H.Habeeb vs State Of Kerala
2024 Latest Caselaw 28409 Ker

Kerala High Court

H.Habeeb vs State Of Kerala on 25 September, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

Crl.M.C. No. 4531 of 2018               1



                                                    2024:KER:71772
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA, 1946

                            CRL.MC NO. 4531 OF 2018

      CRIME NO.1265/2017 OF ALAPPUZHA NORTH POLICE STATION,

                                   Alappuzha

      AGAINST THE ORDER/JUDGMENT DATED IN CRMP NO.4382 OF
2017 OF DISTRICT & SESSIONS COURT, ALAPPUZHA

PETITIONER/S:

               H.HABEEB
               AGED 53 YEARS
               AGED 53, S/O.HANEEF, KICHOOS, LAJANATH WARD,
               ALAPPUZHA DISTRICT.


               BY ADVS.
               SRI.S.RENJITH
               SRI.K.R.PRATHISH




RESPONDENT/S:

      1        STATE OF KERALA
               REPRESENTED BY PUBLI PROSECUTOR, HIGH COURT OF
               KERALA, ERNAKULAM-682 031.

      2        DEPUTY SUPERINTENDENT OF POLICE
               DISTRICT CRIME BRANCH, NEW BAZAR ROAD, ALAPPUZHA,
               KERALA 688 001.

      3        G.MANOHARAN
               AGED 55, S/O.R.GOPALAKRISHNAN, NEENUS, VARIATH
 Crl.M.C. No. 4531 of 2018                      2



                                                    2024:KER:71772
               ROAD, THONDANKULANGARA, AVALOOKUNNU P.O.,
               ALAPPUZHA-688 006.

      4        SINDHU AGED 47 WO.G.MANOHARAN
               NEENUS, VARIATH ROAD, THONDANKULANGARA,
               AVALOOKUNNU P.O., ALAPPUZHA-688 006.

      5        MEENAKUMARI
               W/O.BALACHANDRA KURUP, SANGEETHA JUNCTION, KAVANAD
               P.O., RAMANKULAGARA, KOLLAM-691 012.


               BY ADVS.
               SRI.B.RAMAN PILLAI (SR.)
               SRI.R.ANIL
               SRI.M.SUNILKUMAR
               SRI.SUJESH MENON V.B.
               SRI.T.ANIL KUMAR
               SRI.THOMAS ABRAHAM (NILACKAPPILLIL)
               SRI.E.VIJIN KARTHIK
               SRI.THOMAS SABU VADAKEKUT
               SMT.E.R.MANJU LAHITHAN



OTHER PRESENT:

               SRI.RENJITH.T.R, SR.PP


        THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON    25.09.2024,           THE   COURT   ON       THE   SAME   DAY   PASSED   THE
FOLLOWING:
 Crl.M.C. No. 4531 of 2018                 3



                                                        2024:KER:71772
                   P.V.KUNHIKRISHNAN, J
                 --------------------------------------
                  Crl.M.C. No. 4531 of 2018
                 --------------------------------------
          Dated this the 25th day of September, 2024


                                    ORDER

This Criminal Miscellaneous case is filed challenging

Annexure-A2 order passed by the Sessions Judge, Alappuzha

granting anticipatory bail to the party respondents. The

above order was passed on 14.08.2017. This Crl.M.C. is

pending before this Court from 2018 onwards. No interim

order is passed in this case. Probably, the investigation in

this case might have been completed and the final report

might have been filed. At this distance of time, I am not

inclined to interfere with Annexure-A2 order. There is no

merit in this case.

Hence, this Criminal Miscellaneous case is

dismissed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS

2024:KER:71772

PETITIONER ANNEXURES

ANNEXURE A1 TRUE COPY OF THE FIR IN CRIME NO.1265 OF 2018 OF ALLAPUZHA NORTH POLICE STATION.

ANNEXURE A2 TRUE COPY OF THE ORDER DATED 14-08-2017 IN CRL.MP NO.4382 OF 2017

ANNEXURE A3 TRUE COPY OF THE FIR IN CRIME NO.1532 OF 2017 OF ALAPPUZHA NORTH POLICE STATION.

ANNEXURE A4 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE HOME MINISTER.