Thomas John Muthoot vs State Of Kerala
2021 Latest Caselaw 396 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                  THE HONOURABLE MR.JUSTICE V.G.ARUN

  WEDNESDAY, THE 06TH DAY OF JANUARY 2021 / 16TH POUSHA, 1942

                        Crl.MC.No.213 OF 2015

AGAINST THE JUDGMENT IN ST 506/2012 DATED 30-08-2014 OF JUDICIAL
             MAGISTRATE OF FIRST CLASS ,AMBALAPUZHA


PETITIONER:

               THOMAS JOHN MUTHOOT
               T.C.4/1008(1), KURAVANKONAM, KOWDIAR P.O.,
               THIRUVANANTHAPURAM.

               BY ADVS.
               SRI.C.M.STEPHEN
               SMT.JEAN ANNA STEPHEN

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
               KERALA, ERNAKULAM-682031.

      2        ASSISTANT LABOUR OFFICER
               AMBALAPPUZHA-688561.



               SR.PP.C.S.HRITHWIK

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
06.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
                             V.G.ARUN, J.

             ===========================
                    Crl.M.C. No.213 of 2015
             ===========================
               Dated this the 6th day of January, 2021

                                ORDER

The Crl.M.C is filed challenging the order passed in S.T.No.506 of

2012 of JFCM, Ambalapuzha. Being a Crl.M.C of the year 2015,

pertaining to a crime of 2014, a report was called for, from the

jurisdictional Magistrate Court. In the report, the learned Magistrate

has stated that the S.T itself was disposed of on 17.04.2019 by

imposing a fine of Rs.2100/- on the accused. In the circumstances,

nothing survives for consideration in the Crl.M.C and it is accordingly

dismissed.

Sd/-

V.G.ARUN JUDGE

lgk APPENDIX OF Crl.MC 213/2015 PETITIONER'S/S EXHIBITS:

ANNEXURE P1 ANNEXURE 1: TRUE COPY OF THE COMPLAINT FILED BEFORE THE JFMC AMBALAPPUZHA BY THE R2, UNDERB SEC.29(1)B OF THE KERALA SHOPS AND COMMERCIAL ESTABLISHMENTS ACT.

ANNEXURE P2 ANNEXURE 2 : TRUE COPY OF THE ORDER PASSED BY JFMC AMBALAPPUZHA IN CMP 2218/13 IN ST 506/12.

ANNEXURE P3 ANNEXURE 3 : TRUE COPY OF THE INSPECTION NOTE FILED BY THE R2 BEFORE JFMC DT.21-2- 2012.

ANNEXURE P4 ANNEXURE 4: TRUE COPY OF THE SHOW CAUSE NOTICE FILED BY THE R2 BEFORE JFMC DT.13-6- 2012.

ANNEXURE P5 ANNEXURE 5: TRUE COPY OF THE ADDRESS PROOF OF THE PETITIONER.

ANNEXURE P6 ANNEXURE 6 : TRUE COPY OF THE CERTIFICATE OF INCORPORATION OF M/S.MUTHOOT FINCROP LTD. ISSUED BY THE REGISTRAR OF COMPANY OF KERALA.

ANNEXURE P7 ANNEXURE 7: TRUE COPY OF THE CERTIFICATE ISSUED BY THE RESERVE BANK OF INDIA REGISTERING M/S.MUTHOOT FINCROP LTD. AS AN NON BANKING FINANCE COMPANY.

ANNEXURE P8 ANNEXURE 8 : TRUE COPY OF THE MISCELLANEOUS PETITION FILED BY THE PETITIONER BEFORE JFMC UNDER SECTION 251 AND 258 OF CRPC.