Murugan vs State Of Kerala
2024 Latest Caselaw 31227 Ker

Kerala High Court

Murugan vs State Of Kerala on 1 November, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

 Crl.M.C. No.2752 of 2019
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            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 1ST DAY OF NOVEMBER 2024 / 10TH KARTHIKA, 1946
                        CRL.MC NO. 2752 OF 2019
    CRIME NO.915/2014 OF KULATHUPUZHA POLICE STATION,
                                KOLLAM
          AGAINST THE ORDER DATED 28.01.2019 IN CC NO.14
 OF 2019 ON THE FILE OF THE JUDICIAL MAGISTRATE OF
 FIRST CLASS -I, PUNALUR
 PETITIONER:PETITIONER/COMPLAINANT:
              MURUGAN, AGED 40 YEARS, S/O. SUBBAYYA
              CHETTIYAR, GANAPATHIVILAKAM VEEDU,
              KULATHUPUZHA MURI, KULATHUPUZHA VILLAGE

              BY ADVS.
              THOUFEEK AHAMED
              SRI.P.A.AHAMMED
 RESPONDENT:STATE & RESPONDENTS/STATE:

      1       STATE OF KERALA, REPRESENTED BY THE PUBLIC
              PROSECUTOR, HIGH COURT OF KERALA,
              ERNAKULAM-682 031

      2       STATION HOUSE OFFICER,
              CIRCLE INSPECTOR OF POLICE,
              KULATHUPUZHA-691 506

      3       DISTRICT SUPERINTENDENT OF POLICE
              CIRCLE INSPECTOR OF POLICE, NELLOOR DISTRICT,
              ANDHRAPRADESH-516 411

      4       CHENKAYYA,
              S/O.CHINNAYYA, MANNARUPOLURU NEW COLONY,
 Crl.M.C. No.2752 of 2019
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                                                       2024:KER:81210

             SULLOORPETTU MANDAL, SPSR, NELLOOR DISTRICT,
             ANDHRAPRADESH-516 411


             BY ADV.
             SRI.SANGEETHARAJ.N.R, PP

       THIS     CRIMINAL   MISC.       CASE   HAVING   COME   UP   FOR
ADMISSION ON 01.11.2024, THE COURT ON THE SAME DAY
PASSED THE FOLLOWING:
 Crl.M.C. No.2752 of 2019
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                 P.V.KUNHIKRISHNAN, J.
               --------------------------------
                Crl.M.C. No.2752 of 2019
        ----------------------------------------------
       Dated this the 01st day of November, 2024

                                 ORDER

This Criminal Miscellaneous Case is filed to quash

Annexure-E order and to direct the 3rd respondent to give

protection to the 2nd respondent to produce the Eicher

Lorry bearing No.KL-02-X-4380 which is the subject matter

in C.C No.14/2019 on the file of the Judicial First Class

Magistrate Court, Punalur.

2. CMP No.28/2019 in C.C. No.14/2019 was filed

by the petitioner who is the RC owner of the vehicle

bearing No.KL-02-X-4380 for the search and seizure of the

said vehicle involved in Crime No.915/2014 of

Kulathupuzha Police Station. Now, as per the e-court

Service Website, the main case (C.C. No.14/2019) is

already disposed of acquitting the accused. If that be the

2024:KER:81210

case, nothing survives in this case.

Therefore, this Criminal Miscellaneous Case is closed.

Sd/-

                                   P.V.KUNHIKRISHNAN
DM                                       JUDGE






                                                   2024:KER:81210



PETITIONER ANNEXURES

ANNEXURE-A                 TRUE   COPY  OF   THE  RC  BOOK  OF

PETITIONER'S VEHICLE HAVING REG NO.KL-02-X-4380

ANNEXURE-B TRUE COPY OF JUDGMENT OF THIS HON'BLE COURT IN WP(C) NO.24112/2015 DATED 6.10.2015

ANNEXURE-C TRUE COPY OF THE FINAL REPORT IN FIR NO.915/2014 DATED 3.1.2019

ANNEXURE-D TRUE COPY PETITION IN CMP NO.28/19 FILED BY THE PETITIONER BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT-I, PUNALUR DATED 18.12.2018

ANNEXURE-E CERTIFIED COPY OF THE ORDER IN CMP NO.28/2019 IN C.C. NO.14/2019 OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT-I, PUNALUR DATED 28.1.2019

ANNEXURE-F TRUE COPY OF THE REPORT DATED 20.12.2018 OF THE 2ND RESPONDENT BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT-I,PUNALUR

RESPONDENTS EXHIBITS : NIL //TRUE COPY// PA TO JUDGE