Nissam vs State Of Kerala
2023 Latest Caselaw 12838 Ker

Kerala High Court

Nissam vs State Of Kerala on 8 December, 2023

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

CRL.MC NO. 5578 OF 2019                     1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   FRIDAY, THE 8TH DAY OF DECEMBER 2023 / 17TH AGRAHAYANA, 1945
                              CRL.MC NO. 5578 OF 2019
    CRIME NO.1113/2018 OF Nooranadu Police Station, Alappuzha
  AGAINST THE ORDER/JUDGMENT CC 572/2018 OF JUDICIAL MAGISTRATE
                          OF FIRST CLASS - II, MAVELIKKARA
PETITIONER/S:

               NISSAM
               AGED 46 YEARS
               S/O. USMAN RAVUTHER, VIJILI MANSIL, CHENANKARA
               THAIKKAVU, KUNDAYAM MURI, PATHANAPURAM VILLAGE,
               RESIDING AT THADATHIL PUTHEN VEEDU, MANJALLUR,
               KUNDAYAM, KOLLAM 689 695.

               BY ADV K.S.PRAVEEN



RESPONDENT/S:

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


OTHER PRESENT:

               SRI MP PRASANTH, PP




       THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
08.12.2023, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 5578 OF 2019                        2


                       P.V.KUNHIKRISHNAN, J
                   ---------------------------------------
                      Crl.M.C. No.5578 of 2019
                    --------------------------------------
             Dated this the 8th day of December, 2023


                                      ORDER

This Crl.M.C. is filed with following prayers :

"To pass an order, quashing Annexure B Final Report and all consequential proceedings in cc No. 572/2018 pending before the Judicial First Class Magistrate Court-II, Mavelikara Alappuzha District, by allowing this Crl.M.C." [SIC]

2. When this matter came up for consideration, the

learned counsel for the petitioner submitted that the petitioner

will be satisfied if a direction is issued to dispose the matter

expeditiously. After hearing the learned Public Prosecutor, I

think that prayer can be allowed.

Therefore, this Crl.M.C. is disposed of directing the

Judicial First Class Magistrate Court-II, Mavelikkara to dispose

CC No. 572/2018 as expeditiously as possible.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS

PETITIONER ANNEXURES

ANNEXURE A CERTIFIED COPY OF THE FIRST INFORMATION REPORT DATED 19.9.2018.

ANNEXURE B CERTIFIED COPY OF THE FINAL REPORT DATED 26.11.2018.