Shabeer vs Indus Motors Co. Ltd
2021 Latest Caselaw 3150 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                 THE HONOURABLE MR.JUSTICE V.G.ARUN

     THURSDAY, THE 28TH DAY OF JANUARY 2021 / 8TH MAGHA, 1942

                      Crl.MC.No.1237 OF 2015(H)

  AGAINST THE JUDGMENT IN CC 541/2004 OF JUDICIAL MAGISTRATE OF
       FIRST CLASS -V, TVM (SPECIAL COURT-MARKLIST CASES)


PETITIONER/ACCUSED:

             SHABEER,MANGALAM HOUSE, MUTTADA, THIRUVANANTHAPURAM.

             BY ADV. SRI.T.G.RAJENDRAN

RESPONDENT/COMPLAINANT/STATE:

      1      INDUS MOTORS CO. LTD.
             TV 2/1418 MEDICAL COLLEGE ROAD, PATTOM P.O.,
             THIRUVANANTHAPURAM REPRESENTED BY SURESH KUMAR,
             ASSISTANT FINANCE MANAGER, PRESENTLY REPRESENTED BY
             S.P.BIJULAL, ASSISTANT WORKS MANAGER - 695 004.

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

      3      DEPUTY TAHSILDAR REVENUE RECOVERY
             THIRUVANANTHAPURAM - 695 001.

      *4     SHAHUL SHABEER
             MANGALAM HOUSE,
             MUTTADA,
             THIRUVANATHAPURAM
             (* IS IMPLEADED AS ADDL.R4 AS PER ORDER DATED
             08.06.2015 IN CRL.M.A.NO.4464/2015 IN CRL
             M.C.NO.1237/2015)

             R1 BY ADV. SRI.P.K.ABOOBACKER(EDAPPALLY)
             R1 BY ADV. SRI.CIBI THOMAS
             R4 BY ADV. CIBI THOMAS

OTHER PRESENT:

             SR.PP.C.S.HRITHWIK

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
28.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.1237 OF 2015(H)   ..2..




                              ORDER

Dated this the 28th day of January 2021

Being a Criminal M.C. of the year 2015, a report

was called for from the jurisdictional court. The

Judicial First Class Magistrate Court-V (Special Court

for Marklist Cases), Thiruvananthapuram has reported

that the accused remitted the compensation amount

on 07.03.2018 and the case against him was closed.

In such circumstances, nothing survives for

consideration and accordingly, the Criminal M.C.is

closed.

Sd/-

                                      V.G.ARUN
    SB/28/01/2021                       JUDGE
 Crl.MC.No.1237 OF 2015(H)    ..3..




                            APPENDIX

PETITIONER'S/S EXHIBITS:

ANNEXURE I ANNEXURE I: COPY OF THE CRL.R.P.

2790/2008 OF THIS HON'BLE COURT.

ANNEXURE II ANNEXURE II: COPY OF THE NOTICES ISSUED BY THE 3RD RESPONDENT DATED 21/12/2014.

ANNEXURE III ANNEXURE III: COPY OF THE NOTICES ISSUED BY THE 3RD RESPONDENT DATED 21/12/2014.

RESPONDENTS EXTS:

ANNEXURE R-4(A) COPY OF THE TAX RECEIPT

//true copy// P.A to Judge