Muhammed Musthafa vs State Of Kerala
2022 Latest Caselaw 4028 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
           THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
     TUESDAY, THE 5TH DAY OF APRIL 2022 / 15TH CHAITHRA, 1944
                      CRL.MC NO. 5139 OF 2020
 AGAINST THE ORDER/JUDGMENT IN SC 943/2019 OF ADDITIONAL DISTRICT
           COURT, MANJERI / I ADDITIONAL MACT, MANJERI
PETITIONER/ACCUSED:

          MUHAMMED MUSTHAFA
          AGED 55 YEARS
          S/O MUHAMMED, THACHAMPATTA HOUSE, VEGHAPADAM, MARUTHA
          P.O.MALAPPURAM DISTRICT-69 333.
          BY ADV T.B.GAFOOR


RESPONDENTS/STATE & DEFACTO COMPLAINANT:

    1     STATE OF KERALA
          REP.BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
          ERNAKULAM-682 031, THROUGH SHO OF POLICE, VAZHIKKADAVU
          POLICE STATION, MALAPPURAM DIST-679 333.
    2     XX
          XXX

          R2 BY ADV M.I.ANWAR SADATH


          R1 BY SMT T V NEEMA -SR PP


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
05.04.2022, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 5139 OF 2020


                                   -2-

                              ORDER

Today when the matter is taken up, learned counsel for the

petitioner submitted that the prayer in the Crl.M.C. has become

infructuous.

Accordingly, the Crl.M.C. is dismissed as infructuous.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE

uu 05.04.2022 CRL.MC NO. 5139 OF 2020

APPENDIX OF CRL.MC 5139/2020

PETITIONER ANNEXURES ANNEXURE A1 THE TRUE COPY OF THE FIR & FIS IN CRIME NO 94 OF 2019 OF VAZHIKKADAVU POLICE STATION, MALAPPURAM DISTRICT DATED 26.4.2019 ANNEXURE A2 THE TRUE COPY OF THE FINAL REPORT IN S.C NO 943 OF 2019 ON THE FILE OF 1ST ADDL. DISTRICT AND SESSIONS COURT 1, MANJERI IN CRIME NO 94 OF 2019 OF VAZHIKKADAVU POLICE STATION MALAPPURAM DISTRICT ANNEXURE A3 THE ORIGINAL AFFIDAVIT FILED BY THE 2ND RESPONDENT, DATED 1.11.2020