Mohammed Qasim vs State Of Kerala on 7 August, 2023

[Cites 0, Cited by 0]

Kerala High Court

Mohammed Qasim vs State Of Kerala on 7 August, 2023

Bench: V Raja Vijayaraghavan

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
           Monday, the 7th day of August 2023 / 16th Sravana, 1945
                            CRL.MC NO. 919 OF 2023
             CRIME NO.2793/2019 OF PALA POLICE STATION, KOTTAYAM
     CC 178/2021 OF JUDICIAL MAGISTRATE OF FIRST CLASS, PALA, KOTTAYAM
PETITIONERS/ACCUSED:

  1. MOHAMMED QASIM, AGED 57 YEARS, S/O. HYDER, VALIAPEEDIAKKAL,
     PARACKAL, KALPAKKAM CHERI POST, MALAPPURAM DISTRICT, PIN-676551
  2. JOSEPH K V, AGED 64 YEARS, S/O VARGHESE K V, KUNNATH HOUSE, TURKY
     BAZAR, KALPETTA, WAYANAD, PIN-673121
  3. MARTIN T D, AGED 57 YEARS, S/O DEVASSIA, THENGUNTHOTTATHIL HOUSE,
     KODENCHERY, KOZHIKODE, PIN-673580

RESPONDENTS/STATE/DEFACTO COMPLAINANT:

  1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
     KERALA, PIN-682031(CRIME NO 2793/2019 OF PALA POLICE STATION,
     KOTTAYAM DISTRICT)
  2. JOHNSON, AGED 46 YEARS, S/O GEORGE, KURINJANKULATH VEEDU,
     CHOVOORKARA, THALANAD VILLAGE, PIN-686580


     This Criminal Misc. case coming on for orders, upon persuing the
petition and upon hearing the arguments of M/S. S.RAJEEV, V.VINAY,
M.S.ANEER, SARATH K.P., PRERITH PHILIP JOSEPH & ANILKUMAR C.R., Advocates
for the petitioners and of PUBLIC PROSECUTOR for R1, M/S. BABY THOMAS,
GEORGE T.J, INDRAJITH S KAIMAL, ALBERTHOVE FRANCIS.M.G. & ALICIA JOSE,
Advocates for R2, the court passed the following:
                        RAJA VIJAYARAGHAVAN V, J.
                      -------------------------------------
                         Crl.M.C No.919 of 2023
                   -------------------------------------------
                  Dated this the 7th day of August, 2023

                                    ORDER

Sri.Baby Thomas, the learned counsel appears for the 2nd respondent. Crl.M.A No.1 of 2023 Heard Sri.V.Vinay, the learned counsel appearing for the petitioners and gone through Annexure II copy of the final report.

Sri.Vinay, the learned counsel appearing for the petitioners, submits that the 4th accused was nominated as Chief Judge of the Javelin throw competition and the 3rd accused/the 3rd petitioner herein, was nominated as Chief Judge of the hammer throw competition. It is submitted that the 4th accused had approached this Court, and a learned Single Judge of this Court by order dated 04.01.2022 had quashed the proceedings insofar as the 4th accused is concerned.

Having regard to the submissions advanced by the learned counsel, there will be an interim order, as prayed for, for a period of two weeks.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE IAP

Unlock Advanced Research with PRISMAI

Kerala High Court