Firoz Khan vs State Of Kerala
2024 Latest Caselaw 31792 Ker

Kerala High Court

Firoz Khan vs State Of Kerala on 6 November, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

CRL.MC NO. 522 OF 2019               1




                                                 2024:KER:82892
              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

  WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA,

                                  1946

                         CRL.MC NO. 522 OF 2019

      AGAINST THE ORDER/JUDGMENT DATED IN ST NO.511 OF 2015
OF CHIEF JUDICIAL MAGISTRATE PALAKKAD

PETITIONER/S:
          FIROZ KHAN
          AGED 33 YEARS
          S/O. MOIDUTTY, KANDENKATTIL HOUSE, THEKKUMURI,
          MELE PATTAMBI POST, PALAKKAD (DIST)-679 306

              BY ADVS.
              TONY THOMAS (INCHIPARAMBIL)
              SRI.P.THOMAS GEEVERGHESE
RESPONDENT/S:

      1       STATE OF KERALA
              REP. BY SUB INSPECTOR OF POLICE, PALAKKAD SOUTH
              TOWN POLICE STATION, PALAKKAD DISTRICT, REP. BY
              PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
              ERNAKULAM-682 031

      2       SREE GOKULAM CHIT AND FINANCE CO. (PVT) LTD.
              DIVISIONAL OFFICE AT SANJOS TOWER, OPP.
              K.S.R.T.C. BUS STAND, SHORANUR ROAD, PALAKKAD,
              REP. BY ASSISTANT MANAGER-679 121


OTHER PRESENT:
          SRI.SANGEETHARAJ.N.R, PP

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 06.11.2024, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
 CRL.MC NO. 522 OF 2019                    2




                                                      2024:KER:82892


                  P.V.KUNHIKRISHNAN, J
                --------------------------------------
                  Crl.M.C. No. 522 of 2019
                --------------------------------------
          Dated this the 6th day of November, 2024



                                  ORDER

The counsel for the petitioner submitted that the

prayers in the Criminal Miscellaneous case are

infructuous.

Therefore, this Criminal Miscellaneous case is

dismissed as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS