P.D.Anilkumar vs The State Of Kerala
2021 Latest Caselaw 13134 Ker

Crl.MC No.4411/2020                                   1/2

                                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                  PRESENT
                                   THE HONOURABLE MRS. JUSTICE SHIRCY V.

                        WEDNESDAY, THE 23RD DAY OF JUNE 2021 / 2ND ASHADHA, 1943
                                          CRL.MC NO. 4411 OF 2020

                           CRIME NO.107/2020 OF Thankamani Police Station, Idukki

PETITIONERS/ACCUSED:


          1. P.D.ANILKUMAR AGED 47 YEARS S/O DAMODARAN, PUNNAKKAL HOUSE, CHEMBAKAPPARA

          P.O.ERATTAYAR VIA, IDUKKI

          2. MATHEW JOSEPH, AGED 999 YEARS SHAWRAYAMKUZHIYIL HOUSE, CHEMBAKAPPARA P.O.ERATTAYAR

          VIA, IDUKKI

          3. DAS MADHAVAN, AGED 999 YEARS KANDATHIL HOUSE, CHEMBAKAPPARA P.O.ERATTAYAR VIA,

          IDUKKI

          4. SIJU @ JOSE THOMAS, AGED 999 YEARS PULIYANKAL HOUSE, CHEMBAKAPPARA P.O.ERATTAYAR

          VIA, IDUKKI


RESPONDENTS/COMPLAINANT:


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

          ERNAKULAM-682 031.

          2. STATION HOUSE OFFICER, POLICE STATION, THANKAMANY, IDUKKI DISTRICT-685 515.


           This Crl.MC coming for orders upon perusing the petition and upon
         hearing the arguments of DR.GEORGE ABRAHAM, Advocate for the
         petitioners, and the PUBLIC PROSECUTOR for the respondents, he
         court passed the following:
                                                  ORDER

Learned Public Prosecutor is directed to file a statement to the effect that the defacto complainant namely Smt. Aniyamma Jose is not having an extent of 4.97 acres of property in survey No.1/1 of Erattayar Village as claimed by her and if so whether the petitioners have committed any offence as alleged by her.

For Filing statement to that effect, this Crl.MC is posted to 30/06/2021.

                                                               Sd/- SHIRCY V.,JUDGE
 Crl.MC No.4411/2020                     2/2


                      APPENDIX OF CRL.MC 4411/2020
PETITIONER ANNEXURE
ANNEXURE A            TRUE COPY OF THE F.I.R NO 0107/2020 DATED 21.3.2020

OF POLICE STATION, THANKAMANY, IDUKKI DISTRICT ANNEXURE B TRUE COPY OF MEMORANDUM OF WRIT PETITION FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA EXCLUDING THE EXHIBITS ANNEXURE C TRUE COPY OF STATEMENT FILED BY THE LEARNED GOVERNMENT PLEADER IN THE ABOVE WRIT PETITION ANNEXURE D TRUE COPY OF ENQUIRY REPORT OF THE VILLAGE OFFICER DATED 17.1.2020 ANNEXURE E TRUE COPY OF JUDGMENT IN WPC NO 22739/2019 ANNEXURE F TRUE COPY OF COMPLAINT SENT BY SMT ANIYAMMA JOSE AZHAKATHU WHICH WAS OBTAINED UNDER THE RIGHT TO INFORMATION ACT ANNEXURE G TRUE COPY OF REPORT OF THE STATION HOUSE OFFICER FORWARDED TO THE DEPUTY POLICE SUPERINTENDENT, KATTAPPANA DATED 30.5.2020 ANNEXURE H TRUE COPY OF E-MAIL DATED 16.3.2020 ANNEXURE I TRUE COPY OF COMPLAIN INT FILED BY SMT. ANIYAMMA JOSE AZHAKATHU DATED 15.10.2018 ANNEXURE J TRUE COPY OF REPORT SENT BY THE DEPUTY SUPERINTENDENT OF POLICE, SPECIAL BRANCH, IDUKKI TO THE DISTRICT POLICE CHIEF, IDUKKI ANNEXURE K TRUE COPY OF REPORT SUBMITTED BY THE DEPUTY SUPERINTENDENT OF POLICE C. BRANCH, IDUKKI TO THE DISTRICT POLICE CHIEF, IDUKKI ANNEXURE L TRUE COPY OF REPORT DATED 10.6.2020 ANNEXURE M TRUE COPY OF COMMUNICATION SENT BY DISTRICT POLICE CHIEF, IDUKKI TO THE DEPUTY INSPECTOR GENERAL OF POLICE DATED 11.6.2020

23-06-2021 /True Copy/ Assistant Registrar