Safarulakhan vs State Of Kerala
2026 Latest Caselaw 2853 Ker

Kerala High Court

Safarulakhan vs State Of Kerala on 21 April, 2026

                                                  2026:KER:33154


         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

            THE HONOURABLE MR. JUSTICE G.GIRISH

 TUESDAY, THE 21ST DAY OF APRIL 2026 / 1ST VAISAKHA, 1948

                  CRL.MC NO. 3264 OF 2026

AGAINST THE JUDGMENT DATED 12.11.2025 IN CRL.REV.PET NO.347
              OF 2016 OF HIGH COURT OF KERALA

PETITIONER(S)/APPLICANT/ACCUSED:

         SAFARULAKHAN,
         AGED 59 YEARS, S/O. IBRAHIMKUTTY,
         PARUTHIKKAL VEEDU, THEKKUMBHAGAM P.O.,
         PARAVUR, KOLLAM, PIN - 691913.

         BY ADVS.
         SRI.M.KIRANLAL
         SRI.R.RAJESH (VARKALA)
         SRI.MANU RAMACHANDRAN
         SRI.T.S.SARATH
         SRI.SAMEER M NAIR
         SMT.SAILAKSHMI MENON
         SRI.HARISANKAR R
         SMT. AASHI K. SHAJAN


RESPONDENT(S)/RESPONDENTS/COMPLAINANT & STATE:

    1    STATE OF KERALA,
         REPRESENTED BY PUBLIC PROSECUTOR,
         HIGH COURT OF KERALA, ERNAKULAM,
         PIN - 682031.

    2    R.SASIDHARAN,
         VATTUVILA VEEDU, KALAKKODU P.O.,
         KOLLAM, PIN - 691302.
                              2

Crl.M.C. No.3264 of 2026

                                                         2026:KER:33154


               BY ADV.
               SRI.M.C.ASHI, SENIOR PUBLIC PROSECUTOR.


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 21.04.2026, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
                            3

Crl.M.C. No.3264 of 2026

                                                     2026:KER:33154




                           ORDER

The learned counsel for the petitioner submitted that the

Crl.M.C. need not be continued, since the matter has become

infructuous.

Recording the aforesaid submission, this Crl.M.C. stands

closed.

(sd/-) G. GIRISH, JUDGE anm

2026:KER:33154

APPENDIX OF CRL.MC NO. 3264 OF 2026

PETITIONER'S ANNEXURES Annexure A1 A TRUE COPY OF THE JUDGMENT DATED 12.11.2025 IN CRL.R.P NO. 347 OF 2016 BY THE HON'BLE HIGH COURT OF KERALA. Annexure A2 A TRUE COPY OF THE CRL.MA.1/2026 IN CRL.R.P NO. 347 OF 2016 DATED 13.03.2025 BEFORE THE HON'BLE HIGH COURT OF KERALA.