Sunday, 17, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Abdul Samad vs State Of Kerala
2024 Latest Caselaw 26444 Ker

Citation : 2024 Latest Caselaw 26444 Ker
Judgement Date : 3 September, 2024

Kerala High Court

Abdul Samad vs State Of Kerala on 3 September, 2024

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                     THE HONOURABLE MRS. JUSTICE C.S. SUDHA
         Tuesday, the 3rd day of September 2024 / 12th Bhadra, 1946
                            CRL.A NO.691 OF 2021
         SC NO.1071/2019 OF THE FAST TRACK SPECIAL COURT, KOYILANDY
APPELLANT/ACCUSED:

     ABDUL SAMAD, AGED 18/16 YEARS,
     S/O. KUNHIMOIDI, KUYIMBIL HOUSE,
     KEEZHARIYUR P. O., CALICUT - 673307.

RESPONDENT/STATE:

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


     This Criminal appeal coming on for orders upon perusing the appeal
and upon hearing the arguments of M/S.RENJITH B.MARAR, LAKSHMI.N.KAIMAL,
ARUN POOMULLI,BIJU VIGNESWAR, SURABHI SANTHOSH,MEERA M.,SRILAKSHMI NAIR
R.,BALASUBRAMANIAM R., Advocates for the appellant and of the PUBLIC
PROSECUTOR for the respondent,the court passed the following:




                                                                      P.T.O.
                                       C.S.SUDHA, J.
                 --------------------------------------------------------------
                       Crl. Appeal Nos.691/2021 & 1395/2024
                ---------------------------------------------------------------
                      Dated this the 3rd day of September 2024

                                        ORDER

It is seen that two appeals have been filed against the judgment

dated 30/04/2021 in S.C. No.1071/2019 on the court of the Special

Judge, Fast Track Special Court, Koyilandy. On the last posting date,

this Court had directed the advocates concerned appearing in both

the cases to clarify as to which appeal is to be proceeded with. Today

also, the learned counsel for the appellant in Crl.Appeal

No.1395/2024 seeks time for getting instructions from the party.

Hence, post on 09/09/2024.

Sd/-

C.S.SUDHA NP JUDGE

03-09-2024 /True Copy/ Assistant Registrar

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter