Musthafa vs S.I. Of The Kutiadi
2023 Latest Caselaw 6576 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
                THE HONOURABLE MR.JUSTICE V.G.ARUN
     TUESDAY, THE 13TH DAY OF JUNE 2023 / 23RD JYAISHTA, 1945
                     CRL.MC NO. 3612 OF 2014
    AGAINST THE ORDER/JUDGMENT IN MC 59/2014 OF SUB DIVISIONAL
                       MAGISTRATE,KOZHIKODE
PETITIONER/S/RESPONDENT:

          MUSTHAFA
          AGED 20 YEARS, S/O.ABDULSALAM,PUTHANVEETTIL
          HOUSE,CHEEKUNNU WEST.P.O,KAKKATTIL,VATAKARA TALUK.
          BY ADV SRI.ZUBAIR PULIKKOOL


RESPONDENT/S/COMPLAINANT:

    1     SUB INSPECTOR OF POLICE, KUTTIADI, KOZHIKODE DISTRICT.
    2     STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
          KERALA,ERNAKULAM. PIN - 682031
          SR.PP.RENJITH GEORGE


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
13.06.2023, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 3612 OF 2014
                               2

                   ORDER

Dated this the 13th day of June, 2023

The challenge in this Crl.M.C. is against the

proceedings under Section 111 Cr.P.C. The impugned

order require the petitioner to execute a bond under

Section 107 of Cr.P.C. The order under challenge is dated

19.04.2015. As such, nothing survives for consideration in

this Crl.M.C.

The Crl.M.C. is accordingly closed, reserving the

liberty of the revenue and police authorities to initiate

fresh action if the petitioner is posing threat to peace in

the area.

Sd/-

V.G.ARUN JUDGE RK CRL.MC NO. 3612 OF 2014

APPENDIX OF CRL.MC 3612/2014

PETITIONER ANNEXURES ANNEXURE-I CERTIFIED COPY F.I.R.& F.I.STATEMENT IN CRIME NO.218/14 OF KUTTIADI POLICE ANNEXURE-II THE ORDER OF S.D.M.

KOZHIKODE.DT.19.4.2014.