Kerala High Court
For Information Purpose Only vs State Of Kerala on 16 April, 2021
Crl.M.Appl/1/2021 IN Crl.MC 2234/2021 1/4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
Friday,the 16th day of April 2021/26th Chaithra, 1943
Crl.M.Appl/1/2021 IN Crl.MC/2234/2021
CRIME NO.1775/2020 OF Keezhvaipur Police Station , Pathanamthitta
PETITIONERS/PETITIONERS IN CRL.MC:
1. For information purpose only
ISRAYEL THOMAS,AGED 80 YEARS
(PRESIDENT), VENPARAMBIL HOUSE, NIRANAM P.O., THIRUVALLA.
2. THOMAS ABRAHAM (SECRETARY)
KURUDAMANNIL HOUSE, THURUTHIKKADU P.O., MALLAPPALLY
3. MAMMAN MATHAI
PLOT NO.200 NGEF LAYOUT, BANGLORE - 94
4. A.J. GEORGE
MARRETMADAM, THIRUVALLA.
5. SAMUEL KRISHNAMOORTHI
GRACE HOSPITAL, CHANGANACHERRY.
6. ANNA MAMMAN MATHAI
PLOT NO.200 NGEF LAYOUT, BANGLORE - 94
7. LEELA JOHN
PLOT NO.200 NGEF LAYOUT, BANGLORE - 94
8. ASHA ABRAHAMN
MARRETMADAM, THIRUVALLA
9. BABU VALIYAVEEDAN (TREASURER)
VALIVEETTIL HOUSE, NEERATTUPURAM P.O.
10. ANNA LETHA SAMUEL
POOVAKKATTU HOUSE, NEAR FIRE STATION,
CHANGANACHERRY.
11. LIJO VARGHESE
MULLAKKAL, MALLAPPALLY VEST P.O.,
12. DEEPA SOOSAN OOMMAN
KULATHINKAROTTU HOUSE, MANAKKALA P.O., ADOOR
13. SUNIL MATHEW PHILIP
REG. NO.(CA/2015/73347), GRACE COTTEGE,
ANJILITHANAM P.O.,KAVIYOOR, THIRUVALLA 689582
14. VISHAKH KURIAN ZACHARIA
REG.NO.(CA/2015/73347), GRACE COTTAGE,
ANJILITHANAM P.O., KAVIYOOR, THIRUVALLA 689 582
RESPONDENTS/RESPONDENTS CRL.M.C:
1. STATE OF KERALA
REP.BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM 682 031
2. THE CRICLE INSPECTOR OF POLICE
KEEZHVAIPUR POLICE STATION, KEEZHVAIPUR,
PATHANAMTHITTA 689 587
3. EBI THOMAS
VELLIYAMPARALLIL KEEZHVAIPUR P.O., M,
Crl.M.Appl/1/2021 IN Crl.MC 2234/2021 2/4
MALLAPPALLY TALUK PATHANAMTHITTA 689 587
Petition praying that in the circumstances stated therein the High Court be
pleased to stay all further proceedings in pursuance of Annexure-II FIR No.1775/2020
of Keezhvaipur Police Station, pending disposal of Criminal Miscellaneous Case.
This petition coming on for orders upon perusing the petition and upon hearing
the arguments of M/S. LIJI.J.VADAKEDOM, REXY ELIZABETH THOMAS &
RAJEEV JYOTHISH GEORGE, Advocates for the petitioners and the PUBLIC
PROSECUTOR for the 1st & 2nd respondents, the court passed the following:
For information purpose only
agk
BECHU KURIAN THOMAS, J.
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
Crl.M.C.No.2234 of 2021
&
Crl.M.A.No.1 of 2021
=-=-=-=-=-=-=-=-=-=-=-=-=-=
Dated this the 16th day of April, 2021
For information
ORDER
purpose only
Crl.M.C.No.2234 of 2021
Admit. Learned Public Prosecutor take notice on behalf of
respondents 1 and 2. Issue notice to the 3 rd respondent.
Crl.M.A.No.1 of 2021
It is seen from Annexure VI judgment that this Court had
observed that the Association has been dealing with the affairs of the
educational institution for the last four to five decades. In view of the
above observation of this Court, prima facie I am of the view that
there is merit in the contentions advanced by the petitioners that the
FIR, as registered, does not make out any offence as alleged.
In view of the above, there will be an interim stay of all
further proceedings in F.I.R. No.1775 of 2020 of Keezhvaipur Police
Station for a period of three months.
Sd/-
BECHU KURIAN THOMAS, JUDGE
RKM
/true copy/ Sd/- ASSISTANT REGISTRAR
KLHC010273052021 4/4
ANNEXURE II - THE CERTIFIED COPY OF THE FIR IN CRIME NO.1775/2020 DATED 21.12.2020 OF
KEEZHVAIPUR POLICE STATION.
ANNEXURE VI - THE COPY OF THE JUDGEMENT DATED 26/05/2015 IN FAO NO.165/2011 BEFORE
THE HONOURABLE HIGH COURT OF KERALA
For information purpose only
