M.Safarali Khan vs State Of Kerala
2021 Latest Caselaw 4225 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

            THE HONOURABLE MR. JUSTICE SUNIL THOMAS

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

                  Crl.Rev.Pet.No.2331 OF 2007(Y)

 (DATED 10-05-2007 IN CRL.M.P.NO.23/2007 IN C.C.NO.17/2004 ON THE
  FILES OF THE ENQUIRY COMMISSIONER AND SPECIAL JUDGE, JUDGE,
                           KOZHIKODE)

PETITIONER/PETITIONER/ACCUSED:

            M.SAFARALI KHAN, S/O.N.MOHAMMED KHAN,
            "ROSEBIN", SUDEVAN COLONY, YAKKARA,
            PALAKKAD, DISTRICT, (DETECTIVE INSPECTOR OF POLICE,
            CRIME BRANCH CID, PALAKKAD) FORMERLY, C.I. OF POLICE,
            KOYALMANNAM, PALAKKAD DISTRICT).

            BY ADV. SRI.MILLU DANDAPANI

RESPONDENT/RESPONDENT-COMPLAINANT:

            STATE OF KERALA, RREPRESENTED BY
            SUPERINTENDENT OF POLICE, VIGILANCE AND ANTI-
            CORRUPTION BUREAU, SPECIAL CELL, KOZHIKODE,
             BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,,
            ERNAKULAM.

            BY GP SMT.K.B.SONY




     THIS CRIMINAL REVISION PETITION HAVING BEEN FINALLY HEARD
ON 04.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.Rev.Pet.No.2331 OF 2007(Y)

                                  2




                            JUDGMENT

No representation for the revision petitioner. Old

matter which is specifically listed for hearing.

Accordingly, the Crl.R.P is dismissed for default.

Sd/-

SUNIL THOMAS, JUDGE

R.AV Crl.Rev.Pet.No.2331 OF 2007(Y)

APPENDIX

PETITIONER'S/S EXHIBITS :

ANNEXURE A : PHOTOCOPY OF PRESS CUTINGS REFERRRED TO IN THE CRIMINAL REVISION PETITION.

RESPONDENT'S/S EXHIBITS : NIL