Salfudheen vs State Of Kerala
2023 Latest Caselaw 10299 Ker

Crl.MC No.7232/2023                            1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
           Thursday, the 21st day of September 2023 / 30th Bhadra, 1945
                              CRL.MC NO. 7232 OF 2023
             CRIME NO.105/2015 OF CHOMBALA POLICE STATION, Kozhikode
      LP 175/2018 OF JUDICIAL MAGISTRATE OF FIRST CLASS, VADAKARA, KOZHIKODE
   PETITIONER/ACCUSED:

          SALFUDHEEN, AGED 33 YEARS, S/O ALIKUNJU VALLUPARAMBIL HOUSE
          POOZHITHALA, KOZHIKODE - 673309

   RESPONDENTS/STATE/DEFACTO COMPLAINANT:

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

        This Criminal Miscellaneous Case coming on for orders upon persuing
   this petition and upon hearing the arguments of Smt.K.REEHA KHADER,
   Advocates for the petitioners and of PUBLIC PROSECUTOR for the respondent,
   the Court passed the following:

                                          ORDER

Public Prosecutor want to verify whether any appeal is filed against the judgment acqutting the accused.

Coercive steps against the petitioner shall be deferred till 10/10/23.

Post on 10/10/23.

Sd/-

P.V.KUNHIKRISHNAN, JUDGE

21-09-2023 /True Copy/ Assistant Registrar