Kerala High Court
Mastiguda Aboobacker vs National Investigation Agency (N.I.A) on 23 November, 2020
Author: A. Hariprasad
Bench: A.Hariprasad, M.R.Anitha
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.HARIPRASAD
&
THE HONOURABLE MRS. JUSTICE M.R.ANITHA
MONDAY, THE 23RD DAY OF NOVEMBER 2020 / 2ND AGRAHAYANA, 1942
Crl.MC.No.5149 OF 2020(C)
AGAINST THE ORDER/JUDGMENT IN CRL.M.P. 78/2016 IN SC 2/2013
(N.I.A.) DATED 24-05-2016 OF SPECIAL COURT FOR TRIAL OF NIA
CASES,ERNAKULAM
PETITIONER/ACCUSED NO.4:
MASTIGUDA ABOOBACKER,
S/O.UMMER (LATE), AKKARAMEL HOUSE, HOSDURG,
KADAPPURAM P.O., KANHANGAD, KASARAGOD DISTRICT, PIN
- 671 315.
BY ADVS.
SRI.MANU TOM
SRI. JITHIN. K.R
SRI.BALU TOM
SRI.SHYAM ARAVIND
RESPONDENT/COMPLAINANT:
NATIONAL INVESTIGATION AGENCY (N.I.A),
REPRESENTED BY THE STANDING COUNSEL, KATHRIKADAV,
KALOOR, ERNAKULAM.
R1 BY ADV. SHRI.P.VIJAYAKUMAR, ASG OF INDIA
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
23.11.2020, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.M.C.No.5149/2020
2
A. HARIPRASAD & M.R.ANITHA, JJ.
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Crl.M.C.No.5149 of 2020
---------------------------------
Dated this the 23rd day of November, 2020
ORDER
A. Hariprasad, J.
Heard the learned counsel for the petitioner and the learned Central Government Standing Counsel appearing for the respondent.
It is submitted by the learned counsel that the sole petitioner, who is the 4th accused in S.C.N.2/2013/N.I.A. pending before the Special Court for Trial of NIA Cases, Ernakulam, has died and therefore the petition has become infructuous. The submission is recorded and the petition is dismissed as infructuous.
Sd/-
A.HARIPRASAD JUDGE Sd/-
M.R.ANITHA
Shg JUDGE