P. Abdulla Koya vs The State Of Kerala
2021 Latest Caselaw 9549 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

              THE HONOURABLE MR. JUSTICE P.SOMARAJAN

     MONDAY, THE 22ND DAY OF MARCH 2021 / 1ST CHAITHRA, 1943

                     Crl.MC.No.411 OF 2014(G)

AGAINST THE ORDER/JUDGMENT IN CC 1481/2013 OF JUDICIAL MAGISTRATE
                   OF FIRST CLASS -V,KOZHIKODE


PETITIONERS/ACCUSED 2 AND 3:

      1      P. ABDULLA KOYA,
             AGED 76 YEARS,
             S/O.MOHAMMED KOYA,
             "ZUHRAS", PUTHUKALAVATTOM,
             ELAMAKKARA, KOCHI-26.

      2      P.M.ZUHARA BEEVI ALIAS SUHRABI
             AGED 75 YEARS
             SUHARAS, ELAMAKARA, PUTHUKALAVATTOM,
             EDAPALLY NORTH, KOCHI.

             BY ADVS.
             SRI.K.M.FIROZ
             SMT.M.SHAJNA

RESPONDENTS/STATE & DEFACTO COMPLAINANT:

      1      THE STATE OF KERALA
             REPRESENTED BY THE PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA, ERNAKULAM. 682 031.

      2      SUB INSPECTOR OF POLICE
             FEROKE POLICE STATION, FEROKE, KOZHIKODE-673 001.

      3      P.B.ZEENATH
             AGED 35 YEARS
             D/O.KUNJAHAMMED, THAYAVALAPPIL, P.B.K.HOUSE,
             KARUVANTHURUTHY, FEROKE, KOZHIKODE-673 001.

             R1&R2 BY ADV. SRI. E.C. BINEESH, PUBLIC PROSECUTOR.
             R3 BY ADV. SRI.ANILA.K
             R3 BY ADV. SRI.MANJERI SUNDERRAJ

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD            ON
22.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.411 OF 2014(G)

                             2




                           ORDER

The petitioners and the counsel remained

absent. There was no representation. It is a

matter of the year 2014. Hence, the Crl.M.C.

is dismissed for non-prosecution.

Sd/-

P.SOMARAJAN JUDGE SPV Crl.MC.No.411 OF 2014(G)

APPENDIX PETITIONERS' EXHIBITS:

ANNEXURE P1 ANNEXURE A1- A TRUE COPY OF THE PROTEST COMPLAINT IN C.C.NO.1481 01 2013 ON THE FILES OF JUDICIAL FIRST CLASS MAGISTRATE COURT-V, KOZHIKODE PREFERRED BY THE 3RD RESPONDENT.

ANNEXURE P2 ANNEXURE A2- A TRUE COPY OF THE CHARGE SHEET SUBMITTED BY THE POLICE IN CC NO.1446/2012 BEFORE JUDICIAL FIRST CLASS MAGISTRATE COURT-II, ALUVA.

ANNEXURE P3 ANNEXURE A3- TRUE COPY OF THE SUMMONS ISSUED BY THE JUDICIAL FIRST CLASS MAGISTRATE COURT-V, KOZHIKODE IN FAVOUR OF THE 2ND PETITIONER HEREIN IN CC NO.1481 OF 2013.

RESPONDENTS' EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE