Bahan K. Areekal vs State Of Kerala
2021 Latest Caselaw 19714 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                       THE HONOURABLE MR. JUSTICE K.HARIPAL
              FRIDAY, THE 17TH DAY OF SEPTEMBER 2021 / 26TH BHADRA, 1943
                                  CRL.MC NO. 3968 OF 2021
            CRIME NO.1290OF 2013 OF KALADY POLICE STATION, ERNAKULAM
  AGAINST THE ORDER/JUDGMENT IN CC 1806/2015 OF JUDICIAL FIRST CLASS MAGISTRATE
                              COURT, KALADY, ERNAKULAM
PETITIONERS/ACCUSED:


     1       BAHAN K. AREEKAL,
             AGED 31 YEARS
             S/O. KURIAKOSE, AREEKKAL HOUSE, POIKKATTUSSERY, NEDUMBASERY,
             ERNAKULAM.

     2       RATHEESH,
             AGED 35 YEARS
             S/O. SUBRAMANIAN, PAANAMPATTA HOUSE, THRIPPANATH BHAGAM, PULPARA
             VILLAGE, ERANAD, MALAPPURAM.

     3       BALU,
             AGED 35 YEARS
             S/O. MURUKAYYA, SARASWATHY VILASAM HOUSE, KURUPUPALAM BHAGAM,
             PERIYARVALI VILLAGE, PEERUMED TALUK, IDUKKI.

             BY ADV AJMAL V. A.



RESPONDENT/COMPLAINANT:


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

             SR.PP - SRI. T.R.RENJITH




      THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON 17.09.2021, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
 Crl.M.C.No.3968 of 2021
                                           2




                                     ORDER

The Criminal Miscellaneous Case is allowed to be closed with

liberty to file a proper petition.

Sd/-

K.HARIPAL JUDGE RMV/17/09/2021 Crl.M.C.No.3968 of 2021

APPENDIX OF CRL.MC 3968/2021

PETITIONER ANNEXURE

Annexure A TRUE COPY OF THE ORDER OF THE PUBLIC EDUCATION DIRECTOR.