Kerala High Court
Cra.155/1996 Of Sessions Court vs By Advs.Sri.M.P.Prabhanandan on 7 December, 2012
Author: S. Siri Jagan
Bench: S.Siri Jagan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE S.SIRI JAGAN
FRIDAY, THE 7TH DAY OF DECEMBER 2012/16TH AGRAHAYANA 1934
Crl.Rev.Pet.No. 798 of 2002 ( )
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CRA.155/1996 of SESSIONS COURT,MANJERI
SC.20/1994 of SUB COURT, MANJERI
PETITIONER(S)/APPELLANT
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ALINGAL AHMED @ KUNJU,
S/O.VEERAN, KALIDUMBU, PARAKAMANNA.
BY ADVS.SRI.M.P.PRABHANANDAN
SRI.SOJAN MICHEAL
SR.ADV.SRI.M.K.DAMODARAN
RESPONDENT/COMPLAINANT:
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STATE OF EKRALA, REPRESENTED BY
THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA
ERNAKULAM.
THIS CRIMINAL REVISION PETITION HAVING BEEN FINALLY HEARD ON
07-12-2012, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
jm
S. SIRI JAGAN, J.
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Crl. Rev. Petition No.798 of 2002
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Dated this the 7th day of December, 2012
O R D E R
The counsel for the petitioner submitted that the petitioner is no more. I directed the learned Public Prosecutor to get instructions on the same through the concerned police station. The learned Public Prosecutor today submits that he has received information that the petitioner died on 13.05.2010. Accordingly, this Crl.R.P. is dismissed as abated.
Sd/-
S. SIRI JAGAN JUDGE //True copy// P.A. TO JUDGE shg/