Gopinathan vs State Of Kerala
2026 Latest Caselaw 2205 Ker

Kerala High Court

Gopinathan vs State Of Kerala on 27 February, 2026

                                                   2026:KER:17736


          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

        THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR

 FRIDAY, THE 27TH DAY OF FEBRUARY 2026 / 8TH PHALGUNA, 1947

                   CRL.MC NO. 2862 OF 2025

        CRIME   NO.262/2021    OF   PULIKEEZHU   POLICE   STATION,

PATHANAMTHITTA AGAINST THE ORDER/JUDGMENT IN CC NO.1528 OF

2021 OF JUDICIAL MAGISTRATE OF FIRST CLASS, THIRUVALLA.

PETITIONERS:

    1     GOPINATHAN.,
          AGED 75 YEARS,
          S/O NARAYANAN KOCHUPLANJIMUTTOM
          KALLUMKAL (P. O) THIRUVALLA,
          PATHANAMTHITTA DISTRICT, PIN - 689 102.

    2     VINU VISWANTHAN@ SUSHEELAN.,
          AGED 59 YEARS,
          S/O VISWANATHAN, POOTHARIKKATIL HOUSE,
          KALLUMKAL (P.O) PATHANAMTHITTA DISTRICT,
          PIN - 689 102.

    3     NISHA VINU @ HIMA.,
          AGED 52 YEARS,
          W/O SUSEELAN, POOTHARIKKATIL HOUSE,
          KALLUMKAL (P.O) PATHANAMTHITTA DIST,
          PIN - 689 102.

          BY ADV SHRI.K.R.PRATHISH



RESPONDENTS:

    1     STATE OF KERALA.,
          REP. BY PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, ERNAKULAM,
          PIN - 682 031.
 Crl.M.C No.2862 of 2025

                                                        2026:KER:17736
                                   -2-

       2         STATION HOUSE OFFICER.,
                 PULIKEEZHU POLICE STATION,
                 PULIKEEZHU - S MUKKU RD, THIRUVALLA,
                 PATHANMTHITTA, PIN - 689 104.

       3         SUCHITHRA.,
                 AGED 40 YEARS,
                 W/O SIJU B, KOCHUPLANJIMUTTAM HOUSE KALLUMKAL,
                 NADUVILE MURI, NEDUMBRAM PULIKEEZHU,
                 PATHANAMTHITTA DISTRICT, PIN - 689 104.

                 BY ADV.SRI.SANAL P RAJ (PP)



         THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
27.02.2026, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.M.C No.2862 of 2025

                                                                    2026:KER:17736
                                          -3-

                                        ORDER

(Dated this the 27th day of February, 2026)

Today, when the matter came up for arguments, the

learned counsel for the petitioner is absent and there is no

representation. During the previous posting date also, there was

no representation for the petitioner.

Therefore, this Crl.M.C is dismissed for non prosecution.

Sd/-

C. PRATHEEP KUMAR JUDGE ADS

2026:KER:17736

APPENDIX OF CRL.MC NO. 2862 OF 2025

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE FIR ALONG WITH FIS IN CRIME NO.262 OF 2021 OF PULIKEEZHU POLICE STATION.

Annexure A2 CERTIFIED COPY OF THE FINAL REPORT IN C.C NO. 1528 OF 2021 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, THIRUVALLA.