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A.M.Faisal vs E.S.I.Corporation
2024 Latest Caselaw 30809 Ker

Citation : 2024 Latest Caselaw 30809 Ker
Judgement Date : 30 October, 2024

Kerala High Court

A.M.Faisal vs E.S.I.Corporation on 30 October, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

CRL.MC NO. 1162 OF 2019                                  2024:KER:81234
                                     1

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

          THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 WEDNESDAY, THE 30TH DAY OF OCTOBER 2024 / 8TH KARTHIKA, 1946

                         CRL.MC NO. 1162 OF 2019

        AGAINST THE ORDER/JUDGMENT DATED IN CC NO.248 OF 2017

OF CHIEF JUDICIAL MAGISTRATE ,THRISSUR

PETITIONER:

             A.M.FAISAL
             AGED 50 YEARS
             PROPRIETOR, S/O.T.M.ABDULLA, M/S.HOTEL NEW DOUBLEX
             AND SWEET STALL, POST OFFICE ROAD, TRICHUR-680001.
             RESIDING AT FAIZALEEHA MANZIL, NEAR PERIYANDI
             SCHOOL, CHOCKI.P.O-670672.

             BY ADV BLAZE K.JOSE
RESPONDENTS:

    1        E.S.I.CORPORATION
             REPRESENTED BY THE SOCIAL SECURITY OFFICER, ESI
             CORPORATION, THRISSUR, PIN-680001.

    2        THE STATE OF KERALA
             REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
             KERALA, ERNAKULAM-682031.

             BY ADVS.
             SRI.T.V.AJAYAKUMAR
             KUM.P.H.RIMJU

             SRI.SANGEETHARAJ.N.R, PUBLIC PROECUTOR


     THIS     CRIMINAL    MISC.   CASE   HAVING   COME   UP   FOR   FINAL
HEARING ON 30.10.2024, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
 CRL.MC NO. 1162 OF 2019                                 2024:KER:81234
                                    2



                     P.V.KUNHIKRISHNAN, J.
          -------------------------------------------------------
                    Crl.M.C.No. 1162 of 2019
         --------------------------------------------------------
         Dated this the 30th day of October, 2024


                                ORDER

As per the e-court service website, the Trial court

closed the case because the petitioner is no more. The charge

is abated as per order dated 29.11.2022. Hence, nothing

survives in this case.

Therefore, this Criminal Miscellaneous Case is closed.

Sd/-

P.V.KUNHIKRISHNAN, JUDGE NM CRL.MC NO. 1162 OF 2019 2024:KER:81234

APPENDIX OF CRL.MC.NO. 1162/2019

PETITIONER'S ANNEXURES

ANNEXURE 1 A TRUE COPY OF THE COMPLAINT FILED BY THE 1ST RESPONDENT WHICH IS PENDING AS C.C.NO.248/2017 ON THE FILE OF THE CHIEF JUDICIAL MAGISTRATE TRICHUR.

 
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