BharatTaxGST

Abdul Salam vs. State Of Kerala

Crl.MC/6602/2022HC KeralaGSTCNR KLHC01064706202207 December 2022Bench: HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.3 pages
AI SummaryDismissed

Held

The High Court dismissed the Crl.M.C. as not pressed, based on the submission made by the learned counsel for the petitioner.

Facts

The petitioner filed a Criminal Miscellaneous Case (Crl.M.C.) before the Kerala High Court. The case was listed for admission on the specified date.

Key Issues

The key issue was whether the Criminal Miscellaneous Case should be proceeded with, which became moot when the petitioner's counsel informed the court that the petition was not being pressed.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A. WEDNESDAY, THE 7TH DAY OF DECEMBER 2022 / 16TH AGRAHAYANA, 1944 CRL.MC NO. 6602 OF 2022 CRIME NO.0518/2021 OF THE KOPPAM POLICE STATION, PALAKKAD PETITIONER/ACCUSED: ABDUL SALAM AGED 51 YEARS S/O. ABDUL KADAR, SRAMBIKKAL HOUSE, CROWN 3-A, EDAPPALLY, ERNAKULAM, PIN – 682024 BY ADVS. M.K.ABOOBACKER D.M.NOWFAL RESPONDENT/STATE & DEFACTO COMPLAINANT: 1 STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA, PIN – 682031 2 SAKKEER HUSSAIN AGED 45 YEARS S/O. YOOSUF ORAVANTHODI HOUSE, KARINGANAD, VILAYUR,PALAKKAD, REP. BY POWER OF ATTORNEY HOLDER MUHAMMED SHERIF M. S/O. KUNJUMUHAMMED MOOCHIKKAL HOUSE, NELLIKKURISSI, MULANJOOR P.0., PALAKKAD, PIN – 679511 BY ADV SR PP SMT SREEJA V THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON 07.12.2022, THE COURT ON THE SAME DAY PASSED THE FOLLOWING: CRL.MC NO. 6602 OF 2022 2

The learned counsel for the petitioner submitted that the this Crl.M.C. is not pressed. Accordingly, this Crl.M.C is dismissed as not pissed. ZIYAD RAHMAN A.A. JUDGE scs

CRL.MC NO. 6602 OF 2022 3 APPENDIX OF CRL.MC 6602/2022 PETITIONER ANNEXURES

The judgment continues below.

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Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.