Kerala High Court
Rasheed T.A vs State Of Kerala on 24 June, 2024
Author: Bechu Kurian Thomas
Bench: Bechu Kurian Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 34 OF 2024
CRIME NO.293/2023 OF Parappanangadi Police Station,
Malappuram
AGAINST CC NO.403 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS, PARAPPANANGADI
PETITIONER/ACCUSED:
SHARAFUDHEEN
AGED 35 YEARS
S/O SULAIMAN, KODAKKADATH HOUSE,
VALLIKKUNNU NORTH POST,
MALAPPURAM, PIN - 673314
BY ADVS.
THAREEQ ANVER K.
K.C.KHAMARUNNISA
K.SALMA JENNATH
K.SHAMSUDHEEN
ARUN CHAND
RASSAL JANARDHANAN A.
GOVIND G. NAIR
SHAHNOY SHAJI
RESPONDENTS/STATE/DEFACTO COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
2 STATION HOUSE OFFICER AND
SUB INSPECTOR OF POLICE
PARAPPANANGADI POLICE STATION,
MALAPPURAM, PIN - 676303
Crl.M.C. No.34 /24 & Conn. Cases -:2:-
SRI.RENJITH T.R., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC Nos.21/2024, 193/2024 ,
220/2024, 228/2024, 232/2024, 234/2024, 243/2024,
249/2024, 364/2024, 387/2024, 453/2024, 458/2024,
462/2024, 638/2024, 697/2024, 729/2024, 775/2024, 825/2024,
833/2024, 840/2024, 855/2024, 858/2024, 867/2024,
871/2024, 934/2024, 967/2024, 1039/2024, 1056/2024,
1062/2024, 1073/2024, 1076/2024, 1092/2024, 1117/2024,
1182/2024, 1436/2024, 1450/2024, 1480/2024, 1516/2024,
1541/2024, 1681/2024, 1815/2024, 1822/2024, 1860/2024,
2028/2024, 2131/2024, 2316/2024, 2587/2024, 2629/2024,
2871/2024, 2937/2024, 3064/2024, 3097/2024, 9980/2023,
10125/2023, 10185/2023, 10373/2023, 10630/2023,
10717/2023, 10720/2023, 10727/2023, 10737/2023,
10785/2023, 10893/2023, 10961/2023, 11026/2023, 11046/2023,
11099/2023, 11192/2023, 11304/2023, 11318/2023, 11324/2023,
THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:3:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 21 OF 2024
CRIME NO.1174/2023 OF Nilambur Police Station, Malappuram
AGAINST CC NO.1729 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS, NILAMBUR
PETITIONER/ACCUSED:
UMAIRATH
W/O. RASHED, AGED 38 YEARS,
PALAMPATTA HOUSE,
MURINGAMUNDA, VAZHIKKADAVU,
MALAPPURAM, PIN - 679329
BY ADVS.
SUNIL KUMAR A.G
GEORGE MATHEW
MATHEW K.T.
GEORGE K.V.
STEPHY K REGI
MEDHA B.S.
RESPONDENTS/STATE/DEFACTO COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
2 THE STATION HOUSE OFFICER
NILAMBUR POLICE STATION,
MALAPPURAM DISTRICT, PIN - 679329
BY SRI.ASHI M.C., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:4:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 193 OF 2024
CRIME NO.316/2023 OF Feroke Police Station, Kozhikode
AGAINST ST NO.606 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS -V,KOZHIKODE
PETITIONER/ACCUSED:
MANOJ
AGED 54 YEARS
S/O. THUPRAN,
PULIYANPARAMBATH HOUSE,
KUNNATH, KARUVANTHIRUTHY, FEROKE,
KOZHIKODE DISTRICT, PIN - 673631
BY ADV K.RAKESH
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM DISTRICT, PIN - 682031
2 THE STATION HOUSE OFFICER
FEROKE POLICE STATION,
KOZHIKODE DISTRICT, PIN - 673631
BY SRI.ASHI M.C., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:5:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 220 OF 2024
CRIME NO.623/2023 OF KARIPUR POLICE STATION, Malappuram
AGAINST CC NO.1726 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS-I,MANJERI
PETITIONER/ACCUSED:
FASEELA
AGED 33 YEARS
W/O. SUBAIR,
PAINGINIPARAMBU HOUSE,
KODIKUTHIPARAMB, PALLIKKAL P.O.,
MALAPPURAM DISTRICT, PIN - 673634
BY ADV K.RAKESH
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM DISTRICT, PIN - 682031
2 THE STATION HOUSE OFFICER
KARIPPUR POLICE STATION,
MALAPPURAM DISTRICT, PIN - 673638
BY SMT.SREEJA V., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:6:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 228 OF 2024
CRIME NO.1368/2023 OF Tirur Police Station, Malappuram
AGAINST ST NO.3587 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS , TIRUR
PETITIONER/ACCUSED:
SAJNA
AGED 39 YEARS
W/O ABDULAZEEZ,
KALATHIL PARAMBIL HOUSE,
BEERANCHIRA, CHEMBOLA,
MALAPPURAM, PIN - 686010
BY ADVS.
P.C.ANIL KUMAR
MANU.M.THOMAS
P.SREESHA
RESPONDENT/COMLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
BY SMT.SREEJA V., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:7:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 232 OF 2024
CRIME NO.1585/2023 OF Kuttipuram Police Station, Malappuram
AGAINST ST NO.4454 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS ,TIRUR
PETITIONER/ACCUSED:
JAMSHEEDHA
AGED 43 YEARS
W/O MUHAMMED SULTHAN,
POTTAMMAL PADINHARETHIL HOUSE,
EDACHALAM, PREASSANUR PO,
MALAPPURAM -, PIN - 686010
BY ADVS.
P.C.ANIL KUMAR
MANU.M.THOMAS
P.SREESHA
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
BY SRI.ASHI M.C., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:8:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 234 OF 2024
CRIME NO.0489/2023 OF Kolathur Police Station, Malappuram
AGAINST CC NO.706 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS -I, PERINTHALMANNA
PETITIONER/SOLE ACCUSED:
MUHAMMED NIYAS
AGED 21 YEARS
PARAPPALALATH,
MOORKKANAD,
MALAPPURAM, PIN - 679338
BY ADVS.
AMAL PARTHASARADHY
GIBI.C.GEORGE
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
BY SRI.RENJITH T.R., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:9:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 243 OF 2024
AGAINST ST NO.99 OF 2023 OF CHIEF JUDICIAL MAGISTRATE,
MANJERI
PETITIONERS/ACCUSED 1 & 2:
1 ABDULLAH
AGED 51 YEARS
S/O MOIDEEN KUTTY,
PULPARAMAL HOUSE,
VILAYIL P.O.,
MALAPPURAM DISTRICT, PIN - 673641
2 NASEEBA THASNI K T
AGED 30 YEARS
S/O ALI AKBAR,
KANNAMTHODI HOUSE,
CHEEKODE P.O.,
MALAPPURAM DISTRICT, PIN - 673645
BY ADVS.
NINEEP K.
C.MOHAMMED MUSTHAFA
D.ARUN BOSE
RESPONDENT/STATE/DEFACTO COMPLAINANT:
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
BY SRI.ASHI M.C., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:10:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 249 OF 2024
CRIME NO.955/2023 OF Kalpakanchery Police Station,
Malappuram
AGAINST ST NO.3130 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS , TIRUR
PETITIONER/ACCUSED:
ARIFA
AGED 36 YEARS
W/O ANWER,
VAKKAYIL HOUSE,
PONMUNDAM PO, KUTTIPPALA,
MALAPPURAM PIN - 686010
BY ADVS.
P.C.ANIL KUMAR
MANU.M.THOMAS
P.SREESHA
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
BY SMT.SREEJA V., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:11:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 364 OF 2024
CRIME NO.366/2023 OF Chandera Police Station, Kasargod
AGAINST CC NO.1347 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS -I,HOSDRUG
PETITIONER/ACCUSED:
MUHAMMED KUNHI K.,
AGED 73 YEARS
GOLDEN HOUSE,
PADANNA, CHANDHERA
KASARAGOD, PIN - 671310
BY ADVS.
P.K.SUBHASH
JUBAIRIYA SALIM
RESPONDENTS/STATE:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
2 THE STATION HOUSE OFFICER
CHANDERA POLICE STATION,
KASARAGOD, PIN - 671310
BY SRI.RENJITH T.R., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:12:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 387 OF 2024
CRIME NO.434/2023 OF Perinthalmanna Police Station,
Malappuram
AGAINST CC NO.369 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS -I, PERINTHALMANNA
PETITIONER/ACCUSED:
MINHAB
AGED 45 YEARS
S/O. UMMER,
PADINARETHIL HOUSE,
MANNARMALA,
MALAPPURAM DISTRICT, PIN - 679325
BY ADV E.C.AHAMED FAZIL
RESPONDENTS/STATE/COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
2 THE STATION HOUSE OFFICER,
PERINTHALMANNA POLICE STATION,
PERINTHALMANNA,
MALAPPURAM DISTIRCT, PIN - 679321
BY SRI.NOUSHAD K.A., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:13:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 458 OF 2024
CRIME NO.1148/2022 OF Hosdurg Police Station, Kasargod
AGAINST CC NO.1722 OF 2022 OF JUDICIAL MAGISTRATE OF FIRST
CLASS -I,HOSDRUG
PETITIONER/ACCUSED:
NEERAJ C.
AGED 22 YEARS
S/O.PUSHPAN,
RESIDING AT KRISHNA KRIPA,
MUKOOD, CHITHARI,
KASARAGOD DISTRICT, PIN - 671316
BY ADVS.
T.MADHU
C.R.SARADAMANI
RENJISH S. MENON
VRINDA T.S.
AISWARYA JAYAPAL
RESPONDENTS/STATE:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
2 THE STATION HOUSE OFFICER
HOSDURG POLICE STATION,
KASARAGOD DISTRICT, PIN - 671315
BY SMT.SREEJA V., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.07.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:14:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 462 OF 2024
CRIME NO.343/2023 OF Chandera Police Station, Kasargod
AGAINST CC NO.1290 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS -I,HOSDRUG
PETITIONER/ACCUSED:
HASEENA A.P.
AGED 42 YEARS
D/O.SIDDIQUE,
RESIDING AT ASMA MANZIL,
THANKAYAM, NORTH THRIKARIPUR VILLAGE,
KASARAGOD DISTRICT, PIN - 671310
BY ADVS.
T.MADHU
C.R.SARADAMANI
RENJISH S. MENON
VRINDA T.S.
AISWARYA JAYAPAL
RESPONDENTS/STATE:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
2 THE STATION HOUSE OFFICER
CHANDERA POLICE STATION,
KASARAGOD DISTRICT, PIN - 671310
BY SRI.ASHI M.C., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:15:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 697 OF 2024
CRIME NO.371/2023 OF Manjeri Police Station, Malappuram
AGAINST CC NO.697 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS-I,MANJERI
PETITIONER/ACCUSED:
MUHAMMED
AGED 68 YEARS
S/O VEERANKUTTY ,
KARANGATTIL HOUSE,
KEEZHPARAMBA, AREECODE VAI,
MALAPPURAM, PIN - 673639
BY ADV RAJAN KUDUMBATHIL
RESPONDENTS/STATE:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
2 THE SUB INSPECTOR OF POLICE ,
MANJERI POLICE STATION MANJERI,
MALAPPURAM, PIN - 676121
BY SRI.NOUSHAD K.A., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:16:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 729 OF 2024
CRIME NO.911/2023 OF Manjeri Police Station, Malappuram
AGAINST CC NO.1456 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS-I,MANJERI
PETITIONER/ACCUSED:
SHIHABUDHEEN ,
AGED 38 YEARS
S/O ABOOBACKER,
ALUNGAL HOUSE,
CHARAMKAVU, ELANKUR,
MALAPPURAM, PIN - 676123
BY ADV RAJAN KUDUMBATHIL
RESPONDENTS/STATE:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
2 THE SUB INSPECTOR OF POLICE
MANJERI POLICE STATION MANJERI,
MALAPPURAM DIST., PIN - 676123
BY SMT.SREEJA V., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:17:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 775 OF 2024
CRIME NO.620/2023 OF Chandera Police Station, Kasargod
AGAINST CC NO.2120 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS -I,HOSDRUG
PETITIONER/ACCUSED:
P.SUBAIDA
AGED 45 YEARS
W/O.ABDUL MUTHALIB.T.K,
MADAPPURAM HOUSE,
BEECHARAKADAVU, PADANNA KADAPPURAM,
HOSDURG TALUK, KASARAGOD, PIN - 671312
BY ADVS.
A.ARUNKUMAR
S.SHYAM KUMAR
SACHIN GEORGE ARAMBAN
RESPONDENT/STATE/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
BY SRI.RENJITH T.R., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:18:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 825 OF 2024
CRIME NO.642/2023 OF Perumpadappu Police Station,
Malappuram
AGAINST CC NO.756 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS -I, PONNANI
PETITIONER/ACCUSED:
KAMARUDHEEN
AGED 58 YEARS
S/O MUHAMMADUNNI,
KAVUNGALAYIL HOUSE,
PANAMBAD, PURANG P.O,
MALAPURAM., PIN - 679584
BY ADVS.
P.S.ANISHAD
LIMNA BHASKARAN
K.K.SHEEBA
RESPONDENT/STATE/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
BY SRI.RENJITH T.R., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:19:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 833 OF 2024
CRIME NO.785/2023 OF Vazhakkad Police Station, Malappuram
AGAINST CC NO.2186 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS, MALAPPURAM
PETITIONER/ACCUSED:
SOUDABI
AGED 45 YEARS
W/O. MUSTHAFA,
EDAKKADAN KOTTAKKATTIL HOUSE,
THADAPARAMBU, MUNDAKKAL P.O,
MALAPPURAM DISTRICT, PIN - 673645
BY ADV K.ABOOBACKER SIDHEEQUE
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM DISTRICT, PIN - 682031
BY SRI.ASHI M.C., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:20:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 840 OF 2024
CRIME NO.217/2023 OF Vazhakkad Police Station, Malappuram
AGAINST CC NO.824 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS, MALAPPURAM
PETITIONER/ACCUSED:
ABDUL RAUF
AGED 40 YEARS
S/O. MUHAMMED,
PARAMBADAN HOUSE,
CHERUKUNDU, CHEEKODE P.O,
MALAPPURAM DISTRICT, PIN - 673645
BY ADV K.ABOOBACKER SIDHEEQUE
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM DISTRICT, PIN - 682031
BY SMT.SREEJA V., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:21:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 867 OF 2024
CRIME NO.524/2023 OF Kondotty Police Station, Malappuram
AGAINST CC NO.1273 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS, MALAPPURAM
PETITIONER/ACCUSED:
KUNHIPATHUMMA,
AGED 65 YEARS
W/O ALAVI,
MANNOLI HOUSE,
THOTTIYAMPPARA, AYIKKARAPPADI,
CHERUKAVU, MALAPPURAM,
KERALA, PIN - 673637
BY ADV ABDUL HADI M.P.
RESPONDENT/STATE/COMPLAINANT:
1 THE STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
2 THE SUB INSPECTOR OF POLICE,
KONDOTTY POLICE STATION
MALAPPURAM DISTRICT, PIN - 673638
BY SRI.NOUSHAD K.A., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:22:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 871 OF 2024
CRIME NO.772/2023 OF Vazhakkad Police Station, Malappuram
AGAINST CC NO.2170 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS, MALAPPURAM
PETITIONER/ACCUSED:
ABDU RAHIMAN
AGED 59 YEARS
S/O MUHAMMED,
KANJIRAKKAVIL HOUSE,
AAKKODE, VAZHAKKAD PO.,
MALAPPURAM DISTRICT, PIN - 673640
BY ADV ABDUL HADI M.P.
RESPONDENTS/STATE AND COMPLAINANT:
1 THE STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
2 THE SUB INSPECTOR OF POLICE
VAZHAKKAD POLICE STATION
MALAPPURAM DISTRICT, PIN - 673640
BY SRI.ASHI M.C., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:23:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 967 OF 2024
CRIME NO.947/2023 OF Thirurangadi Police Station,
Malappuram
AGAINST CC NO.1537 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS, PARAPPANANGADI
PETITIONER/ACCUSED:
MOIDEEN KUTTY,
AGED 59 YEARS
S/O MUHAMMED,
ERANHIKKAL HOUSE,
PARAKKADAVU, MUNNIYUR, PO.
MALAPPURAM, KERALA, PIN - 676311
BY ADV ABDUL HADI M.P.
RESPONDENTS/STATE/COMPLAINANT:
1 THE STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
2 THE SUB INSPECTOR OF POLICE
TIRURANGADI POLICE STATION,
MALAPPURAM DISTRICT, PIN - 676306
BY SRI.NOUSHAD K.A., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:24:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 1039 OF 2024
CRIME NO.128/2023 OF Parappanangadi Police Station,
Malappuram
AGAINST CC NO.240 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS , PARAPPANANGADI
PETITIONER/ACCUSED:
NOORUDHEEN
AGED 55 YEARS
S/O. MUHAMMED,
PARAMAL HOUSE,
MUNNIYOOR P.O, TIRURANGADI,
MALAPPURAM DISTRICT, PIN - 676311
BY ADVS.
P.C.MUHAMMED NOUSHIQ
JAHANA SHERIN.K
RESPONDENTS/STATE:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
2 STATION HOUSE OFFICER
PARAPANGADI POLICE STATION,
MALAPPURAM DISTRICT, PIN - 676303
BY SMT.SREEJA V., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:25:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 1056 OF 2024
CRIME NO.571/2023 OF Thirurangadi Police Station,
Malappuram
AGAINST CC NO.887 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS , PARAPPANANGADI
PETITIONER/ACCUSED:
FATHIMA
AGED 40 YEARS
W/O. MUJEEB RAHMAN,
CHAKKIPARAMBATH HOUSE,
VELLIKATTU P.O, TIRURANGADI,
MALAPPURAM DISTRICT, PIN - 676306
BY ADVS.
P.C.MUHAMMED NOUSHIQ
JAHANA SHERIN.K
K.M.FIROZ(K/1714/2000)
RESPONDENTS/RESPONDENTS/STATE:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
2 STATION HOUSE OFFICER
THIRURANGADI POLICE STATION,
MALAPPURAM DISTRICT, PIN - 676306
BY SRI.NOUSHAD K.A., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:26:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 1062 OF 2024
CRIME NO.377/2023 OF Parappanangadi Police Station,
Malappuram
AGAINST CC NO.554 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS , PARAPPANANGADI
PETITIONER/ACCUSED:
MUHAMMED SADIQ
AGED 23 YEARS
S/O. ISMAYIL,
VELLAKKADAVIL HOUSE,
PUTHANPEEDIKA, NEDUVA.P.O.,
MALAPPURAM DISTRICT, PIN - 676303
BY ADV P.C.MUHAMMED NOUSHIQ
RESPONDENTS/RESPONDENTS/STATE:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
2 STATION HOUSE OFFICER
PARAPPANANGADI POLICE STATION,
MALAPPURAM DISTRICT, PIN - 676303
BY SRI.ASHI M.C., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:27:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 1073 OF 2024
CRIME NO.764/2023 OF Manjeri Police Station, Malappuram
AGAINST CC NO.1222 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS-I,MANJERI
PETITIONER/ACCUSED:
MUFEEDA V
AGED 32 YEARS
W/O SAFEER,
NELLIPARAMBAN HOUSE,
PANTHRALA ROAD, THRIKKALANGODE P.O.,
MANJERI, ERANAD TALUK,
MALAPPURAM DISTRICT, PIN - 676123
BY ADVS.
NINEEP K.
C.MOHAMMED MUSTHAFA
D.ARUN BOSE
RESPONDENT/STATE/DEFACTO COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
BY SRI.ASHI M.C., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:28:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 1076 OF 2024
CRIME NO.341/2023 OF Kottakkal Police Station, Malappuram
AGAINST CC NO.811 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS ,MALAPPURAM
PETITIONER/ACCUSED:
HUSSAIN
AGED 48 YEARS
S/O. KUNHAMI,
ADATTIL HOUSE,
INDIANOOR P.O, KOTTAKKAL,
MALAPPURAM DISTRICT, PIN - 676501
BY ADVS.
P.C.MUHAMMED NOUSHIQ
K.M.FIROZ(K/1714/2000)
JAHANA SHERIN.K(K/000896/2018)
RESPONDENTS/RESPONDENTS/STATE:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
2 STATION HOUSE OFFICER
KOTTAKKAL POLICE STATION,
MALAPPURAM DISTRICT, PIN - 676503
BY SRI.NOUSHAD K.A., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:29:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 1092 OF 2024
CRIME NO.857/2023 OF Ottapalam Police Station, Palakkad
AGAINST ST NO.2127 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS - I, OTTAPPALAM
PETITIONER/ACCUSED:
SHAMEER. K
AGED 24 YEARS
S/O KUNNHIMUHAMMAD,
RESIDING AT KUNNAPULLY,
PILATHARA, CHUNAGAD P.O.,
OTTAPPALAM,
PALAKKAD DISTRICT, PIN - 679515
BY ADVS.
GODWIN JOSEPH
NITHEESH KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM,
THROUGH STATION HOUSE OFFICER,
OTTAPPALAM POLICE STATION,
PALAKKAD DISTRICT, PIN - 682031
2 JAYACHANDRAN. K
AGED 54 YEARS
S/O SANKARAN NAIR,
SUB INSPECTOR (GRADE), 171268,
OTTAPPALAM POLICE STATION,
PALAKKAD DISTRICT, PIN - 679101
Crl.M.C. No.34 /24 & Conn. Cases -:30:-
BY SRI.ASHI M.C., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:31:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 1117 OF 2024
CRIME NO.1212/2023 OF Kottakkal Police Station, Malappuram
AGAINST CC NO.2290 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS, MALAPPURAM
PETITIONER/ACCUSED:
ZAKARIYA
AGED 29 YEARS
S/O MOIDEEN N,
NEELANGATH HOUSE,
POTTIPPARA, EDARIKODE,
MALAPPURAM, KERALA, PIN - 676501
BY ADVS.
ABDUL HADI M.P.
SHAIQ RASAL M.
RESPONDENTS/STATE/COMPLAINANT:
1 THE STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
2 THE SUB INSPECTOR OF POLICE,
KOTTAKKAL POLICE STATION
MALAPPURAM DISTRICT, PIN - 676503
BY SRI.NOUSHAD K.A., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:32:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 1182 OF 2024
CRIME NO.916/2023 OF Tirur Police Station, Malappuram
AGAINSTST NO.2183 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS , TIRUR
PETITIONER/ACCUSED:
MOHAMMED RINSHAD E
AGED 20 YEARS
S/O HUSSAIN,
EDAYATH HOUSE,
KANMANAM, CHENAKKAL,
VALAVANNUR, MALAPPURAM, PIN - 676551
BY ADVS.
SADIQALI.M
DHANYA S NAIR
DELLA ABRAHAM
NIMA MERIYAM KOSHY
SHAMNAD.E.
MOHAMED SHAFI M.
RESPONDENT/STATE:
STATE OF KERALA
REP. BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
BY SRI.ASHI M.C., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:33:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 1436 OF 2024
CRIME NO.1489/2023 OF Kuttipuram Police Station, Malappuram
AGAINST ST NO.4357 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS ,TIRUR
PETITIONER/ACCUSED:
ABDUL JABBAR
AGED 41 YEARS
S/O ABDUL ASEES,
MANGAZHIVALAPPIL,
TRIKKANAPURAM, PO VELLANCHERY,
MALAPPURAM, PIN - 676552
BY ADV P.C.ANIL KUMAR
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
BY SRI.NOUSHAD K.A., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:34:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 1450 OF 2024
CRIME NO.781/2023 OF Melattur Police Station, Malappuram
AGAINST CC NO.1286 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS -II,PERINTHALMANNA
PETITIONER/ACCUSED:
MUHAMMED ANAS A.K
AGED 28 YEARS
S/O. ABDURAHMAN A.K,
AMBALAVAN KULAPPURAKKAL HOUSE,
PARAMBOOR, POONTHAVANAM P.O,
MALAPPURAM DISTRICT, PIN - 679325
BY ADV K.ABOOBACKER SIDHEEQUE
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM DISTRICT, PIN - 682031
BY SMT.SREEJA V., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:35:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 1480 OF 2024
CRIME NO.904/2023 OF Chandera Police Station, Kasargod
AGAINST CC NO.2880 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS -I,HOSDURG
PETITIONER/ACCUSED:
RASHEED U.P.C.
AGED 49 YEARS
S/O ABDULLA,
BAITHUL RAHA MANZIL,
KAVUTHALA , PADNE VILLAGE,
KASARAGOD, PIN - 671310
BY ADVS.
P.K.SUBHASH
JUBAIRIYA SALIM
RESPONDENTS/STATE:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
2 THE STATION HOUSE OFFICER
CHANDERA POLICE STATION,
KASARAGOD, PIN - 671310
BY SMT.SREEJA V., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:36:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 1516 OF 2024
CRIME NO.924/2023 OF Chandera Police Station, Kasargod
AGAINST CC NO.3012 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS -I,HOSDRUG
PETITIONER/ACCUSED:
ABDUL GAFOOR A.P
AGED 43 YEARS
S/O ABDHUL RAHIMAN,
A.R.HOUSE,
THERUVATH, NILESHWARAM,
KASARAGOD PIN - 671121
BY ADVS.
A.ARUNKUMAR
S.SHYAM KUMAR
SACHIN GEORGE ARAMBAN
RESPONDENT/STATE & COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
BY SRI.NOUSHAD K.A., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:37:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 1541 OF 2024
CRIME NO.996/2023 OF Manjeri Police Station, Malappuram
AGAINST CC NO.1561 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS-I,MANJERI
PETITIONER/ACCUSED:
HABEEB RAHMAN T
AGED 43 YEARS
S/O KUNJIMOIDEEN
THALAPPIL HOUSE
NSS COLLEGE PO, MANJERI,
MALAPPURAM DISTRICT, PIN - 676122
BY ADV C.DINESH
RESPONDENTS/COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
2 THE SUB INSPECTOR OF POLICE
MANJERI POLICE STATION,
MALAPPURAM DISTRICT, PIN - 676121
BY SRI.ASHI M.C., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:38:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 1681 OF 2024
CRIME NO.728/2023 OF Kolathur Police Station, Malappuram
AGAINST CC NO.1022 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS -I, PERINTHALMANNA
PETITIONER/ACCUSED:
ALI AKBAR
AGED 43 YEARS
S/O MOOSA,
KODAKADAN HOUSE,
CHANTHAPARAMBU, PANG PO,
MALAPPURAM DISTRICT., PIN - 679338
BY ADVS.
P.SAMSUDIN
MILAN RACHEL MATHEW
LIRA A.B.
NASRIN WAHAB
RESPONDENTS/STATE & DEFACTO COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
2 SUB REGIONAL TRANSPORT OFFICER
PERINTHALMANNA,
MALAPPURAM DISTRICT, PIN - 679321
BY SRI.ASHI M.C., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:39:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 1815 OF 2024
CRIME NO.166/2023 OF Pothukal Police Station, Malappuram
AGAINST CC NO.618 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS ,NILAMBUR
PETITIONER/ACCUSED:
MOIDHEEN,
AGED 69 YEARS
S/O MOHAMMED,
RESIDING AT PALERI VEEDU,
THAMBURATTIKALLU, POTHUKAL,
MALAPPURAM DISTRICT., PIN - 679334
BY ADVS.
R.NIKHIL
BIJU S.
AZHAR M.
RESPONDENTS/STATE:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
2 THE SUB INSPECTOR OF POLICE,
POTHUKAL POLICE STATION,
MALAPPURAM DISTRICT-679334,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM-, PIN - 682031
BY SRI.RENJITH T.R., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:40:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 1822 OF 2024
CRIME NO.1117/202 OF Tirur Police Station, Malappuram
AGAINST ST NO.2775 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS ,TIRUR
PETITIONER/ACCUSED:
MADHU SOODHANAN
AGED 50 YEARS
S/O GANGADHARA PANICKER,
KALARIKKAL,
THRIPANGODE, MALAPPURAM, PIN - 676108
BY ADVS.
P.C.ANIL KUMAR
MANU.M.THOMAS
RESPONDENTS/COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
2 STATION HOUSE OFFICER
TIRUR POLICE STATION, TIRUR ,
COURT RD, CHEMBRA,
TIRUR, KERALA, PIN - 676101
3 JUVENILE JUSTICE BOARD
CHIEF JUDICIAL MAGISTRATE COURT,
MANJERI, MALAPPURAM, PIN - 679573
BY SRI.ASHI M.C., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:41:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 1860 OF 2024
CRIME NO.337/2023 OF KARIPUR POLICE STATION, Malappuram
AGAINST CC NO.834 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS-I,MANJERI
PETITIONER/ACCUSED:
JALALUDHEEN
AGED 36 YEARS
THEKKUVEETTIL HOUSE,
KUMMINIPPARAMB P.O,
MALAPPURAM-, PIN - 673638
BY ADV SHAIQ RASAL M.
RESPONDENTS/STATE AND COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
2 S.H.O KARIPPUR POLICE STATION
MALAPPURAM -, PIN - 673638
BY SMT.SREEJA V., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:42:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 2028 OF 2024
CRIME NO.273/2023 OF Changaramkulam Police Station,
Malappuram
AGAINST CC NO.265 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS -I, PONNANI
PETITIONER/ACCUSED:
SULAIKHA
AGED 43 YEARS
W/O MOIDEEN,
MULLATH VALAPPIL HOUSE,
KADAVALLUR P.O, THRISSUR, PIN - 680543
BY ADVS.
JOEMON ANTONY
SHERRY J. THOMAS
ANTONY NILTON REMELO
RESPONDENT/STATE AND DEFACTO COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
BY SMT.SREEJA V., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:43:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 2131 OF 2024
CRIME NO.463/2023 OF Wandoor Police Station, Malappuram
AGAINST CC NO.828 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS -II,PERINTHALMANNA
PETITIONER/ACCUSED:
RIYAZ,
AGED 39 YEARS
S/O MOHAMMED,
RESIDING AT THAZHEPPARAMBAN VEEDU,
NADUVATH P.O, WANDOOR VILLAGE,
MALAPPURAM DISTRICT, PIN - 673620
BY ADVS.
R.NIKHIL
S.BIJU
C.T.BASHEER
AZHAR M.
RESPONDENTS/STATE:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
2 THE SUB INSPECTOR OF POLICE,
WANDOOR POLICE STATION,
MALAPPURAM DISTRICT-679328,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM., PIN - 682031
BY SRI.ASHI M.C., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:44:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 2316 OF 2024
CRIME NO.339/2023 OF Tanur Police Station, Malappuram
AGAINST CC NO.456 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS ,PARAPPANANGADI
PETITIONER/ACCUSED:
SIDIQ
AGED 46 YEARS
S/O. MOOSA,
KUNNATH HOUSE,
OZHUR P.O.,
MALAPPURAM., PIN - 676307
BY ADV U.K.DEVIDAS
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
BY SRI.NOUSHAD K.A., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:45:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 2587 OF 2024
CRIME NO.0179/2023 OF MANKADA POLICE STATION, Malappuram
AGAINST CC NO.373 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS -II,PERINTHALMANNA
PETITIONER/ACCUSED:
ABDUL SALEEM
AGED 45 YEARS
S/O KUNUNNEN,
NJARANTHODI HOUSE,
RAMAPURAM, PUZHAKKATTIRI,
MALAPPURAM, PIN - 679321
BY ADV AMAL PARTHASARADHY
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
BY SRI.NOUSHAD K.A., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:46:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 2629 OF 2024
CRIME NO.975/2023 OF Nilambur Police Station, Malappuram
AGAINST CC NO.1534 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS ,NILAMBUR
PETITIONER/ACCUSED:
ANEESH
AGED 42 YEARS
S/O HAMSA,
ARYADAN HOUSE,
THARISH, KARUVARAKKUNDU
MALAPPURAM DISTRICT, PIN - 676523
BY ADV ABDUL HADI M.P.
RESPONDENTS/STATE/COMPLAINANT:
1 THE STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
2 THE SUB INSPECTOR OF POLICE,
NILAMBUR POLICE STATION,
MALAPPURAM DISTRICT, PIN - 679329
BY SMT.SREEJA V., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:47:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 2871 OF 2024
CRIME NO.1278/2023 OF Kalpakanchery Police Station,
Malappuram
AGAINST ST NO.4434 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS ,TIRUR
PETITIONER/ACCUSED:
SAMEERA
AGED 42 YEARS
W/O IBRAHIM,
THAYYIL HOUSE,
MAILADIYAL ,VAIRANCODE PO,
MALAPPURAM DISTRICT ,
KERALA-, PIN - 676301
BY ADVS.
SADIQALI.M
SHAMNAD.E.
MOHAMED SHAFI M.
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
BY SRI.ASHI M.C., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:48:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 2937 OF 2024
CRIME NO.798/2023 OF Wadakkanchery Police Station, Thrissur
AGAINST ST NO.2827 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS, VADAKKANCHERRY
PETITIONER/ACCUSED:
SASEENDRAN
AGED 54 YEARS
S/O.GOVINDAN,
RESIDING AT NEDUNGHOTTIL HOUSE,
MARATHKUNNU, ENKAKKAD,
THRISSUR DISTRICT, PIN - 680589
BY ADVS.
T.MADHU
C.R.SARADAMANI
RENJISH S. MENON
VRINDA T.S.
AISWARYA JAYAPAL
RESPONDENTS/STATE:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
2 THE STATION HOUSE OFFICER
WADAKKANCHERY POLICE STATION,
THRISSUR DISTRICT, PIN - 680582
BY SRI.NOUSHAD K.A., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:49:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 3064 OF 2024
CRIME NO.251/2023 OF Pattambi Police Station, Palakkad
AGAINST ST NO.548 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS , PATTAMBI
PETITIONER/ACCUSED:
BABU
AGED 44 YEARS
S/O. SINKILI CHETTIAR,
KONICKALTHODI HOUSE,
JUBILEE ROAD, PERINTHALMANNA,
MALAPPURAM DISTRICT, PIN - 679322
BY ADV C.M.KAMMAPPU
RESPONDENT/STATE/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
BY SRI.RENJITH T.R., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:50:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 3097 OF 2024
CRIME NO.328/2023 OF Kuttipuram Police Station, Malappuram
AGAINST ST NO.1282 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS ,TIRUR
PETITIONER/ACCUSED:
ABDUL KHADER
AGED 50 YEARS
S/O HYDRU,
MANKUZHI VALAPPIL HOUSE,
THRIKKANAPURAM (PO),VELLANCHERY ,
MALAPPURAM, PIN - 679582
BY ADV M.DEVESH
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
BY SRI.NOUSHAD K.A., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:51:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 9980 OF 2023
CRIME NO.425/2023 OF Areacode Police Station, Malappuram
AGAINST CC NO.602 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS-I,MANJERI
PETITIONER/ACCUSED:
ADHIL MUHAMMED
AGED 26 YEARS, S/O ABDUL AZEEZ
KAITHARA HOUSE,
THERATTAMMAL, URANGATTIRI P.O,
MALAPPURAM, KERALA-, PIN - 673639
BY ADV SHAIQ RASAL M.
RESPONDENTS/STATE/COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
2 S.H.O OF POLICE
AREEKODE POLICE STATION,
MALAPPURAM - 673639
BY SMT.SREEJA V., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:52:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 10125 OF 2023
CRIME NO.347/2023 OF Manjeri Police Station, Malappuram
AGAINST CC NO.459 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS ,TIRUR
PETITIONER/ACCUSED:
SURABHI
W/O PRAMOD, AGED 38 YEARS,
MANJURULIYIL HOUSE,
KOVILAKAMKUND, MANJERI,
MALAPPURAM, PIN - 676302
BY ADVS.
P.C.ANIL KUMAR
MANU.M.THOMAS
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
BY SRI.RENJITH T.R., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:53:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 10185 OF 2023
CRIME NO.861/2023 OF Tirur Police Station, Malappuram
AGAINST ST NO.2066 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS ,TIRUR
PETITIONER/ACCUSED:
SALMAN
AGED 35 YEARS, S/O KUNAJALIKUTTY,
KARUVANPARAMBIL HOUSE,
EZHOOR,TIRUR
MALAPPURAM, PIN - 676302
BY ADVS.
P.C.ANIL KUMAR
MANU.M.THOMAS
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
BY SRI.T.R.RENJITH, PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:54:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 10373 OF 2023
CRIME NO.425/2023 OF KARIPUR POLICE STATION, Malappuram
AGAINST CC NO.1080 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS-I,MANJERI
PETITIONER/ACCUSED:
MUHAMMED HANEEFA
AGED 35 YEARS
S/O. ABDUL ASEES,
ERIYATTUPALLIYALIL HOUSE,
PANACHIKKAPALLIYALI, OLAVATTUR P.O.,
MALAPPURAM DISTRICT, PIN - 673638
BY ADV K.RAKESH
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, KOCHI, PIN - 682031
2 THE STATION HOUSE OFFICER
KARIPPUR POLICE STATION,
MALAPPURAM, PIN - 673638
BY SRI.ASHI M.C., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:55:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 10630 OF 2023
CRIME NO.816/2023 OF Changaramkulam Police Station,
Malappuram
AGAINST ST NO.798 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS -I, PONNANI
PETITIONER/ACCUSED:
RASHEED T.A,
AGED 46 YEARS,
S/O.ABOOBACKER,
THOTTUNGAL HOUSE,
KOOTTANAD (PO),
PALAKKAD DISTRICT, PIN - 679533
BY ADVS.
MUHAMMED AMEEN
ISTINAF ABDULLAH
RESPONDENTS/STATE:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
2 THE STATION HOUSE OFFICER,
CHANGARAMKULAM POLICE STATION,
MALAPPURAM DISTRICT, PIN - 679575
BY SMT.SREEJA V., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:56:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 10717 OF 2023
CRIME NO.805/2023 OF Kondotty Police Station, Malappuram
AGAINST CC NO.1742 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS ,MALAPPURAM
PETITIONER/ACCUSED:
SHAKKIRA ALUNGAL
AGED 42 YEARS
W/O. SAYED ALI. K.P,
APPIKUNNATHU HOUSE,
KOLATHUR, KARIPPUR AIRPORT POST,
MALAPPURAM DISTRICT, PIN - 673638
BY ADVS.
K.K.DHEERENDRAKRISHNAN
N.P.ASHA
ABDUSSAMAD K.K.
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
BY SRI.NOUSHAD K.A., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:57:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 10720 OF 2023
CRIME NO.847/2023 OF Kondotty Police Station, Malappuram
AGAINST CC NO.1869 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS ,MALAPPURAM
PETITIONER/ACCUSED:
ABBAS VATTOLI
AGED 53 YEARS
S/O. FATHIMA,
POOLAMKUNNATH HOUSE,
NIRUTTIKKAL, KUZHIMANNA POST,
MALAPPURAM DISTRICT, PIN - 676641
BY ADVS.
K.K.DHEERENDRAKRISHNAN
N.P.ASHA
ABDUSSAMAD K.K.
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
BY SMT.SREEJA V., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:58:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 10727 OF 2023
CRIME NO.203/2023 OF KARIPUR POLICE STATION, Malappuram
AGAINST CC NO.534 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS-I,MANJERI
PETITIONER/ACCUSED:
ABIDA. P
AGED 35 YEARS
W/O. MUSTHAFFA. K.P,
PARAYIL HOUSE,
CHIRAYIL.P.O, NEDIYIRIPPU,
MALAPPURAM DISTRICT, PIN - 673638
BY ADVS.
K.K.DHEERENDRAKRISHNAN
N.P.ASHA
ABDUSSAMAD K.K.
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
BY SRI.NOUSHAD K.A., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:59:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 10737 OF 2023
CRIME NO.590/2023 OF Vazhakkad Police Station, Malappuram
AGAINST CC NO.184 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS ,MALAPPURAM
PETITIONER/ACCUSED:
SAGEERA
AGED 48 YEARS
W/O.MUHAMMED HANEEFA,
KARUVADY HOUSE,
KOLOTHUMPARAMB, VAZHAKKAD,
MALAPPURAM DISTRICT, PIN - 673640
BY ADV K.RAKESH
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, KOCHI, PIN - 682031
2 THE STATION HOUSE OFFICER
VAZHAKKAD POLICE STATION,
MALAPPURAM DISTRICT, PIN - 673640
BY SRI.NOUSHAD K.A., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:60:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 10785 OF 2023
CRIME NO.291/2023 OF Parappanangadi Police Station,
Malappuram
AGAINST CC NO.404 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS ,PARAPPANANGADI
PETITIONER/ACCUSED:
VIJAYADASAN
AGED 49 YEARS
S/O. CHINNAKUTTAN,
PUNNOLY HOUSE,
CHETTIPPADY POST, PARAPPANANGADI,
MALAPPURAM DISTRICT, PIN - 676319
BY ADVS.
K.P.SUDHEER
SHERRY M.V.
RESPONDENTS/STATE:
1 STATE OF KERALA
REPRESENTED BY ITS PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, KOCHI, PIN - 682031
2 INSPECTOR OF POLICE
PARAPPANANGADI POLICE STATION,
PARAPPANANGADI,
MALAPPURAM DISTRICT, PIN - 676303
BY SRI.RENJITH T.R., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:61:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 10893 OF 2023
CRIME NO.510/2023 OF Vazhakkad Police Station, Malappuram
AGAINST CC NO.1680 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS ,MALAPPURAM
PETITIONER/ACCUSED:
ABDU SAMAD
AGED 55 YEARS
S/O. MUHAMMED,
KARIMBANAKKAL HOUSE,
CHEEKODE, MALAPPURAM DIST, PIN - 673645
BY ADVS.
P.K.MOHAMED JAMEEL
K.P.BHAGYESH
MATHEW.K.S.
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REP. BY PUBLIC PROSECUTOR
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
BY SRI.ASHI M.C., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:62:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 10961 OF 2023
AGAINST CC NO.2430 OF 2022 OF JUDICIAL MAGISTRATE OF FIRST
CLASS -I,HOSDURG
PETITIONER/ACCUSED:
MUNEER T.M
AGED 54 YEARS
S/O MUHAMMED KUNHI T.A.,
RIVER VIEW HOUSE ,
PADNNAKKAD, KANHANGAD VILLAGE,
KASARGOD, PIN - 671315
BY ADVS.
THOMAS T.VARGHESE
PHILIP T.VARGHESE
ACHU SUBHA ABRAHAM
V.T.LITHA
K.R.MONISHA
JIJO PAUL
RESPONDENTS/STATE/INVESTIGATING OFFICER:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
2 THE STATION HOUSE OFFICER
HOSDURG POLICE STATION,
KASARGOD, PIN - 671315
BY SRI.ASHI M.C., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:63:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 11026 OF 2023
CRIME NO.657/2023 OF Tanur Police Station, Malappuram
AGAINST CC NO.936 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS ,PARAPPANANGADI
PETITIONER/ACCUSED:
UDAIF
AGED 27 YEARS
S/O. MOIDHEENKUTTY ,
NELLIKKATTU HOUSE,
KALLATHANI, NANNAMBRA,
MALAPPURAM, PIN - 676320
BY ADV SHAHIM BIN AZIZ
RESPONDENT/STATE/DEFACTO COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
BY SRI.NOUSHAD, PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:64:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 11046 OF 2023
CRIME NO.454/2023 OF Perinthalmanna Police Station,
Malappuram
AGAINST CC NO.355 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS -I, PERINTHALMANNA
PETITIONER/SOLE ACCUSED:
MUHAMMED SHAHID
AGED 27 YEARS
CHEERAKKUZHIYIL,
PATHAIKKARA,PERINTHALMANNA,
MALAPPURAM, PIN - 682031
BY ADV AMAL PARTHASARADHY
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
BY SRI.NOUSHAD K.A., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:65:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 11099 OF 2023
CRIME NO.777/2023 OF Manjeri Police Station, Malappuram
AGAINST CC NO.1220 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS-I,MANJERI
PETITIONER/ACCUSED:
HASNATH P T
AGED 37 YEARS
POTTANAM CHALI HOUSE,
ELAYUR, KAVANUR,
MALAPPURAM, PIN - 673639
BY ADV ABDUL HADI M.P.
RESPONDENTS/STATE AND ANOTHER:
1 THE STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
2 THE SUB INSPECTOR OF POLICE
MANJERI POLICE STATION
MALAPPURAM, PIN - 676121
BY SMT.SREEJA V., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:66:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 11192 OF 2023
CRIME NO.669/2023 OF Perumpadappu Police Station,
Malappuram
AGAINST CC NO.1119 OF 2023 OF CHIEF JUDICIAL MAGISTRATE,
MANJERI
PETITIONER/ACCUSED:
MUHAMMED SINAN
AGED 19 YEARS
S/O IBRAHIM,
PUZHAMKANDATHIL (H),
PERUMPADAPP (PO),
MALAPPURAM (DT),
KERALA, PIN - 679580
BY ADVS.
MOHAMMED ASHRAF
AYSHA YOUSEFF
MOLLY JACOB
JOBI.A.THAMPI
SHOUKATH HUSAIN
ASHIFA YOUSEFF
AKHEELA FARZANA
C.M.EBRAHIM
RESPONDENT/STATE/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
Crl.M.C. No.34 /24 & Conn. Cases -:67:-
BY SRI.ASHI M.C., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:68:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 11304 OF 2023
CRIME NO.776/2023 OF Perumpadappu Police Station,
Malappuram
AGAINST CC NO.888 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS -I, PONNANI
PETITIONER/ACCUSED:
KUNHIMOHAMMED
AGED 40 YEARS
S/O. HASSAN,
CHAKKANTAKATHHOUSE,
POOKAITHAKADAVU, VELIAMCODE P.O.,
MALAPPURAM DISTRICT, PIN - 679579
BY ADV C.M.MOHAMMED IQUABAL
RESPONDENTS/STATE:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
2 THE STATION HOUSE OFFICER,
PERUMBADAPPU/ANDATHOD POLICE STATION,
PERUMBADAPPU P.O.,
MALAPPURAM DISTRICT, PIN - 679580
BY SRI.RENJITH T.R., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:69:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 11318 OF 2023
CRIME NO.411/2023 OF Changaramkulam Police Station,
Malappuram
AGAINST CC NO.449 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS -I, PONNANI
PETITIONER/ACCUSED:
ASIFA
AGED 34 YEARS
W/O ABDULGAFOOR
PUTHUVEETIL HOUSE
THALAMUNDA,EDAPPAL
MALAPPURAM ,KERALA, PIN - 679586
BY ADVS.
ASADU AHMMED CHULLINTE
MEHNA IBRAHIM
SUJEER K.V.
RESPONDENTS/STATE:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
2 STATION HOUSE OFFICER,
CHANAGARAMKULAM POLICE STATION
MALAPPURAM DISTRICT, PIN - 679574
BY SMT.SREEJA V., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:70:-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 24TH DAY OF JUNE 2024 / 3RD ASHADHA, 1946
CRL.MC NO. 11324 OF 2023
CRIME NO.1207/2023 OF Perinthalmanna Police Station,
Malappuram
AGAINST CC NO.1011 OF 2023 OF JUDICIAL MAGISTRATE OF FIRST
CLASS -I, PERINTHALMANNA
PETITIONER/ACCUSED:
THOMAS ANTONY
AGED 49 YEARS
S/O ANTONY,
KOLLARETTU PARIYARAM,
MALAPPURAM DISTRICT, PIN - 679321
BY ADVS.
KEERTHI M.
ARJUN RAJA P.C.
RESPONDENTS/STATE:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR
HIGH COURT OF KERALA, PIN - 682031
2 STATION HOUSE OFFICER
PERINTHALMANNA POLICE STATION,
PERINTHALMANNA, MALAPPURAM, PIN - 679322
BY SRI.RENJITH T.R., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 07.06.2024, ALONG WITH Crl.MC.34/2024 AND CONNECTED
CASES, THE COURT ON 24.06.2024 PASSED THE FOLLOWING:
Crl.M.C. No.34 /24 & Conn. Cases -:71:-
"C.R."
BECHU KURIAN THOMAS, J.
===============================================
Crl. M.C. Nos. 34, 21, 193, 220, 228, 232, 234, 243, 249, 364,
387, 458, 462, 697, 729, 775, 825, 833, 840, 867, 871, 967,
1039, 1056, 1062, 1073, 1076, 1092, 1117, 1182, 1436, 1450,
1480, 1516, 1541, 1681, 1815, 1822, 1860, 2028, 2131, 2316,
2587, 2629, 2871, 2937, 3064, 3097 of 2024 & 9980, 10125,
10185, 10373, 10630, 10717, 10720, 10727, 10737, 10785,
10893, 10961, 11026, 11046, 11099, 11192, 11304, 11318 and
11324 of 2023
================================================
Dated this the 24th day of June, 2024
ORDER
The consequences of reckless driving are manifold. Instances of minors taking the wheel without possessing a license to drive have been on the increase, leading to numerous accidents. Repercussions of such acts include injuries and fatalities not only to the drivers but also to the innocents on the road. With a near immunity against prosecution of a minor, the tendency to indulge in such acts unabashedly has seen a rise, with the owners of motor vehicles not taking due precautions to prevent such acts. The legislature finally stepped in with a provision for parental or owner accountability. Section 199A of the Motor Vehicles Act, 1988 (for brevity, 'the MV Act') was incorporated in 2019, creating a fiction of guilt on the guardian of the juvenile or the owner of the motor vehicle. Creating criminal liability on the guardian or the owner of a motor vehicle is seminal Crl.M.C. No.34 /24 & Conn. Cases -:72:- and has contemporary social relevance.
2. All these petitions are preferred under section 482 of the Code of Criminal Procedure, 1973, ( for short 'the Cr.P.C'), challenging either the first information report or the final report filed against the guardian of the juvenile or the owner of the motor vehicle for having permitted the juvenile to drive a motor vehicle in contravention of the Act. Since the main issues involved are common, these cases are disposed of by this order.
3. To comprehend the issues involved, the facts in Crl.M.C No. 34 of 2024, which is treated as the leading case, are narrated below. According to the prosecution, on 18-03-2023, at 01.00 PM, the accused had rashly and negligently, in a manner that can endanger other persons, permitted a minor who did not have a licence, to drive the motorbike bearing registration number KL-11-AT-26, owned by him, through the Athanikkal Public Road and thereby committed the offences under section 199A of the MV Act apart from section 336 of the Indian Penal Code, 1860. The accused is the owner of the motorbike and he challenges the final report filed in C.C. No.403 of 2023 on the files of the Judicial First Class Magistrate's Court, Parappanangadi. It must be mentioned at this juncture itself that petitioner has not produced the FIR, the seizure mahazar or even the statement of witnesses in this petition challenging the final report.
4. Arguments were addressed mainly by Adv. Thareeq Anver, Adv. K.M.Firoze on behalf of Adv. P.C.Muhammed Noushiq, Crl.M.C. No.34 /24 & Conn. Cases -:73:- Adv. K.K.Dheerendra Krishnan, Adv. K. Rakesh and Adv. Nima Meriam Koshy, on behalf of the petitioners, while all other counsel for the various petitioners, adopted the submissions of the aforenoted Counsel. On behalf of the State, Sri. K.A. Noushad, learned Public Prosecutor addressed the arguments while Smt. Sreeja V., Sri.T.R.Renjith and Sri. M.C. Ashi, learned Public Prosecutors supported the submissions.
5. According to the learned counsel for the petitioners, the offence under section 199A of the MV Act cannot be attracted without a charge having been registered against the juvenile as held in the decision in Polachan v. State of Kerala [Crl.M.C No. 7479/2022] and Sameera v.
State of Kerala [2023 KHC Online 9217]. It was also submitted that, in most of the cases, the police had not registered either any First Information Report (for short 'FIR') against the juvenile or submitted a Social Background Report (for short 'SBR') before the Juvenile Justice Board (for short 'JJB') alleging that the juvenile had committed an offence under the MV Act. The learned counsel also submitted that the offence under section 199A of the MV Act will be attracted only when the JJB comes to the conclusion that an offence under the MV Act had been committed by the juvenile. According to them, since, under section 8 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short 'the JJ Act') the JJB alone can decide whether a juvenile has committed an offence or not and without such a finding, even the FIR against the Crl.M.C. No.34 /24 & Conn. Cases -:74:- guardian or the owner of the motor vehicle could not have been registered.
The learned counsel for the petitioners further submitted that section 199A of the MV Act creates an instance of vicarious liability through a deeming fiction and without any conclusive finding regarding the commission of an offence by the minor, a proceeding against the guardian or the owner of the vehicle cannot be continued.
6. Referring to the various provisions of the JJ Act, it was submitted that a juvenile could not be proceeded against in a regular court and when a finding is to be entered into regarding the commission of an offence by the juvenile, the court cannot enter a finding without the participation of the minor in the trial and hence the proceedings are inherently without jurisdiction. The learned counsel further submitted that if the JJB enters a finding that the juvenile had not committed an offence and a contradictory view is entered into by the regular court in a proceeding against the guardian or the owner of the vehicle without even the participation of the minor in the trial, the same would lead to disastrous results and would be against the principle of natural justice as embodied in section 3(xvi) of the JJ Act. The learned Counsel also submitted that in most of the cases, neither has the SBR been filed nor has even the birth certificate of the minor produced along with the final report, rendering the same to be devoid of any material to justify the proceeding against the guardian or the owner of the vehicle. It was finally submitted that the investigation is liable Crl.M.C. No.34 /24 & Conn. Cases -:75:- to be completed within two months as per Rule 10(6) of the Model Rules failing which the case against the minor has to be dropped.
7. On behalf of the State, it was submitted that the MV Act and the JJ Act operate in different scenarios, and the failure to initiate proceedings under the JJ Act by itself cannot render the prosecution of the guardian or the owner of the vehicle for the offence under section 199A of the MV Act as redundant. It was further submitted that even otherwise, the JJ Act classifies the offences into three categories and since the offence of driving a motor vehicle without a license falls within the category of 'petty offences', the juvenile cannot be apprehended. Instead, all that is required is to detain the child and inform the parent to accompany him, which was, in fact, done in the cases under consideration. According to the learned Prosecutor, the failure or delay to file an SBR cannot result in the quashing of the proceedings against the guardian or the owner of the motor vehicle.
It was also submitted that a reading of the provisions will clearly indicate that the offence under section 199A of the MV Act can be maintained de hors the proceedings under the JJ Act.
8. On the basis of the above submissions, the following issues arise for consideration. (i) What is the scope of section 199A of the MV Act?
(ii) Is it necessary to convict the juvenile or to have laid a charge against the said juvenile, before initiating proceedings against the guardian or owner of the motor vehicle under section 199A of the MV Act? (iii) Is there Crl.M.C. No.34 /24 & Conn. Cases -:76:- a time limit for completing an investigation into the offences committed by the juveniles? (iv). What is the effect of the decisions in Polachan v. State of Kerala [Crl.M.C No. 7479/2022] and Sameera v. State of Kerala [2023 KHC Online 9217]? (v) Whether the reliefs as claimed for can be granted?
The above issues are considered below.
Issue No. (i). What is the scope of section 199A of the MV Act?
9. Section 199A of the MV Act was introduced by Amendment Act 32 of 2019. Since the objects of the Amendment Act is not seen mentioned, a perusal of the entire provision, as brought in by the amendment, is necessary. Hence, it is extracted as below:
"S.199A. (1) Where an offence under this Act has been committed by a juvenile, the guardian of such juvenile or the owner of the motor vehicle shall be deemed to be guilty of the contravention and shall be liable to be proceeded against and punished accordingly:
Provided that nothing in this sub-section shall render such guardian or owner liable to any punishment provided in this Act, if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence. Explanation.--For the purposes of this section, the Court shall presume that the use of the motor vehicle by the juvenile was with the consent of the guardian of such juvenile or the owner of the motor vehicle, as the case may be.
(2) In addition to the penalty under sub-section (1), such guardian or owner shall be punishable with imprisonment for a term which may extend to three years and with a fine of twenty-five thousand rupees. (3) The provisions of sub-section (1) and sub-section (2) shall not apply to such guardian or owner if the juvenile committing the offence had been granted a learner's licence under section 8 or a driving licence and Crl.M.C. No.34 /24 & Conn. Cases -:77:- was operating a motor vehicle which such juvenile was licensed to operate.
(4) Where an offence under this Act has been committed by a juvenile, the registration of the motor vehicle used in the commission of the offence shall be cancelled for a period of twelve months. (5) Where an offence under this Act has been committed by a juvenile, then, notwithstanding section 4 or section 7, such juvenile shall not be eligible to be granted a driving licence under section 9 or a learner's licence under section 8 until such juvenile has attained the age of twenty-five years.
(6) Where an offence under this Act has been committed by a juvenile, then such juvenile shall be punishable with such fines as provided in the Act while any custodial sentence may be modified as per the provisions of the Juvenile Justice Act, 2000."
10. Section 199A of the MV Act creates accountability for the parent or owner of a delinquent minor vis-a-vis an offence under the Motor Vehicles Act. Driving a motor vehicle without a license is prohibited under section 3 of the MV Act while under section 4 of the MV Act, a person under the age of eighteen cannot drive a motor vehicle in any public place except a motorcycle with a capacity less than 50cc. Chapter XIII of the MV Act providing for the offences and penalties, includes Section 181, stipulating a punishment of three months imprisonment and or fine of Rs.5,000/- for driving a motor vehicle in violation of section 3 or 4 of the MV Act. Thus, if a minor drives a motor vehicle, he can be proceeded against for violating section 3 or 4 of the MV Act and punishable under section 181, proceedings of which can be pursued only before the JJB.
Crl.M.C. No.34 /24 & Conn. Cases -:78:-11. However, by the principle of parental or ownership accountability, the contribution of such parent or owner of the motor vehicle to the commission of the offence by the minor is, by a statutory fiction, treated as a criminal offence. The provision is intended to impose affirmative duties on persons responsible for the juvenile or owner of the vehicle to prevent the commission of offences by minors. The offence created is sui generis. The provision has been incorporated to combat crimes committed due to the contribution of the juvenile's guardian or the owner of a motor vehicle. The offence is an independent and special category of crime, penalising the person who permits or provides an opportunity for the minor to commit a crime. The incriminatory conduct, though has its genesis in the principle of vicarious liability, an independent criminal culpability is created which does not require the juvenile to be prosecuted along with the parent or owner of the motor vehicle. The criminal act or the actus reus of the parent or owner is the conduct of permitting or allowing the juvenile to have access to the motor vehicle, while the criminal intent or mens rea is the knowledge that such a juvenile cannot drive a vehicle. Thus the offence has an independent existence despite one of the ingredients of the offence being the commission of offence by the minor.
12. The minor is not the accused under section 199A of the MV Act, but it is only the parent or the owner of the vehicle who can be proceeded Crl.M.C. No.34 /24 & Conn. Cases -:79:- against under the said provision. Since the guardian of the juvenile or the owner of a motor vehicle alone is the accused under section 199A of the MV Act, proceedings against the minor before the regular court under the said provision are not contemplated and it can continue without the junction of the minor.
Issue No. (ii) Is it necessary to convict the juvenile or to have laid a charge against the said juvenile, before initiating proceedings against the guardian or owner of the motor vehicle under section 199A of the MV Act?
13. The JJ Act treats offences committed by juveniles into three categories. They are 'heinous offences' [section 2(33)] 'serious offences' [section 2(54)], and 'petty offences' [section 2(45)]. Heinous offences are those for which the punishment is imprisonment for seven years, while serious offences are those for which the punishment provided is imprisonment for three to seven years and petty offences are those for which the punishment is upto three years. Driving a motor vehicle without a license is an offence under section 181 of the MV Act and is punishable with imprisonment upto three months and or fine of five thousand rupees.
Thus the offences committed by a juvenile in driving a motor vehicle fall under the category of petty offences.
14. As per Rule 8 of the Juvenile Justice (Care and Protection of Children) Model Rules, 2016 (for short 'the JJ Model Rules') enacted in exercise of the powers under section 110 of the JJ Act, no FIR should be Crl.M.C. No.34 /24 & Conn. Cases -:80:- registered against a child, except when a heinous offence is alleged to have been committed by the child or when it is committed jointly with an adult. In all other cases, the information need only be recorded in the General Diary followed by a SBR of the child in Form No.1 and the circumstances under which the child was apprehended, wherever applicable. The proviso to Rule 8 of the JJ Model Rules states that the power to apprehend a child can be exercised only when the child is alleged to have committed a heinous offence. In serious and petty offences, information need only be forwarded to the JJB and the hearing date be intimated to the parent or guardian. For the purpose of easier comprehension, Rules 8(1) and 8(7) of the JJ Model Rules are extracted below:
"Rule 8. Pre-Production action of Police and other Agencies.-(1) No First Information Report shall be registered except where a heinous offence is alleged to have been committed by the child, or when such offence is alleged to have been committed jointly with adults. In all other matters, the Special Juvenile Police Unit or the Child Welfare Police Officer shall record the information regarding the offence alleged to have been committed by the child in the general daily diary followed by a social background report of the child in Form 1 and circumstances under which the child was apprehended, wherever applicable, and forward it to the Board before the first hearing:
Provided that the power to apprehend shall only be exercised with regard to heinous offences, unless it is in the best interest of the child. For all other cases involving petty and serious offences and cases where apprehending the child is not necessary in the interest of the child, the police or Special Juvenile Police Unit or Child Welfare Police Officer shall Crl.M.C. No.34 /24 & Conn. Cases -:81:- forward the information regarding the nature of offence alleged to be committed by the child along with his social background report in Form 1 to the Board and intimate the parents or guardian of the child as to when the child is to be produced for hearing before the Board. (7) When the child is released in a case where apprehending of the child is not warranted, the parents or guardians or a fit person in whose custody the child alleged to be in conflict with law is placed in the best interest of the child, shall furnish an undertaking on a non-judicial paper in Form 2 to ensure their presence on the dates during inquiry or proceedings before the Board."
15. Rule 10(6) of the JJ Model Rules provides that as far as serious and petty offences are concerned, the final report shall be filed within two months. Rule 10(6) of the JJ Model Rules is extracted below:
"Rule 10(6). In cases of petty or serious offences, the final report shall be filed before the Board at the earliest and in any case not beyond the period of two months from the date of information to the police, except in those cases where it was not reasonably known that the person involved in the offence was a child, in which case extension of time may be granted by the Board for filing the final report."
16. Nevertheless, under section 14 of the JJ Act, when a child alleged to be in conflict with the law is produced before the JJB, an inquiry has to be conducted, and orders under section 17 or section 18 of the JJ Act ought to be issued within a period of four months or by a further extended period of two months. As per section 14(4) of the JJ Act, where the allegation relates to petty offences, if the inquiry by the JJB is not completed even after the extended period, the proceedings shall stand terminated. Section 14(5)(d) of JJ Act states that the petty offences shall be disposed of by the JJB through summary proceedings as per the Crl.M.C. No.34 /24 & Conn. Cases -:82:- procedure prescribed under the Cr.P.C. Thus two different time lines are provided by the JJ Act and the Model Rules in respect of petty offences -
(i) a period of two months for filing final report and (ii) a period of four months extendable to six months for completing the inquiry by JJB.
17. In the decision in Barun Chandra Thakur v. Master Bholu and Another (2022 SCC Online SC 870), it was observed that the timelines prescribed under the JJ Act have a rationale which is intended to ensure that a child is not subjected to unnecessarily long and lengthy processes of trials and the matter is taken to its logical conclusion at the earliest. In a recent decision of the Supreme Court in Child in Conflict with Law through his Mother v. The State of Karnataka and Another (2024 LiveLaw (SC) 353), it was held that there is no deadline for the inquiry under section 14(1) for heinous offences.
18. The aforesaid principle, however, cannot be applied to petty offences, as under section 14(4) of the JJ Act, if the inquiry regarding a petty offence committed by a juvenile is not completed within the time limit prescribed therein, the proceedings will stand terminated. On a perusal of the provisions of section 14 of the JJ Act, it is evident that, as far as petty offences are concerned, a time limit has been provided and its consequences also delineated, thereby rendering the time limit in section 14(4) of JJ Act as mandatory. The time limit in section 14(4) of the JJ Act will apply only after the inquiry against the child commences. In petty Crl.M.C. No.34 /24 & Conn. Cases -:83:- offences, the inquiry commences only after the final report is filed, as the juvenile need not be produced or appear before the JJB till then.
19. On a harmonious reading of the provisions of section 14(4) of JJ Act and Rules 8 and 10 of the JJ Model Rules extracted in the preceding paragraphs, it is evident that no FIR can be registered against a child for the commission of a petty offence. Proceedings for a petty offence against a juvenile are initiated by recording the information relating to the offence in the General Diary. This has to be followed by a Social Background Report of the child to be forwarded to the JJB, and intimation of the hearing date. Since the SBR contemplates various information and materials to be collected, it will require time and utilization of resources of the police. Obviously it will not be possible to be collected when the information about the crime is entered in the General Diary. The date of hearing by the JJB also cannot be provided on the date the intimation is forwarded to the JJB. Thus, SBR need only be submitted along with the final report and only thereafter can the date of hearing be intimated by the JJB. Once information regarding the commission of a petty offence by a juvenile is entered in the General Diary, a juvenile can be said to have committed an offence for the purpose of section 199A of the MV Act.
20. Nonetheless, after the filing of the final report, the inquiry by the Board under section 17 or 18 of the JJ Act will have to be completed within four months or a further extended period of two months, failing which, the Crl.M.C. No.34 /24 & Conn. Cases -:84:- proceedings against the juvenile will stand terminated as per section 14(4) of the JJ Act. Once the proceeding against the juvenile is terminated as inconclusive, the corollary is that the juvenile cannot be said to have committed an offence. Naturally, in such circumstances, the proceedings against the guardian or the owner of the vehicle also will have to be brought to an end by a process of law available. On the contrary, if the proceeding against the juvenile ends in an order under section 18 of the JJ Act finding that the juvenile has committed the offence alleged against him, the said finding can be used against the guardian or the owner in the proceeding under section 199A of the MV Act.
Issue No. (iii). Is there a time limit for completing an investigation into the offences committed by the juveniles?
21. In Rule 10(6) of the Model Rules it is specified that in cases of petty or serious offences, the final report shall be filed before the Board at the earliest and in any case not beyond the period of two months from the date of information to the police. Interpreting the said provision, the High Court of Himachal Pradesh had in State of H.P v. Ankit Kumar MANU/H.P/2588/2019 and in State of Himachal Pradesh v. Monu MANU/HP/2609/2019 held that the words 'not beyond two months"
indicate that the provision is mandatory and has to be scrupulously adhered to. However, with respect, I am unable to subscribe to the said view.Crl.M.C. No.34 /24 & Conn. Cases -:85:-
22. Though Rule 10(6) of the Model Rules stipulates that the final report shall be filed at the earliest and not beyond two months, there is nothing provided either in the JJ Act or in the Model Rules about the consequence of failure to file the final report within the time limit. An investigation into a criminal offence cannot be scuttled on the basis of a delayed investigation unless the delay is so substantial that it interferes with the right of the accused to a fair trial or when the statute prescribes explicitly such a consequence. Though there is an implicit right for speedy investigation flowing out of Article 21 of the Constitution of India, it is not feasible to prescribe a mandatory outer time limit for investigation, unless the statute expressly provides for it. The time limit for an investigation depends on various external factors and cannot be put into a straitjacket.
Neither the Act nor the Rules provide any consequences for failure to file the final report within two months unlike section 14(3) of the JJ Act.
Further, the provision falls within the procedural law and even if the Rule is couched in a negative language, it cannot be interpreted to be mandatory.
The decision in New India Assurance Co. Ltd. v. Hilli Multipurpose Cold Storage Pvt. Ltd. (2020) 5 SCC 757 relied on by the counsel for the petitioners, dealt with the provisions of the Consumer Protection Act and the said principle cannot be adopted to interpret a penal statute. Thus though the final report has to be filed within two months, in the absence of any stipulation either in the Rules or in the Act regarding the Crl.M.C. No.34 /24 & Conn. Cases -:86:- consequences of non-filing of such a final report within the time limit, the word 'shall' in Rule 10(6) of the JJ Model Rules will have to be read as directory.
Issue No. (iv). What is the effect of the decisions in Polachan v. State of Kerala [Crl.M.C No. 7479/2022] and Sameera v. State of Kerala [2023 KHC Online 9217]?
23. In the decision in Polachan V. State of Kerala [Crl.M.C No. 7479/2022], a learned Single Judge of this Court had observed that "in the absence of any charge against the juvenile for the commission of an offence under the Motor Vehicles Act, no offence under section 199A against the guardian of such juvenile would get attracted. The said decision has been followed in Sameera v. State of Kerala [2023 KHC Online 9217] as well as in Khairunnisa v. State of Kerala [2023 SCC Online Ker. 4265]. Although the commission of an offence under the MV Act by the juvenile is an essential ingredient to attract the offence under section 199A of the MV Act, the JJ Act does not contemplate any charge to be framed against a juvenile for petty offences. This aspect was not brought to the notice of the Court in the above decisions. The observation in the above-referred decisions that no offence under section 199A of MV Act would be attracted without a charge against the juvenile was rendered without considering the JJ Act. As per the said statute, an entry in the General Diary indicates the commencement of proceedings against the Crl.M.C. No.34 /24 & Conn. Cases -:87:- juvenile and that alone is sufficient to initiate prosecution proceedings against the guardian of the juvenile or owner of the motor vehicle, as the case may be. With utmost respect, it has to be observed that decisions in Polachan (supra), Sameera (supra) and Khairunnisa (supra) have been rendered without taking note of the provisions of the JJ Act and are hence per incuriam.
Issue No.(v). Whether the reliefs claimed can be granted?
24. All these cases have been filed based on the decisions in Polachan (supra) and Sameera (supra). Since the absence of a charge does not vitiate the proceedings against the guardian of a juvenile or the owner of the motor vehicle, as the case may be, all these petitions under section 482 Cr.P.C are without any merit. Further, documents are required to be sifted to identify whether the offences alleged are made out or not.
The entire set of documents has also not been produced in any of the cases. Except in Crl.M.C No.1092/2024, neither the statement of witnesses nor the seizure mahazar have been produced. In the aforesaid case, the statements of only two of the witnesses and the seizure mahazar have been produced which is also insufficient. Even otherwise, while exercising the power under section 482, it is not possible for this Court to sift through the materials or to weigh the materials and then come to a conclusion one way or the other. Further, it is not justifiable for this Court to embark upon an inquiry as to the reliability or otherwise of the allegations Crl.M.C. No.34 /24 & Conn. Cases -:88:- made in the final report and a finding on the veracity of the material relied on by the prosecution is not a consideration for this Court while exercising the power under S.482 Cr.P.C. Reference to the decisions in Mahendra K.C. v. State of Karnataka and Another (2022) 2 SCC 129 and State of Kerala and Others v. O.C. Kuttan and Others (1999) 2 SCC 651) are relevant in this context.
25. However, the question whether the proceedings against the minor in each individual case have been terminated or not, or have been concluded is left open to be raised before the appropriate court in accordance with the procedure prescribed for trial of warrant cases. Since the offence under section 199A is to be tried as a warrant case, the accused do have the liberty to approach the court with an appropriate application for discharge, if the circumstances entitle them to do so.
26. Though in some of the cases, section 336 IPC is also alleged to have been committed, none of the counsel had raised any arguments, despite pleadings. The question of whether the conduct alleged would attract the offence under section 336 IPC, is a matter which depends on the nature of evidence to be adduced and hence falls within the realm of disputed facts. Such disputed facts cannot be considered under section 482 Cr.P.C. Therefore, interference against the inclusion of the offence under section 336 IPC is also not warranted at this stage. Of course, the petitioners are at liberty to take up such a contention also, if any Crl.M.C. No.34 /24 & Conn. Cases -:89:- application for discharge is filed as observed in the preceding paragraph.
Conclusion.
27. Since the issues raised in these petitions are seminal in nature, the following propositions are culled out from the above discussion for appropriate guidance and action by all authorities.
(i). The offence under section 199A of the MV Act is sui generis and is an independent offence.
(ii). The commission of an offence under the MV Act by the juvenile is an essential ingredient of section 199A of the MV Act, however, a finding regarding the commission of an offence under the MV Act by the juvenile as per section 17 or 18 of the JJ Act, is not a sine qua non for initiating proceedings against the guardian or owner of the motor vehicle under the said section.
(iii). Proceedings against the guardian of a juvenile or owner of a motor vehicle under section 199A of the MV Act can be initiated if information regarding the commission of an offence by the juvenile has been recorded in the General Diary. The recording of information in the General Diary has to be followed by the submission of a Social Background Report of the child in Form No.1 of the Juvenile Justice (Care and Protection of Children) Model Rules, 2016, without undue delay and at any rate, atleast along with the final report.
(iv). The final report in relation to the offence allegedly committed by Crl.M.C. No.34 /24 & Conn. Cases -:90:- the juvenile ought to be submitted before the Juvenile Justice Board at the earliest, preferably within two months of recording the information in the General Diary. The period of two months mentioned in Rule 10(6) of the Model Rules is only a directory provision and is not mandatory.
(v). As the JJ Act does not contemplate any charge to be framed against a juvenile for a petty offence, the decisions in Polachan V. State of Kerala [Crl.M.C No. 7479/2022] Sameera v. State of Kerala [2023 KHC Online 9217] as well as in Khairunnisa v. State of Kerala [2023 SCC Online Ker. 4265] are per incuriam.
(vi). The inquiry against the juvenile before the Juvenile Justice Board shall be conducted according to the procedure prescribed for the trial of petty offences under the Cr.P.C.
(vii). The inquiry against the juvenile for driving a motor vehicle without a license if any alleged, must be completed by the Juvenile Justice Board within four months of the date fixed for hearing after filing the final report or if any extension is granted for two months further, within the said extended period. As section 14(4) of the JJ Act is a mandatory provision, if the inquiry proceeding against the juvenile is not completed before the JJB within the period mentioned therein, the proceeding against the minor will become statutorily terminated under section 14(4) of the JJ Act.
(viii). If the inquiry proceeding against the minor is terminated under section 14(4) of the JJ Act, or if the JJB comes to the conclusion under Crl.M.C. No.34 /24 & Conn. Cases -:91:- section 17 of the JJ Act that the juvenile has not committed the offence, the proceedings against the guardian or owner under section 199A of the MV Act cannot continue thereafter and the accused will have to be acquitted or discharged, as the case may be.
Thus, all these criminal miscellaneous cases are dismissed, reserving the petitioners' liberty to initiate appropriate action as required based on the principles laid down herein.
Sd/-
BECHU KURIAN THOMAS JUDGE vps Crl.M.C. No.34 /24 & Conn. Cases -:92:- APPENDIX OF CRL.MC 34/2024 PETITIONER'S ANNEXURES Annexure 1 CERTIFIED COPY OF FINAL REPORT DTD.
18.03.2023 IN CRIME NO. 293 OF 2023 OF PARAPPANANGADI POLICE STATION Crl.M.C. No.34 /24 & Conn. Cases -:93:- APPENDIX OF CRL.MC 21/2024 PETITIONER'S ANNEXURES Annexure A1 CERTIFIED TRUE COPY OF FIRST INFORMATION REPORT (FIR) IN CR. NO. 1174 OF 2023 OF NILAMBUR POLICE STATION DTD. 09.10.2023 Annexure A2 CERTIFIED TRUE COPY OF FINAL REPORT DTD.
10.10.2023 IN CR. NO. 1174 OF 2023 OF NILAMBUR POLICE STATION Crl.M.C. No.34 /24 & Conn. Cases -:94:- APPENDIX OF CRL.MC 193/2024 PETITIONER'S ANNEXURES Annexure A A TRUE COPY OF THE FINAL REPORT IN CRIME NO.316/2023 OF THE FEROKE POLICE STATION DATED 12-04-2023 Annexure B A TRUE COPY OF THE SIMILAR ORDER OF THIS HON'BLE COURT IN CRL.M.C.NO.7479/2022 DATED 24-11-2022 Crl.M.C. No.34 /24 & Conn. Cases -:95:- APPENDIX OF CRL.MC 220/2024 PETITIONER'S ANNEXURES Annexure A A TRUE COPY OF THE FINAL REPORT IN CRIME NO.623/2023 OF THE KARIPPUR POLICE STATION DATED 23-09-2023 Annexure B A TRUE COPY OF THE SIMILAR ORDER OF THIS HON'BLE COURT IN CRL.M.C.NO.7479/2022 DATED 24-11-2022 Crl.M.C. No.34 /24 & Conn. Cases -:96:- APPENDIX OF CRL.MC 228/2024 PETITIONER'S ANNEXURES Annexure A1 A CERTIFIED COPY OF THE FIR NO 1368/2023 DATED 20.04.2023 OF TIRUR POLICE STATION Annexure A2 CERTIFIED COPY OF THE FINAL REPORT DATED 16.10.2023 IN 1368/2023 OF TIRUR POLICE STATION, MALAPPURAM Annexure A3 PHOTO COPY OF THE CIRCULAR NO. 21/2017 DATED, 25-08-201,7 BEARING NO.QL-
L40655 /2017 /PHQ, ISSUED BY THE POLICE HEADQUARTERS, THIRUVANANTHAPURAM Annexure A4 A COPY OF THE ORDER IN CRL. M. C. NO.
6451 OF 2023 DATED 8 SEPTEMBER, 2023 REPORTED IN KHC AS 2 023 KHC ONLINE 9217 Crl.M.C. No.34 /24 & Conn. Cases -:97:- APPENDIX OF CRL.MC 232/2024 PETITIONER'S ANNEXURES Annexure A1 A CERTIFIED COPY OF THE FIR NO 1585/2023 DATED 15.12.2023 OF KUTTIPPURAM POLICE STATION Annexure A2 CERTIFIED COPY OF THE FINAL REPORT IN 1585/2023 OF KUTTIPPURAM TIRUR POLICE STATION, MALAPPURAM Annexure A3 PHOTO COPY OF THE CIRCULAR NO. 21/2017 DATED, 25-08-201,7 BEARING NO.QL-
L40655 /2017 /PHQ, ISSUED BY THE POLICE HEADQUARTERS, THIRUVANANTHAPURAM Annexure A4 A COPY OF THE ORDER IN CRL. M. C. NO.
6451 OF 2023 DATED 8 SEPTEMBER, 2023 REPORTED IN KHC AS 2023 KHC ONLINE 9217 Crl.M.C. No.34 /24 & Conn. Cases -:98:- APPENDIX OF CRL.MC 234/2024 PETITIONER'S ANNEXURES Annexure 1 CERTIFIED COPY OF F.I.R. IN CRIME NO 0489/2023 OF KOLATHUR POLICE STATION Annexure 2 CERTIFIED COPY OF FINAL REPORT IN CRIME NO.0489/2023 OF KOLATHUR POLICE STATION Crl.M.C. No.34 /24 & Conn. Cases -:99:- APPENDIX OF CRL.MC 243/2024 PETITIONER'S ANNEXURES Annexure A1 CERTIFIED COPY OF THE INFRINGEMENT REPORT OF REGIONAL TRANSPORT OFFICE (ENFORCEMENT), KOTTAKKAL IN MALAPPURAM DISTRICT, NOW PENDING ON THE FILES OF THE HONOURABLE CHIEF JUDICIAL MAGISTRATE COURT, MANJERI AS S.T. NO.99/2023 Annexure A2 CERTIFIED COPY OF THE APPLICATION DATED 07.03.2023 FOR PROSECUTION (MV CASE NO.138/2023) UNDER MOTOR VEHICLES ACT, 1988 IN S.T.NO.99/2023 NOW PENDING ON THE FILES OF THE HONOURABLE CHIEF JUDICIAL MAGISTRATE COURT, MANJERI Crl.M.C. No.34 /24 & Conn. Cases -:100:- APPENDIX OF CRL.MC 249/2024 PETITIONER'S ANNEXURES Annexure A1 A CERTIFIED COPY OF THE FIR NO 955/2023 DATED 20.04.2023 OF KALPAKANCHERY POLICE STATION Annexure A2 CERTIFIED COPY OF THE FINAL REPORT DATED 16.10.2023 IN 955/2023 OF KALPAKANCHERRY POLICE STATION, MALAPPURAM Annexure A3 PHOTO COPY OF THE CIRCULAR NO. 21/2017 DATED, 25-08-201,7 BEARING NO.QL-
L40655 /2017 /PHQ, ISSUED BY THE POLICE HEADQUARTERS, THIRUVANANTHAPURAM Annexure A4 A COPY OF THE ORDER IN CRL. M. C. NO.
6451 OF 2023 DATED 8 SEPTEMBER, 2023 REPORTED IN KHC AS 2 023 KHC ONLINE 9217 Crl.M.C. No.34 /24 & Conn. Cases -:101:- APPENDIX OF CRL.MC 364/2024 PETITIONER'S ANNEXURES Annexure A1 THE TRUE COPY OF THE FIR DATED 16.04.2023 IN CRIME NO 366 OF 2023 OF CHANDERA POLICE STATION Annexure A2 THE TRUE COPY OF CERTIFIED COPY OF FINAL REPORT DATED 17.04.2023 IN CRIME NO 366 OF 2023 OF CHANDHERA POLICE STATION Annexure A3 THE TRUE COPY OF THE ORDER OF CRL.MC NO.10064 OF 2023 DECIDED ON 12.12.2023 Annexure A4 THE TRUE COPY OF THE ORDER OF CRL.MC NO9967 OF 2023 DECIDED ON 08.12.2023 Crl.M.C. No.34 /24 & Conn. Cases -:102:- APPENDIX OF CRL.MC 387/2024 PETITIONER'S ANNEXURES Annexure A1 CERTIFIED COPY OF THE FINAL REPORT DATED NIL IN CRIME NO. 434 OF 2023 OF PERINTHALMANA POLICE STATION, MALAPPURAM DISTRICT Annexure A2 TRUE COPY OF THE CERTIFICATE OF REGISTRATION VEHICLE HAVING REGISTRATION NO. KL-53-B-9778 DATED 22.01.2011 ISSUED BY ASSISTANT REGISTERING AUTHORITY, PERINTHALMANNA Crl.M.C. No.34 /24 & Conn. Cases -:103:- APPENDIX OF CRL.MC 458/2024 PETITIONER'S ANNEXURES Annexure A1 THE CERTIFIED COPY OF THE FIR DATED 11/9/2022 IN CRIME NO.1148/2022 OF HOSDURG POLICE STATION Annexure-A2 THE CERTIFIED COPY OF THE FINAL REPORT DATED 12/9/2022 IN CRIME NO.1148/2022 OF HOSDURG POLICE STATION Annexure-A3 THE TRUE COPY OF THE ORDER DATED 24/11/2022 IN CRL.M.C.NO.7479/2022 ON THE FILES OF THIS HONOURABLE COURT Crl.M.C. No.34 /24 & Conn. Cases -:104:- APPENDIX OF CRL.MC 462/2024 PETITIONER'S ANNEXURES Annexure -A1 THE CERTIFIED COPY OF THE FIR DATED 8/4/2023 IN CRIME NO.343/2023 OF CHANDERA POLICE STATION Annexure-A2 THE CERTIFIED COPY OF THE FINAL REPORT DATED 9/4/2023 IN CRIME NO.343/2023 OF CHANDERA POLICE STATION Annexure-A3 THE TRUE COPY OF THE ORDER DATED 24/11/2022 IN CRL.M.C.NO.7479/2022 ON THE FILES OF THIS HONOURABLE COURT Crl.M.C. No.34 /24 & Conn. Cases -:105:- APPENDIX OF CRL.MC 697/2024 PETITIONER'S ANNEXURES Annexure A1 A CERTIFIED COPY OF THE FINAL REPORT DATED 02/04/2023 IN CRIME NO 371/2023 OF MANJERI POLICE STATION Annexure 2 A TRUE COPY OF THE ORDER DATED 23RD NOVEMBER 2023 IN CRL MC NO 9464/2023 Crl.M.C. No.34 /24 & Conn. Cases -:106:- APPENDIX OF CRL.MC 729/2024 PETITIONER'S ANNEXURES Annexure A1 CERTIFIED COPY OF THE FINAL REPORT DATED 03/08/2023 IN CRIME NO 911/2023 OF MANJERI POLICE STATION Annexure A2 A TRUE COPY OF THE ORDER DATED 23RD NOVEMBER 2023 IN CRL MC NO 9464/2023 OF THIS COURT Crl.M.C. No.34 /24 & Conn. Cases -:107:- APPENDIX OF CRL.MC 775/2024 PETITIONER'S ANNEXURES Annexure AI A TRUE COPY OF THE F.I.R IN CRIME NO.
620 OF 2023 OF CHANDERA POLICE STATION, KASARAGOD Annexure AII CERTIFIED COPY OF THE FINAL REPORT IN CRIME NO.620 OF 2023 OF CHANDERA POLICE STATION, KASARAGOD Crl.M.C. No.34 /24 & Conn. Cases -:108:- APPENDIX OF CRL.MC 825/2024 PETITIONER'S ANNEXURES Annexure 1 A CERTIFIED COPY OF THE FINAL REPORT CRIME NO. 642/2023 OF PERUMPADAPPU POLICE STATION, MALAPPURAM DISTRICT DATED 28/07/2023 Crl.M.C. No.34 /24 & Conn. Cases -:109:- APPENDIX OF CRL.MC 833/2024 PETITIONER'S ANNEXURES Annexure-A1 A CERTIFIED COPY OF THE FINAL REPORT DATED 25.09.2023 IN CRIME NO. 785 OF 2023 OF VAZHAKKAD POLICE STATION, MALAPPURAM DISTRICT.
Annexure-A2 A TRUE COPY OF THE ORDER DATED 24.11.2022 IN CRL.M.C. NO. 7479 OF 2022 THIS HON'BLE COURT.
Crl.M.C. No.34 /24 & Conn. Cases -:110:- APPENDIX OF CRL.MC 840/2024PETITIONER'S ANNEXURES Annexure-A1 A CERTIFIED COPY OF THE FINAL REPORT DATED 16.03.2023 IN CRIME NO. 217 OF 2023 OF VAZHAKKAD POLICE STATION, MALAPPURAM DISTRICT.
Annexure-A2 A TRUE COPY OF THE ORDER DATED 24.11.2022 IN CRL.M.C. NO. 7479 OF 2022 OF THIS HON'BLE COURT.
Crl.M.C. No.34 /24 & Conn. Cases -:111:- APPENDIX OF CRL.MC 867/2024PETITIONER'S ANNEXURES Annexure A1 CERTIFIED COPY OF THE FINAL REPORT DATED 09.05.2023 IN CRIME NO.524/2023 OF KONDOTTY POLICE STATION Annexure A2 TRUE COPY OF THE ORDER DATED 24-11-2022 IN CRL.M.C.NO.7479 OF 2022 Crl.M.C. No.34 /24 & Conn. Cases -:112:- APPENDIX OF CRL.MC 871/2024 PETITIONER'S ANNEXURES Annexure A1 TRUE COPY OF THE FINAL REPORT DATED 22/09/2023 IN CRIME NO.772/2023 OF VAZHAKKAD POLICE STATION LEADING TO C.C .NO. 2170/2023 ON THE FILE OF THE JUDICIAL FIRST CLASS MAGISTRATE'S COURT, MALAPPURAM.
Annexure A2 TRUE COPY OF THE ORDER DATED 24-11-2022 IN CRL.M.C.NO.7479 OF 2022 Annexure A3 TRUE COPY OF THE ORDER DATED 15.11.2023 IN CRIMINAL MC 9011/2023 Crl.M.C. No.34 /24 & Conn. Cases -:113:- APPENDIX OF CRL.MC 967/2024 PETITIONER'S ANNEXURES Annexure A1 CERTIFIED COPY OF THE FIR DATED 05.10.2023 IN CRIME NO.947/2023 OF TIRURANGADI POLICE STAT Annexure A2 CERTIFIED COPY OF THE FINAL REPORT DATED 07.10.2023 IN CRIME NO.947/2023 OF TIRURANGADI POLICE STATION Annexure A3 TRUE COPY OF THE ORDER DATED 24-11-2022 IN CRL.M.C.NO.7479 OF 2022 Crl.M.C. No.34 /24 & Conn. Cases -:114:- APPENDIX OF CRL.MC 1039/2024 PETITIONER'S ANNEXURES Annexure A1 TRUE COPY OF THE FIR DATED 04.02.2023 IN CRIME NO. 128 OF 2023 OF PARAPANANGADI POLICE STATION, MALAPPURAM DISTRICT Annexure A2 CERTIFIED COPY OF THE FINAL REPORT DATED 05.02.2023 IN CRIME NO. 128 OF 2023 OF PARAPANANGADI POLICE STATION, MALAPPURAM DISTRICT Crl.M.C. No.34 /24 & Conn. Cases -:115:- APPENDIX OF CRL.MC 1056/2024 PETITIONER'S ANNEXURES Annexure A1 CERTIFIED COPY OF THE FINAL REPORT DATED 11.06.2023 IN CRIME NO. 571 OF 2023 OF TIRURNAGADI POLICE STATION, MALAPPURAM DISTRICT Crl.M.C. No.34 /24 & Conn. Cases -:116:- APPENDIX OF CRL.MC 1062/2024 PETITIONER'S ANNEXURES Annexure A1 TRUE COPY OF THE FIR DATED 10.04.2023 IN CRIME NO. 377 OF 2023 OF PARAPANANGADI POLICE STATION, MALAPPURAM DISTRICT Annexure A2 CERTIFIED COPY OF THE FINAL REPORT DATED 11.04.2023 IN CRIME NO. 377 OF 2023 OF PARAPANANGADI POLICE STATION, MALAPPURAM DISTRICT Crl.M.C. No.34 /24 & Conn. Cases -:117:- APPENDIX OF CRL.MC 1073/2024 PETITIONER'S ANNEXURES Annexure A1 CERTIFIED COPY OF THE F.I.R. NO.
764/2023 DATED 01.07.2023 OF MANJERI POLICE STATION, MALAPPURAM DISTRICT, NOW PENDING ON THE FILES OF THE HONOURABLE JUDICIAL FIRST CLASS MAGISTRATE COURT-I, MANJERI AS C.C.NO. 1222/2023 Annexure A2 CERTIFIED COPY OF THE FINAL REPORT IN C.C. NO.1222/2023 DATED 11.07.2023 NOW PENDING ON THE FILES OF THE HONOURABLE JUDICIAL FIRST CLASS MAGISTRATE COURT-I, MANJERI Crl.M.C. No.34 /24 & Conn. Cases -:118:- APPENDIX OF CRL.MC 1076/2024 PETITIONER'S ANNEXURES Annexure A1 TRUE COPY OF THE FIR DATED 19.03.2023 IN CRIME NO. 341 OF 2023 OF KOTTAKKAL POLICE STATION, MALAPPURAM DISTRICT Annexure A2 CERTIFIED COPY OF THE FINAL REPORT DATED 25.03.2023 IN CRIME NO. 341 OF 2023 OF KOTTAKKAL POLICE STATION, MALAPPURAM DISTRICT Crl.M.C. No.34 /24 & Conn. Cases -:119:- APPENDIX OF CRL.MC 1092/2024 PETITIONER'S ANNEXURES Annexure A A TRUE COPY OF THE FIR DATED 13.08.2023 IN CRIME NO. 857/2023 OF OTTAPPALAM POLICE STATION.
Annexure B A TRUE COPY THE FINAL REPORT NO.
1528904323085701-754/23 DATED 14.08.2023 IN CRIME NO. 857/2023 OF OTTAPPALAM POLICE STATION, SUBMITTED BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT - I, OTTAPPALAM.
Annexure C A TRUE COPY OF THE 161 STATEMENT DATED 14.08.2023 MADE BY THE CW2 TO THE 2ND RESPONDENT SUB INSPECTOR OF POLICE, OTTAPPALAM POLICE STATION.
Annexure C(a) A TRUE COPY OF THE 161 STATEMENT DATED 14.08.2023 MADE BY THE CW3 TO THE 2ND RESPONDENT SUB INSPECTOR OF POLICE, OTTAPPALAM POLICE STATION.
Annexure D A TRUE COPY OF THE SEIZURE MAHAZAR DATED 13.08.2023 PREPARED BY THE 2ND RESPONDENT SUB INSPECTOR OF POLICE, OTTAPPALAM POLICE STATION.
Crl.M.C. No.34 /24 & Conn. Cases -:120:- APPENDIX OF CRL.MC 1117/2024PETITIONER'S ANNEXURES Annexure A1 CERTIFIED COPY OF THE FIR IN CRIME NO.1212/2023 OF KOTTAKKAL POLICE STATION Annexure A2 CERTIFIED COPY OF THE CHARGE SHEET DATED NIL (FILED ON 16.10.2023) IN CRIME NO.1212/2023 OF KOTTAKKAL POLICE STATION Annexure A3 TRUE COPY OF THE ORDER DATED 24-11-2022 IN CRL.M.C.NO.7479 OF 2022 Crl.M.C. No.34 /24 & Conn. Cases -:121:- APPENDIX OF CRL.MC 1182/2024 PETITIONER'S ANNEXURES Annexure A1 A CERTIFIED COPY OF THE FIR IN CRIME NO.916 OF 2023 OF TIRUR POLICE STATION, MALAPPURAM DISTRICT.
Annexure A2 A CERTIFIED COPY OF THE FINAL REPORT DATED 14.07.2023.
Annexure A3 THE TRUE COPY OF THE ORDER IN CRL MC NO.
7479/2022 OF THIS HON'BLE COURT DATED 24-11-2022.
Crl.M.C. No.34 /24 & Conn. Cases -:122:- APPENDIX OF CRL.MC 1436/2024 PETITIONER'S ANNEXURES Annexure A1 A DOWNLOADED COPY OF THE FIR NO 1489/2023 DATED 03.12.2023 OF KUTTIPPURAM STATION Annexure A2 CERTIFIED COPY OF THE FINAL REPORT DATED
04.12.2023 IN 1489/2023 OF KUTTIPPURAM POLICE STATION, MALAPPURAM Crl.M.C. No.34 /24 & Conn. Cases -:123:- APPENDIX OF CRL.MC 1450/2024 PETITIONER'S ANNEXURES Annexure-A1 A CERTIFIED COPY OF THE FIR DATED 19.08.2023 IN CRIME NO.781 OF 2023 OF MELATTOOR POLICE STATION, MALAPPURAM DISTRICT.
Annexure-A2 A CERTIFIED COPY OF THE FINAL REPORT DATED 20.08.2023 IN CRIME NO.781 OF 2023 OF MELATTOOR POLICE STATION, MALAPPURAM DISTRICT.
Annexure-A3 A TRUE COPY OF THE ORDER DATED 24.11.2022 IN CRL.M.C.NO. 7479 OF 2022 OF THIS HON'BLE COURT.
Crl.M.C. No.34 /24 & Conn. Cases -:124:- APPENDIX OF CRL.MC 1480/2024PETITIONER'S ANNEXURES Annexure A1 THE TRUE COPY OF THE FIR DATED 10.09.2023 IN CRIME NO 904 OF 2023OF CHANDERA POLICE STATION Annexure A2 THE TRUE CERTIFIED COPY OF FINAL REPORT DATED 11.09.2023 IN CRIME NO 904 OF 2023 OF CHANDHERA POLICE STATIONTHE TRUE COPY CERTIFIED COPY OF FINAL REPORT DATED 11.09.2023 IN CRIME NO 904 OF 2023 OF CHANDHERA POLICE STATION Annexure 3 THE TRUE COPY OF THE ORDER OF CRL.MC NO.10064 OF 2023 DECIDED ON 12.12.2023 Annexure A4 THE TRUE COPY OF THE ORDER OF CRL.MC NO.9967 OF 2023 DECIDED ON 08.12.2023 Crl.M.C. No.34 /24 & Conn. Cases -:125:- APPENDIX OF CRL.MC 1516/2024 PETITIONER'S ANNEXURES Annexure AI A TRUE COPY OF THE F.I.R IN CRIME NO.924 OF 2023 OF CHANDERA POLICE STATION, KASARAGOD Annexure AII CERTIFIED COPY OF THE FINAL REPORT IN CRIME NO. 924 OF 2023 OF CHANDERA POLICE STATION, KASARAGOD Crl.M.C. No.34 /24 & Conn. Cases -:126:- APPENDIX OF CRL.MC 1541/2024 PETITIONER'S ANNEXURES Annexure A CERTIFIED COPY OF THE FIR DATED 17-08-2023 IN CRIME NO. 996/2023 OF MANJERI POLICE STATION Annexure B CERTIFIED COPY OF THE FINAL REPORT DATED 18- 08-2023 IN CRIME NO. 996/2023 OF MANJERI POLICE STATION Crl.M.C. No.34 /24 & Conn. Cases -:127:- APPENDIX OF CRL.MC 1681/2024 PETITIONER'S ANNEXURES Annexure -A1 CERTIFIED COPY OF THE FIR IN CRIME NO.
728/2023 OF KOLATHUR POLICE STATION DATED 19-08-2023.
Annexure -A2 CERTIFIED COPY OF THE CHARGE SHEET IN CRIME NO. 728/2023 OF KOLATHUR POLICE STATION DATED 19-08-2023.
Annexure -A3 TRUE COPY OF THE LETTER NO.
G/307RTI/2024/PMNA ISSUED BY THE OFFICE OF SRTO PERINTHALMANNA DATED 14-01-2024.
Crl.M.C. No.34 /24 & Conn. Cases -:128:- APPENDIX OF CRL.MC 1815/2024PETITIONER'S ANNEXURES Annexure A1 A TRUE COPY OF THE FIRST INFORMATION REPORT DATED 16.04.2023 IN CRIME NO:
166/2023 OF POTHUKAL POLICE STATION, MALAPPURAM DISTRICT Annexure A2 A CERTIFIED COPY OF THE FINAL REPORT DATED 17.04.2023 IN CRIME NO: 166/2023 OF POTHUKAL POLICE STATION, MALAPPURAM DISTRICT Annexure A3 A TRUE COPY OF THE ORDER DATED 24.11.2022 IN CRL.M.C NO:7479/2022 ON THE FILES OF THIS HON'BLE COURT Annexure A4 A TRUE COPY OF THE ORDER DATED 20.06.2023 IN CRL.M.C NO:4779/2023 ON THE FILES OF THIS HON'BLE COURT Annexure A5 A TRUE COPY OF THE ORDER DATED 07.11.2023 IN CRL.M.C NO:8294/2023 ON THE FILES OF THIS HON'BLE COURT Crl.M.C. No.34 /24 & Conn. Cases -:129:- APPENDIX OF CRL.MC 1822/2024 PETITIONER'S ANNEXURES Annexure A1 A DOWNLOADED COPY OF THE FIR NO 1117/2023 OF TIRUR POLICE STATION Annexure A2 A TRUE PHOTO COPY OF THE FINAL REPORT IN CRIME NO 1117/2023 OF TIRUR POLICE STATION, MALAPPURAM Annexure A3 A DOWNLOADED COPY OF THE ORDER IN CRL.MC NO. 8145 OF 2023 DATED 20.10.2023 Annexure A4 A CERTIFIED COPY OF THE SOCIAL BACK GROUND REPORT FILED BY THE 2ND RESPONDENT Crl.M.C. No.34 /24 & Conn. Cases -:130:- APPENDIX OF CRL.MC 1860/2024 PETITIONER'S ANNEXURES Annexure A1 CERTIFIED COPY OF FINAL REPORT DATED 15.05.2023 FILED BEFORE JFCM I, MANJERI Annexure A2 TRUE COPY OF ORDER DATED 08-09-20223 IN CRL.M.C.NO.6451 OF 2023 (JUDGEMENT IN SAMEERA V. STATE OF KERALA) Crl.M.C. No.34 /24 & Conn. Cases -:131:- APPENDIX OF CRL.MC 2028/2024 PETITIONER'S ANNEXURES Annexure A1 THE CERTIFIED COPY OF THE FIR IN CRIME NO. 273/2023 DATED 19-03-2023 Annexure A2 THE CERTIFIED COPY OF THE FINAL REPORT IN CC NO 265/2023 DATED 24/03/2023 Annexure A3 THE TRUE COPY OF THE JUDGMENT IN CRL.
M.C. NO. 4758/2023 DATED 20-06-2023 Annexure A3A THE TRUE COPY OF THE JUDGMENT IN CRL.
M.C. NO. 7479/2022 DATED 24-11-2022 Crl.M.C. No.34 /24 & Conn. Cases -:132:- APPENDIX OF CRL.MC 2131/2024 PETITIONER'S ANNEXURES Annexure A1 A TRUE COPY OF THE FIRST INFORMATION REPORT DATED 16.06.2023 IN CRIME NO:
463/2023 OF WANDOOR POLICE STATION, MALAPPURAM DISTRICT Annexure A2 CERTIFIED COPY OF THE FINAL REPORT BEARING NO.439/23 DATED 17.06.2023 IN CRIME NO.463/2023 OF WANDOOR POLICE STATION, MALAPPURAM DISTRICT Annexure A3 A TRUE COPY OF THE ORDER DATED 24.11.2022 IN CRL.M.C NO:7479/2022 ON THE FILES OF THIS HON'BLE COURT Annexure A4 A TRUE COPY OF THE ORDER DATED 20.06.2023 IN CRL.M.C NO:4779/2023 ON THE FILES OF THIS HON'BLE COURT Annexure A5 A TRUE COPY OF THE ORDER DATED 07.11.2023 IN CRL.M.C NO:8294/2023 ON THE FILES OF THIS HON'BLE COURT Crl.M.C. No.34 /24 & Conn. Cases -:133:- APPENDIX OF CRL.MC 2316/2024 PETITIONER'S ANNEXURES Annexure I CERTIFIED COPY OF THE FIRST INFORMATION REPORT IN CRIME NO.339/2023 OF TANUR POLICE STATION, DATED 18.03.2023 Annexure II CERTIFIED COPY OF THE FINAL REPORT IN CRIME NO.339/2023 OF TANUR POLICE STATION, DATED 19.03.2023 Annexure -III CERTIFIED COPY OF THE SEIZURE MAHAZAR IN CRIME NO.339/2023 OF TANUR POLICE STATION, DATED 18.03.2023 Annexure -IV TRUE COPY OF THE JUDGMENT DATED 24.11.2022 IN CRL. M.C. NO.7479 OF 2022 BY THE HON'BLE COURT Crl.M.C. No.34 /24 & Conn. Cases -:134:- APPENDIX OF CRL.MC 2587/2024 PETITIONER'S ANNEXURES Annexure 1 CERTIFIED COPY OF F.I.R IN CRIME NO 0179/2023 OF MANKADA POLICE STATION Annexure 2 CERTIFIED COPY OF FINAL REPORT IN CRIME NO 0179/2023 OF MANKADA POLICE STATION Crl.M.C. No.34 /24 & Conn. Cases -:135:- APPENDIX OF CRL.MC 2629/2024 PETITIONER'S ANNEXURES Annexure A1 CERTIFIED COPY OF THE FIRST INFORMATION REPORT DATED 03/09/2023 REPORT Annexure A2 CERTIFIED COPY OF THE FINAL REPORT DATED 04.09.2023 IN CRIME NO.975/2023 OF NILAMBUR POLICE STATION Annexure A3 TRUE COPY OF THE ORDER DATED 24-11-2022 IN CRL.M.C.NO.7479 OF 2022 Crl.M.C. No.34 /24 & Conn. Cases -:136:- APPENDIX OF CRL.MC 2871/2024 PETITIONER'S ANNEXURES Annexure A1 A CERTIFIED COPY OF THE FIR IN CRIME NO.
1278 OF 2023 OF KALPAKANCHERRY POLICE STATION, MALAPPURAM DISTRICT IS PRODUCED Annexure A2 THE CERTIFIED COPY OF THE FINAL REPORT IN CRIME NO. 1278 OF 2023 OF KALPAKANCHERRY POLICE STATION, MALAPPURAM DISTRICT IS PRODUCED Annexure A3 THE TRUE COPY OF THE ORDER IN 8. CRL MC NO. 7479/2022 OF THIS HON'BLE COURT DATED 24-11-2022 IS PRODUCED Crl.M.C. No.34 /24 & Conn. Cases -:137:- APPENDIX OF CRL.MC 2937/2024 PETITIONER'S ANNEXURES Annexure A1 THE CERTIFIED COPY OF THE FIR DATED 2/10/2023 IN CRIME NO.798/2023 OF WADAKKANCHERY POLICE STATION Annexure A2 THE CERTIFIED COPY OF THE FINAL REPORT DATED 03/10/2023 IN CRIME NO.798/2023 OF WADAKKANCHERY POLICE STATION Annexure A3 THE TRUE COPY OF THE ORDER DATED 20/6/2023 IN CRL.M.C.NO.4758/2023 ON THE FILES OF THIS HONOURABLE COURT Crl.M.C. No.34 /24 & Conn. Cases -:138:- APPENDIX OF CRL.MC 3064/2024 PETITIONER'S ANNEXURES Annexure A-1 CERTIFIED COPY OF THE FIR IN CRIME NO.
251/2023 OF PATTAMBI POLICE STATION, PALAKKAD DISTRICT Annexure A2 CERTIFIED COPY OF THE FINAL REPORT IN S.T. NO. 548/2023 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, PATTAMBI Crl.M.C. No.34 /24 & Conn. Cases -:139:- APPENDIX OF CRL.MC 3097/2024 PETITIONER'S ANNEXURES Annexure 1 CERTIFIED COPY OF FIR DATED 24/04/2023 IN CRIME NO 328/2023 ON THE FILES OF KUTTIPPURAM POLICE STATION Annexure 2 CERTIFIED COPY OF FINAL REPORT IN ST 1282/2023 DATED 25/04/2023 ON THE FILES OF JUDICIAL FIRST CLASS MAGISTARTE COURT TIRUR Crl.M.C. No.34 /24 & Conn. Cases -:140:- APPENDIX OF CRL.MC 9980/2023 PETITIONER'S ANNEXURES ANNEXURE A1 CERTIFIED COPY OF THE FINAL REPORT FILED ON 13.04.2023 ANNEXURE A2 TRUE COPY OF JUDGEMENT IN CR.M.C 6451/2023 (SAMEERA V. STATE OF KERALA) Crl.M.C. No.34 /24 & Conn. Cases -:141:- APPENDIX OF CRL.MC 10125/2023 PETITIONER'S ANNEXURES Annexure A1 A DOWNLOADED COPY OF THE FIR NO 347/2023 DATED 21.03.2023 OF MANCHERRY POLICE STATION Annexure A2 A TRUE COPY OF THE FINAL REPORT DATED 21.03.2023 IN 347/2023 OF MANCHERRY POLICE STATION, MALAPPURAM Crl.M.C. No.34 /24 & Conn. Cases -:142:- APPENDIX OF CRL.MC 10185/2023 PETITIONER'S ANNEXURES Annexure A1 A DOWNLOADED COPY OF THE FIR NO 861/2023 DATED 30.06.2023 OF TIRUR POLICE STATION Annexure A2 A TRUE COPY OF THE FINAL REPORT DATED 01.07.2023 IN CRIME NO 861/2023 OF TIRUR POLICE STATION, MALAPPURAM Crl.M.C. No.34 /24 & Conn. Cases -:143:- APPENDIX OF CRL.MC 10373/2023 PETITIONER'S ANNEXURES Annexure A A CERTIFIED COPY OF THE FINAL REPORT IN CRIME NO.425/2023 OF THE KARIPPUR POLICE STATION DATED, 16-6-2023 Annexure B A TRUE COPY OF THE ORDER OF THIS HON'BLE COURT IN CRL.M.C.NO.7479/2022 DATED, 24-
11-2022
Crl.M.C. No.34 /24 & Conn. Cases -:144:-
APPENDIX OF CRL.MC 10630/2023
PETITIONER'S ANNEXURES
Annexure A1 CERTIFIED COPY OF THE FIRST INFORMATION
REPORT IN CRIME NO. 0816 /2023
CHANGARAMKULAM POLICE STATION,
MALAPPURAM (DISTRICT) DATED 12-08-2023 Annexure A2 CERTIFIED COPY OF THE FINAL REPORT FILED BY INVESTIGATION OFFICER IN CRIME NO.0816 /2023 CHANGARAMKULAM POLICE STATION, MALAPPURAM (DISTRICT) DATED 13- 08-2023 Annexure A3 THE TRUE COPY OF THE ORDER IN CRL MC NO.
7479/2022 OF THIS HON'BLE COURT DATED 24-11-2022 Crl.M.C. No.34 /24 & Conn. Cases -:145:- APPENDIX OF CRL.MC 10717/2023 PETITIONER'S ANNEXURES Annexure-I TRUE COPY OF THE FIR IN CRIME NO.
805/2023 OF KONDOTTY POLICE STATION Annexure -II CERTIFIED COPY OF THE FINAL REPORT IN CRIME NO. 805/2023 OF KONDOTTY POLICE STATION Annexure-III A TRUE COPY OF THE ORDER DATED 08.09.2023 IN CRL MC NO. 6451/2023 PASSED BY THIS HONOURABLE COURT Crl.M.C. No.34 /24 & Conn. Cases -:146:- APPENDIX OF CRL.MC 10720/2023 PETITIONER'S ANNEXURES Annexure-I TRUE COPY OF THE FIR IN CRIME NO.
847/2023 DATED 13/7/23 OF KONDOTTY POLICE STATION Annexure -II CERTIFIED COPY OF THE FINAL REPORT IN CRIME NO. 847/2023 DATED 14/7/23 OF KONDOTTY POLICE STATION Annexure-III A TRUE COPY OF THE ORDER DATED 08.09.2023 IN CRL MC NO. 6451/2023 PASSED BY THIS HONOURABLE COURT Crl.M.C. No.34 /24 & Conn. Cases -:147:- APPENDIX OF CRL.MC 10727/2023 PETITIONER'S ANNEXURES Annexure-I TRUE COPY OF THE FIR IN CRIME NO.
203/2023 OF KARIPPUR POLICE STATION Annexure-II CERTIFIED COPY OF THE FINAL REPORT IN CRIME NO. 203/2023 OF KARIPPUR POLICE STATION Annexure-III A TRUE COPY OF THE ORDER DATED 08.09.2023 IN CRL MC NO. 6451/2023 PASSED BY THIS HONOURABLE COURT Crl.M.C. No.34 /24 & Conn. Cases -:148:- APPENDIX OF CRL.MC 10737/2023 PETITIONER'S ANNEXURES Annexure A A TRUE COPY OF THE FINAL REPORT IN CRIME NO.590/2023 OF THE VAZHAKKAD POLICE STATION Annexure B A TRUE COPY OF THE SIMILAR ORDER OF THIS HON'BLE COURT IN CRL.M.C.NO.7479/2022 DATED 24-11-2022 Crl.M.C. No.34 /24 & Conn. Cases -:149:- APPENDIX OF CRL.MC 10785/2023 PETITIONER'S ANNEXURES ANNEXURE A 1 TRUE COPY OF FINAL REPORT SUBMITTED BY THE INSPECTOR OF POLICE, PARAPPANANGADI POLICE STATION DATED 18.3.2023 IN CRIME NO. 291/2023 ANNEXURE A 2 TRUE COPY OF SUMMONS ISSUED TO THE PETITIONER DATED 19-08-2023 BY JUDICIAL FIRST CLASS MAGISTRATE-I, PARAPPANANGADI.
ANNEXURE A 3 TRUE COPY OF ORDER DATED 24.11.2022 IN CRL M.C. NO. 7479/2022 PASSED BY THIS HONOURABLE COURT.
ANNEXURE A 4 TRUE COPY OF ORDER DATED 20.6.2023 IN CRL M.C. NO. 4779/2023 PASSED BY THIS HONOURABLE COURT.
ANNEXURE A 5 TRUE COPY OF ORDER DATED 8.9.2023 IN CRL. M.C. NO. 6451/2023 PASSED BY THIS HONOURABLE COURT.
Crl.M.C. No.34 /24 & Conn. Cases -:150:-APPENDIX OF CRL.MC 10893/2023 PETITIONER'S ANNEXURES Annexure A1 THE TRUE COPY OF THE FIR IN CRIME NO.
510/2023 DATED 18.06.2023 OF VAZHAKKAD POLICE STATION Annexure A2 THE CERTIFIED COPY OF FINAL REPORT IN CRIME NO. 510/2023 DATED 30.06.2023 OF VAZHAKKAD POLICE STATION Annexure A3 THE TRUE COPY OF THE ORDER DATED 24.11.2022 IN CRL.MC NO. 7479/2022 Annexure A4 THE TRUE COPY OF THE ORDER DATED 19.09.2023 IN CRL MC NO. 6393/2023 Crl.M.C. No.34 /24 & Conn. Cases -:151:- APPENDIX OF CRL.MC 10961/2023 PETITIONER'S ANNEXURES Annexure A1 CERTIFIED COPY OF FIRST INFORMATION REPORT DATED 24.11.2022 IN CRIME NO.1540/2022 OF HOSDURG POLICE STATION Annexure A2 CERTIFIED COPY OF FINAL REPORT ALONG WITH MEMO OF EVIDENCE IN CRIME NO.1540/2022 REGISTERED AS CC NO.2430/2022 ON THE FILES OF JFCM-I, HOSDURG Annexure A3 TRUE COPY OF ORDER IN CRL.M.C NO.
7479/2022 OF THE HIGH COURT OF KERALA DATED 24.11.2022 Crl.M.C. No.34 /24 & Conn. Cases -:152:- APPENDIX OF CRL.MC 11026/2023 PETITIONER'S ANNEXURES Annexure -A1 A TRUE COPY OF THE FIR IN CRIME NO.
657/2023 OF TANUR POLICE STATION, MALAPPURAM DISTRICT, AND DATED 09-06- 2023 Annexure A2 A TRUE COPY OF THE FINAL REPORT IN C.C 936/2023 IN CRIME NO. 657/2023 TANUR POLICE STATION, MALAPPURAM, PENDING BEFORE JUDICIAL FIRST CLASS MAGISTRATE, COURT -I, PARAPPANANGADI, DATED 10-06- 2023 Annexure -A3 A TRUE COPY OF ORDER IN CRL. M.C 7479/2022 Annexure-A4 A TRUE COPY ORDER IN CRL .M.C 4504/2023 Crl.M.C. No.34 /24 & Conn. Cases -:153:- APPENDIX OF CRL.MC 11046/2023 PETITIONER'S ANNEXURES Annexure 1 CERTIFIED COPY OF FIR IN CRIME NO 454/2023 OF PERINTHALMANNA POLICE STATION Annexure 2 CERTIFIED COPY OF FINAL REPORT IN CRIME NO 454/2023 OF PERINTHALMANNA POLICE STATION Crl.M.C. No.34 /24 & Conn. Cases -:154:- APPENDIX OF CRL.MC 11099/2023 PETITIONER'S ANNEXURES Annexure A1 CERTIFIED COPY OF THE FINAL REPORT DATED 03.07.2023 IN CRIME NO.777/2023 OF MANJERI POLICE STATION Annexure A2 TRUE COPY OF THE ORDER DATED 24-11-2022 IN CRL.M.C.NO.7479 OF 2022 Crl.M.C. No.34 /24 & Conn. Cases -:155:- APPENDIX OF CRL.MC 11192/2023 PETITIONER'S ANNEXURES Annexure A FIRST INFORMATION REPORT FILED IN CRIME NO. 669/2023 PERUMPADAPP POLICE STATION DATED 07/08/2023 Annexure B FINAL REPORT AND TYPED COPY OF 2ND PAGE OF FINAL REPORT Annexure C TRUE COPY OF THE ORDER DATED 24/11/2022 IN CRL. M.C NO. 7479/2022 Crl.M.C. No.34 /24 & Conn. Cases -:156:- APPENDIX OF CRL.MC 11304/2023 PETITIONER'S ANNEXURES Annexure A1 THE CERTIFIED COPY OF THE FIR IN CRIME NO. 776 / 2023 OF PERUMBADAPPU/ANDATHOD POLICE STATION DATED 22-09-2023 Annexure A2 THE CERTIFIED COPY OF THE FINAL REPORT IN CRIME NO.776/2023 OF PERUMBADAPPU/ANDATHOD POLICE STATION DATED 23.09.2023 Annexure A3 THE TRUE COPY OF THE ORDER IN CRL.M.C.NO. 7479/2022 OF THIS HON'BLE COURT DATED 24-11-2022 Crl.M.C. No.34 /24 & Conn. Cases -:157:- APPENDIX OF CRL.MC 11318/2023 PETITIONER'S ANNEXURES Annexure A1 CERTIFIED COPY OF THE FIRST INFORMATION REPORT DATED 3.05.2023 IN CRIME NO:
411/2023 PENDING BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT, PONNANI, Annexure A2 THE CERTIFIED COPY OF THE FINAL REPORT IN CRIME NO. 411/2023 DATED 3.05.2023 PENDING BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE-PONNANI, MALAPPURAM Crl.M.C. No.34 /24 & Conn. Cases -:158:- APPENDIX OF CRL.MC 11324/2023 PETITIONER'S ANNEXURES Annexure A1 CERTIFIED COPY OF THE FIRST INFORMATION REPORT DATED 19/08/2023 IN CRIME NO. 1207/2023 OF PERINTHALMANNA POLICE STATION Annexure A2 CERTIFIED COPY OF THE FINAL REPORT DATED 20/08/2023 IN C.C. NO. 1207/2023 Annexure A3 TRUE COPY OF THE ORDER DATED 24/11/2022 IN CRL.MC. NO. 7479/2022