Syyed Hashim Munavar vs 1. State Of Kerala Represented By ...
2022 Latest Caselaw 6085 Ker

Crl.M.C.No.1616/2022                1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
   WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                       CRL.MC NO. 1616 OF 2022
 AGAINST THE ORDER/JUDGMENT IN Crl.MC 9424/2022 OF HIGH COURT
                              OF KERALA
PETITIONER/ACCUSED:

            SYYED HASHIM MUNAVAR, S/O.SAYYED JAFFAR SADIQ
            THANGAL,
            AGED 25 YEARS,
            THOTTUMUGHAM HOUSE,
            KILLIMANGALAM POST, CHELAKKARA,
            THRISSUR, PIN - 680 591.

             BY ADV N.SASI



RESPONDENTS/STATE AND DE FACTO COMPLAINANT:

     1       STATE OF KERALA REPRESENTED BY THE PUBLIC
             PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM 682
             031.

     2       THE STATION HOUSE OFFICER, CHELAKKARA STATION,
             THRISSUR, PIN - 680 591.

            BY SMT.NIMA JACOB, PUBLIC PROSECUTOR,


      THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
01.06.2022, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.M.C.No.1616/2022                   2

                               ORDER

The petitioner who is the accused in Annexure-1 FIR registered in

Crime No.499 of 2021 of Chelakkara police station. This Crl.M.C. is

filed for quashing all further proceedings thereof. The aforesaid crime

was registered on the basis of an inspection conducted by the police on

06.06.2021 as part of Operation P hunt, which was intended for

detecting child pornographic videos and circulation of the same.

2. As part of such exercise, the mobile phone with sim card

bearing No.8129387402 was seized by the police from the petitioner.

However, it is discernible from the FIR that, even though the contents of

the aforesaid mobile phone was examined, no objectionable videos or

photographs could be detected there from. Considering the fact that, so

far no offences are revealed from the articles seized from the custody of

the petitioner, there is no meaning in further proceeding with Annexure-

A1.

In such circumstances, Annexure-A1 FIR is hereby quashed.

However, it is made clear that the quashing of this FIR will not preclude

the police to initiate fresh proceedings in case any incriminating

materials are found against the petitioner.

Sd/-

ZIYAD RAHMAN A.A.

                                                   JUDGE
DG/2.6.22


                       APPENDIX OF CRL.MC 1616/2022

PETITIONER ANNEXURES

Annexure1                 FIR