Kerala High Court
Shameel.S vs Superintendent Of Police on 9 March, 2026
Author: C.S.Dias
Bench: C.S.Dias
CRL.MC NO. 1879 OF 2026 1 2026:KER:21267
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
MONDAY, THE 9TH DAY OF MARCH 2026 / 18TH PHALGUNA, 1947
CRL.MC NO. 1879 OF 2026
PETITIONERS/ACCUSED NOS 1 AND 2 :
1 SHAMEEL.S
AGED 56 YEARS
RESIDING AT NEHAS, PANGALUKADU, KADAKKAL, KOLLAM
DISTRICT- ., PIN - 691536
2 BINUJA K N
AGED 49 YEARS
W/O.SHAMEEL.S, RESIDING AT NEHAS, PANGALUKADU,
KADAKKAL, KOLLAM DISTRICT- ., PIN - 691536
BY ADV SRI.AKHIL SUSEENDRAN
RESPONDENTS/COMPLAINANT :
1 SUPERINTENDENT OF POLICE
DISTRICT POLICE OFFICE, THIRUVANANTHAPURAM RURAL,
VIKAS BHAVAN, PMG, THIRUVANANTHAPURAM DISTRICT-,
PIN - 695033
2 DEPUTY SUPERINTENDENT OF POLICE
, ATTINGAL DYSP OFFICE, ATTINGAL.P.O,
THIRUVANANTHAPURAM DISTRICT-, PIN - 695101
3 THE STATION HOUSE OFFICER
ATTINGAL POLICE STATION, ATTINGAL.P.O,
THIRUVANANTHAPURAM DISTRICT- ., PIN - 695101
4 REGIONAL TRANSPORT OFFICER
ATTINGAL REGIONAL TRANSPORT OFFICE, ANSAR COMPLEX,
NH 47, TB JUNCTION-HOSPITAL JUNCTION ROAD, MAMAM,
ATTINGAL, THIRUVANANTHAPURAM DISTRICT, PIN -
695104
5 SUB INSPECTOR OF POLICE
CRL.MC NO. 1879 OF 2026 2 2026:KER:21267
ATTINGAL POLICE STATION, ATTINGAL.P.O,
THIRUVANANTHAPURAM DISTRICT-., PIN - 695010
OTHER PRESENT:
SR PP SRI C S HRITHWIK
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 09.03.2026, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
CRL.MC NO. 1879 OF 2026 3 2026:KER:21267
C.S.DIAS, J.
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CRL.MC NO. 1879 OF 2026
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Dated this the 9th day of March, 2026
ORDER
The criminal miscellaneous case is filed to quash Annexures A1 and A2 infringement reports bearing Challan Nos. KL91870250923184215 and KL91870250929172057 dated 23.09.2025 and 29.09.2025 respectively.
2. The learned Public Prosecutor, on instructions, submits that, the Station House Officer, Attingal Police Station had conducted a detailed enquiry with regard to the above two challans, and has cancelled the challans issued to the petitioners as they were issued on a mistake of fact. Consequently, the entire proceedings leading to the issuance of the two challans have been dropped.
In light of the above submission, the Crl.M.C is closed.
Sd/-
SCB.09.03.26. C.S.DIAS, JUDGE CRL.MC NO. 1879 OF 2026 4 2026:KER:21267 APPENDIX OF CRL.MC NO. 1879 OF 2026 PETITIONER ANNEXURES Annexure A1 THE TRUE COPY OF THE INFRINGEMENT REPORT WITH CHALLAN NO. KL91870250923184215 DATED 23.09.2025 Annexure A2 THE TRUE COPY OF THE INFRINGEMENT REPORT WITH CHALLAN NO. KL91870250929172057 DATED 29.09.2025 Annexure A3 THE TRUE COPY OF THE GOOGLE MAP IMAGE OF THE PLACE OF OCCURRENCE MENTIONED IN ANNEXURE A1 Annexure A4 THE TRUE COPY OF THE GOOGLE MAP IMAGE OF THE PLACE OF OCCURRENCE MENTIONED IN ANNEXURE A2 Annexure A5 THE TRUE COPY OF THE RTI APPLICATION PREFERRED BY THE PETITIONER BEFORE THE PUBLIC INFORMATION OFFICER, ATTINGAL POLICE STATION DATED 03/10/2025 Annexure A6 THE TRUE COPY OF THE REPLY TO ANNEXURE A5 ISSUED BY THE PUBLIC INFORMATION OFFICER, ATTINGAL POLICE STATION Annexure A7 THE PICTURE OF VIOLATION SHOWN IN ANX A1 Annexure A8 THE PICTURE OF VIOLATION SHOWN IN ANX A2 Annexure A9 THE TRUE COPY OF THE UNTARRED SOIL PATHWAY TOWARDS THE SUB JAIL, ATTINGAL Annexure A10 THE TRUE COPY OF THE REPRESENTATION PREFERRED BEFORE THE 1ST RESPONDENT DATED 17.12.2025 Annexure A11 THE TRUE COPY OF THE REPRESENTATION PREFERRED BEFORE THE 2ND RESPONDENT DATED 17.12.2025 Annexure A12 THE TRUE COPY OF THE RC BOOK OF THE HYUNDAI CRETA CAR BEARING REGISTRATION NO. KL 24 M-0424