A.N. RAMAKRISHNAN
               AGED 80 YEARS, S/O.LATE GOPALAN, LAL NIVAS
               (H), VENGALLUR KARA, KUMARAMANGALAM
               VILALGE,THODUPUZHA TALUK, IDUKKI DISTRICT,
               PIN CODE - 685 608.


               BY ADVS.
               SRI.RENJITH B.MARAR
               SRI.V.KRISHNADAS K-541
               SMT.LAKSHMI.N.KAIMAL
               SRI.P.B.SUNEER




  RESPONDENTS/STATE & DEFACTO COMPLAINANT:

       1       STATE OF KERALA
               REPRESENTED BY THE DETECTIVE INSPECTOR,
 Crl.M.C. No.4895 of 2018
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                                                 2024:KER:71517

             CBCID, EOW-II, KOTTAYAM THROUGH THE PUBLIC
             PROSECUTOR, HIGH COURT OF KERALA.

     2       THE TAHASILDAR
             TALUK OFFICE, DEVIKULAM,
             IDUKKI DISTRICT - 685 613.




BY ADV:

             SRI. RENJITH.T.R, SR.PP



         THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY
HEARD     ON    25.09.2024,   THE   COURT   ON   THE   SAME   DAY
PASSED THE FOLLOWING:
 Crl.M.C. No.4895 of 2018
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                                               2024:KER:71517



                   P.V.KUNHIKRISHNAN, J.
            ---------------------------------------------
                  Crl.M.C. No.4895 of 2018
           ----------------------------------------------
       Dated this the 25th day of September, 2024


                           ORDER

When this Criminal Miscellaneous Case came up

for consideration, the counsel appearing for the

petitioner submitted that the petitioner is expired.

If that be the case, nothing survives in this case.

The trial court will do the needful, in accordance with

law.

Therefore, this Criminal Miscellaneous Case is

closed. Registry will forward a copy of this order to

the trial court.

Sd/-

P.V.KUNHIKRISHNAN nvj JUDGE

2024:KER:71517

PETITIONER ANNEXURES

ANNEXURE A: A TRUE COPY OF THE FIR IN CRIME NO.118 OF 2007 DATED 25/07/2007 ON THE VELLATHOOVAL POLICE STATION.

ANNEXURE B: A TRUE COPY OF THE FINAL REPORT PREFERRED BY THE RESPONDENT WHICH HAS BEEN TAKEN COGNIZABLE U/S 436/2017 PENDING BEFORE THE JUDICIAL 1ST CLASS MAGISTRATE COURT, ADIMALI

RESPONDENTS EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE