Shahul Hameed vs State Of Kerala
2023 Latest Caselaw 6605 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
          Tuesday, the 13th day of June 2023 / 23rd Jyaishta, 1945
                           CRL.MC NO. 4129 OF 2023
         CRIME NO.473/2022 OF Thrikkakara Police Station, Ernakulam
          CRMP 1223/2023 OF JMFC, KAKKANAD (TEMPORARY), ERNAKULAM
PETITIONER:

     SHAHUL HAMEED, AGED 56 YEARS S/O. HASSAN, VALIYAVEETTIL HOUSE,
     MANGATTU KAVALA, THODUPUZHA EAST P.O. IDUKKI DISTRICT, PIN - 685585

RESPONDENT:

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


     This Criminal misc. case coming on for orders upon perusing the
application and this Court's order dated 30.05.2023 in crl M.C.4129/2023
and upon hearing the arguments of PAUL K.VARGHESE, Advocates for the
petitioner, the Public Prosecutor for the respondent, the court passed the
following:
                               RAJA VIJAYARAGHAVAN V, J.
                             -------------------------------------
                               Crl.M.C No.4129 of 2023
                          -------------------------------------------
                         Dated this the 13th day of June, 2023

                                             ORDER

The learned Public Prosecutor shall get instructions and submit before

this Court the time frame in which the investigation in Crime No.473 of 2022

can be completed.

It is submitted by Sri.Paul K Varghese, the learned Counsel appearing

for the petitioner that the petitioner is facing an acute financial crisis and he

needs to marry off his daughter, for which purpose he requires to expeditiously

dispose of the vehicle. Reliance is also placed on the judgment of the Apex

Court in Sunderbhai Ambalal Desai v. State of Gujarat [2022 (10) SCC

283] and also that of the learned Single Judge of this Court in Nagarajan v.

State of Kerala [2019 (4) KLT 641] and it is submitted that there cannot be

any impediment in selling the vehicle, by imposing appropriate conditions.

The learned public prosecutor seeks an adjournment.

Post on 19.06.2023.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE SMA

13-06-2023 /True Copy/ Assistant Registrar