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Rahmath vs State Of Kerala
2022 Latest Caselaw 10816 Ker

Citation : 2022 Latest Caselaw 10816 Ker
Judgement Date : 21 October, 2022

Kerala High Court
Rahmath vs State Of Kerala on 21 October, 2022
OP(Crl.) No.220/2022                          1/2




                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT
                        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
                  Friday, the 21st day of October 2022 / 29th Aswina, 1944
                                  OP(CRL.) NO. 220 OF 2022

         MC.NO.29/2017 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, KUNNAMKULAM


   PETITIONER/PETITIONER:


             RAHMATH

             AGED 26 YEARS, D/O.ABUL RASHEED, THATTAZHATH HOUSE,

             AKKIKKAVU POST, PORKKULAM VILLAGE, THALAPPILLY TALUK,

             THRISSUR, PIN - 680519



             BY M/S.K.K.DHEERENDRAKRISHNAN and N.P.ASHA, Advocates

             for the petitioner


   RESPONDENTS/STATE & RESPONDENTS:


    1.       STATE OF KERALA

             REP. BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,

             ERNAKULAM, PIN - 682031

    2.       SHIHAB MUHAMMAD

             AGED 25 YEARS, S/O.MUHAMMED, ORUVIL HOUSE, KARIKKAD POST,

             KADAVALLUR VILLAGE, KARIKKAD DESOM, THRISSUR - 680519

    3.       MUHAMMAD

             AGED 69 YEARS, S/O.KUNJAPPU, ORUVIL HOUSE, KARIKKAD POST,

             KADAVALLUR VILLAGE, KARIKKAD DESOM, THRISSUR- 680519
 OP(Crl.) No.220/2022                           2/2




    4.       SUHARA

             AGED 61 YEARS, W/O.MUHAMMED, ORUVIL HOUSE, KARIKKAD POST,

             KADAVALLUR VILLAGE, KARIKKAD DESOM, THRISSUR- 680519



             BY PUBLIC PROSECUTOR FOR R1


          OP(Criminal) having come up for orders on 21/10/2022, upon perusing

    the letter dated 19/08/2022 from Judicial First Class Magistrate,

    Kunnnamkulam and this Court's judgment dated 26/05/2022, the court on the

    same day passed the following.


                                           ORDER

Read letter dated 19/08/2022 of the Judicial First Class Magistrate

Court, Kunnamkulam. The learned Magistrate is directed to dispose of

MC.No.29/2017 in accordance with the direction in Crl.A.No.145/2022 as

expeditiously as possible.

Sd/- DR. KAUSER EDAPPAGATH, JUDGE

21-10-2022 /True Copy/ Assistant Registrar

 
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