Abhijith vs State Of Kerala
2023 Latest Caselaw 11807 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 16TH DAY OF NOVEMBER 2023/25TH KARTHIKA, 1945
                    CRL.MC NO. 9681 OF 2023
     CRIME NO.202/2021 OF ALAPPUZHA NORTH POLICE STATION,
                            Alappuzha
 AGAINST THE ORDER/JUDGMENT CC 217/2021 OF CHIEF JUDICIAL
                     MAGISTRATE, ALAPPUZHA
PETITIONER/S:

           ABHIJITH, AGED 26 YEARS
           S/O RAJEEV, GANGASADANAM, P.H. WARD, ALAPPUZHA
           NORTH P.O., ALAPPUZHA,, PIN - 688007
           BY ADVS.
           S.A.ANAND
           ARUN KUMAR P.V.


RESPONDENT/S:

           STATE OF KERALA
           REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
           KERALA, PIN - 682031
OTHER PRESENT:

           SRI HRITHWIK CS, PP


      THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON   16.11.2023,   THE   COURT   ON   THE   SAME   DAY   PASSED   THE
FOLLOWING:
                                                        -2-
Crl.M.C No. 9681 of 2023



                               P.V.KUNHIKRISHNAN, J.
                              ======================================================

                                 Crl.M.C No. 9681 of 2023
                           =============================================================

                   Dated this the 16th day of November, 2023

                                                 ORDER

This Crl.M.C is filed to quash the proceedings in CC No.217 of

2021 on the file of the Chief Judicial Magistrate Court, Alappuzha.

Admittedly, the petitioner filed a discharge petition before the trial

court and the same was dismissed by the trial court. The order passed

by the trial court is not produced in this Crl.M.C. If a discharge

petition is dismissed, the petitioner has got remedy against the same in

the Code of Criminal Procedure.

Granting liberty to the petitioner to challenge the order

dismissing the discharge petition, if he is advised so, this Crl.M.C is

closed. sd/-

P.V.KUNHIKRISHNAN JUDGE das

Crl.M.C No. 9681 of 2023

APPENDIX OF CRL.MC 9681/2023

PETITIONER ANNEXURES Annexure A CERTIFIED COPY OF FINAL REPORT IN C.C.NO.217/2021 ON THE FILE OF CHIEF JUDICIAL MAGISTRATE COURT, ALAPPUZHA ARISING FROM CRIME NO. 202/2021 OF ALAPPUZHA NORTH POLICE STATION