Romish Rai A vs State Of Kerala
2021 Latest Caselaw 19315 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR. JUSTICE K.HARIPAL
        Tuesday, the 14th day of September 2021 / 23rd Bhadra, 1943
              CRL.M.APPL.NO.1/2021 IN CRL.MC NO. 3126 OF 2021

ST 741/2019 OF JUDICIAL MAGISTRATE OF FIRST CLASS,KUNNAMANGALAM, KOZHIKODE




PETITIONER/ACCUSED :

     ROMISH RAI A,AGED 23 YEARS, S/O. AHMED AZAD, KOLLARIKKAL PARAMB,
     MARAKKAR THODIKAYIL, ARAKINNAR P.O, KOZHIKODE DISTRICT-673 028

RESPONDENTS/STATE & COMPLAINANT:

  1. STATE OF KERALA REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
     KERALA, ERNAKULAM 682 031.
  2. ANASWARA K, D/O. APPUTTY, KRISHNA , VELLIPARAMBA P.O, CALICUT -673
     008




     Application praying that in the circumstances stated therein the
High Court be pleased to correct the name of the police station from
"Kunnamangalam Police Station" to "Medical College Police Station" which
was   wrongly written in the above Crl.M.C. and consequently in the
judgment dated 6/8/2021 to secure the ends of justice.

     This Application coming on for orders upon perusing the application
and this court's order dated 6/8/2021 in Crl.M.C.3126/2021 and upon
hearing the arguments of M/s. P.DEEPA MOHAN and V.P.MUHAMMED SUNEER,
Advocates for the petitioner and of B.JAYABAL, Advocate for the 2nd
respondent and the Public Prosecutor for the 1st respondent, the court
passed the following:




                                   ORDER

K. HARIPAL, J.

=============================== Crl.M.Appln. No. 1 of 2021 in Crl. M.C. No. 3126 of 2021 =============================== Dated this the 14th day of September, 2021

ORDER

By order of this Court dated 06.08.2021, entire proceedings in

S.T. No.741/2019 pending before the Judicial First Class Magistrate,

Kunnamangalam were quashed under Section 482 of the Code of

Criminal Procedure and the petitioner was discharged and set at

liberty.

2. Now this application is filed to correct the name of the

police station as 'Medical College police station' instead of

'Kunnamangalam police station' shown in the Crl. M.C. and in the

order. According to the learned counsel, it was an inadvertent mistake

that had crept in the Crl. M.C., the very same mistake was carried to

the order dated 06.08.2021. From the final report, it is very clear that

the crime related to the Medical College police station, Kozhikode.

Crl.M.Appln. No. 1 of 2021 in

The words 'Kunnamangalam police station' appearing in the Crl.

M.C. and in the order dated 06.08.2021 shall stand substituted as

'Medical College police station'.

Crl.M.A. No. 1/2021 is allowed as above.

sd/-

K.HARIPAL, JUDGE

DCS/14.09.2021

14-09-2021 /True Copy/ Assistant Registrar