Kannachath Shamsudheen vs State Of Kerala, Represented By ...
2023 Latest Caselaw 11854 Ker

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                       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. 9433 OF 2023(FILING NO.)

 JUDGMENT DATED 06.12.2018 IN ST 160/2016 OF JUDICIAL FIRST CLASS MAGISTRATE -I,
                                 PERINTHALMANNA
  PETITIONER(S)/ACCUSED:

        KANNACHATH SHAMSUDHEEN, AGED 46 YEARS ,S/O MUHAMMED, KANNACHATH
        HOUSE, PANDIKKAD P.O, MALAPPURAM DISTRICT, KERALA, PIN - 676521.

  RESPONDENT(S)/STATE AND COMPLAINANT:

     1. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
        KERALA, ERNAKULAM, PIN - 682031.
     2. MUHAMMED ASHRAF,AGED 55 YEARS, S/O. LATE HAMZA, KUNNUMMAL
        HOUSE,KAKKOOTH,PERINTHALMANNA TALUK, MALAPPURAM DISTRICT,KERALA,
         PIN - 679322

       This Unnumbered Criminal Misc. case--/2023(Filing.No.9433/2023)
  coming on for orders on 16/11/2023 and upon hearing the arguments of M/S.
  SHERRY J. THOMAS, ANTONY NILTON REMELO, RENISH RAVEENDRAN, GOKUL DEVIS,
  Advocates for the petitioner and the PUBLIC PROSECUTOR for the first
  respondent, the court on the same day passed the following:
                                     ORDER

The petitioner limits his relief to the 1st prayer in the Crl.M.C. Hence, Registry will number the Crl.M.C.

Sd/- P.V.KUNHIKRISHNAN JUDGE

16-11-2023 /True Copy/ Assistant Registrar