K.Mohammed vs R.V.Shahul Hameed
2021 Latest Caselaw 22774 Ker

CRL.A No.2132/2006                            1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                     THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
            Friday, the 19th day of November 2021 / 28th Karthika, 1943
                CRL.M.APPL.NO.11126/2006 IN CRL.A NO. 2132 OF 2006
   APPELLANT:

          K.MOHAMMED, S/O.ALIKUTTY, SHEREEFA MANZIL, PATHAPPIRIYAM P.O.,
          MALAPPURAM DISTRICT.

   RESPONDENT:

      1. R.V.SHAHUL HAMEED, S/O.LATE M.K. MOIDEENKUTTY, RAYAM MARAKKAR
         VEETTIL HOUSE,, PERAKAM P.O., CHAVAKKAD, THRISSUR DISTRICT.
      2. STATE OF KERALA REP. BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,,
         ERNAKULAM.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to direct the Judicial
   First Class Magistrate II (Forest Offences) Manjeri, not to release the
   amount deposited by the respondent herein before that Court in S.T.No:120
   of 2004.
        This Application coming on 19/11/2021 for orders, upon perusing the
   application, the affidavit filed in support thereof, and this Court's
   judgment delivered on the same day in the appeal, the order dated
   13/11/2006 and upon hearing the arguments of SRI.T.K.AJITH KUMAR,
   SRI.T.S.ARUNKUMAR, Advocates for the petitioners and of SRI.RAJIT,Advocate
   for R1 and thePUBLIC PROSECUTOR,for R2, the court passed the following:
                                      ORDER

In view of the dismissal of appeal, order passed on 13/11/2006 in this application stands revoked.

Sd/- DR. KAUSER EDAPPAGATH JUDGE

19-11-2021 /True Copy/ Assistant Registrar