S.M.Shetty vs Fouzia
2024 Latest Caselaw 27532 Ker

Kerala High Court

S.M.Shetty vs Fouzia on 11 September, 2024

CRL.A NO. 1718 OF 2007

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                                                              2024:KER:69233


                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                   THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
                         TH
         WEDNESDAY, THE 11DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946
                          CRL.A NO. 1718 OF 2007
      AGAINST THE ORDER OF ACQUITTAL IN CC NO.459 OF 2005 OF JUDICIAL
MAGISTRATE OF FIRST CLASS (ADDITIONAL MUNSIFF), KASARAGOD
APPELLANT/COMPLAINANT:

              S.M.SHETTY, 72 YEARS, S/O LATE MAHALINGA SHETTY,
              MUTTA HOUSE, NEAR MUTTA RAILWAY GATE, P.O.MANGALPADY,
              KASARAGOD.

              BY ADV SMT.R.PADMAKUMARI

RESPONDENTS/ACCUSED & STATE:

     1        FOUZIA, AGED 34 YEARS, D/O AHAMED HUSSAIN,
               BATKAL BAZAR, J.M.ROAD, MANGALORE.

     2        AHAMED HUSSAIN AGED 73 YEARS
              S/O. AZAD ABDUL KASIM, BATKAL BAZAR, J.M.ROAD,, MANGALORE.

     3        THASLIM ZAHEER AGED 34 YEARS
              W/O. ZAHEER, MUBARAK COMPLEX, IIND FLOOR,, DOOR NO.15/9,
              J.M.ROAD, MANGALORE.

     4        STATE OF KERALA REPRESENTED BY
              THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,, ERNAKULAM.

              BY ADVS.
              SRI.K.V.SOHAN
              SMT.SREEJA SOHAN.K.



OTHER PRESENT:

              PP-SRI.M.C.ASHI

      THIS CRIMINAL APPEAL HAVING COME UP FOR HEARING ON 11.09.2024, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.A NO. 1718 OF 2007

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                                                             2024:KER:69233


                         SOPHY THOMAS, J.
                        =====================
                       Crl.Appeal No. 1718 of 2007
                     ========================

                           JUDGMENT

Dated this the 11th day of September, 2024

Learned counsel for the appellant submitted that the appellant is

no more, and no legal representatives are coming forward to

prosecute this matter. So the appeal is dismissed as abated.

Sd/-

SOPHY THOMAS JUDGE RMV