Srimagesh vs. State Of Kerala
Original PDF →It is submitted by the learned counsel for the petitioners that final report has been filed in Crime No.809 of 2019 of Thrissur West Police Station. As this Crl.M.C has been filed to quash the FIR, this petition is to be dismissed with liberty to challenge the final report, if so advised. SHIRCY V JUDGE smm
Crl.MC.No.4684 OF 2020(E) 4 APPENDIX PETITIONER'S/S EXHIBITS: ANNEXURE A1OF THE O.P.NO.751/2018 FILED BEFORE THE HON'BLE FAMILY COURT, THRISSUR. ANNEXURE A2OF THE OP NO.752/2018 FILED BEFORE THE HON'BLE FAMILY COURT, THRISSUR. ANNEXURE A3OF THE M.C.NO.209/2018 FILED BEFORE THE HON'BLE FAMILY COURT, THRISSUR. ANNEXURE A4OF THE COUNTER FILED BY THE 1ST PETITIONER IN O.P.NO.751/2020 BEFORE THE HON'BLE FAMILY COURT, THRISSUR. ANNEXURE A5OF THE COUNTER IN M.C.NO.209/2018 FILED BY THE 1ST PETITIONER BEFORE THE HON'BLE FAMILY COURT, THRISSUR. ANNEXURE A6 CERTIFIED COPY OF THE CRIMINAL COMPLAINT FILED BY THE DEFACTO COMPLAINANT BEFORE THE HON'BLE CHIEF JUDICIAL MAGISTRATE COURT, THRISSUR DATED 15.11.2019. ANNEXURE A7 CERTIFIED COPY OF THE FIR DATED 18.11.2019 IN CRIME NO.809/2019 THRISSUR WEST POLICE ON THE FILE OF THE LEARNED CHIEF JUDICIAL MAGISTRATE COURT, THRISSUR.
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.