E.M.Nizar vs State Of Kerala Rep. By The Sub ...
2021 Latest Caselaw 433 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR. JUSTICE P.SOMARAJAN

   WEDNESDAY, THE 06TH DAY OF JANUARY 2021 / 16TH POUSHA, 1942

                         Crl.MC.No.1200 OF 2012

 AGAINST THE ORDER/JUDGMENT IN CC 449/2011 OF JUDICIAL MAGISTRATE
                   OF FIRST CLASS -II,ATTINGAL


PETITIONER/ACCUSED:

             E.M.NIZAR
             AGED 30 YEARS
             S/O.MEETHIYAN, ERIPAKKOTTIL HOUSE,
             CHENGAMANAD P.O., ALUVA.

             BY ADV. SRI.L.RAJESH NARAYAN

RESPONDENT/RESPONDENT:

             STATE OF KERALA REP. BY THE SUB INSPECTOR OF POLICE,
             KAZHAKUTTAM POLICE STATION THROUGH THE PUBLIC
             PROSECUTOR, HIGH COURT OF KERALA.


     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD          ON
06.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.1200 OF 2012             2




                              ORDER

Petitioner and counsel remained absent. There

was no representation, even though the matter is of

the year 2012. Now almost nine years elapsed.

This would show what is behind it. The process of

this court has been misused for a long period of

more than 8 years. Today the learned counsel for

the petitioner remained absent presumably on the

reason that there is no reason for exhausting

inherent power under Section 482 Cr.P.C. Crl.M.C.

is dismissed for non prosecution.

Sd/-

P.SOMARAJAN

JUDGE

msp

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE I CERTIFIED COPY OF FIR DATED 15.09.2010

ANNEXURE II TRUE COPY OF THE AGREEMENT DATED 15.08.2008

ANNEXURE III CERTIFIED COPY OF FINAL REPORT DATED 28.05.11

//TRUE COPY//

P.A. TO JUDGE