M/S.Kuttanelloor Asha Kuries ... vs Nil
2021 Latest Caselaw 7794 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

     FRIDAY, THE 05TH DAY OF MARCH 2021 / 14TH PHALGUNA, 1942

                    Crl.MC.No.1844 OF 2020(A)

AGAINST THE ORDER/JUDGMENT IN ST 402/2017 OF JUDICIAL FIRST CLASS
                 MAGISTRATE COURT- IV, THRISSUR


PETITIONER/PETITIONER/COMPLAINANT:

             M/S.KUTTANELLOOR ASHA KURIES LIMITED
             POST OFFICE ROAD, THRISSUR,
             REPRESENTED BY ITS MANAGER P UNNIKRISHNAN,
             AGED 54, S/O.BHASKARAN MENON, PUTHENVEEDU,
             VARANTHARAPPILLY P O, THRISSUR DISTRICT-680303.

             BY ADV. SRI.G.SREEKUMAR (CHELUR)

RESPONDENTS/STATE OF KERALA AND RESPONDENT/STATE OF KERALA AND
ACCUSED:

      1      THE STATE OF KERALA
             THROUGH THE PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA,
             ERNAKULAM DISTRICT - 682017.

      2      MERY JACOB
             AGED 50 YEARS, W/O. JACOB,
             KANJIRATHINKAL HOUSE, NELLIKKUNNU P O,
             THRISSUR DISTRICT - 680005.

             R1 BY SMT.M.K.PUSHPALATHA, SR.PUBLIC PROSECUTOR

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD          ON
05.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.1844 OF 2020(A)

                               2




                        ORDER

The learned Counsel for the petitioner has submitted

that the petitioner proposes to file appropriate application

before the court below at the appropriate stage requesting

the court below for calling for the documents from the

service providers concerned. The learned Counsel for the

petitioner has prayed for granting permission for filing the

said application.

In view of the above submission, this Crl. M.C. Stands

dismissed, reserving the right, if any, of the petitioner as

requested above.

Sd/-

B.SUDHEENDRA KUMAR

JUDGE nkr/05.03.2021 Crl.MC.No.1844 OF 2020(A)

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE I A TRUE COPY OF THE FINAL REPORT SUBMITTED BEFORE THE LEANED MAGISTRATE,

DATED 20.05.2016.

ANNEXURE II A TRUE COPY OF THE LAWYER NOTICE ISSUED ON BEHALF OF THE SECOND RESPONDENT THROUGH HER LAWYER DATED 8.6.16.

ANNEXURE III A TRUE COPY OF THE REPLY SENT ON BEHALF OF THE SREEDHARAN MANAGING DIRECTOR, M/S. KUTTANELLUR ASHA KURI PRIVATE LIMITED DATED 14.11.2016.

ANNEXURE IV A TRUE COPY OF THE APPLICATION FILED AS MP NO.94 OF 19 IN ST NO.402 OF 17 FILED DATED 06.09.2019 ON THE FILE OF JFCM-4 THRISSUR.

ANNEXURE V A TRUE COPY OF THE OBJECTION FILED BY THE SECOND RESPONDENT IN ANNEXURE IV, DATED 1.10.2019.

ANNEXURE VI A TRUE COPY OF THE ORDER PASSED IN C M P NO.94 OF 2019 IN ST NO. 402 OF 2017 DATED 23.12.2019 ON THE FILE OF JFCM-4 THRISSUR.

RESPONDENT'S/S EXHIBITS: NIL