PREEJITH K.P. Vs. STATE OF KERALA

JUDGEMENT

(1.) As both the above Criminal Miscellaneous Cases has been filed by the same accused in the very same crime, these matters are disposed on the basis of a common order.

(2.) The prayer in the above Crl.M.C. No.962/2018 is as follows:

(3.) Sri.Manjeri S.Sunder Raj, learned counsel appearing for the petitioner would submit on the basis of instructions of his party that, in view of the subsequent developments in the case, the main prayer in this Crl.M.C. has become infructuous, and the matter may be closed accordingly without prejudice to the contentions of the petitioner. Recording the abovesaid submission of the petitioner, it is ordered that the above Crl.M.C. is dismissed as infructuous.