Mashood R.T. vs State Of Kerala
2021 Latest Caselaw 10577 Ker

Crl.M.Appl/2/2021 IN Crl.MC 213/2021               1/2



                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                Present:
                             THE HONOURABLE MR.JUSTICE V.G.ARUN

                          Monday,the 29th day of March 2021/8th Chaithra, 1943
                                  Crl.M.Appl/2/2021 IN Crl.MC/213/2021

            For[ corrected
                   information               purpose only
CC No.5733/2019 of the JUDICIAL MAGISTRATE OF FIRST CLASS - II,
PERAMBRA                   as CC 733/2019 INSTEAD OF CC 5733/2019 as per order dated
29/03/2021 in Crl. M.A. 2/2021 in CRL.MC 213/2021]
CRIME NO.180/2019 OF Atholy Police Station , Kozhikode
PETITIONERS/PETITIONERS:
1.       MASHOOD R.T.,,AGED 39 YEARS
        S/O. LATE ABOOBAKCER, AMMANDIPARAMBU, PERUVAYAL DESOM,
        KOZHIKODE - 673008.
2.             FATHIMA,AGED 53 YEARS
        W/O. LATE ABOOBAKCER, AMMANDIPARAMBU, PERUVAYAL DESOM,
        KOZHIKODE - 673008.
RESPONDENTS/RESPONDENTS:
1.         STATE OF KERALA
        REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
        ERNAKULAM, 682031.
2.          FOUSIYA,
        D/O. LATE MAJEED, CHALIL MEETHAL, VELUR AMSOM DESOM, KOYILANDY
        TALUK, KOZHIKODE DISTRICT - 673305.

              Petition praying that in the circumstances stated therein the High Court
be pleased to correct the CC number as 'CC.733/2019' instead of 'CC.5733/2019' in
the judgment.
        This petition again coming on for orders upon perusing the petition and this
court's final order dated 16/02/2021 in Crl.MC.213/2021           and upon hearing the
arguments of Mr. P.ANOOP (MULAVANA), Advocate for the petitioners, and the
PUBLIC PROSECUTOR for the 1st respondent, and of Mr. A.CHANDRA BABU,
Advocate for the 2nd respondent, the court passed the following.
agk
                            V.G.ARUN, J.
                  ===================
                   Crl.M.Appln. No.2/2021 in
                     Crl.M.C.No.213 of 2021
                 ====================
         For information
          Dated              purpose
                this the 29 day of March,only
                                        th
                                          2021

                                    ORDER

This is an application seeking correction of the case

number mentioned in the order dated 16.02.2021 in

Crl.M.C.No.213 of 2021, as C.C.No.733/2019 instead of

C.C.No.5733/2019. It is submitted that the number was

mistakenly entered in the Criminal M.C. and that was typed

in the order also. The explanation offered is accepted and

correction petition allowed. The case number mentioned in

the 5th line of paragraph 1 and 4th line of the concluding

paragraph of order dated 16.02.2021 is corrected as

C.C.No.733/2019 instead of C.C. No.5733/2019.

Sd/-

V.G.ARUN JUDGE

NB/29.03.2021

/true copy/ Sd/- ASSISTANT REGISTRAR