Nowfal vs State Of Kerala
2021 Latest Caselaw 440 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                 THE HONOURABLE MR.JUSTICE V.G.ARUN

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

                       Crl.MC.No.1081 OF 2013

  AGAINST THE JUDGMENT IN LP 191/2012 OF JUDICIAL MAGISTRATE OF
                     FIRST CLASS -I, KOLLAM


PETITIONER/ACCUSED:

             NOWFAL
             S/O.THANKALU KUNJU, KOIPPALLY THODIYIL, ORUMA NAGAR
             139, KARIKKODE P.O, KOLLAM 691 005.

             BY ADV. SRI.D.SHAJI

RESPONDENT/COMPLAINANT:

             STATE OF KERALA
             THROUGH SUB INSPECTOR OF POLICE, KILIKKOLLOOR POLICE
             STATION, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH
             COURT OF KERALA, 682 031.


OTHER PRESENT:

             SR.PP.C.S.HRITHWIK

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
06.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.1081 OF 2013              ..2..




                                   ORDER

Dated this the 6th day of January 2021

This Criminal M.C. was filed, way back in the

year 2013, for a direction to consider the petitioner's

bail application on the date of surrender.

2. In the report called for by this Court, the

Judicial First Class Magistrate Court-I, Kollam has

informed that, pursuant to the petitioner's

appearance before the court, the case was removed

from the Long Pending Register and refiled as

C.C.No.459/2014 and posted for hearing on

01.01.2021.

In such circumstances, nothing survives for

consideration and accordingly, the Criminal M.C.is

dismissed.

Sd/-

                                                 V.G.ARUN
     SB/06/01/2020                                 JUDGE

                       //true copy// P.A to Judge