T.H.Abdul Khader vs The State Of Kerala
2021 Latest Caselaw 11540 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

           THE HONOURABLE MR.JUSTICE V.G.ARUN

THURSDAY, THE 08TH DAY OF APRIL 2021/18TH CHAITHRA, 1943

                 Crl.MC.No.3241 OF 2020(E)

      (TO QUASH THE PROCEEDINGS IN C.C.No.350/2019
    OF CHIEF JUDICIAL MAGISTRATE COURT, KASARAGOD)

(CRIME NO.88/2012 OF KASARAGOD POLICE STATION, KASARGOD)


PETITIONER/ACCUSED:

       T.H.ABDUL KHADER, AGED 31 YEARS,
       S/O. ABDUL HAMEED, RESIDING AT ELITE JUNCTION,
       THURUTHY (P.O.), KASARAGOD DISTRICT.

       BY ADV. SHRI.JAWAHAR JOSE


RESPONDENT:

       THE STATE OF KERALA,
       REPRESENTED BY THE PUBLIC PROSECUTOR,
       HIGH COURT OF KERALA, ERNAKULAM, PIN-682 031.


OTHER PRESENT:

       SENIOR PUBLIC PROSECUTOR, SRI.C.S.HRITHWIK


     THIS CRIMINAL MISC. CASE HAVING         COME UP    FOR
ADMISSION ON 08.04.2021, THE COURT ON        THE SAME   DAY
PASSED THE FOLLOWING:
 Crl.MC.No.3241 OF 2020(E)


                              2




                            ORDER

Learned counsel for the petitioner submits

that this Criminal M.C is not pressed. This is

recorded and the Criminal M.C. is dismissed as

not pressed.

Sd/-

V.G.ARUN

JUDGE ss Crl.MC.No.3241 OF 2020(E)

APPENDIX

PETITIONER'S/S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE FIR DATED 24.1.2012 IN CRIME NO 88/2012 OF KASARAGOD POLICE STATION

ANNEXURE A2 TRUE COPY OF THE CHARGE SHEET SUBMITTED BY THE INVESTIGATING OFFICER BEFORE THE CHIEF JUDICIAL MAGISTRATE COURT KASARAGOD

ANNEXURE A3 CERTIFIED COPY OF THE MEMO OF EVIDENCE WHICH WAS SUBMITTED BY THE INVESTIGATING OFFICER ALONG WITH ANNEXURE A2 CHARGE-SHEET

ANNEXURE A3(A) TRUE COPY OF THE WOUND CERTIFICATE WHICH WAS SUBMITTED BY THE INVESTIGATING OFFICER ALONG WITH ANNEXURRE-A2 CHARGE-SHEET

ANNEXURE A4 CERTIFIED COPY OF THE JUDGMENT DATED 27.11.2019 IN CC NO 164/2015 ON THE FILES OF CHIEF JUDICIAL MAGISTRATE COURT KASARAGOD