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N. VEENA vs STATE OF KERALA

High Court Of Kerala · Decided on 6 November 2017 · Citation: (2017) 11 KL CK 0017

HON’BLE JUDGES
A.M.Babu
RESULT
Dismissed
CASE NUMBER
117 of 2016
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Judgment

2 paragraphs · 123 words
1.

Petitioner is a witness in C.C.58/2013 on the file of the court of the chief judicial magistrate, Thrissur. The petitioner was examined in part in the said court as PW1. She has a few complaints against the chief judicial magistrate. The chief judicial magistrate filed a report denying the allegations. I do not find it necessary to go into the merits and demerits of the allegations of the petitioner against the chief judicial magistrate. It is so because the chief judicial magistrate against whom complaints have been raised has been transferred from that court. Therefore the petition has become infructuous. The learned counsel for the petitioner submits that the petition can be dismissed as infructuous.

2.

The petition is dismissed as infructuous.