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Sainudheen vs State Of Kerala
2022 Latest Caselaw 12604 Ker

Citation : 2022 Latest Caselaw 12604 Ker
Judgement Date : 23 December, 2022

Kerala High Court
Sainudheen vs State Of Kerala on 23 December, 2022
CRL.A No.344/2022                            1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                    THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
             Friday, the 23rd day of December 2022 / 2nd Pousha, 1944
                  CRL.M.APPL.NO.4/2022 IN CRL.A NO. 344 OF 2022
              CRMC 395/2022 OF I ADDITIONAL SESSIONS COURT, THRISSUR
   PETITIONERS/APPELLANTS:

      1. SAINUDHEEN, AGED 27 , S/O. ABDUL SALAM, PARATTU HOUSE, CHELAKULAM,
         ERNAKULAM DISTRICT - 683562
      2. BASHEER, AGED 38 , S/O. ALIYAR, NEDUGADAN HOUSE, CHELAKULAM,
         KAVUNGAPARAMBU, ERNAKULAM DISTRICT - 683562
      3. ABDUL RAHMAN ,AGED 36 , S/O. ALIYAR, PARATTU HOUSE, CHELAKULAM,
         KAVUNGAPARAMB, ERNAKULAM DISTRICT - 683562
      4. ASSISS ,AGED 45 , S/O. VIRAN, VILYAPARAMBIL HOUSE, CHELAKULAM,
         KAVUNGAPARAMB, ERNAKULAM DISTRICT - 683562

   RESPONDENTS/RESPONDENTS:

      1. THE STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
         KERALA, ERNAKULAM, PIN - 682031
      2. KUNJARU.CC ,AGED 67 , S/O CHOTHI, CHAYATTUNJALIL, KAVUNGALPARAMBU,
         VENGOLA.P.O., ERNAKULAM DISTRICT,- 683556


        Application praying that in the circumstances stated therein the
   High Court be pleased to lift condition No.5 in Judgment dated 06/04/2022
   in Crl.A.No.344/2022 and be pleased to permit the petitioners to enter
   into the limits of Kunnathunadu Police Station , in the interest of
   justice.


        This Application coming on for orders upon perusing the application
   and this court's Judgment dated 06.04.2022 and upon hearing the arguments
   of M/S.SANJANA RACHEL JOSE, P.S.ANISHAD, K.R.ARUN KRISHNAN, P.T.MANOJ,
   SANJANA RACHEL JOSE, AMRUTHA K P, P.K.VARGHESE, K.S.ARUN KUMAR, Advocates
   for the petitioner and of PUBLIC PROSECUTOR for the respondent 1
    M/S.URMILA ZACHARIA, AKHILA M. Advocates for the respondent 2, the court
   passed the following:

                                        ORDER

Dismissed as withdrawn.

Sd/- DR. KAUSER EDAPPAGATH JUDGE

23-12-2022 /True Copy/ Assistant Registrar

 
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