Kerala High Court
Chamukuttan vs The Sub Inspector Of Police on 19 October, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 19TH DAY OF OCTOBER 2023 / 27TH ASWINA, 1945
CRL.MC NO. 2502 OF 2021
MC 81/2021 OF SUB DIVISIONAL MAGISTRATE,OTTAPPALAM
PETITIONER/RESPONDENT:
CHAMUKUTTAN,
AGED 56 YEARS, S/O.KUNJUKUTTAN,
PALAKKAPARAMBIL (THANIKKAPARAMBIL) HOUSE,
CHUDUVALATHUR P.O., SHORNUR,
PALAKKAD DISTRICT, PIN-679 121.
BY ADV K.ABOOBACKER SIDHEEQUE
RESPONDENTS/PETITIONER & STATE:
1 THE SUB INSPECTOR OF POLICE,
SHORNUR POLICE STATION, PALAKKAD DISTRICT, PIN-679
121.
2 THE SUB DIVISIONAL MAGISTRATE, OTTAPALAM,
OFFICE OF SUB COLLECTOR, OTTAPALAM, PALAKKAD
DISTRICT, PIN-679 313.
3 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM, PIN-682 031.
OTHER PRESENT:
SRI.M.P.PRASANTH, PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR
ADMISSION ON 19.10.2023, THE COURT ON THE SAME DAY
PASSED THE FOLLOWING:
CrlM.C..No.2502/2021
2
P.V.KUNHIKRISHNAN, J.
--------------------------------
Crl.M.C. No.2502 of 2021
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Dated this the 19th day of October, 2023
ORDER
This Criminal Miscellaneous Case is filed to quash
Annexure-A6 proceedings initiated by the Sub Divisional
Magistrate, Ottapalam. The Sub Divisional Magistrate
issued Annexure-A6 invoking the powers under Section
107 of the Code of Criminal Procedure.
2. This Court perused Annexure-A6. Annexure-A6
is only a show cause notice. The petitioner has got
different contentions in this criminal miscellaneous case.
The petitioner can raise all these contentions before the
Sub Divisional Magistrate in response to Annexure-A6
show cause notice. As per the procedure, the final order
will be passed after giving sufficient opportunity to the
petitioner.
CrlM.C..No.2502/2021
In such circumstances, granting liberty to the
petitioner to submit his objection to Annexure-A6 show
cause notice, this Criminal Miscellaneous Case is closed.
Sd/-
P.V.KUNHIKRISHNAN
JV JUDGE
CrlM.C..No.2502/2021
APPENDIX OF CRL.MC 2502/2021
PETITIONER ANNEXURES
ANNEXURE A1 A TRUE COPY OF THE FIR DATED
15.02.2021 IN CRIME NO.39/2021 OF
SHORNUR POLICE STATION, PALAKKAD
DISTRICT.
ANNEXURE A2 A TRUE COPY OF THE FIR DATED
06.04.2021 IN CRIME NO.106/2021 OF
SHORNUR POLICE STATION, PALAKKAD
DISTRICT.
ANNEXURE A3 A TRUE COPY OF THE FIR DATED
06.04.2021 IN CRIME NO.107/2021 OF
SHORNUR POLICE STATION, PALAKKAD
DISTRICT.
ANNEXURE A4 A TRUE COPY OF THE MEDICAL REPORT
ISSUED BY DR.SAHAD NASAR OF VALLUVANA
HOSPITAL, KANNIYAMPURAM DATED
04.04.2021.
ANNEXURE A5 A TRUE COPY OF THE JUDGMENT OF THIS
HON'BLE COURT IN WPC NO.487/2021 DATED
08.03.2021.
ANNEXURE A6 A TRUE COPY OF THE ORDER DATED
20.04.2021 ISSUED BY SECOND
RESPONDENT.
CrlM.C..No.2502/2021
APPENDIX OF CRL.MC 2502/2021
PETITIONER ANNEXURES
ANNEXURE A1 A TRUE COPY OF THE FIR DATED
15.02.2021 IN CRIME NO.39/2021 OF
SHORNUR POLICE STATION, PALAKKAD
DISTRICT.
ANNEXURE A2 A TRUE COPY OF THE FIR DATED
06.04.2021 IN CRIME NO.106/2021 OF
SHORNUR POLICE STATION, PALAKKAD
DISTRICT.
ANNEXURE A3 A TRUE COPY OF THE FIR DATED
06.04.2021 IN CRIME NO.107/2021 OF
SHORNUR POLICE STATION, PALAKKAD
DISTRICT.
ANNEXURE A4 A TRUE COPY OF THE MEDICAL REPORT
ISSUED BY DR.SAHAD NASAR OF VALLUVANA
HOSPITAL, KANNIYAMPURAM DATED
04.04.2021.
ANNEXURE A5 A TRUE COPY OF THE JUDGMENT OF THIS
HON'BLE COURT IN WPC NO.487/2021 DATED
08.03.2021.
ANNEXURE A6 A TRUE COPY OF THE ORDER DATED
20.04.2021 ISSUED BY SECOND
RESPONDENT.
