Xxxxxx vs State Of Kerala
2024 Latest Caselaw 16886 Ker

Kerala High Court

Xxxxxx vs State Of Kerala on 12 June, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
         Wednesday, the 12th day of June 2024 / 22nd Jyaishta, 1946
                           CRL.MC NO.5006 OF 2024
          CRIME NO.658/2021 OF MELPARAMBA POLICE STATION, Kasargod
        SC 239/2022 OF FAST TRACK SPECIAL COURT, KASARAGOD, KASARGOD
PETITIONERS/ACCUSED:

     XXX

RESPONDENTS/STATE & COMPLAINANT:

  1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
     KERALA, PIN - 682031.
  2. STATION HOUSE OFFICER, MELPARAMBA POLICE STATION, KASARAGOD, PIN -
     671541.


     This Criminal Misc. case coming on for orders, upon persuing the
petition and upon hearing the arguments of M/S.P.V.ANOOP, PHIJO PRADEESH
PHILIP, ABIN BENNY, ANJU R. S., K. C. MOHAMED RASHID, Advocates for the
petitioner and of the PUBLIC PROSECUTOR for the respondents,the court
passed the following:




                                                                       P.T.O.
                              A. BADHARUDEEN, J.
                    -------------------------------------------------
                            Crl.M.C. No.5006 of 2024
                    -------------------------------------------------
                    Dated this the 12th day of June, 2024

                                      ORDER

The learned Public Prosecutor is directed to get

instructions as to whether any appeal filed from the judgment in

S.C.No.239/2022 of the Sessions Court or Crime No.658/2021 of

Melaparamba Police Station, Kasargod within two weeks.

Post on 22.08.2024.

Sd/-

A. BADHARUDEEN JUDGE bpr

12-06-2024 /True Copy/ Assistant Registrar