Anil Kumar vs State Of Kerala
2021 Latest Caselaw 19873 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
             THE HONOURABLE MRS. JUSTICE MARY JOSEPH
THURSDAY, THE 23RD DAY OF SEPTEMBER 2021 / 1ST ASWINA, 1943
                      OP(CRL.) NO. 332 OF 2021
     AGAINST THE ORDER/JUDGMENT IN ST 346/2016 OF JUDICIAL
     MAGISTRATE OF FIRST CLASS -II,THAMARASSERY, KOZHIKODE


PETITIONER/ACCUSED:

ANIL KUMAR, AGED 48 YEARS,
S/O.BALAKRISHNAN, PULIYATHAVAIL HOUSE, VENGERI AMSOM,
KARAPARAMBU, KOZHIKODE, PRESENTLY RESIDING AT KOODATHINGAL
HOUSE, PALLISSERY,ARATTUPUZHA PO,
THRISSUR DISTRICT-680027.


BY ADV SRI. MAHESH V.MENON


RESPONDENT:

1.     STATE OF KERALA
       REPRESENTED BY THE PUBLIC PROSECUTOR,
       HIGH COURT OF KERALA, ERNAKULAM-682031.

2.     RAZAK @ ABDUL RAZAK,
       S/O.MUHAMMEDKUTTY, KARIMBILIKKADAN HOUSE,
       KODIYATHOOR AMSAM, CHERUVADI,
       KOZHIKODE-673602.


BY PUBLIC PROSECUTOR SRI M.P.PRASANTH


THIS    OP   (CRIMINAL)   HAVING    COME   UP   FOR   ADMISSION    ON
23.09.2021,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 O.P.(Crl.) No.332 of 2021
                                        -:2:-



                                    JUDGMENT

Dated this the 23rd day of September, 2021

This Original Petition is filed seeking for the following reliefs:

"i. Direct the Judicial First Class Magistrate Court-II, Thamarassery to serve copy of the judgment dated 17.08.2021 in ST No.346/2016 to the petitioner or his counsel in the court below.

ii. Keep in abeyance non-bailable warrant issued against the petitioner till such time of filing appeal against order dated 17.08.2021 in ST No.346/2016 on the file of Judicial First Class Magistrate Court-II, Thamarassery by the petitioner."

2. This Court has called for a report from Judicial First

Class Magistrate Court-II, Thamarassery. The Court has

forwarded a letter wherein it was stated that copy application for

getting the judgment was filed on 31.08.2021 as No.317/2021,

stamp was called on 03.09.2021, stamp was produced on

08.09.2021, copy was made ready on 09.09.2021 and copy was

taken only on 13.09.2021. It is submitted by the learned counsel O.P.(Crl.) No.332 of 2021

for the petitioner that after obtaining the certified copy of the

judgment appeal was also filed by him.

In the above circumstances, this Original Petition has

become infructuous and therefore is dismissed.

Sd/-

MARY JOSEPH JUDGE

MJL