A.M.Hashim vs M.Ahammad Kabeer
2024 Latest Caselaw 27132 Ker

Kerala High Court

A.M.Hashim vs M.Ahammad Kabeer on 6 September, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

  Crl.M.C. No.2178 of 2018
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                                                              2024:KER:68180

            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. 2178 OF 2018
            AGAINST THE ORDER/JUDGMENT DATED IN CRRP NO.62
  OF        2016    OF        I      ADDITIONAL        DISTRICT          COURT,
  THIRUVANANTHAPURAM                  ARISING          OUT          OF      THE
  ORDER/JUDGMENT             DATED    IN       CC   NO.3604    OF    2014   OF
  SPECIAL COURT OF JUDICIAL MAGISTRATE OF FIRST CLASS
  FOR       TRIAL    OF      CASES     U/S.138        NI     ACT(JMFC     XI),
  THIRUVANANTHAPURAM
  PETITIONER/ACCUSED:

               A.M.HASHIM
               AGED 46 YEARS, VILAYIL HOUSE,
               T.C.NO.50/2253/1,PAPPANAMCODE ESTATE PO,
               THIRUVANANTHAPURAM.


  RESPONDENTS/DEFACTO COMPLAINANT & STATE:

        1      M.AHAMMAD KABEER
               T.C.NO.43/295, KAMALESWARAM, MANAKADE
               P.O.,THIRUVANANTHAPURAM - 695 003.

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

               BY ADVS.
               SRI.D.GANESH KUMAR
               SMT.K.I.KAVITHA
               SRI.SANGEETHARAJ.N.R, 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.2178 of 2018
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                                            2024:KER:68180




                 P.V.KUNHIKRISHNAN, J.
                 --------------------------------
                Crl.M.C. No.2178 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 nvj