Kerala High Court
Abdul Hameed.A.K vs Food Inspector on 21 October, 2010
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MRS. JUSTICE MARY JOSEPH
WEDNESDAY, THE 25TH DAY OF NOVEMBER 2015/4TH AGRAHAYANA, 1937
Crl.MC.No. 951 of 2014 ()
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AGAINST THE ORDER IN Crl.MC 1383/2010 of HIGH COURT OF KERALA DATED
21-10-2010
AGAINST THE JUDGMENT IN CC 189/2008 of J.M.F.C.-III,TRIVANDRUM DATED
15-05-2008
PETITIONER(S)/2ND ACCUSED:
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ABDUL HAMEED.A.K
T.C.25/2238, HOTEL HIGHLAND, THAMPANOOR
THAMPANOOR.P.O., THIRUVANANTHAPURAM.
BY ADVS.SRI.T.A.SHAJI (SR.)
SRI.M.A.ASIF
RESPONDENT(S)/RESPONDENTS/COMPLAINANT & STATE:
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1. FOOD INSPECTOR
CORPORATION OF THIRUVANANTHAPURAM
THIRUVANANTHAPURAM. PIN-695 001.
2. STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR
HIGH COURT OF KERALA, ERNAKULAM.
BY PUBLIC PROSECUTOR SRI.GITHESH. R
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
25-11-2015, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No. 951 of 2014 ()
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APPENDIX
PETITIONER(S)' EXHIBITS
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ANNEXURE A- TRUE COPY OF THE COMPLAINT DATED 15.5.2008 IN
C.C.NO.189/2008 ON THE FILE OF THE JUDICIAL FIRST CLASS
MAGISTRATE COURT-III, THIRUVANANTHAPURAM.
ANNEXURE A1- TRUE COPY OF THE MAHAZAR DATED 25.1.2008.
ANNEXURE B- TRUE COPY OF THE REPORT OF THE PUBLIC ANALYST DATED
7.3.2008.
ANNEXURE C- TRUE COPY OF THE CERTIFICATE FROM THE CENTRAL FOOD
LABORATORY DATED 19.07.2008.
ANNEXURE D- TRUE COPY OF THE JUDGMENT DATED 21.10.2010 IN
CRL.M.C.NO.1383 OF 2010 OF THIS HON'BLE COURT.
RESPONDENT(S)' EXHIBITS NIL
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//TRUE COPY//
P.A TO JUDGE
vdv
MARY JOSEPH, J.
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Crl.M.C No.951 of 2014
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Dated this the 25th day of November, 2015
ORDER
Learned counsel for the petitioner seeks permission of this Court to withdraw the Crl.M.C. Permission is granted and the Crl.M.C is dismissed as withdrawn.
Sd/-
MARY JOSEPH, JUDGE vdv