Kerala High Court
Faizal @ Moideen @ Sudheer vs The Sub Inspector Of Police on 12 September, 2025
Crl.M.C Nos.3928 of 2020 and connected cases 1
2025:KER:67971
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 12TH DAY OF SEPTEMBER 2025 / 21ST BHADRA, 1947
CRL.MC NO. 3928 OF 2020
CRIME NO.1343/2010 OF Irinjalakuda Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN CC NO.1080 OF 2017 OF
JUDICIAL MAGISTRATE OF FIRST CLASS ,IRINJALAKUDA
PETITIONER/2ND ACCUSED
FAIZAL @ MOIDEEN @ SUDHEER
AGED 45 YEARS
S/O.MOIDEEN,RESIDING AT FAIZAL NIVAS,
ARAKKINAR,MANTHOTTAM DESOM , BEYPORE,KOZHIKODE.
BY ADVS.
SHRI.V.V.SURENDRAN
SRI.P.A.HARISH
RESPONDENTS/COMPLAINANT AND STATE
1 THE SUB INSPECTOR OF POLICE
IRINJALAKUDA POLICE STATION,
IRINJALAKUDA,THRISSUR-680121.
2 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA-682031.
3 ARUN,
AGED 34 YEARS
S/O.KARUNAKARAN,RESIDING AT KARUTHEDATH KARALAM
VILLAGE, KIEEZHTHANI DESOM,THRISSUR-680683.
BY SMT.MAYA M.N, PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
12.09.2025, ALONG WITH Crl.MC.3909/2020, 3906/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.M.C Nos.3928 of 2020 and connected cases 2
2025:KER:67971
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 12TH DAY OF SEPTEMBER 2025 / 21ST BHADRA, 1947
CRL.MC NO. 3909 OF 2020
CRIME NO.45/2011 OF Irinjalakuda Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN CC NO.553 OF 2017 OF
JUDICIAL MAGISTRATE OF FIRST CLASS ,IRINJALAKUDA
PETITIONER/ACCUSED:
FAIZAL @ MOIDEEN @ SUDHEER
AGED 45 YEARS
S/O. MOIDEEN, RESIDING AT FAIZAL NIVAS, ARAKKINAR,
MANTHOTTAM DESOM, BEYPORE, KOZHIKODE
BY ADVS.
SHRI.V.V.SURENDRAN
SRI.P.A.HARISH
RESPONDENTS/STATE AND COMPLAINANT
1 THE SUB INSPECTOR OF POLICE
IRINJALAKUDA POLICE STATION,
IRINJALAKUDA, THRISUR-680121
2 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA-682 031
3 AJEESH
S/O.ASOKAN, MUNDI VEETTIL, ANURULI DESOM, PULLOOR
VILLAGE, THRISSUR-680 683
BY SMT.MAYA M.N, PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
12.09.2025, ALONG WITH Crl.MC.3928/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.M.C Nos.3928 of 2020 and connected cases 3
2025:KER:67971
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 12TH DAY OF SEPTEMBER 2025 / 21ST BHADRA, 1947
CRL.MC NO. 3906 OF 2020
AGAINST THE ORDER/JUDGMENT DATED IN CC NO.554 OF 2017 OF
JUDICIAL MAGISTRATE OF FIRST CLASS ,IRINJALAKUDA
PETITIONER/2ND ACCUSED
FAIZAL @ MOIDEEN @ SUDHEER
AGED 45 YEARS
S/O. MOIDEEN, RESIDING AT FAIZAL NIVAS,ARAKKINAR,
MANTHOTTAM DESOM, BEYPORE, KOZHIKODE.
BY ADVS.
SHRI.V.V.SURENDRAN
SRI.P.A.HARISH
RESPONDENTS/COMPLAINANT AND STATE
1 THE SUB INSPECTOR OF POLICE
IRINJALAKUDA POLICE STATION, IRINJALAKUDA, THRISSUR-
680121.
2 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA - 682031
3 MANI
S/O THOMAS POLIKKODAN, THURUTHI PRAMBU DESOM, ALOOR
VILLAGE THRISSUR - 680683.
BY SMT.MAYA M.N, PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
12.09.2025, ALONG WITH Crl.MC.3928/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.M.C Nos.3928 of 2020 and connected cases 4
2025:KER:67971
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 12TH DAY OF SEPTEMBER 2025 / 21ST BHADRA, 1947
CRL.MC NO. 3883 OF 2020
CRIME NO.79/2011 OF Irinjalakuda Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN CC NO.1094 OF 2019 OF
JUDICIAL MAGISTRATE OF FIRST CLASS ,IRINJALAKUDA
1. PETITIONER/2ND ACCUSED
FAIZAL @ MOIDEEN @ SUDHEER
AGED 45 YEARS
S/O.MOIDEEN, RESIDING AT FAIZAL NIVAS, ARAKKINAR,
MATHOTTAM DESOM, BEYPORE, KOZHIKODE.
BY ADVS.
SHRI.V.V.SURENDRAN
SRI.P.A.HARISH
RESPONDENTS/STATE AND COMPLAINANT
1 THE SUB INSPECTOR OF POLICE
IRINJALAKUDA POLICE STATION, IRINJALAKUDA,
THRISSUR-680 121.
2 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA-682 031.
3 LIJO,
S/O.BABY, KIZAKUMAN VEETTIL, IRINJALAKKUDA DESOM AND
VILLAGE, THRISSUR-680 683.
BY SMT.MAYA M.N, PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
12.09.2025, ALONG WITH Crl.MC.3928/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.M.C Nos.3928 of 2020 and connected cases 5
2025:KER:67971
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 12TH DAY OF SEPTEMBER 2025 / 21ST BHADRA, 1947
CRL.MC NO. 3907 OF 2020
CRIME NO.61/2011 OF Irinjalakuda Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN CC NO.1126 OF 2019 OF
JUDICIAL MAGISTRATE OF FIRST CLASS ,IRINJALAKUDA
PETITIONER/2ND ACCUSED
FAIZAL @ MOIDEEN @ SUDHEER
AGED 45 YEARS
S/O. MOIDEEN, RESIDING AT FAIZAL NIVAS, ARAKKINAR,
MANTHOTTAM DESOM, BEYPORE, KOZHIKODE.
BY ADVS.
SHRI.V.V.SURENDRAN
SRI.P.A.HARISH
RESPONDENT/STATE AND COMPLAINANT
1 THE SUB INSPECTOR OF POLICE
IRINJALAKUDA POLICE STATION,
IRINJALAKUDA, THRISSUR-680 121.
2 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA-682 031.
3 RAHUL
S/O. RAVEENDRAN, RESIDING AT KALLITHAPURAM VEEDU,
PULLOOR VILLAGE, ANARULI DESOM, THRISSUR-680 683.
BY SMT.MAYA M.N, PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
12.09.2025, ALONG WITH Crl.MC.3928/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.M.C Nos.3928 of 2020 and connected cases 6
2025:KER:67971
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 12TH DAY OF SEPTEMBER 2025 / 21ST BHADRA, 1947
CRL.MC NO. 3933 OF 2020
CRIME NO.39/2011 OF Irinjalakuda Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN CC NO.1191 OF 2019 OF
JUDICIAL MAGISTRATE OF FIRST CLASS ,IRINJALAKUDA
PETITIONER/2ND ACCUSED
FAIZAL @ MOIDEEN @ SUDHEER
AGED 45 YEARS
S/O MOIDEEN, RESIDING AT FAIZAL NIVAS, ARAKKINAR,
MANTHOTTAM DESOM, BEYPORE, KOZHIKODE.
BY ADVS.
SHRI.V.V.SURENDRAN
SRI.P.A.HARISH
RESPONDENTS/COMPLAINANT AND STATE
1 THE SUB INSPECTOR OF POLICE
IRINJALAKUDA POLICE STATION, IRINJALAKUDA,
THRISSUR-680 121.
2 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA-682 031.
3 KRISHNAN,
AGED 60 YEARS
S/O KARUPPAN, RESIDING AT POTHUMBICHIRAKKAL, ANRULI
VILLAGE, PULLOOR DESOM, THRISSUR-680 683.
BY SMT.MAYA M.N, PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
12.09.2025, ALONG WITH Crl.MC.3928/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.M.C Nos.3928 of 2020 and connected cases 7
2025:KER:67971
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 12TH DAY OF SEPTEMBER 2025 / 21ST BHADRA, 1947
CRL.MC NO. 3970 OF 2020
CRIME NO.78/2011 OF Irinjalakuda Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN CC NO.677 OF 2018 OF
JUDICIAL MAGISTRATE OF FIRST CLASS ,IRINJALAKUDA
PETITIONER/2ND ACCUSED
FAIZAL @ MOIDEEN @ SUDHEER
AGED 45 YEARS
S/O. MOIDEEN, RESIDING AT FAIZAL NIVAS, ARAKKINAR,
MANTHOTTAM DESOM, BEYPORE, KOZHIKODE
BY ADVS.
SHRI.V.V.SURENDRAN
SRI.P.A.HARISH
RESPONDENTS/COMPLAINANT AND STATE
1 THE SUB INSPECTOR OF POLICE
IRINJALAKUDA POLICE STATION, IRINJALAKUDA,
THRISSUR-680 121
2 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA,-682 031
3 VINEESH,
S/O.SIVARAMAN, RESIDING AT MAMPULLY VEEDU, PULLOOR
VILLAGE, ANARULI DESOM,THRISSUR-680 683
BY SMT.MAYA M.N, PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
12.09.2025, ALONG WITH Crl.MC.3928/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.M.C Nos.3928 of 2020 and connected cases 8
2025:KER:67971
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 12TH DAY OF SEPTEMBER 2025 / 21ST BHADRA, 1947
CRL.MC NO. 4040 OF 2020
CRIME NO.24/2011 OF Kattoor Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN CC NO.1920 OF 2018 OF
JUDICIAL MAGISTRATE OF FIRST CLASS ,IRINJALAKUDA
PETITIONER/ACCUSED
FAIZAL @ MOIDEEN @ SUDHEER
AGED 45 YEARS
S/O. MOIDEEN, RESIDING AT FAIZAL NIVAS, ARAKKINAR,
MANTHOTTAM DESOM, BEYPORE, KOZHIKODE.
BY ADVS.
SHRI.V.V.SURENDRAN
SRI.P.A.HARISH
RESPONDENTS/COMPLAINANT AND STATE
1 THE SUB INSPECTOR OF POLICE
IRINJALAKUDA POLICE STATION, IRINJALAKUDA,
THRISSUR-680 121
2 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA-682 031
3 SIJO JAISON,
AGED 34 YEARS
S/O. JAISON, RESIDING AT MALIYEKKAL HOUSE, POOMANGALAM
VILLAGE, ARIPPAL DESOM, THRISSUR-680 683
BY SMT.MAYA M.N, PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
12.09.2025, ALONG WITH Crl.MC.3928/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.M.C Nos.3928 of 2020 and connected cases 9
2025:KER:67971
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 12TH DAY OF SEPTEMBER 2025 / 21ST BHADRA, 1947
CRL.MC NO. 4021 OF 2020
CRIME NO.1347/2010 OF Irinjalakuda Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN CC NO.1483 OF 2016 OF
JUDICIAL MAGISTRATE OF FIRST CLASS ,IRINJALAKUDA
PETITIONER/2ND ACCUSED
FAIZAL @ MOIDEEN @ SUDHEER
AGED 45 YEARS
S/O. ,MOIDEEN, RESIDING AT FAIZAL NIVAS, ARAKKINAR,
MANTHOTTAM DESOM, BEYPORE, KOZHIKODE .
BY ADVS.
SHRI.V.V.SURENDRAN
SRI.P.A.HARISH
RESPONDENTS/COMPLAINANT AND STATE
1 THE SUB INSPECTOR OF POLICE
IRINJALAKUDA POLICE STATION, IRINJALAKUDA,
THRISSUR 680 121.
2 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, 682 031
3 ASWIN,
AGED 32 YEARS
S/O. RAGHUPATHI, RESIDING AT KANATTIL HOUSE,
KOTTANELLUR VILLAGE, PANDIYATTUKARA, BEHIND VELAYANAD
PALLI, THRISSUR 680 683.
BY SMT.MAYA M.N, PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
12.09.2025, ALONG WITH Crl.MC.3928/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.M.C Nos.3928 of 2020 and connected cases 10
2025:KER:67971
ORDER
=========
[Crl.MC Nos.3928/2020, 3883/2020, 3909/2020,3906/2020, 3907/2020,
3933/2020, 3970/2020, 4021/2020 and 4040/2020,]
These Crl.M.Cs are filed seeking to quash the cases that
are pending before the Judicial Magistrate of Ist Class, Irinjalakuda
with respect to different crimes which have been registered
pursuant to the complaint initiated by the 3rd respondent.
2. Today when these matters are taken up for
consideration, Smt.Apoorna Ramkumar, the learned Counsel
appearing for the petitioner in all these matters, submits that the
petitioner is no more and hence, the matters have become
infructuous. She submits that these Crl.M.Cs can be closed as
infructuous.
3. Heard the learned Public Prosecutor.
4. In the light of the submissions made by the learned
Counsel for the petitioner, these Crl.M.Cs have become infructuous
and they are closed.
Sd/-
SYAM KUMAR V.M.
JUDGE
smm
Crl.M.C Nos.3928 of 2020 and connected cases 11
2025:KER:67971
PETITIONER ANNEXURES
ANNEXURE A1 CERTIFIED COPY OF THE FINAL REPORT AND CHARGE
BEFORE THE LEARNED MAGISTRATE IN
ANNEXURE A2 CERTIFIED COPY OF THE JUDGMENT OF THE LEARNED
MAGISTRATE DATED 29.4.2017 RE-FILING THE CASE
AGAINST THE PETITIONER AS C.C.1080/2017
Crl.M.C Nos.3928 of 2020 and connected cases 12
2025:KER:67971
PETITIONER ANNEXURES
ANNEXURE-A1 TRUE COPY OF THE FINAL REPORT AND CHARGE
BEFORE THE LEARNED MAGISTRATE IN CC
ANNEXURE-A2 TRUE COPY OF THE JUDGMENT OF THE LEARNED
MAGISTRATE ACQUITTING 1ST ACCUSED AND
REFILING THE CASE AGAINST PETITIONER AS CC
553/2017 DATED 25.2.2017
Crl.M.C Nos.3928 of 2020 and connected cases 13
2025:KER:67971
PETITIONER ANNEXURES
ANNEXURE A1 CERTIFIED COPY OF THE FINAL REPORT AND CHARGE
BEFORE THE LEARNED MAGISTRATE IN C.C. NO.
673/2011.
ANNEXURE A2 CERTIFIED COPY OF THE JUDGMENT OF THE LEARNED
MAGISTRATE ACQUITTING 1ST ACCUSED AND RE-
FILLING OF THE CASE AS C.C.554/2017 DATED
25.2.2017.
Crl.M.C Nos.3928 of 2020 and connected cases 14
2025:KER:67971
PETITIONER ANNEXURES
ANNEXURE-A1 TRUE COPY OF THE FINAL REPORT AND CHARGE
BEFORE THE LEARNED MAGISTRATE IN CC
ANNEXURE-A2 TRUE COPY OF THE JUDGMENT OF THE LEARNED
MAGISTRATE DATED 24.7.2019
Crl.M.C Nos.3928 of 2020 and connected cases 15
2025:KER:67971
PETITIONER ANNEXURES
ANNEXURE A1 TRUE COPY OF THE FINAL REPORT AND CHARGE
BEFORE THE LEARNED MAGISTRATE IN
C.C.NO.800/2011.
ANNEXURE A2 TRUE COPY OF THE JUDGMENT OF THE LEARNED
MAGISTRATE DATED 25.2.2017.
Crl.M.C Nos.3928 of 2020 and connected cases 16
2025:KER:67971
PETITIONER ANNEXURES
ANNEXURE A1 CERTIFIED COPY OF THE FINAL REPORT AND CHARGE
BEFORE THE LEARNED MAGISTRATE IN C.C NO
ANNEXURE A2 CERTIFIED COPY OF THE JUDGMENT OF THE
LEARNE3D MAGISTRATE DATED 29.4.2016 RE-
FILLING THE CASE AGAINST THE PETITIONER AS
Crl.M.C Nos.3928 of 2020 and connected cases 17
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PETITIONER ANNEXURES
ANNEXURE-A1 CERTIFIED COPY OF THE FINAL REPORT AND CHARGE
BEFORE THE LEARNED MAGISTRATE IN CC
ANNEXURE-A2 CERTIFIED COPY OF THE JUDGMENT OF THE LEARNED
MAGISTRATE DATED 21.03.2018 RE-FILING THE
CASE AGAINST PETITIONER AS CC 677/2018
Crl.M.C Nos.3928 of 2020 and connected cases 18
2025:KER:67971
PETITIONER ANNEXURES
ANNEXURE A1 CERTIFIED COPY OF FINAL REPORT AND CHARGE
BEFORE THE LEARNED MAGISTRATE IN C.C. NO.
ANNEXURE A2 CERTIFIED COPY OF THE JUDGMENT OF THE LEARNED
MAGISTRATE DATED 30.7.2018 RE-FILING THE CASE
AGAINST THE PETITIONER AS C.C. 1920/2018
Crl.M.C Nos.3928 of 2020 and connected cases 19
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PETITIONER ANNEXURES
ANNEXURE A1 CERTIFIED COPY OF THE FINAL REPORT AND CHARGE
BEFORE THE LEARNED MAGISTRATE IN C.C. NO.
6543/2011.
ANNEXURE A2 CERTIFIED COPY OF THE JUDGMENT OF THE LEARNED
MAGISTRATE DATED 31.5.2016 RE FILING THE CASE
AGAINST THE PETITIONER AS C.C. 1483/2016.
