Shihabudheen vs State on 31 March, 2016

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Kerala High Court

Shihabudheen vs State on 31 March, 2016

Bench: B.Kemal Pasha

        

 
IN THE HIGH COURT OF KERALAAT ERNAKULAM

                                                        PRESENT:

                            THE HONOURABLE MR. JUSTICE B.KEMAL PASHA

                 THURSDAY, THE 31ST DAY OF MARCH 2016/11TH CHAITHRA, 1938

                                              Crl.MC.No. 1460 of 2016 ()
                                                  ---------------------------

           AGAINST THE ORDER/JUDGMENT IN CC 641/2013 of J.M.F.C.-II, ATTINGAL
       CRIME NO. 491/2010 OF KILIMANOOR POLICE STATION , THIRUVANANDAPURAM


PETITIONER(S)/ACCUSED:
-------------------------------------

          SHIHABUDHEEN, AGED 54 YEARS
          S/O. MOHAMMED HANEEFA,
          ATTUCHIRAYIL VEEDU, ULIYAKOVIL,
          KOLLAM EAST VILLAGE, KOLLAM.


                BY ADV. SRI.B.MOHANLAL

RESPONDENT(S)/COMPLAINANT:
----------------------------------------------

          STATE,
          REPRESENTED BY STATION HOUSE OFFICER,
           KILIMANOOR POLICE STATION,
          THIRUVANANTHAPURAM DISTRICT,
          THROUGH THE PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, ERNAKULAM.


                     R BY PUBLIC PROSECUTOR SMT.SAREENA GEORGE

            THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON 31-03-2016,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:

CRL.M.C.1460/2016


                                 APPENDIX


PETITIONER'S EXHIBITS:


ANNEXURE-A1        TRUE COPY OF THE FIR AND FIS IN CRIME NO.491/2010 OF
KILIMANOOR POLICE STATION IN THIRUVANANTHAPURAM DISTRICT

ANNEXURE-A2        TRUE COPY OF THE FINAL REPORT IN CRIME NO.491/2010 OF
KILIMANOOR POLICE STATION PENDING AS CC.641/2013 OF THE JFCM-II, ATTINGAL

ANNEXURE-A3        TRUE COPY OF THE MEDICAL CERTIFICATE ISSUED FROM
DR.VISWANATHAN SPECIALTY HOSPITAL, KOLLAM, TO THE PETITIONER




RESPONDENTS' EXHIBITS : NIL




                              // True Copy //

                                     PA to Judge



                        B. KEMAL PASHA, J.

         `````````````````````````````````````````````````````````````
                    Crl.M.C. No.1460 of 2016
         `````````````````````````````````````````````````````````````
              Dated this the 31st day of March, 2016

                                O R D E R

~ ~ ~ ~ ~ ~ Heard learned counsel for the petitioner.

2. The offences involved are bailable. In the case of bailable offences, bail is the right of the accused. The learned Magistrate shall take note of the decision in Manoj Kumar v. State of Kerala [1990 (1) KLT 120].

3. The court below is directed to dispose of the application seeking bail, if any filed by the petitioner, on his surrender before the court below within 10 days from today, on the date of filing itself.

Crl.M.C. is disposed of as above.

Sd/-

(B.KEMAL PASHA, JUDGE) aks/31/03 // True Copy // PA to Judge

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