Gangadharan Nair vs The Sub Inspector Of Police
2023 Latest Caselaw 770 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
         THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
THURSDAY, THE 12TH DAY OF JANUARY 2023 / 22ND POUSHA, 1944
                    CRL.MC NO. 211 OF 2020
     AGAINST THE ORDER/JUDGMENT CC 420/2019 OF JUDICIAL
             MAGISTRATE OF FIRST CLASS ,NILAMBUR
PETITIONER/ACCUSED:

     1    GANGADHARAN NAIR AGED 67 YEARS
          S/O.GOVINDA KURUP, AMBADIYIL HOUSE, VELLUR P.O.,
          ATHOLI, KOYILANDY TALUK, KOZHIKODE.

     2    SIGISH, AGED 38 YEARS
          S/O.GANGADHARAN NAIR, AMBADIYIL HOUSE, VELLUR
          P.O., ATHOLI, KOYILANDY TALUK, KOZHIKODE.

          BY ADVS.
          saneesh kumar k
          V.B.SANTHINI(K/700/2006)


RESPONDENTS/STATE AND COMPLAINANT:
    1     THE SUB INSPECTOR OF POLICE POOKOTTUMPADAM POLICE
          STATION, MALAPPURAM- 679332.

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

     3    BINSE ELIAS,S/O.ALIAS, NAMBIYARATH PARAYIL HOUSE,
          KARULAI P.O., MALAPPURAM- 679330.

          BY ADV SRI.MAHBOOB ARUVEETTIL


          Smt Sreeja V, Sr PP


      THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON   12.01.2023,   THE   COURT   ON   THE   SAME   DAY   PASSED   THE
FOLLOWING:
 Crl.M.C No.211 of 2020



                                   2




                             ORDER

This Crl.M.C is filed by the petitioners who are the accused in

C.C No. 420/2019 on the files of the Judicial First Class Magistrate

Court, Nilambur, which was registered for the offences punishable

under Sections 419, 420, 468 and 471 read with Section 34 of

Indian Penal Code.

2. Today when the matter came up for consideration, the

learned counsel for the petitioners points out that the subsequent

to the filing of this Crl.M.C, the learned Magistrate framed charges

and the petitioners want to withdraw this Crl.M.C without

prejudice to their rights to challenge the order of framing charge.

In such circumstances, this Crl.M.C is closed without

prejudice to the contentions raised in this Crl.M.C and also the

right of the petitioners to challenge the order of framing charge.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE rpk Crl.M.C No.211 of 2020

APPENDIX OF CRL.MC 211/2020

PETITIONER ANNEXURES

ANNEXURE I TRUE COPY OF THE COMPLAINT FILED BY THE 3RD RESPONDENT BEFORE THE JUDICIAL 1ST CLASS MAGISTRATE NILAMBUR DATED 04.01.2019.

ANNEXURE II TRUE COPY OF THE FIRST INFORMATION REPORT IN CR.NO.20/2019.

ANNEXURE III TRUE COPY OF THE FINAL REPORT DATED 24.07.2019.