Citation : 2024 Latest Caselaw 28973 Ker
Judgement Date : 3 October, 2024
Crl.MC No.8865/2018 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
Thursday, the 3rd day of October 2024 / 11th Aswina, 1946
CRL.MC NO. 8865 OF 2018
CRIME NO.138/2016 OF KOTTAKKAL POLICE STATION, MALAPPURAM
CC 1152/2017 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, MALAPPURAM
PETITIONER/1ST ACCUSED:
ASHRAFUDHEEN, S/O. MOHAMMED, AGED 56 YEARS, SHEREEF, KADAPURATHAKATH
HOUSE, PUTHUKAYIL , POST B.P. ANGADI, TIRUR TALUK TALUK, MALAPPURAM
DISTRICT.
RESPONDENTS/STATE, COMPLAINANT & 2ND ACCUSED:
1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, KOCHI-31.
2. JASIR MOHAMMED, S/O. MOHAMMED, AGED 34 YEARS,KANNACHERRY HOUSE,
ITTILAKKAL, TIRUR, MALAPPURAM DISTRICT, PIN -676 101, (MANAGING
PARTNER HOME PLANET, KOTTAKKAL).
3. ABDUL MAJEED, S/O. MOHAMMED HAJI, KUNNATHOOR(H), ATHANIKKAL,
VALLUVAMBARAM P.O., MALAPPURAM DISTRICT, PIN - 673 642.
This Criminal Misc. case coming on for admission, upon persuing the
petition and upon hearing the arguments of SRI. C.M.MOHAMMED IQUABAL,
Advocate for the petitioner and of PUBLIC PROSECUTOR for the 1st
respondent, the court passed the following:
ORDER
The learned counsel for the petitioner submitted that the 2nd accused is already acquitted and the petitioner wants to produce a copy of the judgment. The Registry will also get a report from the trial Court and find out whether the case against the petitioner is still pending and if it is pending, the stage of the case and present number of the case.
Post along with the report on 22.10.2024.
Sd/- P.V.KUNHIKRISHNAN JUDGE
03-10-2024 /True Copy/ Assistant Registrar
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