Raseena vs State Of Kerala
2024 Latest Caselaw 28902 Ker

Kerala High Court

Raseena vs State Of Kerala on 3 October, 2024

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

OP(CRL.) NO. 649 OF 2024
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                                                 2024:KER:73333
            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

         THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

  THURSDAY, THE 3RD DAY OF OCTOBER 2024 / 11TH ASWINA, 1946

                    OP(CRL.) NO. 649 OF 2024

        CRIME NO.296/2022 OF Venjaramoodu Police Station,

                       Thiruvananthapuram

          CC NO.581 OF 2022 OF JUDICIAL MAGISTRATE OF FIRST

                      CLASS - I, NEDUMANGAD

PETITIONERS/ ACCUSED 1 TO 3 :

    1      RASEENA
           AGED 45 YEARS, D/O.SAFIYA BEEVI,
           NOUSHAD MANZIL, UDIMOODU, NELLANADU VILLAGE,
           VENJARAMOODU, THIRUVANANTHAPURAM DISTRICT,
           PIN - 695 607

    2      NISHAD
           AGED 19 YEARS, S/O.NOUSHAD,
           NOUSHAD MANZIL, UDIMOODU, NELLANADU VILLAGE,
           VENJARAMOODU, THIRUVANANTHAPURAM DISTRICT,
           PIN - 695 607

    3      ABI
           AGED 22 YEARS, S/O.HUMAYOON,
           SABI LAND, PERUMATHURA, KADINAMKULAM VILLAGE,
           KADINAMKULAM P.O, THIRUVANANTHAPURAM,
           PIN - 695 303


           BY ADV T.M.ABDUL LATHEEF


RESPONDENT/ STATE AND DEFACTO COMPLAINANT :

    1      STATE OF KERALA
           REPRESENTED BY THE PUBLIC PROSECUTOR,
           HIGH COURT OF KERALA, ERNAKULAM,
           PIN - 682 031
 OP(CRL.) NO. 649 OF 2024
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                                                  2024:KER:73333
    2       NAZEEMABEEVI
            D/O.PATHUMA BEEVI, THEMPARADI PUTHEN VEEDU,
            KEEZHAYKKONAM, THIRUVANANTHAPURAM,
            PIN - 695 606


            SMT. SREEJA V., PUBLIC PROSECUTOR



     THIS   OP   (CRIMINAL)   HAVING   COME   UP   FOR   ADMISSION   ON
03.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(CRL.) NO. 649 OF 2024
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                                                               2024:KER:73333
                       BECHU KURIAN THOMAS, J.
                       =-=-=-=-=-=-=-=-=-=-=-=-=
                        O.P.(Crl.) No.649 of 2024
                       -=-=-=-=-=-=-=-=-=-=-=-=
                  Dated this the 3rd day of October, 2024

                                 JUDGMENT

Petitioners seek for a direction to the Judicial First Class

Magistrate's Court-I, Nedumangad to consider the application for

discharge in C.C.No.581 of 2022 pending before the said court.

2. During the course of arguments, the learned counsel for the

petitioners fairly conceded that such an application for discharge has not

yet been filed.

3. In view of the above submission, this petition is too

premature and is filed only on an experimental basis. Therefore, the

relief sought for is declined. However, if in case any application for

discharge is filed in accordance with law, necessarily, the learned

Magistrate shall consider the same and pass appropriate orders without

undue delay.

With the above observation, this original petition is dismissed.

Sd/-

BECHU KURIAN THOMAS, JUDGE RKM OP(CRL.) NO. 649 OF 2024

2024:KER:73333 APPENDIX OF OP(CRL.) 649/2024

PETITIONERS' EXHIBITS :

Exhibit P1 COPY OF THE FINAL REPORT IN CRIME

Exhibit P2 COPY OF THE ORDER DATED 16.9.2022 IN I.A.NO.01/2022 IN O.S.NO.74/2022 OF THE ADDL. MUNSIFF COURT, NEDUMANGAD