Vijisha Viswan vs State Of Kerala
2026 Latest Caselaw 134 Ker

Kerala High Court

Vijisha Viswan vs State Of Kerala on 7 January, 2026

                                                     2026:KER:661


              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

         THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR

  WEDNESDAY, THE 7TH DAY OF JANUARY 2026 / 17TH POUSHA, 1947

                       CRL.MC NO. 272 OF 2023

CRIME NO.0656/2022 OF KELAKOM POLICE STATION, KANNUR AGAINST

THE ORDER/JUDGMENT DATED IN CC NO.1625 OF 2022 OF JUDICIAL

MAGISTRATE OF FIRST CLASS, KUTHUPARAMBA.

PETITIONER:

          VIJISHA VISWAN.,
          AGED 27 YEARS,
          W/O. JISHNU, MANALI HOUSE, KELAKAM P.O.,
          ITC ROAD, VELLOONNI, KANNUR DISTRICT,
          PIN - 670 674.


          BY ADV SRI.P.T.ABHILASH

RESPONDENTS:

    1     STATE OF KERALA.,
          REPRESENTED BY PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, ERNAKULAM,
          PIN - 682 018.

    2     INSPECTOR OF POLICE/STATION HOUSE OFFICER
          KELAKAM POLICE STATION, KELAKAM P.O.,
          KANNUR DISTRICT, PIN - 670 674.

    3     AMRITHA T.K.,
          AGED 20 YEARS,
          D/O. KUNHUMON, THAMARASSERY HOUSE,
          KOTTIYOOR P.O., CHAPPAMALA KANNUR DISTRICT,
          PIN - 670 651.

          BY ADVS.
          SRI.C.DINESH
 Crl.M.C No.272 of 2023
                                                  2026:KER:661
                                   -2-

                SMT.RESHMI VIJU

                SRI.A VIPIN NARAYAN (SR. PP)


        THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
07.01.2026, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.M.C No.272 of 2023
                                                                      2026:KER:661
                                           -3-

                                        ORDER

(Dated this the 7th day of January, 2026)

The learned counsel for the petitioner submitted that the

matter has become infructuous and hence this Crl.M.C could be

dismissed as infructuous.

In the light of the above submission, this Crl.M.C is

dismissed as infructuous.

Sd/-

C. PRATHEEP KUMAR JUDGE

ADS

2026:KER:661

APPENDIX OF CRL.MC NO. 272 OF 2023

PETITIONER ANNEXURES

Annexure-A1 TRUE COPY OF THE MARRIAGE CERTIFICATE DATED 02.12.2015 ISSUED BY THE LOCAL REGISTRAR OF MARRIAGES/ SECRETARY OF KELAKAM GRAMA PANCHAYATH.

Annexure-A2 CERTIFIED COPY OF THE FIR NO 0656/2022 DATED 29.09.2022 ISSUED BY THE 2ND RESPONDENT.

Annexure-A3 TRUE COPY OF THE SSLC BOOK OF THE HUSBAND OF THE PETITIONER DATED 30.05.2010 ISSUED BY THE SECRETARY, BOARD OF PUBLIC EXAMINATION.

Annexure-A4 TRUE COPY OF THE SSLC BOOK OF THE PETITIONER DATED 18.04.2011 ISSUED BY THE SECRETARY, BOARD OF PUBLIC EXAMINATION.

Annexure-A5 TRUE COPY OF THE EXPERIENCE CERTIFICATE OF THE PETITIONER DATED 05.11.2022 ISSUED FROM SUPREME DENTAL CLINIC, KELAKAM.

Annexure-A6 TRUE COPY OF THE STATEMENT DATED 29.09.2022 GIVEN BY THE 3RD RESPONDENT BEFORE THE 2ND RESPONDENT.

Annexure-A7 CERTIFIED COPY OF THE FINAL REPORT DATED 29.10.2022 SUBMITTED BY THE 2ND RESPONDENT BEFORE THE JFCM, KUTHUPARAMABA IN C.C. NO. 1625/2022.