Citation : 2021 Latest Caselaw 21229 Ker
Judgement Date : 20 October, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
WEDNESDAY, THE 20TH DAY OF OCTOBER 2021 / 28TH ASWINA, 1943
CRL.MC NO. 6448 OF 2013
AGAINST THE ORDER/JUDGMENT IN MC 60/2013 OF SUB DIVISIONAL
MAGISTRATE,OTTAPPALAM, PALAKKAD
PETITIONER/RESPONDENT:
POKKER
AGED 54 YEARS,
S/O.MOHAMED, AYINELLI HOUSE, PUTTANIKKAD,
KANDAMANGALAM, MANNARKKAD TALUK, PALAKKAD DISTRICT.
BY ADVS.
SRI.R.O.MUHAMED SHEMEEM
SMT.NASEEHA BEEGUM P.S.
RESPONDENT/COMPLAINANT:
1 SUB DIVISIONAL MAGISTRATE
OTTAPALAM, PALAKKAD DISTRICT
2 SUB INSPECTOR OF POLICE
MANNARKKAD POLICE STATION, MANNARKKAD,
PALAKKAD DISTRICT.
3 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA
BY ADV.
PP-SRI.SUDHEER GOPALAKRISHNAN
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
20.10.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO. 6448 OF 2013
2
ORDER
It is reported that the petitioner is no more.
Accordingly, the Crl.M.C. is dismissed as abated.
Sd/-
ZIYAD RAHMAN A.A.
JUDGE SCS CRL.MC NO. 6448 OF 2013
APPENDIX OF CRL.MC 6448/2013
PETITIONER ANNEXURE
ANNEXURE NO.1 ORIGINAL OF ORDER DATED 18.11.2013 IN MC NO.60 OF 2013 OF 1ST RESPONDENT
ANNEXURE NO.2 COPY OF THE FIRST INFORMATION REPORT NO.1193/2012 OF MANNARKKAD POLICE STATION
ANNEXURE NO.3 COPY OF THE FIRST INFORMATION REPORT NO. 1191 /2012 OF MANNARKKAD POLICE STATION
ANNEXURE NO.4 COPY OF VIDE ITS ORDER DATED 14.09.2012 IN BA 6581 OF 2012 IN CRIME NO.1191 OF 2012 OF MANNARKKAD POLICE STATION
ANNEXURE NO.5 COPY OF VIDE ITS ORDER DATED 05.10.2012 IN BA 7206 OF 2012 IN CRIME NO. 1351 / 12 OF MANNARKKAD POLICE STATION
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