N.A.Shameel vs Muhammed Ansari
2024 Latest Caselaw 27060 Ker

Kerala High Court

N.A.Shameel vs Muhammed Ansari on 6 September, 2024

Author: P.V. Kunhikrishnan

Bench: P.V.Kunhikrishnan

                                                         2024:KER:68206


              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    FRIDAY, THE 6TH DAY OF SEPTEMBER 2024 / 15TH BHADRA, 1946
                      CRL.MC NO. 1469 OF 2015
        AGAINST THE ORDER/JUDGMENT DATED 26.08.2014 IN CRRP NO.152
                  OF 2014 OF HIGH COURT OF KERALA

PETITIONER/ BPARTY:

    1      N.A.SHAMEEL
           AGED 39 YEARS
           S/O.P.A. ABDUL RASHEED, RESIDING AT VAZHAKKALAYIL
           HOUSE, KANJIRAM P.O., KOTTAYAM ,
           PIN -686 020.

    2      ABDUL SHUKOOR
           S/O. SHAHUL HAMEED, RESIDING AT PUTHENCHIRAMATTATHIL
           HOUSE, CHENGALAM SOUTH P.O., KOTTAYAM,
           PIN- 686 022.


           BY ADV SRI.R.SURENDRAN


RESPONDENTS/ A PARTY & STATE:

    1      MUHAMMED ANSARI
           S/O. HASHIM HAJI, RESIDING AT JEWEL HOMES-B3,
           MUTTAMBALAM, KOTTAYAM - 686 001.

    2      THE SUB DIVISIONAL MAGISTRATE
           KOTTAYAM - 686 001.

    3      THE STATE OF KERALA
           REPRESENTED BY THE PUBLIC PROSECUTOR,
           HIGH COURT OF KERALA, KOCHI - 682 031.


           BY ADVS.
           T.K.SREEKALA
           S.PARVATHI(K/000823/2015)
 CRL.M.C.No.1469 of 2015           2


                                                         2024:KER:68206


          NIKITHA SUSAN PAULSON(K/001533/2019)
          ANAND GEO(K/2561/2023)
          V.V.ASOKAN (SR.)(A-370)



          BY ADVS.
          SRI.RENJITH.T.R, SR.PP
          SMT. T.K. SREEKALA


     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
06.09.2024,    THE   COURT   ON       THE   SAME   DAY    PASSED   THE
FOLLOWING:
 CRL.M.C.No.1469 of 2015          3


                                                      2024:KER:68206




                 P.V. KUNHIKRISHNAN, J.
             -------------------------------------------
                 Crl.M.C.No. 1469 of of 2015
     ---------------------------------------------------------
      Dated this the 6th day of September, 2024

                             ORDER

This Criminal Miscellaneous is filed with the following

prayers;

" to issue to the respondents to, call for the records and quash/ set aside the entire proceedings in File No. E-4045/2013 including Annexure -A3 order No. E-4045/2013 order dated 17.01.2014 and Annexure A7 order dated 15.01.2015 on the file of Sub Divisional Magistrate, Kottayam " (SIC)

2. When this Criminal Miscellaneous Case came up

for Consideration the counsel appearing for the petitioner

submit that, because of the subsequent order passed by the

Sub Divisional Magistrate after the impugned order, the

prayers in this Criminal Miscellaneous Case are infructuous.

2024:KER:68206

In the light of the above statement this Criminal

Miscellaneous Case is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SCB

2024:KER:68206

PETITIONER ANNEXURES

ANNEXURE A1 TRUE COPY OF THE ORDER DATED 30-7-2013 ISSUED BY THE SECOND RESPONDENT.

ANNEXURE A2 TRUE COPY OF THE ORDER DATED 7-10-2013 ISSUED BY THE SECOND RESPONDENT.

ANNEXURE A3 TRUE COPY OF THE ORDER DATED 17-1-2024 ISSUED BY THE SECOND RESPONDENT.

ANNEXURE A4 TRUE COPY OF THE ORDER DATED 26-8-2014 IN CRL.R.P NO.152 OF 2014 OF HONOURABLE HIGH COURT OF KERALA

ANNEXURE A5 TRUE COPY OF THE JUDGEMENT DATED 25-07- 2014 IN O.S.NO.437 OF 2013 ON THE FILE OF MUNSIFF'S COURT, KOTTAYAM

ANNEXURE A6 TRUE COPY OF THE APPLICATION DATED 19- 11-2024 FILED BY THE PETITIONERS BEFORE THE SECOND RESPONDENT.

ANNEXURE A7 TRUE COPY OF THE ORDER NO.E-4045/2013 DATED 15-01-2015 ISSUED BY THE SECOND RESPONDENT.