Kerala High Court
Ajesh V.Kumar vs The State Of Kerala on 19 February, 2019
Author: B.Sudheendra Kumar
Bench: B.Sudheendra Kumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR
TUESDAY ,THE 19TH DAY OF FEBRUARY 2019 / 30TH MAGHA, 1940
Crl.MC.No. 8684 of 2018
AGAINST THE ORDER/JUDGMENT IN CC 163/2010 of JUDICIAL
MAGISTRATE OF FIRST CLASS -II,ATTINGAL
CRIME NO. 277/2004 OF Pallickal Police Station ,
Thiruvananthapuram
PETITIONER/S/ACCUSED NO.2:
AJESH V.KUMAR
AGED 40 YEARS
SON OF LATE VASANTHAKUMAR,733 KR
GARDENS,KATTUPUTHUSSERY,KUDAVOOR VILLAGE.
BY ADVS.
SRI.SASTHAMANGALAM S. AJITHKUMAR
SMT.P.A.MEERA
SMT.T.N.SREEKALA
SRI.RAYJITH MARK
SRI.SATHEESH MOHANAN
SRI.V.S.THOSHIN
RESPONDENT/S/COMPLAINANT:
1 THE STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,ERNAKULAM-682031.
2 THE SUPERINTENDENT OF POLICE,
CB CID,SIG I,THIRUVANANTHAPURAM-695001.
BY SENIOR PUBLIC PROSECUTOR, SRI. HRITHWICK
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
19.02.2019, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
2
Crl.MC.No. 8684 of 2018
O R D E R
Dismissed as withdrawn.
However, the petitioner shall be granted exemption from personal appearance before the court below on all posting dates except when his presence is necessary for the progress of the case, if the petitioner surrenders before the court below within 30 days and files petition in this regard. It is further directed that if the petitioner files any petition for expeditious disposal of the above case, the court below shall consider and dispose of the petition, in accordance with law, as expeditiously as possible and at any rate, within one month from the date of filing of the petition.
Sd/-
B.SUDHEENDRA KUMAR
RK/19.02.2019 JUDGE
//TRUE COPY//
PA TO JUDGE