Maheen M Vs State Of Kerala

High Court Of Kerala 27 Jan 2025 Writ Petition (Crl.) No.1331 Of 2024 (2025) 01 KL CK 0140

Bench: Division Bench

Result Published

Acts Referenced

Judgement Snapshot

Writ Petition (Crl.) No.1331 Of 2024

P.B.Suresh Kumar, J; Jobin Sebastian, J

B.R.Muraleedharan, K.V.Sanosh, K.V.Suresh, Neethu Nalinakshan, K.A. Anas

Allowed

Indian Penal Code, 1860 - Section 34, 323, 324, 341Kerala Anti-Social Activities (Prevention) Act, 2007 - Section 15, 15(1)(a)

Translate:

Sl.

No.",Crime No.,Police Station,Sections involved,Status of case

1,628/2019,Poovar,"U/s143, 147, 148, 149,

294(b), 341, 323, 324 and

308 IPC",Pending trial

2,150/2021,Poovar,"U/s 294(b), 324, 326, 308

and 34 IPC",Pending trial

3,1081/2022,Pozhiyoor,"U/s 294(b), 506(i), 34 IPC",Pending trial

4,359/2024,Poovar,"294(b), 341, 323, 324, 34 IPC",Pending trial

Feb
07
2026

Court News

Feb
07
2026

Court News

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Ck Citation: (2025) 01 KL CK 0140
Coram: P.B.Suresh Kumar, J; Jobin Sebastian, J
Bench: Division Bench
Advocates: B.R.Muraleedharan, K.V.Sanosh, K.V.Suresh, Neethu Nalinakshan, K.A. Anas
Result: Allowed

Indian Penal Code, 1860 - Section 34, 323, 324, 341Kerala Anti-Social Activities (Prevention) Act, 2007 - Section 15, 15(1)(a)

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