Muhammed Irshad V.P vs The State Of Kerala
2022 Latest Caselaw 1164 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
         THURSDAY, THE 27TH DAY OF JANUARY 2022 / 7TH MAGHA, 1943
                          CRL.MC NO. 8480 OF 2019
  AGAINST THE ORDER/JUDGMENT IN SC 894/2019 OF ADDITIONAL DISTRICT
COURT & SESSIONS COURT (FOR THE TRIAL OF CASES RELATING TO ATROCITIES
         & SEXUAL VIOLENCE TOWARDS WOMEN AND CHILDREN), KOZHIKODE
  CRIME NO. 161 OF 2019 OF VELLAYIL POLICE STATION, KOZHIKODE CITY


PETITIONER/ACCUSED:

              MUHAMMED IRSHAD V.P.,
              AGED 23 YEARS
              S/O.ASHARAF, DILSHAD NIVAS HOUSE, MADIROOR, MUKKADA,
              KOZHIKODE.

              BY ADV E.C.AHAMED FAZIL



RESPONDENTS/STATE-COMPLAINANT & VICTIMS:

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

     2        THE SUB INSPECTOR OF POLICE,
              VELLAYIL POLICE STATION, KOZHIKODE DISTRICT - 679321.

     3        VICTIM
              X

     4        JASEENA,
              AGED 42, W/O.SUHAIL, PUNNAKATT MEETHAL EDVALATH HOUSE,
              CHELANNUR, PALATH POST, KOZHIKODE - 673 317.
 CRL.MC NO. 8480 OF 2019

                                    2

             BY ADV NIYAS MOHAMMED



OTHER PRESENT:

             GP-SMT.M.K.PUSHPALATHA




       THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON   27.01.2022,      THE   COURT   ON   THE   SAME   DAY   PASSED   THE
FOLLOWING:
 CRL.MC NO. 8480 OF 2019

                                3



                           ORDER

The learned counsel for the petitioner filed a not pressed

memo. Accordingly, the Crl.M.C. is dismissed as not pressed.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE

al/-

CRL.MC NO. 8480 OF 2019

APPENDIX OF CRL.MC 8480/2019

PETITIONER ANNEXURES

ANNEXURE A1 TRUE COPY OF FIRST INFORMATION REPORT IN CRIME NO.161 OF 2019 OF VELLAYIL POLICE STATION, KOZXHIKODE CITY.

ANNEXURE A2 CERTIFIED COPY OF FINAL REPORT IN CRIME NO.161 OF 2019 OF VELLAYIL POLICE STATION, KOZHIKODE CITY.

ANNEXURE A3 AFFIDAVIT SWORN IN BY 4TH RESPONDENT.