T.N.Babu vs State Of Kerala
2024 Latest Caselaw 32118 Ker

Kerala High Court

T.N.Babu vs State Of Kerala on 7 November, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

  Crl.M.C. No.3937 of 2019
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                                                          2024:KER:83234

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 7TH DAY OF NOVEMBER 2024 / 16TH KARTHIKA, 1946
                         CRL.MC NO. 3937 OF 2019
   CRIME NO.755/2019 OF ALAPPUZHA SOUTH POLICE STATION,
                                ALAPPUZHA
  PETITIONER/ACCUSED:

               T.N.BABU
               AGED 56 YEARS
               S/O. NARAYANAN, THEEKATTU PURAYIDAM, CHUNGAM,
               MULLAKKAL P.O., ALAPPUZHA - 688 011.

               BY ADVS.
               NIDHI BALACHANDRAN
               SRI.SABU GEORGE
  RESPONDENTS/STATE & COMPLAINANT:

       1       STATE OF KERALA
               REPRESENTED BY IT'S PUBLIC PROSECUTOR,HIGH
               COURT OF KERALA AT ERNAKULAM - 682 031.

       2       SUB INSPECTOR OF POLICE
               ALAPPUZHA SOUTH POLICE STATION - 688 011.

       3       KUMARAN
               MADHAVADAS, THEEKATTU PURAYIDAM, CHUNGAM,
               MULLAKKA (P.O.), ALAPPUZHA - 688 011.

               BY ADV.SRI.RENJITH.T.R, SENIOR PP

           THIS   CRIMINAL    MISC.       CASE   HAVING   COME   UP   FOR
  ADMISSION ON 07.11.2024, THE COURT ON THE SAME DAY
  PASSED THE FOLLOWING:
 Crl.M.C. No.3937 of 2019
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                                                        2024:KER:83234


                  P.V.KUNHIKRISHNAN, J.
                --------------------------------
                 Crl.M.C. No.3937 of 2019
         ----------------------------------------------
        Dated this the 07th day of November, 2024


                                   ORDER

This Criminal Miscellaneous Case is filed seeking the

following reliefs:

"to quash Annexure A6 FIR in Crime No.755/19 of Alappuzha South Police Station."

2. When this Crl.M.C. came up for consideration,

the counsel appearing for the petitioner submitted that the

final report is filed, and he wants to challenge the same.

3. The petitioner is free to challenge the final

report in accordance with law.

With the above observation, this Criminal

Miscellaneous Case is disposed of.

Sd/-

P.V.KUNHIKRISHNAN DM JUDGE

2024:KER:83234

PETITIONER ANNEXURES

ANNEXURE A1 TRUE COPY OF THE JUDGMENT DATED 20.2.1989 THE ADDITIONAL MUNSIFF COURT, ALAPPUZHA IN OS 684/87 AND OS 356/85.

ANNEXURE A2 TRUE COPY OF THE JUDGMENT DATED 31.7.1993 IN SA 753/93 OF THIS HON'BLE COURT.

ANNEXURE A3 TRUE COPY OF THE JUDGMENT DATED 10.11.2016 IN WPC 15791/2010 OF THIS HON'BLE COURT.

ANNEXURE A4 TRUE COY OF THE JUDGMENT DATED 4.12.17 IN WA 781/17 OF THIS HON'BLE COURT.

ANNEXURE A5 TRUE COPY OF THE PLAINT IN OS 16/18 FILED BY THE PETITIONER AGAINST THE 3RD RESPONDENT AND OTHERS BEFORE THE MUNSIFFS COURT, ALAPPUZHA.

ANNEXURE A6 TRUE COPY OF THE FIR IN CRIME NO.755/19 OF ALAPPUZHA SOUTH POLICE STATION.

ANNEXURE A7 TRUE COPY OF THE REPLY DATED 24.6.17 RECEIVED FROM THE OFFICE OF THE DISTRICT SURVEY SUPERINTENDENT.

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