Kerala High Court
Thomas Daniel vs State Of Kerala on 18 February, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 18TH DAY OF FEBRUARY 2021 / 29TH MAGHA,1942
Crl.MC.No.5945 OF 2020(C)
CRIME NO.1605/2020 OF RANNI POLICE STATION, PATHANAMTHITTA AS PER
COMMON JUDGEMENT DATED 23-11-2020 IN WP(C) NO.18199 OF 2020 AND
CONNECTED CASES
PETITIONER/ACCUSED:
1 THOMAS DANIEL, S/O THE LATE DANIEL,
AGED 66 YEARS, INDIKKATTIL HOUSE, VAKAYAR P.O.,
KONNI, PATHANAMTHITTA, PIN 689 698 (NOW IN JUDICIAL
CUSTODY IN CONNECTION WITH CRIME NO.1740 OF 2020 OF
KONNI POLICE STATION AND CONNECTED CASES)
2 PRABHA THOMAS, W/O.DANIEL THOMAS,
AGED 61 YEARS, PERMANENTLY RESIDING AT INDIKKATTIL
HOUSE, VAKAYAR P.O., KONNI, PATHANAMTHITTA- 689 698
(NOW IN JUDICIAL CUSTODY IN CONNECTION WITH CRIME
NO.1740 OF 2020 OF KONNI POLICE STATION AND CONNECTED
CASES)
3 DR.RINU MARIAM THOMAS, D/O.THOMAS DANIEL,
AGED 35 YEARS, PERMANENTLY RESIDING AT INDIKKATTIL
HOUSE, VAKAYAR P.O., KONNI, PATHANAMTHITTA- 689 698
(NOW IN JUDICIAL CUSTODY IN CONNECTION WITH CRIME
NO.1740 OF 2020 OF KONNI POLICE STATION AND CONNECTED
CASES)
4 REBA MARY THOMAS, D/O.THOMAS DANIEL,
AGED 26 YEARS, PERMANENTLY RESIDING AT INDIKKATTIL
HOUSE, VAKAYAR P.O., KONNI, PATHANAMTHITTA-689 698
(NOW IN JUDICIAL CUSTODY IN CONNECTION WITH CRIME
NO.1740 OF 2020 OF KONNI POLICE STATION AND CONNECTED
CASES)
5 RIA ANN THOMAS, D/O.THOMAS DANIEL,
AGED 31 YEARS, PERMANENTLY RESIDING AT INDIKKATTIL
HOUSE, VAKAYAR P.O., KONNI, PATHANAMTHITTA-689 698
(NOW IN JUDICIAL CUSTODY IN CONNECTION WITH CRIME
NO.1740 OF 2020 OF KONNI POLICE STATION AND CONNECTED
CASES)
BY ADVS.
SRI.C.S.MANU
SHRI.S.K.PREMRAJ
Crl.MC.5945/2020, Crl.MC.178/2021 2
RESPONDENTS/COMPLAINANT:
1 STATE OF KERALA, REPRESENTED BY THE PUBLIC
PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM
2 STATE POLICE CHIEF
POLICE HEAD QUARTERS, VAZHUTHACAUD,
THIRUVANANTHAPURAM
PIN 695 010
3 SUPERINTENDENT OF POLICE
PATHANAMTHITTA, PIN 689 645
4 INSPECTOR OF POLICE,
RANNI POLICE STATION,
PATHANAMTHITTA DISTRICT, PIN 686 510
5 INSPECTOR OF POLICE
PULPALLY POLICE STATION,
WAYANAD DISTRICT, PIN 686 510
6 INSPECTOR OF POLICE
MEDICAL COLLEGE POLICE STATION,
THIRUVANANTHAPURAM DISTRICT, PIN 695 011
7 INSPECTOR OF POLICE
KATTAPANA POLICE STATION,
IDUKKI DISTRICT, PIN 685 515
PUBLIC PROSECUTOR SRI. E.C.BINEESH
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
18.02.2021, ALONG WITH Crl.MC.178/2021(B), WP(C).29041/2020(E),
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.5945/2020, Crl.MC.178/2021 3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 18TH DAY OF FEBRUARY 2021 / 29TH MAGHA,1942
Crl.MC.No.178 OF 2021(B)
CRIME NO.1115/2020 OF MEENANGADI POLICE STATION, WAYANAD AS PER
COMMON JUDGEMENT DATED 23-11-2020 IN WP(C) NO.18199 OF 2020 AND
CONNECTED CASES
PETITIONER/ACCUSED:
1 THOMAS DANIEL, S/O THE LATE DANIEL,
AGED 66 YEARS, INDIKKATTIL HOUSE, VAKAYAR P.O.,
KONNI, PATHANAMTHITTA, PIN-689 698, (NOW IN
JUDICIAL CUSTODY IN CONNECTION WITH CRIME NO 1740
OF 2020 OF KONNI POLICE STATION AND CONNECTED
CASES).
2 PRABHA THOMAS, W/O DANILE THOMAS, AGED 61 YEARS
PERMANENTLY RESIDING AT INDIKATTIL HOUSE,P.O
VAKAYAR, KONNI, PATHANAMTHITTA, PIN-686 698, (NOW
IN JUDICIAL CUSTODY IN CONNECTION WITH CRIME NO
1740 OF 2020 OF KONNI POLICE STATION AND CONNECTED
CASES)
3 DR. RINU MARIAM THOMAS, D/O THOMAS DANIEL,
AGED 35 YEARS, PERMANENTLY RESIDING AT INDIKATTIL
HOUSE,P.O VAKAYAR, KONNI, PATHANAMTHITTA, PIN-686
698, (NOW IN JUDICIAL CUSTODY IN CONNECTION WITH
CRIME NO 1740 OF 2020 OF KONNI POLICE STATION AND
CONNECTED CASES)
4 REBA MARY THOMAS, D/O THOMAS DANIEL,
AGED 26 YEARS, PERMANENTLY RESIDING AT INDIKATTIL
HOUSE,P.O VAKAYAR, KONNI, PATHANAMTHITTA, PIN-686
698 (NOW IN JUDICIAL CUSTODY IN CONNECTION WITH
CRIME NO 1740 OF 2020 OF KONNI POLICE STATION AND
CONNECTED CASES)
5 RIA ANN THOMAS, D/O THOMAS DANIEL,AGED 31 YEARS
PERMANENTLY RESIDING AT INDIKATTIL HOUSE,P.O
VAKAYAR, KONNI, PATHANAMTHITTA, PIN-686 698, (NOW
IN JUDICIAL CUSTODY IN CONNECTION WITH CRIME NO
1740 OF 2020 OF KONNI POLICE STATION AND CONNECTED
CASES)
Crl.MC.5945/2020, Crl.MC.178/2021 4
BY ADV. SRI.C.S.MANU
RESPONDENTS/COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM
2 STATE POLICE CHIEF,
POLICE HEAD QUARTERS, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN-695 010.
3 SUPERINTENDENT OF POLICE,
PATHANAMTHITTA, PIN-689 645.
4 SUPERINTENDENT OF POLICE,
WAYANAD, PIN-673 121.
5 INSPECTOR OF POLICE,
MEENANGADI POLICE STATION,
WAYANAD DISTRICT, PIN-673 591.
6 INSPECTOR OF POLICE,
MOOZHIYAR POLICE STATION,
PATHANAMTHITTA DISTRICT, PIN-689 001.
7 INSPECTOR OF POLICE,
PETTAH POLICE STATION,
THIRUVANANTHAPURAM, PIN-695 024.
8 INSPECTOR OF POLICE,
PANDALAM POLICE STATION,
PATHANAMTHITTA DISTRICT, PIN-685 553.
9 INSPECTOR OF POLICE,
IRINJALAKUDA POLICE STATION, PIN-680 121.
10 CENTRAL BUREAU OF INVESTIGATION, KOCHI, REPRESENTED
BY ITS SUPERINTENDENT OF POLICE, PIN-682017
R1-9 BY SRI.K.V.SOHAN, STATE ATTORNEY
PUBLIC PROSECUTOR SRI.RAMESH CHAND, SRI.E.C.BINEESH
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
18.02.2021, ALONG WITH Crl.MC.5945/2020(C), WP(C).29041/2020(E),
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.5945/2020, Crl.MC.178/2021 5
ORDER
The learned counsel for the petitioners sought
permission to withdraw the Crl.M.Cs.. Permission
granted. Both the Crl.M.Cs. are dismissed as
withdrawn.
Sd/-
P.SOMARAJAN
JUDGE
msp
Crl.MC.5945/2020, Crl.MC.178/2021 6
APPENDIX OF Crl.MC 5945/2020
PETITIONER'S/S ANNEXURES:
ANNEXURE A1 TRUE COPY OF THE COMMON JUDGMENT DATED
23.11.2020 IN W.P.(C) NO.18199 OF 2020 AND
CONNECTED CASES PASSED BY THIS HON'BLE
COURT.
ANNEXURE A2 TRUE COPY OF NOTICE DATED 5.12.2020 ISSUED
BY THE PETITIONERS' COUNSEL TO THE 2ND
RESPONDENT
ANNEXURE A2(A) TRUE COPY OF THE POSTAL RECEIPT DATED
5.12.2020 OBTAINED FROM THE HEAD POST
OFFICE, ERNAKULAM FOR HAVING DESPATCHED
ANNEXURE A-2
ANNEXURE A3 TRUE COPY OF THE FIR IN CRIME NO1717/2020
OF RANNY POLICE STATION, PATHANAMTHITTA
DISTRICT.
ANNEXURE A-4 TRUE COPY OF THE FIR IN CRIME NO.865 OF
2020 OF PULPALLY POLICE STATION, WAYANAD
DISTRICT
ANNEXURE A-5 TRUE COPY OF THE ORDER DATED 22.12.2020 IN
R.P.NO.992 OF 2020 IN W.P.(C) NO.18199 OF
2020 PASSED BY THIS HON'BLE COURT.
RESPONDENTS ANNEXURES:NIL
Crl.MC.5945/2020, Crl.MC.178/2021 7
APPENDIX OF Crl.MC 178/2021
PETITIONER'S/S EXHIBITS:
ANNEXURE A1 TRUE COPY OF THE COMMON JUDGMENT DATED
23.11.2020 IN WPC NO 18199 OF 2020 AND
CONNECTED CASES PASSED BY THIS HON'BLE
COURT
ANNEXURE A2 TRUE COPY OF THE NOTICE DATED 5.12.2020
ISSUED BY THE PETITIONERS COUNSEL TO THE
2ND RESPONDENT
ANNEXURE A2(A) TRUE COPY OF THE POSTAL RECEIPT DATED
5.12.2020 OBTAINED FROM THE HAD POST
OFFICE, ERNAKULAM FOR HAVING DISPATCHED
ANNEXURE A-2.
ANNEXURE A3 TRUE COPY OF THE ORDER DATED 22.12.2020 IN
R.P NO 992 OF 2020 IN WPC NO 18199 OF 2020
PASSED BY THIS HON'BLE COURT
RESPONDENTS ANNEXURES:NIL
//TRUE COPY//
P.A. TO JUDGE
