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Mikdad K.A vs State Of Kerala
2023 Latest Caselaw 9070 Ker

Citation : 2023 Latest Caselaw 9070 Ker
Judgement Date : 23 August, 2023

Kerala High Court
Mikdad K.A vs State Of Kerala on 23 August, 2023
            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
    WEDNESDAY, THE 23RD DAY OF AUGUST 2023 / 1ST BHADRA, 1945
                     CRL.MC NO. 2330 OF 2022
 CRIME NO.115/2019 OF Ernakulam North Police Station, Ernakulam
AGAINST THE ORDER/JUDGMENT IN CC NO.137/2020 OF ADDITIONAL CHIEF
                 JUDICIAL MAGISTRATE, ERNAKULAM

PETITIONERS/ACCUSED :-

     1     MIKDAD K.A., AGED 40 YEARS
           S/O. ASSAINAR, KALLUVALAPPIL HOUSE,
           BHOOTHANAM P.O., VELUMBIYAM PADAM,
           EDAKKARA, NILAMBUR, MALAPPURAM DISTRICT, PIN - 679334

     2     ABDU SAMAD C., AGED 49 YEARS
           S/O. AHAMMEDKUTTY, CHERATTIKUTH HOUSE,
           PATHIRIPADAM, CHUNGATHARA.P.O.,
           MALAPPURAM DISTRICT, PIN - 679334

           BY ADV C.M.MOHAMMED IQUABAL

RESPONDENTS/STATE & DEFACTO COMPLAINANT :-

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

     2     THE STATION HOUSE OFFICER
           ERNAKULAM TOWN NORTH POLICE STATION, ERNAKULAM P.O.,
           ERNAKULAM DISTRICT, PIN - 682018

     3     SUSHEEL KONGARI
           S/O. MANSITH KONGARI, BORGOLAI VILLAGE,
           SUNITPUR DISTRICT, ASSAM STATE, INDIA,, PIN - 786181

THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION         ON
23.08.2023, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO.2330 OF 2022

                                          2




                                        ORDER

This petition is filed seeking expeditious disposal of the proceedings in

C.C.No.137 of 2020 on the file of the Additional Chief Judicial Magistrate,

Ernakulam.

2. When this matter is taken up for consideration, Sri. C.M. Mohammed

Iquabal, the learned counsel appearing for the petitioners submits the trial has

commenced and he has no further grievance.

In that view of the matter, this petition is closed.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE SMA CRL.MC NO.2330 OF 2022

APPENDIX OF CRL.MC 2330/2022

PETITIONER ANNEXURES :-

Annexure A1 THE TRUE COPY OF THE ACCUSED COPY OF THE FINAL REPORT IN CRIME NO. 115/2019 OF ERNAKULAM TOWN NORTH POLICE STATION DATED 11.11.2019

Annexure A2 THE TRUE COPY OF THE ORDER IN B.A. NO.

1561/2019 OF THIS HON'BLE COURT DATED 26.03.2019

Annexure A3 THE TRUE COPY OF THE ORDER IN CRL.M.A.

NO. 1/2019 IN B.A. NO. 1561/2019 OF THIS HON'BLE COURT DATED 28.05.2019

Annexure A4 THE TRUE COPY OF THE ORDER IN CRL.M.A.

NO. 1/2019 IN B.A. NO. 1561/2019 OF THIS HON'BLE COURT DATED 06.06.2019

Annexure A5 THE TRUE COPY OF THE ORDER IN CRL.M.A.

NO. 1/2019 IN B.A. NO. 1561/2019 OF THIS HON'BLE COURT DATED 04.07.2019

 
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