Abbas P.A vs The Station House Officer
2024 Latest Caselaw 11988 Ker

Kerala High Court

Abbas P.A vs The Station House Officer on 7 May, 2024

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE G.GIRISH

    TUESDAY, THE 7TH DAY OF MAY 2024 / 17TH VAISAKHA, 1946

                     WP(CRL.) NO. 490 OF 2024

CRIME NO.2383/2023 OF MUVATTUPUZHA POLICE STATION, ERNAKULAM

PETITIONERS:


    1       ABBAS P.A., AGED 63 YEARS
            PLAMOOTTIL HOUSE, KAVUMKARA KARA, VELLOORKUNNAM
            VILLAGE, MUVATUPUHZA., PIN - 686673

    2       ASEEB P.A.
            AGED 36 YEARS
            PLAMOOTTIL HOUSE, KAVUMKARA KARA, VELLOORKUNNAM
            VILLAGE, MUVATUPUHZA REPRESENTED BY POWER OF
            ATTORNEY HOLDER AND FATHER ABBAS P.A., AGED 63
            YEARS, PLAMOOTTIL, KAVUMKARA KARA, VELLURKUNNAM
            VILLAGE, MUVATTUPUZHA, PIN - 686673

            BY ADV KALAM PASHA B.

RESPONDENTS:


    1       THE STATION HOUSE OFFICER
            MUVATTUPUZHA POLICE STATION, MUVATTUPUZHA - 686673

    2       SHEREEF.P.A., AGED 71 YEARS
            ALGOSAL HOUSE, ALISSERI ARA, ALAPUZJHA WEST
            VILLAGE, ALAPPUZHA, PIN - 688012

    3       SADIQ C.ABBAS., AGED 30 YEARS
            CHALIKKANDATHIL HOUSE, KAVUMKARA, VELLURKUNNAM
            VILLAGE, MUVATTUIPUZHA., PIN - 686673


            SRI SANAL P RAJ, PUBLIC PROSECUTOR

     THIS    WRIT   PETITION   (CRIMINAL)   HAVING   COME   UP   FOR
ADMISSION ON 07.05.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                          2
W.P(Crl.)No.490 of 2024



                              G.GIRISH, J.
                             ---------------
                       W.P(Crl.)No.490 of 2024
                      ------------------------------
                  Dated this the 07th day of May, 2024
               -------------------------------------------------

                                  JUDGMENT

Adv.Dr.B.Kalam Pasha, the learned counsel for the

petitioners submitted that this petition has become

infructuous, since the Investigating Agency has filed a Refer

Report.

2. In the light of the above submission, the

proceedings in this writ petition stand closed, reserving the

right of the petitioners to move the Trial Court by filing a

proper protest complaint.

Sd/-

G.GIRISH, JUDGE vgd