K. A. Raul Sherif vs State Of Kerala
2021 Latest Caselaw 5909 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR.JUSTICE V.G.ARUN

    THURSDAY, THE 18TH DAY OF FEBRUARY 2021 / 29TH MAGHA,1942

                       Crl.MC.No.24 OF 2021(C)

         CRIME NO.199 OF 2020 OF MAANT POLICE STATION, U.P
PETITIONER/ACCUSED :

               K. A. RAUL SHERIF
               AGED 29 YEARS
               S/O. M. M. SHERIF, THUNDAZHIKTHU VEEDU, MARKET
               JUNCTION, ANCHAL, KOLLAM DISTRICT.

               BY ADVS.
               SRI.RENJITH B.MARAR
               SMT.LAKSHMI.N.KAIMAL
               SHRI.MEERA M.

RESPONDENT/:

      1        STATE OF KERALA
               REPRESENTED BY THE SECRETARY TO GOVT., HOME
               DEPARTMENT, GOVERNMENT SECRETARIAT,
               TRIVANDRUM, PIN - 695 001.

      2        THE SUPERINTENDENT
               DISTRICT JAIL, KAKKANAD,
               ERNAKULAM DISTRICT, PIN - 682 030.

      3        THE SHO
               MAANT POLICE STATION, MATHURA DISTRICT,
               UTTAR PRADESH - 281 206.

               R3 BY SRI.JAISHANKAR V.NAIR, CGC
               R3 BY SRI.SHARATH NARAYAN NAMBIAR, CGC


OTHER PRESENT:

               PP T.R.RENJITH

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
18.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.24 OF 2021(C)         ..2..



                               ORDER

Dated this the 18th day of February 2021

It is reported that pending the Criminal M.C.,

the petitioner was taken to Uttar Pradesh, on the

strength of a production warrant.

2. Having heard the learned Counsel for the

petitioner, the learned Public Prosecutor, the learned

Counsel appearing for the Enforcement Directorate

and the learned Central Government Counsel

appearing for the Uttar Pradesh Police, I find that

nothing survives for consideration in this Criminal

M.C. in view of the subsequent development.

Accordingly, the Criminal M.C.is closed.

Sd/-

                                         V.G.ARUN
      SB/18/02/2021                        JUDGE
 Crl.MC.No.24 OF 2021(C)          ..3..




                             APPENDIX
      PETITIONER'S/S EXHIBITS:

      ANNEXURE A1         TRANSLATED COPY OF THE FIR IN

CR.NO.199/2020 OF THE MAANT POLICE STATION.

ANNEXURE A2 TRUE COPY OF THE JUDGMENT REPORTED IN (2016) CR. LJ 381 PASSED BY THE HON'BLE HIGH COURT OF KARNATAKA. //true copy// P.A to Judge