ABDUL RAZAK Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayer in Crl.M.C. No. 6922/2019 is to quash the entire proceedings emanating from the impugned criminal proceedings in respect of Crime No. 618/2019 of Fort Kochi Police Station. Crl.M.C. No. 3790/2019 has been filed by the very same accused and in the said petition he challenges the interlocutory order passed by the court below concerned, rejecting the plea of the petitioner to get interim custody of the seized mobile phone. As the matters are connected, these cases are disposed of on the basis of this common order.

(2.) The prayer in the above Crl.M.C. No. 6922/2019 is as follows:

(3.) Heard Smt. Amrin Fathima, learned counsel appearing for the petitioner accused and Sri Amjad Ali, learned Prosecutor appearing for the 1st respondent State. Though the 2nd respondent lady defacto complainant has been duly served, there is no appearance for that party.