Shahul Hameed M.P vs State Of Kerala Represented By The ...
2021 Latest Caselaw 6026 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

              THE HONOURABLE MR. JUSTICE P.SOMARAJAN

     FRIDAY, THE 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942

                    Crl.Rev.Pet.No.314 OF 2016

  AGAINST THE ORDER/JUDGMENT IN C.M.P.3446/15 IN CC 279/2012 OF
        JUDICIAL MAGISTRATE OF FIRST CLASS -V, KOZHIKODE


REVISION PETITIONER/ACCUSED:

             SHAHUL HAMEED M.P.,
             AGED 40 YEARS,
             S/O.NOORUDEEN, MUTHIRAPARAMBATH HOUSE, VAIDYARANGADI
             PO, KOZHIKODE 673633

             BY ADVS.
             SRI.V.JOHN SEBASTIAN RALPH
             SMT.P.V.DENCY
             SRI.K.J.JOSEPH (ERNAKULAM)
             SRI.V.JOHN THOMAS
             SMT.PREETHY KARUNAKARAN

RESPONDENT/COMPLAINANT:

             STATE OF KERALA REPRESENTED BY THE S.I OF POLICE,
             FEROKE POLICE STATION, KOZHIKODE,
             REPRESENTED BY THE PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA AT ERNAKULAM, COCHIN 682031



             PUBLIC PROSECUTOR SRI.RAMESH CHAND

     THIS CRIMINAL REVISION PETITION HAVING BEEN FINALLY HEARD ON
19.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.Rev.Pet.No.314 OF 2016            2




                                    ORDER

The accused who had not attended the S.S.L.C.

Examination fabricated an S.S.L. Certificate which

has resulted in the registration of crime under

Sections 419, 420, 465, 468, 471 IPC and the

submission of final report thereof. The Discharge

petition was dismissed, against which the accused

came up. Under that guise, the entire proceedings

before the Trial Court was stalled for a long

period of six years without any valid reasons.

Hence, the prayer for permitting to withdraw the

application is hereby rejected. It really amounts

to abuse of process of this court.

Crl.R.P. is dismissed.

Sd/-

P.SOMARAJAN

JUDGE

msp

APPENDIX PETITIONER'S/S ANNEXURES:

ANNEXURE 1 CERTIFIED COPY OF THE ORDER OF JFCM-V, KOZHIKODE IN CMP NO.3446/2015 IN CC NO.279/2012 DATED 01/01/2016

ANNEXURE 2 THE TRUE COPY OF THE FINAL REPORT FILED BY THE POLICE IN CC NO.279/2012 ON THE FILE OF THE JFCM COURT V, KOZHIKODE

ANNEXURE 3 TRUE COPY OF THE MEDICAL CERTIFICATE DATED 01.02.2016

ANNEXURE 4 TRUE COPY OF THE MEDICAL CERTIFICATE DATED 22.02.2016

RESPONDENTS ANNEXURES:NIL

//TRUE COPY//

P.A. TO JUDGE