Kerala High Court
Joy Lazar vs State Of Kerala on 28 October, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
THURSDAY, THE 28TH DAY OF OCTOBER 2021 / 6TH KARTHIKA, 1943
CRL.MC NO.3729 OF 2015
PETITIONER/S:
JOY LAZAR,
AGED 52 YEARS,
ALUKKAL HOUSE, P.O.CHITTISSERY,
PUTHUKKAD, THRISSUR-680301,
(PRESIDENT AYURDHANYA INDUSTRIES CO-OPERATIVE SOCIETY
LTD, POOTHOLE, THRISSUR-4).
BY ADVS.
SRI.C.D.DILEEP
SMT.SHYLAJA VARGHESE
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA.
2 S.I.OF POLICE,
THRISSUR WEST POLICE STATION,
AYYANTHOLE, THRISSUR DISTRICT, PIN 680 003.
3 LINI SONY,
AGED 26 YEARS,
W/O.SONY GEORGE, CHIRAYATH HOUSE,
NETTISSERY DESOM, OLLUKKARA VILLAGE, THRISSUR.
R1 & R2 BY SRI.ARAVIND MATHEW, PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
28.10.2021, ALONG WITH Crl.MC.3611/2015, 3890/2015, THE COURT ON THE
SAME DAY PASSED THE FOLLOWING:
Crl.M.C.3729/15 & Conns. 2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
THURSDAY, THE 28TH DAY OF OCTOBER 2021 / 6TH KARTHIKA, 1943
CRL.MC NO. 3611 OF 2015
AGAINST THE ORDER/JUDGMENT IN CC 293/2013 OF CHIEF JUDICIAL
MAGISTRATE, THRISSUR
PETITIONER/S:
1 JOY LAZAR,
AGED 52 YEARS,
ALUKKAL HOUSE, P.O.CHITTISSERY,
PUTHUKKAD, THRISSUR-680 301.
(PRESIDENT AYURDHANYA INDUSTRIES CO-OPERATIVE SOCIETY
LTD, POOTHOLE, THRISSUR-4).
2 SAJAN EDWARD,
AGED 57 YEARS,
PERINKULATH HOUSE, MEPPADI,
THRIKAIPETTA, VYANAND.
BY ADVS.
SRI.C.D.DILEEP
SMT.SHYLAJA VARGHESE
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, KOCHI-31.
2 S.I.OF POLICE,
THRISSUR WEST POLICE STATION, AYYANTHOLE,
THRISSUR DISTRICT. PIN-680 003.
3 SANITHA,
AGED 31 YEARS,
W/O.SANTHOSH, PRESIDENT, KATTUNGAL HOUSE,
POONKUNNAM DESOM, POONKUNNAM, THRISSUR-680 020.
BY SRI.ARAVIND MATHEW, PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
28.10.2021, ALONG WITH Crl.MC.3729/2015 AND 3890/2015, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.M.C.3729/15 & Conns. 3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
THURSDAY, THE 28TH DAY OF OCTOBER 2021 / 6TH KARTHIKA, 1943
CRL.MC NO.3890 OF 2015
AGAINST THE ORDER/JUDGMENT IN CC 292/2013 OF CHIEF JUDICIAL
MAGISTRATE, THRISSUR
PETITIONER/ACCUSED NO.1:
JOY LAZAR,
AGED 52 YEARS,
ALUKKAL HOUSE, P.O.CHITTISSERY, PUTHUKKAD,
THRISSUR 680301(PRESIDENT AYURDHANYA INDUSTRIES CO-
OPERATIVE SOCIETY LTD.), POOTHOLE, THRISSUR 4
BY ADV SRI.C.D.DILEEP
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR HIGH COURT OF
KERALA, ERNAKULAM.
2 S.I OF POLICE,
THRISSUR WEST POLICE STATION, AYYANTHOLE,
THRISSUR DISTRICT, PIN 680 003.
3 RIMMI,
AGED 26 YEARS,
KANNANAIKKAL HOUSE, KALVARI ROAD,
POOTHOLE, THRISSUR 680 004.
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
28.10.2021, ALONG WITH Crl.MC.3729/2015 AND 3611/2015, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.M.C.3729/15 & Conns. 4
JUDGMENT
[Crl.MC Nos.3729/2015, 3611/2015, 3890/2015]
When the matter was taken up for hearing, the learned counsel
for the petitioners sought permission to withdraw the Crl.M.C
without prejudice to their right to seek for discharge before the trial
court. Permission is granted.
Crl.M.C. is dismissed as withdrawn without prejudice to the
contentions put forward by the petitioners in this case. The
petitioners shall be at liberty to raise all the contentions before the
trial court while seeking discharge.
Sd/-
ZIYAD RAHMAN A.A.
JUDGE
DG/28.10.21
