Vijayakumar vs State Of Kerala
2025 Latest Caselaw 1187 Ker

Kerala High Court

Vijayakumar vs State Of Kerala on 18 July, 2025

                                                         2025:KER:53597
Crl.M.C No.3901 of 2025
                                 1
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                THE HONOURABLE MR. JUSTICE G.GIRISH

     FRIDAY, THE 18TH DAY OF JULY 2025 / 27TH ASHADHA, 1947

                          CRL.MC NO. 3901 OF 2025

          CRIME NO.317/2025 OF Nedumangad Police Station,

                            Thiruvananthapuram

PETITIONER/1st ACCUSED:

             VIJAYAKUMAR
             AGED 69 YEARS
             S/O BHASKARAN, SARASWATHY NILAYAM, SWATHY NAGAR,
             PEROORKKADA,THIRUVANANTHAPURAM, PIN - 695005

             BY ADVS.
             SRI.S.MOHAMMED AL RAFI
             SMT.THAJUNA MARIA FRANCIS


RESPONDENT/STATE & COMPLAINANT:

      1      STATE OF KERALA
             REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
             KERALA, PIN - 682031

      2      HAZEENA
             D/O NAZEEMA BEEVI VARYAKKONATH VEEDU,
             CHEKKAKONAM, KARAKULAM, THIRUVANANTHAPURAM, PIN -
             695521.
             BY ADV SHRI.JITHIN LUKOSE


OTHER PRESENT:

             SRI SUDHEER G., PP
       THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON   18.07.2025,      THE    COURT   ON   THE   SAME   DAY   PASSED   THE
FOLLOWING:
                                                       2025:KER:53597
Crl.M.C No.3901 of 2025
                                   2
                               ORDER

The learned Public Prosecutor submitted that final report

had already been filed in this case, referring the crime as false. In

the above circumstances, the prayer in this Crl.M.C to quash

Annexure-A F.I.R has lost its significance.

The Crl.M.C is accordingly closed.

Sd/-G.GIRISH JUDGE ma/18.07.2025 2025:KER:53597

PETITIONER ANNEXURES

Annexure A CERTIFIED COPY OF THE FIRST INFORMATION REPORT IN CRIME NO.317/2025 OF NEDUMANGAD POLICE STATION ALONG WITH THE CMP NO.149/2025 ON THE FILE OF JUDICIAL FIRST CLASS MAGISTRATE COURT II, NEDUMANGAD Annexure B TRUE COPY OF THE PLAINT IN O.S.NO.114/2023 ON THE FILE OF MUNSIFF COURT, NEDUMANGAD FILED BY THE 2ND RESPONDENT Annexure C TRUE COPY OF THE ORDER OF TEMPORARY INJUNCTION DATED 24-05-2023 IN O.S.NO.384/2023 ON THE FILE OF ADDITIONAL MUNSIFF COURT, NEDUMANGAD Annexure D TRUE COPY OF THE ORDER DATED 7.6.2024 IN M.C.NO 237/2023 ISSUED BY THE SUB DIVISIONAL MAGISTRATE, NEDUMANGAD Annexure E TRUE COPY OF THE ORDER DATED 26.6.2024

Annexure F TRUE COPY OF THE ORDER DATED 22.8.2024 IN M.C. NO 376/2024 ISSUED BY SUB DIVISIONAL MAGISTRATE, NEDUMNGAD Annexure G TRUE COPY OF THE ORDER DATED 10/09/2024

Annexure H TRUE COPY OF THE JUDGMENT DATED 09-10-

Annexure I TRUE COPY OF THE FIRST INFORMATION REPORT IN CRIME NO.1427/2024 OF NEDUMNAGAD POLICE STATION