Rasheed.T vs State- Represented By Public ...
2024 Latest Caselaw 27127 Ker

Kerala High Court

Rasheed.T vs State- Represented By Public ... on 6 September, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

  Crl.M.C. No.2543 of 2018
                                     1



                                                   2024:KER:67944

          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. 2543 OF 2018
       CRIME NO.78/2014 OF RAJAPURAM POLICE STATION,
                                  KASARGOD
          AGAINST        THE      ORDER/JUDGMENT   DATED        IN   CC
  NO.3162     OF    2014     OF   JUDICIAL   MAGISTRATE    OF    FIRST
  CLASS -I,HOSDRUG ARISING OUT OF THE ORDER/JUDGMENT
  DATED IN LPC NO.62 OF 2016 OF JUDICIAL MAGISTRATE
  OF FIRST CLASS -I,HOSDRUG
  PETITIONER/ACCUSED:

              RASHEED.T
              AGED 30 YEARS, S/O.ABDUL RAHEEM, R/AT
              VALIYA PARAMBIL HOUSE, PANATHOOR
              VILLAGE,P.O.RAJAPURAM, KASARAGOD DISTRICT.

              BY ADV. SRI.A.ARUNKUMAR


  RESPONDENT/STATE:

              STATE - REPRESENTED BY PUBLIC PROSECUTOR
              HIGH COURT OF KERALA, ERNAKULAM-682 031

              BY ADV.
              SRI.RENJITH T.R., SENIOR PP



         THIS CRIMINAL MISC. CASE HAVING COME UP FOR
  ADMISSION ON 06.09.2024, THE COURT ON THE SAME DAY
  PASSED THE FOLLOWING:
 Crl.M.C. No.2543 of 2018
                            2



                                          2024:KER:67944




                P.V.KUNHIKRISHNAN, J.
              --------------------------------
               Crl.M.C. No.2543 of 2018
       ----------------------------------------------
      Dated this the 06th day of September, 2024


                           ORDER

When this Criminal Miscellaneous Case came

up for consideration, the learned counsel appearing

for the petitioner submitted that the matter has

become infructuous.

Therefore, this Criminal Miscellaneous Case is

dismissed as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM