Kerala High Court
Mammad vs State Of Kerala on 1 August, 2024
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
CRL.MC NO. 4098 & 4099 OF 2016 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 1ST DAY OF AUGUST 2024 / 10TH SRAVANA, 1946
CRL.MC NO. 4098 OF 2016
AGAINST THE ORDER/JUDGMENT DATED IN CC NO.354 OF 2012 OF
JUDICIAL MAGISTRATE OF FIRST CLASS - I, OTTAPPALAM ARISING OUT
OF THE ORDER/JUDGMENT DATED IN CRRP NO.58 OF 2013 OF ADDITIONAL
DISTRICT COURT & SESSIONS COURT - IV, PALAKKAD / III ADDITIONAL
MACT, PALAKKAD
PETITIONER/S:
1 MAMMAD
S/O.MOIDEEN KUTTY, PANAKKAD VEEDU,KULUKKILIYAD,
KOTTAPURAM, OTTAPALAM TALUK,PALAKKAD DISTRICT.
2 SAYED
S/O.KUNJALAN, KARAKKALATHIL VEEDU,KULUKKILIYAD,
KOTTAPURAM, OTTAPALAM TALUK,PALAKKAD DISTRICT.
3 ASHARAF
S/O.SAYED, POOZHIKUNNATH,KULUKKILIYAD, KOTTAPURAM,
OTTAPALAM TALUK,PALAKKAD DISTRICT.
4 MOIDEEN
S/O.THENAMKUTTY, KUNNATH, KOTTAPURAM,OTTAPALAM TALUK,
PALAKKAD DISTRICT.
5 KUNJIMUSALIYAR
S/O.KUNJAYAMAD, KUNNATH, KOTTAPURAM,OTTAPALAM TALUK,
PALAKKAD DISTRICT.
6 RAFEEQ
S/O.MAMMAD, PANAKKADAN VEEDU,KUKUKKILIYAD,
CRL.MC NO. 4098 & 4099 OF 2016 2
KOTTAPURAM, OTTAPALAM TALUK,PALAKKAD DISTRICT.
BY ADV SRI.P.JAYARAM
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, ERNAKULAM.
2 K.AVARA HAJI
S/O.LATE KUNHI AHAMMED,KATTUKANDAN VEEDU, KOTTAPURAM
AMSOM,KULUKKILIYAD DESOM, OTTAPALAM TALUK,PALAKKAD
DISTRICT, PIN-679 518.
BY ADV K.MOHANAKANNAN
OTHER PRESENT:
SRI.SANGEETHARAJ.N.R, PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
01.08.2024, ALONG WITH Crl.MC.4099/2016, THE COURT ON THE SAME
DAY PASSED THE FOLLOWING:
CRL.MC NO. 4098 & 4099 OF 2016 3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 1ST DAY OF AUGUST 2024 / 10TH SRAVANA, 1946
CRL.MC NO. 4099 OF 2016
CRIME NO.100/2010 OF Sreekrishnapuram Police Station, Palakkad
AGAINST THE ORDER/JUDGMENT DATED 23.07.2013 IN CC NO.271 OF
2010 OF JUDICIAL MAGISTRATE OF FIRST CLASS - I, OTTAPPALAM
ARISING OUT OF THE ORDER/JUDGMENT DATED 27.10.2015 IN CRRP
NO.59 OF 2013 OF ADDITIONAL DISTRICT COURT & SESSIONS COURT -
IV, PALAKKAD / III ADDITIONAL MACT, PALAKKAD
PETITIONER/S:
1 MAMMAD
S/O.MOIDEEN KUTTY, PANAKKAD VEEDU,KULUKKILIYAD,
KOTTAPURAM, OTTAPALAM TALUK,PALAKKAD DISTRICT.
2 SAYED
S/O.KUNJALAN, KARAKKALATHIL VEEDU,KULUKKILIYAD,
KOTTAPURAM, OTTAPALAM TALUK,PALAKKAD DISTRICT.
BY ADV SRI.P.JAYARAM
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, ERNAKULAM.
SRI.RENJITH TR, SR.PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
01.08.2024, ALONG WITH Crl.MC.4098/2016, THE COURT ON THE SAME
DAY PASSED THE FOLLOWING:
CRL.MC NO. 4098 & 4099 OF 2016 4
P.V.KUNHIKRISHNAN, J
--------------------------------------
Crl.M.C. Nos. 4098 & 4099 of 2016
--------------------------------------------
Dated this the 1st day of August, 2024
ORDER
These Criminal Miscellaneous cases are filed challenging
the order dismissing the application for discharge, which is
confirmed by the revisional court. The point raised in these
cases are covered against the petitioners in the order dated
15.07.2024 in Crl.M.C. No. 2515 of 2016. Hence, there is
nothing to interfere with the impugned order.
Therefore, these Crl.M.C. are disposed of.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
SKS
PETITIONER EXHIBITS
A1 COPY OF THE ORDER DATED 23.7.2013 IN
CRL.M.P.NO.3476/2012 IN C.C.NO.271/2010 ON
THE FILES OF JUDICIAL FIRST CLASS
MAGISTRATE, OTTAPPALAM.
A2 COPY OF THE JUDGMENT DATED 27.10.2015 IN
CRL.R.P.NO.59/2013 ON THE FILES OF ADDL.
DISTRICT COURT, PALAKKAD.
PETITIONER EXHIBITS
A1 COPY OF THE ORDER DATED 23.7.2013 IN
CRL.M.P.NO.3478/2012 IN C.C.NO.354/2012 ON
THE FILES OF JUDICIAL FIRST CLASS
MAGISTRATE, OTTAPALAM.
A2 COPY OF THE JUDGMENT DATED 27.10.2015 IN
CRL.R.P.NO.58/2013 ON THE FILES OF ADDL.
DISTRICT COURT, PALAKKAD.
