Moinudheen P.K. @ Moinudheen ... vs The Deputy Superintendent Of Police
2024 Latest Caselaw 17474 Ker

Kerala High Court

Moinudheen P.K. @ Moinudheen ... vs The Deputy Superintendent Of Police on 21 June, 2024

Author: P.B.Suresh Kumar

Bench: P.B.Suresh Kumar

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
         THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
                               &
         THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
 FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
                    CRL.A NO. 1086 OF 2017
AGAINST THE ORDER DATED 28.09.2017 IN CRL.M.P. NO.212 OF
2017 IN SC NO.3 OF 2017 OF SPECIAL COURT FOR TRIAL OF NIA
                       CASES, ERNAKULAM
APPELLANT/PETITIONER/ACCUSED NO.14:

           MOINUDHEEN P.K. @ MOINUDHEEN PARAKADAVATH @
           IBNU ABU ALI INDONESHI @ MAINNUISLAM @ IBNU
           ABDULLA, AGED 25 YEARS, S/O.ABDULLA, KUNNUMMAL
           HOUSE, LAKSHMI NAGAR, THERUVATH HOUSE,
           KANHANGAD, KASARGOD DIST.
           BY ADVS.
           SRI.P.C.NOUSHAD
           SRI.P.K.MOHAMED JAMEEL
RESPONDENTS/COMPLAINANTS:

    1      THE DEPUTY SUPERINTENDENT OF POLICE
           NIA, KOCHI BRANCH OFFICE.
    2      THE NATIONAL INVESTIGATION AGENCY,
           KOCHI BRANCH OFFICE
           RESPONDENTS 1 & 2 REPRESENTED BY THE SPECIAL
           PUBLIC PROSECUTOR, NATIONAL INVESTIGATING
           AGENCY, HIGH COURT OF KERALA, ERNAKULAM.
           BY ADV SRI.M.AJAY, SPL. P.P FOR NIA


        THIS CRIMINAL APPEAL HAVING COME UP FOR ADMISSION
ON 21.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CRL.A NO. 1086 OF 2017

                                      ..2..




           P.B.SURESH KUMAR & M.B.SNEHALATHA, JJ.
                 -----------------------------------------------
                      Crl.Appeal No.1086 of 2017
                 -----------------------------------------------
                Dated this the 21st day of June, 2024


                                 JUDGMENT

The learned counsel for the appellant submits that

this appeal preferred against the order rejecting an application

for grant of bail has become infructuous since the appellant has

since been convicted in the case, and he has already

undergone the sentence passed against him.

In the light of the submission made by the learned

counsel for the appellant, the appeal is dismissed as

infructuous.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Sd/-

M.B.SNEHALATHA, JUDGE.

YKB