Sudheesh Kumar vs State Of Kerala
2026 Latest Caselaw 2209 Ker

Kerala High Court

Sudheesh Kumar vs State Of Kerala on 27 February, 2026

Author: C.S.Dias

Bench: C.S.Dias

                                                   2026:KER:17933
CRL.MC NO. 846 OF 2026

                                 1


           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

              THE HONOURABLE MR.JUSTICE C.S.DIAS

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

                     CRL.MC NO. 846 OF 2026

   CRIME NO.288/2019 OF Erumapetty Police Station, Thrissur

PETITIONER/ACCUSED 1 & 2:

    1     SUDHEESH KUMAR
          AGED 59 YEARS
          S/O.SREEDHARAN, AYNIPULLY HOUSE, MULLAKKARA,
          MANNUTHY, THRISSUR TALUK, THRISSUR DISTRICT, PIN -
          680651

    2     DILEEP
          AGED 55 YEARS
          S/O.SREEDHARAN, AYNIPULLY HOUSE, MANATHALA VILLAGE
          DESOM, CHAVAKKAD TALUK, THRISSUR DISTRICT, PIN -
          680516


          BY ADV SHRI.MOHAMMED ASHRAF


RESPONDENTS/STATE:

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

    2     STATION HOUSE OFFICER ERUMAPETTY POLICE STATION
          ERUMAPETTY, THRISSUR DISTRICT, KERALA, PIN - 680584

          PP SRI. M.P.PRASANTH


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
27.02.2026, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
                                                   2026:KER:17933
CRL.MC NO. 846 OF 2026

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                            ORDER

Dated this the 27th day of February, 2026

The Criminal Miscellaneous Case is filed to quash

Annexure A1 FIR and the final report in Crime

No.288/2019 registered by the Erumapetty Police Station,

Thrissur, alleging the commission of the offences

punishable under Section 379 r/w Section 34 of the Indian

Penal Code and Sections 20 and 21 of the Kerala

Protection of River Banks and Regulation of Removal of

Sand Act, 2001.

2. Pursuant to the order passed by this Court, the

Judicial First Class Magistrate, Wadakkancherry, by

communication dated 23.02.2026 has informed this Court

that, the final report has been filed in the above crime and

case has been numbered as C.C. No.174/2026, and the

case stands posted to 11.05.2026 for the appearance of

the accused.

In light of the above communication, the Crl.M.C 2026:KER:17933 CRL.MC NO. 846 OF 2026

is dismissed, but by reserving the right of the petitioners

to either challenge the final report or file an application

for discharge before the Trial Court. If such an application

is filed, the Trial Court is directed to consider and dispose

the application in accordance with law.

Sd/-

C.S.DIAS, JUDGE

rmm 27/02/2026 2026:KER:17933 CRL.MC NO. 846 OF 2026

APPENDIX OF CRL.MC NO. 846 OF 2026

PETITIONER ANNEXURES

Annexure A1 AN ORIGINAL OF THE COPIES OF FIR, PRIVATE COMPLAINT AND FINAL REPORT AS RECEIVED IN CRIME NO. 288/2019 FROM THE STATE PUBLIC INFORMATION OFFICER, ERUMAPETTY POLICE STATION