Arshad vs State Of Kerala
2024 Latest Caselaw 31794 Ker

Kerala High Court

Arshad vs State Of Kerala on 6 November, 2024

Crl.MC No.9250/2024                           1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                      THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
           Wednesday, the 6th day of November 2024 / 15th Karthika, 1946
                               CRL.MC NO.9250 OF 2024
             CRIME NO.663/2023 OF Nadapuram Police Station, Kozhikode
       SC 346/2024 OF DISTRICT COURT & SESSIONS COURT,KOZHIKODE, KOZHIKODE
   PETITIONER(S)/PETITIONER/ACCUSED:

          ARSHAD, AGED 28 YEARS,
          S/O ANDRU, NADUTHAREMMAL (H), VANIMEL, NEDUMPARAMB, KOZHIKODE, PIN -
          673506.

   RESPONDENTS/RESPONDENTS/STATE/DEFACTO COMPLAINANT:

       1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
          KERALA, PIN - 682031
       2. RISA FATHIMA, AGED 18 YEARS, D/O ABDUL KHADER, VALIYA PARAMBATH
          (H), VISHNUMANGALM (PO), KOZHIKODE, PIN - 673506.


        This Criminal Misc. case coming on for orders, upon persuing the
   petition and upon hearing the arguments of SMT. K.REEHA KHADER, Advocates
   for the petitioner and of the PUBLIC PROSECUTOR for the 1st respondent
   SHRI.JISHINE BABU Advocates for the 2nd respondent, the court passed the
   following:

                                         ORDER

The learned public prosecutor is directed to get the case Diary and copy of treatment certificate to consider quashment, since the offence is under section 307 of IPC, in view of the mandate in the Apex Court judgment.

Post on 29.11.2024.

Sd/- A. BADHARUDEEN,JUDGE

06-11-2024 /True Copy/ Assistant Registrar