Ramesh vs State Of Kerala
2024 Latest Caselaw 28533 Ker

Kerala High Court

Ramesh vs State Of Kerala on 25 September, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

CRL.MC NO. 4653 OF 2018               1




                                                     2024:KER:71805
                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. 4653 OF 2018

  CRIME NO.448/2017 OF Cheruthuruthy Police Station, Thrissur

        AGAINST THE ORDER/JUDGMENT DATED IN SC NO.844 OF 2017

OF SPECIAL COURT UNDER POCSO ACT, THRISSUR

PETITIONER/S:

               RAMESH
               AGED 27 YEARS
               27 YRS, S/O.MANI,THALAKKATTU HOUSE,THALASSERY, POST
               DESAMANGALAM,THRISSUR DIST.


               BY ADVS.
               SRI.M.ANIL KUMAR
               SMT.PREETHI K.PURUSHOTHAMAN




RESPONDENT/S:

               STATE OF KERALA
               REPRESENTED BY THE STATION HOUSE
               OFFICER,KUNNAMKULAM POLICE STATION, THRISSUR(CRIME
               448/17) REPRESENTED BY THE PUBLIC PROSECUTOR,HIGH
               COURT OF KERALA,ERNAKULAM - 682 031.



OTHER PRESENT:
 CRL.MC NO. 4653 OF 2018             2




                                                 2024:KER:71805
               SRI.RENJITH.T.R, SR.PP


       THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
25.09.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 4653 OF 2018            3




                                                    2024:KER:71805

                   P.V.KUNHIKRISHNAN, J
                 --------------------------------------
                  Crl.M.C. No. 4653 of 2018
                 --------------------------------------
          Dated this the 25th day of September, 2024



                             ORDER

The counsel for the petitioner submitted that the

petitioner is already acquitted. Hence, the prayer in this

Criminal Miscellaneous case is infructuous.

Therefore, this Crl.M.C. is dismissed as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS