Amal Sha @ Faizal vs State Of Kerala
2021 Latest Caselaw 22769 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
             THE HONOURABLE MRS. JUSTICE MARY JOSEPH
FRIDAY, THE 19TH DAY OF NOVEMBER 2021 / 28TH KARTHIKA, 1943
                        CRL.A NO. 823 OF 2021
 AGAINST THE ORDER DATED 12.04.2019 IN MC No.19/2019 OF THE
PRINCIPAL SESSIONS COURT,KOLLAM IN CRIME NUMBER 854/2018 OF
                      CHATHANOOR POLICE STATION


APPELLANT/1ST RESPONDENT:

         AMAL SHA @ FAIZAL,
         AGED 27,
         S/O.ANZAR, ANU MANZIL, THAZHAM VADAKKU CHERRY,
         MEENADU VILLAGE, KOLLAM.


         BY ADV SRI.ARUN BABU


RESPONDENT/PETITIONER:

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


         BY SENIOR PUBLIC PROSECUTOR SMT.T.V.NEEMA



     THIS CRIMINAL APPEAL HAVING COME UP FOR ADMISSION ON
19.11.2021,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 Crl.Appeal No. 823 of 2021        2




                              JUDGMENT

Dated this the 19th day of November, 2021

Since Crl.M.A.No.1 of 2021 seeking for condonation of delay

is dismissed, Criminal Appeal is also dismissed.

Sd/-

MARY JOSEPH JUDGE

MJL