Chelattan Manoharan vs Mavilodan Manoharan on 7 December, 2020

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Kerala High Court

Chelattan Manoharan vs Mavilodan Manoharan on 7 December, 2020

Bench: V.G.Arun

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                   THE HONOURABLE MR.JUSTICE V.G.ARUN

  MONDAY, THE 07TH DAY OF DECEMBER 2020 / 16TH AGRAHAYANA, 1942

                         Crl.MC.No.7405 OF 2014

  AGAINST THE JUDGMENT IN CC 1202/2013 OF JUDICIAL MAGISTRATE OF
                    FIRST CLASS ,KUTHUPARAMBA


PETITIONERS:

      1         CHELATTAN MANOHARAN
                AGED 49 YEARS
                S/O. BALAN NAMBIAR, THEERTHAM HOUSE, SASTHRI NAGAR,
                THOLAMBRA P.O.

      2         N.V.PANKAJAKSHAN
                AGED 33 YEARS
                S/O. KARUNAKARAN, CHITTURKADU, SASTHRI NAGAR,
                THOLAMBRA.

      3         PREETHA
                AGED 45 YEARS
                W/O. MANOHARAN, THEERTHAM HOUSE, SASTHRI NAGAR,
                THOLAMBRA.

                BY ADV. SRI.V.BINOY RAM

RESPONDENT/S:

      1         MAVILODAN MANOHARAN
                AGED 53 YEARS
                S/O. KUNJIKANNAN, PARAKKANDIPARAMBIL HOUSE, SASTHRI
                NAGAR, THOLAMBRA P.O.

      2         STATE OF KERALA
                REP. BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
                ERNAKULAM.




                SR.PP.C.S.HRITHWIK

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
07.12.2020, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crmc 7405/2014                     2




                         V.G.ARUN, J.

             ===========================
                      Crl.M.C.No.7405 of 2014
             ===========================
               Dated this the 7th day of December, 2020

                                ORDER

The prayer in this Crl.M.C is to quash further proceedings in C.C.No.1202 of 2013 on the file of Judicial First Class Magistrate Court, Koothuparamba. Being a matter pertaining to the year 2014, a report was called for from the learned Magistrate regarding the present status of the case. From the report, it is revealed that since the complainant was repeatedly absent before the court, the case was dismissed on 08.02.2015 at the precharge evidence stage. Therefore, nothing survives for consideration in this Crl.M.C and accordingly the Crl.M.C is closed.

Sd/-

V.G.ARUN JUDGE lgk Crmc 7405/2014 3 APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE P1 ANNEXURE 1- TRUE COPY OF THE PRIVATE COMPLAINT IN C.C. 1202/2013 BEFORE THE JFCM, KUTHUPARAMBA.

ANNEXURE P2 ANNEXURE 2- TRUE COPY OF THE F.I.R. IN CR.NO. 22/2013 OF MALUR POLICE STATION.

ANNEXURE P3 ANNEXURE 3- TRUE COPY OF THE WOUND CERTIFICATE ISSUED FROM INDIRA GANDHI CO- OPERATIVE HOSPITAL, THALASSERY IN THE NAME OF THE 1ST PETITIONER.

ANNEXURE P4 ANNEXURE 4- TRUE COPY OF THE FINAL REPORT IN CR.NO. 22/2013.

ANNEXURE P5 ANNEXURE 5- TRUE COPY OF THE WOUND CERTIFICATE ISSUED FROM THE HOSPITAL IN THE NAME OF THE 1ST RESPONDENT.

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