Shafeeq M.K vs Thursday
2021 Latest Caselaw 4151 Ker

Crl.M.C Nos.1004 of 2017 & 1014 of 2017


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               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                THE HONOURABLE MRS. JUSTICE SHIRCY V.

    THURSDAY, THE 04TH DAY OF FEBRUARY 2021 / 15TH MAGHA,1942

                       Crl.MC.No.1004 OF 2017(E)

AGAINST THE ORDER/JUDGMENT IN OS 552/2016 OF JUDICIAL MAGISTRATE
                 OF FIRST CLASS -II,NEDUMANGAD

           CRIME NO.670/2016 OF ARUVIKKARA POLICE STATION ,
                          Thiruvananthapuram


PETITIONER/1st ACCUSED:

               SHAFEEQ M.K.
               S/O MOIDEENKHAN, AGED:42 YEARS, PUNNAVEEDU VILAKATH
               VEEDU, MUKKOLA, ARUVKKARA, THIRUVANANTHAPURAM

               BY ADVS.
               SRI.SALIM V.S.
               SMT.K.S.HASEENA

RESPONDENTS/STATE AND COMPLAINANT

       1       STATE OF KERALA
               REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
               KERALA, ERNAKULAM-682031

       2       MUBEENA
               W/O NAZIMUDHEEN, AGED:51 YEARS, CHARUVILAKATH
               VEEDU, MARUTHOOR, VATTAPPARA, THIRUVANANTHAPURAM-
               695028

               R1-2 BY ADV. SRI.ABHISHEK KURIAN
               R1 BY ADV. SRI.T.G.KRISHNAN THRISSUR

OTHER PRESENT:

               AJITH MURALI -P.P

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
04.02.2021, ALONG WITH Crl.MC.1014/2017(F), THE COURT ON THE
SAME DAY PASSED THE FOLLOWING:
 Crl.M.C Nos.1004 of 2017 & 1014 of 2017


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               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                THE HONOURABLE MRS. JUSTICE SHIRCY V.

    THURSDAY, THE 04TH DAY OF FEBRUARY 2021 / 15TH MAGHA,1942

                         Crl.MC.No.1014 OF 2017

AGAINST THE ORDER/JUDGMENT IN CMP 10141/2016 DATED 03-08-2016 OF
               PRINCIPAL MUNSIFF COURT,NEDUMANGAD

           CRIME NO.669/2016 OF ARUVIKKARA POLICE STATION ,
                          Thiruvananthapuram


PETITIONER/1ST ACCUSED

               SHAFEEQ M.K
               S/O MOIDEENKHAN, AGED:42 YEARS, PUNNAVEEDU VILAKATH
               VEEDU, MUKKOLA, ARUVIKKARA, THIRUVANANTHAPURAM

               BY ADVS.
               SRI.SALIM V.S.
               SMT.K.S.HASEENA

RESPONDENTS/STATE AND DEFACTO COMPLAINANT

       1       STATE OF KERALA
               REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
               KERALA, ERNAKULAM-682031

       2       MUMTHAS
               W/O MUHAMMED FAZIL, AGED:53 YEARS, T.C.4/1619.,
               MUFAZIL, KESTEN ROAD, KOWDIAR, THIRUVNANTHAPURAM-
               695003

               R1-2 BY ADV. SRI.ABHISHEK KURIAN
               R1 BY ADV. SRI.T.G.KRISHNAN THRISSUR
                  BY PUBLIC PROSECUTOR SRI.AJITH MURALI

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
04.02.2021, ALONG WITH Crl.MC.1004/2017(E), THE COURT ON THE
SAME DAY PASSED THE FOLLOWING:
 Crl.M.C Nos.1004 of 2017 & 1014 of 2017


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                                  ORDER

Dismissed as withdrawn with liberty to challenge the final report,

if so advised.

Sd/-

SHIRCY V.

smm                                              JUDGE