Al-Ameen T. Thaha vs State Of Kerala
2024 Latest Caselaw 6148 Ker

Kerala High Court

Al-Ameen T. Thaha vs State Of Kerala on 27 February, 2024

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
    TUESDAY, THE 27TH DAY OF FEBRUARY 2024 / 8TH PHALGUNA, 1945
                        CRL.MC NO. 1840 OF 2022
        CRIME NO.210/2019 OF Aroor Police Station, Alappuzha
PETITIONER/ ACCUSED :

           AL-AMEEN T. THAHA,
           S/O.LATE THAHA,
           CC NO. 13/214A, THUNDIPARAMBIL HOUSE,
           CHEMBITTAPPALLY ROAD, KOCHI,
           ERNAKULAM DISTRICT, PIN - 682 002

           BY ADV ASHIK K.MOHAMED ALI


RESPONDENT/ STATE & DEFACTO COMPLAINANT :

    1      STATE OF KERALA,
           REPRESENTED BY THE PUBLIC PROSECUTOR,
           HIGH COURT OF KERALA, ERNAKULAM (REPRESENTING THE
           STATION HOUSE OFFICER, AROOR POLICE STATION,
           AROOR, ALAPPUZHA), PIN - 688535

    2      K.H HABEEB,
           S/O HASSAN, KALLATTUVEETTIL,
           HOUSE NO. 13/63, KOCHI,
           PIN - 682 005

    *      ADDL.R3 IS IMPLEADED

    3      HARRIS K.H.,
           AGED 38 YEARS, S/O LATE K.H.HABEEB,
           KALLUMVEETTIL HOUSE, 13/603A,
           KOCHANGADI, THOPPUMPADY,
           KOCHI, 682005.

    *      ADDL.R3 IS IMPLEADED AS PER ORDER DATED 29/09/2023 IN
           CRL.M.A.NO.1/2023.

           BY ADVS.
           PHILIP T.VARGHESE
           ACHU SUBHA ABRAHAM(K/001758/1999)
           V.T.LITHA(K/278/2006)
           K.R.MONISHA(K/915/2013)
 CRL.MC NO. 1840 OF 2022
                              2



          SHRUTHI SARA JACOB(K/000577/2017)

          BY SMT.SREEJA V., PUBLIC PROSECUTOR




     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
27.02.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 1840 OF 2022
                                        3

                   BECHU KURIAN THOMAS, J.
                  =-=-=-=-=-=-=-=-=-=-=-=-=-=
                      Crl.M.C.No.1840 of 2022
                  =-=-=-=-=-=-=-=-=-=-=-=-=-=
              Dated this the 27th day of February, 2024


                                  ORDER

In view of the judgment dated 27.02.2024 in Crl.M.C.No.6160 of

2022, this Crl.M.C. has become infructuous.

Hence this Crl.M.C. is closed.

Sd/-

BECHU KURIAN THOMAS, JUDGE RKM CRL.MC NO. 1840 OF 2022

PETITIONER'S ANNEXURES :

Annexure1 TRUE COPY OF THE FIR IN CRIME NO. 210 OF 2019 OF THE AROOR POLICE STATION ALONG WITH THE FIR IN CRIME NO. 109 OF 2019 OF THE MATTANCHERRY POLICE STATION.

Annexure2 TRUE COPY OF THE AGREEMENT DATED 20-6-2017.

Annexure3 TRUE COPY OF THE GOODS CARRIAGE PERMIT IN RESPECT OF THE TATA GOODS VEHICLE BEARING REGISTRATION NUMBER KL- 43/D-2118 FOR THE PERIOD FROM 20-7-2018 TO 19-7-2023.

Annexure4 TRUE COPY OF THE CERTIFICATE OF FITNESS ISSUED IN RESPECT OF THE TATA GOODS VEHICLE BEARING REGISTRATION NUMBER KL- 43/D-2118 FROM 5-8-2019 TO 4-8-2021.

Annexure5 TRUE COPY OF THE TAX LICENCE ISSUED IN RESPECT OF THE TATA GOODS VEHICLE BEARING REGISTRATION NUMBER KL- 43/D-2118 FROM 1-10-2021 TO 30-9-2022.

Annexure6 TRUE COPY OF THE CERTIFICATE OF INSURANCE IN RESPECT OF TATA GOODS VEHICLE BEARING REGISTRATION NUMBER KL- 43/D-2118 FOR THE PERIOD FROM 27-10-2021 TO 26-10-2022.

Annexure7 TRUE COPY OF THE COMPLAINT PREFERRED BY THE 2ND RESPONDENT BEFORE THE SUB REGIONAL TRANSPORT OFFICE, MATTANCHERRY.

Annexure8 TRUE COPY OF THE PETITION DATED 11-1-2022 FILED BY THE 2ND RESPONDENT BEFORE THE LOWER COURT.

CRL.MC NO. 1840 OF 2022

Annexure9 CERTIFIED COPY OF THE ORDER DATED 21-1-2022 IN CRL.M.P NO. 151 OF 2022 OF THE COURT OF THE JUDICIAL MAGISTRATE OF THE FIRST CLASS-II, CHERTHALA.