Dr.K.Keshavadas vs State Of Kerala
2021 Latest Caselaw 14285 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
              THE HONOURABLE MR. JUSTICE SUNIL THOMAS
   THURSDAY, THE 8TH DAY OF JULY 2021 / 17TH ASHADHA, 1943
                     OP(CRL.) NO. 685 OF 2016
AGAINST THE ORDER/JUDGMENT IN CRMP 494/2014 OF ENQUIRY COMR.&
                  SPECIAL JUDGE,KZD., KOZHIKODE
PETITIONER:

           DR.K.KESHAVADAS
           AGED 65, S/O. UNNIKRISHNAN NAIR, CORPORATE MANAGER
           OF DEVADHAR SCHOOLS, MALAPPURAM, RESIDING AT
           SATHYAGIRTI, MANNATHIPPOYYIL P.O, POOKKOTTUPADAM,
           MALAPPURAM DIST.

           BY ADVS.
           SRI.M.P.ASHOK KUMAR
           SMT.BINDU SREEDHAR

RESPONDENTS:

    1      STATE OF KERALA
           REP.BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA -
           682 031.

   *2      NIRMALA KUMAR
           S/O. MADHAVAN NAIR
           OORALATH VEEDU, KOVILAKATHUMURI, NILAMBUR,
           MALAPPURAM - 679 329

           * IMPLEADED AS ADDITIONAL 2ND RESPONDENT VIDE ORDER
           DATED 11/4/17 IN IA NO 444/2017 IN OP (CRL)
           685/2016.
           BY ADVS.
           GOVERNMENT PLEADER
           C.DINESH
           GOVERNMENT PLEADER
OTHER PRESENT:

           PP SMT.K.B SONY
    THIS   OP    (CRIMINAL)   HAVING   COME   UP   FOR   ADMISSION   ON
 OP(CRL.) NO. 685 OF 2016
                                    2


08.07.2021,      THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 OP(CRL.) NO. 685 OF 2016
                                        3



                                 JUDGMENT

Dated this the 08th day of July 2021

The petitioner being the Corporate Manager of the

Schools, challenges the FIR registered against him, arraying

as an accused. Pending the proceedings, it was reported by

the learned Special Government Pleader for Vigilance that

investigation did not reveal any material so as to lay charge

as against the petitioner herein.

2. It has now been reported that a report was filed on

25.03.2021 before the Vigilance and Special Court, Kozhikode

informing that the petitioner is not proposed to be

prosecuted. In the light of this report, I find that there is no

further scope for pursuing the Original Petition. This is

endorsed by the learned Counsel for the petitioner also.

Accordingly, the Original Petition is closed without

prejudice to the right of the petitioner to initiate appropriate

proceedings, if any further grievance survives.

Sd/-

SUNIL THOMAS

JUDGE SKP/9-7 OP(CRL.) NO. 685 OF 2016

APPENDIX OF OP(CRL.) 685/2016 PETITIONER'S EXHIBITS:

EXHIBIT P1 THE PHOTOCOPY OF THE PRIVATE COMPLAINT DATED 18.03.2014 BEFORE THE HON'BLE COURT OF ENQUIRY COMMISSIONER AND SPECIAL JUDGE (VIGILANCE ), MALAPPURAM.

EXHIBIT P2 THE PHOTOCOPY OF THE QUICK VERIFICATION REPORT DATED 22.06.2015 ISSUED BY THE HON'BLE COURT OF ENQUIRY COMMISSIONER AND SPECIAL JUDGE(VIGILANCE), THRISSUR.

EXHIBIT P3 THE PHOTOCOPY OF THE FIR NO.16/2016 DATED 11.11.2016 BEFORE THE HON'BLE COURT OF ENQUIRY COMMISSIONER AND SPECIAL JUDGE, KOZHIKODE.

RESPONDENT'S EXHIBITS:

ANNEXURE I TRUE COPY OF THE ORDER PASSED BY THE HON'BLE COURT OF ENQUIRY COMMISSIONER AND SPECIAL JUDGE, KOZHIKODE.

EXHIBIT R2(A) TRUE COPY OF THE RELEVANT PAGE OF THE PROCEEDINGS OF THE DISTRICT EDUCATIONAL OFFICE WANDOOR DATED 28-12-2013.

EXHIBIT R2(B) TRUE COPY OF THE OBJECTION FILED BY THE 2ND RESPONDENT ALONG WITH LIST OF DOCUMENTS.

EXHIBIT R2(C) TRUE COPY OF THE ADDITIONAL LIST OF DOCUMENTS FILED BY THE 2ND RESPONDENT.

TRUE COPY P.A. TO JUDGE