Kerala High Court
Krishnakumar vs Unknown on 15 March, 2012
Author: P.S.Gopinathan
Bench: P.S.Gopinathan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE. P.S.GOPINATHAN
THURSDAY, THE 15TH DAY OF MARCH 2012/25TH PHALGUNA 1933
Crl.MC.No. 670 of 2012 ()
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CC.391/2003 of J.M.F.C.-II,TRIVANDRUM
PETITIONER(S)/3RD ACCUSED:
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KRISHNAKUMAR
S/O.KRISHNAN, SUBHA NIVAS, KODANGAVILA
ATHIYANNOOR VILLAGE AND DESOM.
BY ADVS.SRI.P.C.HARIDAS
SRI.SAJU JOHN
COMPLAINANT(S)/COMPLAINANT:
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1. SUB INSPECTOR OF POLICE
PEROORKKADA POLICE STATION,
THIRUVANANTHAPURAM
2. THE PUBLIC PROSECUTOR
HIGH COURT OF KERALA AT ERNAKULAM.
BY PUBLIC PROSECUTOR SRI.RAJESH VIJAYAN
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
15-03-2012, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
P.S.GOPINATHAN, J.
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Crl.M.C.No.670 of 2012
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Dated this the 15th day of March, 2012
ORDER
In this petition under Section 482 of the Code of Criminal Procedure, the petitioner, who is the 3rd accused for offences under Sections 341, 324, 326 and 34 of the Indian Penal Code, seeks an order to quash all further proceedings in C.C.No.391 of 2003 on the file of the Judicial Magistrate of the First Class-II, Thiruvananthapuram.
In response to a query by this court, the learned Magistrate had reported that the Assistant Public Prosecutor filed C.M.P.No.2931 of 2009 under Section 321 of the Code of Criminal Procedure to withdraw the prosecution. Though that petition was dismissed, in revision by the State, this court allowed the petition to withdraw the prosecution and accordingly, the accused were acquitted and no further proceedings are pending before that court.
In the above circumstance, this petition is dismissed as infructuous.
P.S.GOPINATHAN, JUDGE cms