Kerala High Court
Radha Rajah vs State Of Kerala on 7 May, 2021
Crl.MC.No.2487 OF 2021 & Connected cases
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
FRIDAY, THE 07TH DAY OF MAY 2021 / 17TH VAISAKHA, 1943
Crl.MC.No.2487 OF 2021(A)
AGAINST THE ORDER DATED 15.01.2021 IN CMP NO.1580/2017 IN CC
130/2016 OF CHIEF JUDICIAL MAGISTRATE ,THODUPUZHA
PETITIONER/S:
RADHA RAJAH,
AGED 38 YEARS,
D/O. LATE SUNDER RAJAH, 60-17-12 BANK, COLONY ROAD,
SIDHARTHA NAGAR, VIJAYWADA, ANDHRA PRADESH.
BY ADV. SRI.RAJIT
RESPONDENT/S:
STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA AT ERNAKULAM.
BY SRI.C.S.HRITHWIK, PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
07.05.2021, ALONG WITH Crl.MC.2460/2021(F) AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No.2487 OF 2021 & Connected cases
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
FRIDAY, THE 07TH DAY OF MAY 2021 / 17TH VAISAKHA, 1943
Crl.MC.No.2460 OF 2021(F)
AGAINST THE ORDER DATED 15.01.2021 IN CMP NO.1587/2017 IN CC
145/2016 OF CHIEF JUDICIAL MAGISTRATE ,THODUPUZHA
PETITIONER/S:
RADHA RAJAH
AGED 38 YEARS
D/O. LATE SUNDER RAJAH, 60-17-12 BANK, COLONY,
ROAD, SIDHARTHA NAGAR, VIJAYWADA, ANDHRA PRADESH.
BY ADV. SRI.RAJIT
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA AT ERNAKULAM.
BY SMT. MAYA M.N., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
07.05.2021, ALONG WITH Crl.MC.2487/2021 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No.2487 OF 2021 & Connected cases
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
FRIDAY, THE 07TH DAY OF MAY 2021 / 17TH VAISAKHA, 1943
Crl.MC.No.2463 OF 2021(G)
AGAINST THE ORDERDATED 15.01.2021 IN CMP NO.1588/2017 IN CC
145/2016 OF CHIEF JUDICIAL MAGISTRATE ,THODUPUZHA
PETITIONER/S:
PRASANTH SUNDER RAJ,
S/O. LATE SUNDER RAJAH, 60-17-12 BANK, COLONY ROAD,
SIDHARTHA NAGAR, VIJAWADA, ANDHRA PRADESH.
BY ADV. SRI.RAJIT
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA AT ERNAKULAM.
BY SRI.C.S.HRITHWIK, PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
07.05.2021, ALONG WITH Crl.MC.2487/2021 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No.2487 OF 2021 & Connected cases
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
FRIDAY, THE 07TH DAY OF MAY 2021 / 17TH VAISAKHA, 1943
Crl.MC.No.2466 OF 2021(G)
AGAINST THE ORDER DATED 15.01.2021 IN CMP NO.1590/2017 IN CC
145/2016 OF CHIEF JUDICIAL MAGISTRATE ,THODUPUZHA
PETITIONER/S:
MEERA HAREESH
AGED 43 YEARS
W/O.HAREESH BABU, 60-17-12 BANK, COLONY ROAD,
SIDHARTHA NAGAR, VIJAYWADA, ANDHRA PRADESH VS.
BY ADV. SRI.RAJIT
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA AT ERNAKULAM.
BY SMT.MAYA M.N., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
07.05.2021, ALONG WITH Crl.MC.2487/2021 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No.2487 OF 2021 & Connected cases
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
FRIDAY, THE 07TH DAY OF MAY 2021 / 17TH VAISAKHA, 1943
Crl.MC.No.2490 OF 2021(A)
AGAINST THE ORDER DATED 15.01.2021 IN CMP NO.1556/2017 IN CC
166/2016 DATED 15-01-2021 OF CHIEF JUDICIAL MAGISTRATE
,THODUPUZHA
PETITIONER/S:
PRASANTH SUNDER RAJ
AGED 48 YEARS
S/O. LATE SUNDER RAJAH, 60.17.12 BANK, COLONY ROAD,
SIDHARTH NAGAR, VIJAYWADA, ANDHRA PRADESH.
BY ADV. SRI.RAJIT
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA AT ERNAKULAM.
BY SMT. MAYA M.N., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
07.05.2021, ALONG WITH Crl.MC.2487/2021 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No.2487 OF 2021 & Connected cases
6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
FRIDAY, THE 07TH DAY OF MAY 2021 / 17TH VAISAKHA, 1943
Crl.MC.No.2495 OF 2021(B)
AGAINST THE ORDER DATED 15.01.2021 IN CMP NO.1581/2017 IN CC
130/2016 OF CHIEF JUDICIAL MAGISTRATE ,THODUPUZHA
PETITIONER/S:
PRASANTH SUNDER RAJ
AGED 48 YEARS
S/O. LATE SUNDER RAJAH, 60-17-12 BANK, COLONY ROAD,
SIDHARTHA NAGAR, VIJAYWADA, ANDHRA PRADESH.
BY ADV. SRI.RAJIT
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA AT ERNAKULAM.
BY SRI. C.S.HRITHWIK, PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
07.05.2021, ALONG WITH Crl.MC.2487/2021 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No.2487 OF 2021 & Connected cases
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
FRIDAY, THE 07TH DAY OF MAY 2021 / 17TH VAISAKHA, 1943
Crl.MC.No.2498 OF 2021(B)
AGAINST THE ORDER DATED 15.01.2021 IN CMP NO.1555/2017 IN CC
166/2016 OF CHIEF JUDICIAL MAGISTRATE ,THODUPUZHA
PETITIONER/S:
MEERA HAREESH
AGED 43 YEARS
W/O.HAREESH BABU, 60-17-12 BANK, COLONY ROAD,
SIDHARTHA NAGAR, VIJAYWADA, ANDHRA PRADESH.
BY ADV. SRI.RAJIT
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA AT ERNAKULAM.
BY SMT. MAYA M.N., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
07.05.2021, ALONG WITH Crl.MC.2487/2021 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No.2487 OF 2021 & Connected cases
8
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
FRIDAY, THE 07TH DAY OF MAY 2021 / 17TH VAISAKHA, 1943
Crl.MC.No.2512 OF 2021(D)
AGAINST THE ORDER DATED 15.01.2021 IN CMP NO.1578/2017 IN CC
130/2016 OF CHIEF JUDICIAL MAGISTRATE ,THODUPUZHA
PETITIONER/S:
MEERA HAREESH
AGED 43 YEARS
W/O. HAREESH BABU, 60-17-12, COLONY ROAD, SIDHARTHA
NAGAR, VIJAYAWADA, ANDHRA PRADESH VS.
BY ADV. SRI.RAJIT
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, AT ERNAKULAM.
BY SMT. MAYA M.N., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
07.05.2021, ALONG WITH Crl.MC.2487/2021 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No.2487 OF 2021 & Connected cases
9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
FRIDAY, THE 07TH DAY OF MAY 2021 / 17TH VAISAKHA, 1943
Crl.MC.No.2524 OF 2021(E)
AGAINST THE ORDER DATED 15.01.2021 IN CMP NO.1554/2017 IN CC
166/2016 OF CHIEF JUDICIAL MAGISTRATE ,THODUPUZHA
PETITIONER/S:
RADHA RAJAH
AGED 38 YEARS
D/O. LATE SUNDER RAJAH, 60-17-12 BANK, COLONY ROAD,
SIDHARTHA NAGAR, VIJAYWADA, ANDHRA PRADESH.
BY ADV. SRI.RAJIT
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA AT ERNAKULAM.
BY SMT. MAYA M.N., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
07.05.2021, ALONG WITH Crl.MC.2487/2021 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No.2487 OF 2021 & Connected cases
10
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
FRIDAY, THE 07TH DAY OF MAY 2021 / 17TH VAISAKHA, 1943
Crl.MC.No.2561 OF 2021(A)
AGAINST THE ORDER DATED 15.01.2021 IN CMP NO.1560/2017 IN CC
166/2016 OF CHIEF JUDICIAL MAGISTRATE ,THODUPUZHA
CRIME NO.559/2011 OF CBCID, KOTTAYAM , Kottayam
PETITIONER/S:
RENGA REDDY,
S/O.LATE RENGA REDDY, 182, WAYMANA COLONY ROAD,
CHANDA NAGAR, HYDERABAD-500 050.
BY ADV. SRI.RAJIT
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA AT ERNAKULAM.
BY SRI. C.S.HRITHWIK, PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
07.05.2021, ALONG WITH Crl.MC.2487/2021 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No.2487 OF 2021 & Connected cases
11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
FRIDAY, THE 07TH DAY OF MAY 2021 / 17TH VAISAKHA, 1943
Crl.MC.No.2564 OF 2021(A)
AGAINST THE ORDER DATED 15.01.2021 IN CMP NO.1579/2017 IN CC
130/2016 OF CHIEF JUDICIAL MAGISTRATE ,THODUPUZHA
PETITIONER/S:
RENGA REDDY,
S/O. LATE RENGA REDDY, 182, WAYMANA COLONY ROAD,
CHANDA NAGAR , HYDARABAD 500050.
BY ADV. SRI.RAJIT
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA AT ERNAKULAM.
BY SMT.MAYA M.N., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
07.05.2021, ALONG WITH Crl.MC.2487/2021 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No.2487 OF 2021 & Connected cases
12
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
FRIDAY, THE 07TH DAY OF MAY 2021 / 17TH VAISAKHA, 1943
Crl.MC.No.2577 OF 2021(B)
AGAINST THE ORDER DATED 15.01.2021 IN CMP NO.1589/2017 IN CC
145/2016 OF CHIEF JUDICIAL MAGISTRATE ,THODUPUZHA
PETITIONER/S:
RENGA REDDY
AGED 69 YEARS
S/O.LATE RENGA REDDY, 182, WAYMANA COLONY ROAD,
CHANDA NAGAR, HYDERABAD-500 050.
BY ADV. SRI.RAJIT
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
EKRALA AT ERNAKULAM.
BYT SRI.C.S.HRITHWIK, PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
07.05.2021, ALONG WITH Crl.MC.2487/2021 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No.2487 OF 2021 & Connected cases
13
ORDER
Crl.M.C.Nos.2487, 2490, 2498, 2512, 2460, 2524, 2463,
2466, 2495, 2561, 2564 and 2577 of 2021
Dated this the 7th day of May, 2021
In all these cases, the order under challenge is an
order dismissing petitions for discharge filed by the
respective petitioners before the Chief Judicial
Magistrate Court, Thodupuzha. I notice that the
petitions for discharge were being considered pursuant
to directions issued by this Court. I notice from the
impugned orders in all these cases that the petitions
for discharge were dismissed on the ground that there
was no representation for the respective petitioners.
It is to be noticed that this Court had permitted the
petitioners to plead for discharge in absentia.
2. Learned Counsel for the petitioners asserts
that the matter had been argued and the matter was
posted for the arguments of the learned Public
Prosecutor. It is at that stage that the petitions
were dismissed on the ground that there was no
Crl.MC.No.2487 OF 2021 & Connected cases
representation for the petitioner.
3. In totality of the facts and circumstances of
these cases, I am of the opinion that the impugned
orders in each of these cases can be set aside with a
direction to the Chief Judicial Magistrate Court,
Thodupuzha to rehear and decide the discharge petitions
filed by the petitioners in each of these cases, after
considering the contentions raised by either side, at
the earliest and at any rate, within a period of three
months from the date of receipt of a certified copy of
this judgment.
The Crl.M.C's are disposed of as above.
Sd/-
GOPINATH P.
JUDGE
uu
07.05.2021
Crl.MC.No.2487 OF 2021 & Connected cases
APPENDIX OF Crl.MC 2487/2021
PETITIONER'S/S EXHIBITS:
ANNEXURE A TRUE COPY OF THE ORDER DATED 15/12/2015
PASSED BY THIS HONOURABLE COURT IN CRL. MC
NO.7608/2015.
ANNEXURE B TRUE COPY OF THE ORDER DATED 27/05/2016
PASSED BY THIS HONOURABLE COURT IN CRL. MC.
NO.3146/2016.
ANNEXURE C TRUE COPY OF THE ORDER DATED 17/10/2017
PASSED BY THIS HONOURABLE COURT IN CRL.M.C.
NO.6678/2017.
ANNEXURE D A TRUE COPY OF THE APPLICATION IN CMP
NO.1580/2017 IN CC NO.130/2016 OF THE
LEARNED CHIEF JUDICIAL MAGISTRATE COURT,
THODUPUZHA DATED MARCH 2017.
ANNEXURE E A TRUE COPY OF THE ORDER DATED 15/01/2021
IN CMP NO.1580/2017 IN CC NO.130/2016 OF
THE LEARNED CHIEF JUDICIAL MAGISTRATE
COURT, THODUPUZHA.
ANNEXURE F A TRUE COPY OF THE PROCEEDINGS IN CC
NO.130/2016 OF THE LEARNED CHIEF JUDICIAL
MAGISTRATE COURT, THODUPUZHA.
Crl.MC.No.2487 OF 2021 & Connected cases
APPENDIX OF Crl.MC 2460/2021
PETITIONER'S/S EXHIBITS:
ANNEXURE A TRUE COPY OF THE ORDER DATED 15.12.2015
PASSED BY THIS HONBLE COURT IN CRL.M.C. NO.
7608/2015.
ANNEXURE B TRUE COPY OF THE ORDER DATED 27.05.2016
PASSED BY THIS HONBLE COURT IN CRL.M.C. NO.
3146/2016.
ANNEXURE C TRUE COPY OF THE ORDER DATED 17.10.2017
PASSED BY THIS HONBLE COURT IN CRL.M.C. NO.
6678/2017.
ANNEXURE D A TRUE COPY OF THE APPLICATION IN
CMP.NO.1587/2017 IN C.C. NO. 145/2016 OF
THE LEARNED CHIEF JUDICIAL MAGISTRATE
COURT, THODUPUHZA DATED MARCH 2017.
ANNEXURE E A TRUE COPY OF THE ORDER DATED 15.01.2201
IN CMP. NO. 1587/2017 IN C.C. NO. 145/2016
OF THE LEARNED CHIEF JUDICIAL MAGISTRATE
COURT, THODUPUZHA.
ANNEXURE F A TRUE COPY OF THE PROCEEDINGS IN C.C. NO.
145/2016 OF THE LEARNED CHIEF JUDICIAL
MAGISTRATE COURT, THODUPUZHA .
Crl.MC.No.2487 OF 2021 & Connected cases
APPENDIX OF Crl.MC 2463/2021
PETITIONER'S/S EXHIBITS:
ANNEXUREA TRUE COPY OF THE ORDER DATED 15-12-2015
PASSED BY THIS HON'BLE COURT IN CRL.M.C NO.
7608/2015
ANNEXURE B TRUE COPY OF THE ORDER DATED 27-05-2016
PASSED BY THIS HON'BLE COURT IN CRL.M.C NO.
3146/2016
ANNEXURE C TRUE COPY OF THE ORDER DATED 17-10-2017
PASSED BY THIS HON'BLE COURT IN CRL.M.C NO.
6678/2017
ANNEXURE D A TRUE COPY OF THE APPLICATION IN CMP NO.
1588/2017 IN C.C NO. 145/2016 OF THE
LEARNED CHIEF JUDICIAL MAGISTRATE COURT,
THODUPUZHA DATED MARCH 2017
ANNEXURE E A TRUE COPY OF THE ORDER DATED 15-01-2021
IN CMP NO. 1588/2017 IN C.C NO. 145/2016 OF
THE LEARNED CHIEF JUDICIAL MAGISTRATE
COURT, THODUPUZHA.
ANNEXURE F A TRUE COPY OF THE PROCEEDINGS IN C.C NO.
145/2016 OF THE LEARNED CHIEF JUDICIAL
MAGISTRATE COURT, THODUPUZHA.
Crl.MC.No.2487 OF 2021 & Connected cases
APPENDIX OF Crl.MC 2466/2021
PETITIONER'S/S EXHIBITS:
ANNEXURE A TRUE COPY OF THE ORDER DATED 15/12/2015
PASSED BY THIS HON'BLE COURT IN
CRL.M.C.NO.7608/2015.
ANNEXURE B TRUE COPY OF THE ORDER DATED 27/05/2016
PASSED BY THIS HON'BLE COURT IN
CRL.M.C.NO.3146/2016.
ANNEXURE C TRUE COPY OF THE ORDER DATED 17/10/2017
PASSED BY THIS HON'BLE COURT IN
CRL.M.C.NO.6678/2017.
ANNEXURE D A TRUE COPY OF THE APPLICATION IN CMP
NO.1590/2017 IN C.C.NO.145/2016 OF THE
LEARNED CHIEF JUDICIAL MAGISTRATE COURT,
THODUPUZHA DATED MARCH 2017.
ANNEXURE E A TRUE COPY OF THE ORDER DATED 15/01/2021
IN CMP NO.1590/2017 IN C.C.NO.145/2016 OF
THE LEARNED CHIEF JUDICIAL MAGISTRATE
COURT, THODUPUZHA.
ANNEXURE F A TRUE COPY OF THE PROCEEDINGS IN
C.C.NO.145/2016 OF THE LEARNED CHIEF
JUDICIAL MAGISTRATE COURT, THODUPUZHA.
Crl.MC.No.2487 OF 2021 & Connected cases
APPENDIX OF Crl.MC 2490/2021
PETITIONER'S/S EXHIBITS:
ANNEXURE A TRUE COPY OF THE ORDER DATED 15.12.2015
PASSED BY THIS HON'BLE COURT IN
CRL.M.C.NO.7608/2015.
ANNEXURE B TRUE COPY OF THE ORDER DATED 27.05.2016
PASSED BY THIS HON'BLE COURT IN
CRL.M.C.NO.3146/2016.
ANNEXURE C TRUE COPY OF THE ORDER DATED 17.10.2017
PASSED BY THIS HON'BLE COURT IN
CRL.M.C.NO.6678/2017.
ANNEXURE D A TRUE COPY OF THE APPLICATION IN CMP
NO.1556/2017 IN C.C.NO.166/2016 OF THE
LEARNED CHIEF JUDICIAL MAGISTRATE COURT,
THODUPUZHA DATED MARCH 2017.
ANNEXURE E A TRUE COPY OF THE ORDER DATED 15.01.2021
IN CMP NO.1556/2017 IN C.C.NO.166/2016 OF
THE LEARNED CHIEF JUDICIAL MAGISTRATE
COURT, THODUPUZHA.
ANNEXURE F A TRUE COPY OF THE PROCEEDINGS IN
C.C.NO.166/2016 OF THE LEARNED CHIEF
JUDICIAL MAGISTRATE COURT, THODUPUZHA.
Crl.MC.No.2487 OF 2021 & Connected cases
APPENDIX OF Crl.MC 2495/2021
PETITIONER'S/S EXHIBITS:
ANNEXURE A TRUE COPY OF THE ORDER DATED 15.12.2015
PASSED BY THIS HON'BLE COURT IN
CRL.M.C.NO.7608/2015.
ANNEXURE B TRUE COPY OF THE ORDER DATED 27.5.2016
PASSED BY THIS HON'BLE COURT IN
CRL.M.C.NO.3146/2016.
ANNEXURE C TRUE COPY OF THE ORDER DATED 17.10.2017
PASSED BY THIS HON'BLE COURT IN
CRL.M.C.NO.6678/2017.
ANNEXURE D A TRUE COPY OF THE APPLICATION IN CMP
NO.1581/2017 IN C.C.NO.130/2016 OF THE
LEARNED CHIEF JUDICIAL MAGISTRATE COURT,
THODUPUZHA DATED MARCH 2017.
ANNEXURE E A TRUE COPY OF THE ORDER DATED 15.1.2021 IN
CMP.NO.1581/2017 IN C.C.NO.130/2016 OF THE
LEARNED CHIEF JUDICIAL MAGISTRATE COURT,
THODUPUZHA.
ANNEXURE F A TRUE COPY OF THE PROCEEDINGS IN
C.C.NO.130/2016 OF THE LEARNED CHIEF
JUDICIAL MAGISTRATE COURT, THODUPUZHA.
Crl.MC.No.2487 OF 2021 & Connected cases
APPENDIX OF Crl.MC 2498/2021
PETITIONER'S/S EXHIBITS:
ANNEXURE A TRUE COPY OF THE ORDER DATED 15.12.2015
PASSED BY THIS HON'BLE COURT IN CRL.MC
NO.7608/2015.
ANNEXURE B TRUE COPY OF THE ORDER DATED 27.05.2016
PASSED BY THIS HON'BLE COURT IN CRL.MC
NO.3146/2016.
ANNEXURE C TRUE COPY OF THE ORDER DATED 17.10.2017
PASSED BY THIS HON'BLE COURT IN CRL.MC
NO.6678/2017.
ANNEXURE D A TRUE COPY OF THE APPLICATION IN CMP
NO.1555/2017 IN CC NO.166/2016 OF THE
LEARNED CHIEF JUDICIAL MAGISTRATE COURT,
THODUPUZHA DATED MARCH 2017.
ANNEXURE E A TRUE COPY OF THE ORDER DATED 15.01.2021
IN CMP NO.155/2017 IN CC NO.166/2016 OF THE
LEARNED CHIEF JUDICIAL MAGISTRATE COURT,
THODUPUZHA.
ANNEXURE F A TRUE COPY OF THE PROCEEDINGS IN CC
NO.,166/2016 OF THE LEARNED CHIEF JUDICIAL
MAGISTRATE COURT, THODUPUZHA.
Crl.MC.No.2487 OF 2021 & Connected cases
APPENDIX OF Crl.MC 2512/2021
PETITIONER'S/S EXHIBITS:
ANNEXURE A TRUE COPY OF THE ORDER DATED 15.12.2015
PASSED BY THIS HON'BLE COURT IN CRL.M.C.
NO. 7608/2015.
ANNEXURE B TRUE COPY OF THE ORDER DATED 27.05.2016
PASSED BY THIS HON'BLE COURT IN CRL.M.C NO.
3146/2016.
ANNEXURE C TRUE COPY OF THE ORDER DATED 17.10.2017
PASSED BY THIS HON'BLE COURT IN CRL.M.C NO.
6678/2017.
ANNEXURE D A TRUE COPY OF THE APPLICATION IN CMP NO.
1578/2017 IN C.C. NO. 130/2016 OF THE
LEARNED CHIEF JUDICIAL MAGISTRATE COURT,
THODUPUZHA DATED MARCH 2017.
ANNEXURE E A TRUE COPY OF THE ORDER DATED 15.01.2021
IN CMP NO. 1578/2017 IN C.C. NO. 130/2016
OF THE LEARNED CHIEF JUDICIAL MAGISTRATE
COURT, THODUPUZHA/
ANNEXURE F A TRUE COPY OF THE PROCEEDINGS IN C.C. NO.
130/2016 OF THE LEARNED CHIEF JUDICIAL
MAGISTRATE COURT, THODUPUZHA.
Crl.MC.No.2487 OF 2021 & Connected cases
APPENDIX OF Crl.MC 2524/2021
PETITIONER'S/S EXHIBITS:
ANNEXURE A TRUE COPY OF THE ORDER DATED 15.12.2015
PASSED BY THIS HON'BLE COURT IN
CRL.M.C.NO.7608/2015.
ANNEXURE B TRUE COPY OF THE ORDER DATED 27.05.2016
PASSED BY THIS HON'BLE COURT IN
CRL.M.C.NO.3146/2016.
ANNEXURE C TRUE COPY OF THE ORDER DATED 17.10.2017
PASSED BY THIS HON'BLE COURT IN
CRL.M.C.NO.6678/2017.
ANNEXURE D A TRUE COPY OF THE APPLICATION IN CMP
NO.1554/2017 IN C.C.NO.166/2016 OF THE
LEARNED CHIEF JUDICIAL MAGISTRATE COURT,
THODUPUZHA DATED MARCH 2017.
ANNEXURE E A TRUE COPY OF THE ORDER DATED 15.01.2021
IN CMP NO.1554/2017 IN C.C.NO.166/2016 OF
THE LEARNED CHIEF JUDICIAL MAGISTRATE
COURT, THODUPUZHA.
ANNEXURE F A TRUE COPY OF THE PROCEEDINGS IN
C.C.NO.166/2016 OF THE LEARNED CHIEF
JUDICIAL MAGISTRATE COURT, THODUPUZHA.
Crl.MC.No.2487 OF 2021 & Connected cases
APPENDIX OF Crl.MC 2561/2021
PETITIONER'S/S EXHIBITS:
ANNEXURE A TRUE COPY OF THE ORDER DATED 15.12.2015
PASSED BY THIS HON'BLE COURT IN CRL.MC
NO.7608/2015.
ANNEXURE B TRUE COPY OF THE ORDER DATED 27.05.2016
PASSED BY THIS HON'BLE COURT IN CRL.MC
NO.3146/2016.
ANNEXURE C TRUE COPY OF THE ORDER DATED 17.10.2017
PASSED BY THIS HON'BLE COURT IN CRL.MC
NO.6678/2017.
ANNEXURE D A TRUE COPY OF THE APPLICATION IN CMP
NO.1560/2017 IN CC NO.166/2016 OF THE
LEARNED CHIEF JUDICIAL MAGISTRATE COURT,
THODUPUZHA DATED MARCH 2017.
ANNEXURE E A TRUE COPY OF THE ORDER DATED 15.01.2021
IN CMP NO.1560/2017 IN CC NO.166/2016 OF
THE LEARNED CHIEF JUDICIAL MAGISTRATE
COURT, THODUPUZHA.
ANNEXURE F A TRUE COPY OF THE PROCEEDINGS IN CC
NO.166/2016 OF THE LEARNED CHIEF JUDICIAL
MAGISTRATE COURT, THODUPUZHA.
Crl.MC.No.2487 OF 2021 & Connected cases
APPENDIX OF Crl.MC 2564/2021
PETITIONER'S/S EXHIBITS:
ANNEXURE A TRUE COPY OF THE ORDER DATED 15-12-2015
PASSED BY THIS HON'BLE COURT IN CRLM.C NO.
7608/2015
ANNEXURE B TRUE COPY OF THE ORDER DATED 27-05-2016
PASSED BY THIS HON'BLE COURT IN CRL.M.C NO.
3146/2016
ANNEXURE C TRUE COPY OF THE ORDER DATED 17-10-2017
PASSED BY THIS HON'BLE COURT IN CRL.M.C NO.
6678/2017
ANNEXURE D A TRUE COPY OF THE APPLICATION IN CMP NO.
1579/2017 IN C.C NO. 130/2016 OF THE
LEARNED CHIEF JUDICIAL MAGISTRATE COURT,
THODUPUZHA DATED MARCH 2017.
ANNEXURE E A TRUE COPY OF THE ORDER DATED 15-01-2021
IN CMP NO. 1579/2017 IN C.C NO 130/2016 OF
THE LEARNED CHIEF JUDICIAL MAGISTRATE
COURT, THODUPUZHA..
ANNEXURE F A TRUE COPY OF THE PROCEEDINGS IN C.C NO.
130/2016 OF THE LEARNED CHIEF JUDICIAL
MAGISTRATE COURT, THODUPUZHA.
Crl.MC.No.2487 OF 2021 & Connected cases
APPENDIX OF Crl.MC 2577/2021
PETITIONER'S/S EXHIBITS:
ANNEXURE A TRUE COPY OF THE ORDER DATED 15.12.2015
PASSED BY THIS HON'BLE COURT IN CRL.MC
NO.7608/2015.
ANNEXURE B TRUE COPY OF THE ORDER DATED 27.05.2016
PASSED BY THIS HON'BLE COURT IN CRL.MC
NO.3146/2016.
ANNEXURE C TRUE COPY OF THE ORDER DATED 17.10.2017
PASSED BY THIS HON'BLE COURT IN CRL.MC
NO.6678/2017.
ANNEXURE D A TRUE COPY OF THE APPLICATION IN CMP
NO.1589/2017 IN CC NO.145/2016 OF THE
LEARNED CHIEF JUDICIAL MAGISTRATE COURT,
THODUPUZHA DATED MARCH 2017.
ANNEXURE E A TRUE COPY OF THE ORDER DATED 15.01.2021
IN CMP NO.1589/2017 IN CC NO.145/2016 OF
THE LEARNED CHIEF JUDICIAL MAGISTRATE
COURT, THODUPUZHA.
ANNEXURE F A TRUE COPY OF THE PROCEEDINGS IN CC
NO.145/2016 OF THE LEARNED CHIEF JUDICIAL
MAGISTRATE COURT, THODUPUZHA.
