Kerala High Court
M/S. Magma Fincorp Ltd vs State Of Kerala on 10 September, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE K.HARIPAL
FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943
CRL.MC NO. 2482 OF 2015
CRIME NO. 1630/2014 OF MARADU POLICE STATION
PETITIONER/1ST ACCUSED:
MAGMA FINCORP LTD.
REPRESENTED BY ITS STATE HEAD (LEGAL) MR.RAKESH DAWNY
KOKATTU, 1ST FLOOR, JAIN TOWER,
POWER HOUSE ROAD, N.H.BYEPASS,
VYTTILA, ERNAKULAM-682 019.
BY ADVS.
SRI.PHILIP T.VARGHESE
SMT.ACHU SUBHA ABRAHAM
SRI.DENNY VARGHESE
SMT.K.R.MONISHA
SMT.SUNANDA SUKUMARAN
SRI.THOMAS T.VARGHESE
RESPONDENTS/STATE AND DEFACTO COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM, KOCHI-31,
REPRESENTING THE STATION HOUSE OFFICER,
MARAUD POLICE STATION,
ERNAKULAM-682 304.
2 E.K.HASSANKUTTY
S/O.MAYINKUTTY, LAYAS HOUSE,
KEERTHI NAGAR ROAD, ELAMAKKARA,
ERNAKULAM-682 026.
R1 BY SRI. RENJITH T.R., SENIOR PUBLIC PROSECUTOR
R2 BY ADVS.SMT.M.S.LETHA
SRI.K.R.VINOD
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
10.09.2021, ALONG WITH Crl.M.C.NO.5929/2016, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
Crl.M.C.Nos.2482 OF 2015 &
5929 OF 2016 2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE K.HARIPAL
FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943
CRL.MC NO. 5929 OF 2016
CRIME NO. 1630/2014 OF MARADU POLICE STATION
PETITIONER/1ST ACCUSED:
THE MANAGING DIRECTOR, MAGMA FINCORP LIMITED
MAGMA FINCORP LIMITED,MAGMA HOUSE, 24,
PARK STREET, KOLKATTA 700 016.
BY ADVS.
SRI.PHILIP T.VARGHESE
SMT.ACHU SUBHA ABRAHAM
SMT.K.R.MONISHA
SRI.THOMAS T.VARGHESE
RESPONDENTS/STATE AND DEFACTO COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM,
REPRESENTING THE STATION HOUSE OFFICER,
MARADU POLICE STATION, ERNAKULAM 682 304.
2 MR.E.K.HASSANKUTTY
S/O.MAYINKUTTY, LAYAS HOUSE,
KEERTHI NAGAR ROAD,ELAMAKKARA,
ERNAKULAM 682 026.
R1 BY SRI. HRITHWIK C.S., SENIOR PUBLIC PROSECUTOR
R2 BY ADVS.MS.JENCY SUSAN JOSE
SMT.M.S.LETHA
SRI.V.SRI NATH
SRI.K.R.VINOD
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
10.09.2021, ALONG WITH Crl.M.C.2482/2015, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
Crl.M.C.Nos.2482 OF 2015 &
5929 OF 2016 3
ORDER
Both these Criminal Miscellaneous Cases are for quashing
FIR in Crime No. 1630/2014 of Maradu police station.
2. During the pendency of these petitions, the matter
was referred for mediation and now it is reported by the learned
Senior Public Prosecutors that in the light of the mediation
settlement, final report has been laid as if the case is undetected.
This is recorded and both the Criminal Miscellaneous
Cases are closed.
SD/-
K.HARIPAL
JUDGE
DCS/13.09.2021
Crl.M.C.Nos.2482 OF 2015 &
APPENDIX OF CRL.M.C.NO. 2482/2015
PETITIONER'S ANNEXURE
ANNEXURE-A1 TRUE COPY OF THE ARBITRAL AWARD DATED 28/2/2015.
ANNEXURE-A2 TRUE COPY OF THE FIR IN CRIME NO.1630/2014 OF
MARAUD POLICE STATION DATED 17.11.2014
ANNEXURE-A2(A) TRUE COPY OF THE FIRST INFORMATION STATEMENT IN
CRIME NO.1630/2014 OF MARADU POLICE STATION DATED
17/11/2014.
ANNEXURE-A3 TRUE COPY OF THE NOTICE ISSUED TO THE PETITIONER
BY THE RESERVE BANK OF INDIA DATED 27/2/2015.
ANNEXURE-A4 TRUE COPY OF THE COMPLAINT SUBMITTED BY THE 2ND
RESPONDENT DATED 6/1/2015.
ANNEXURE-A5 TRUE COPY OF THE REPLY GIVEN BY THE PETITIONER TO
THE 2ND RESPONDENT DATED 18/3/2015.
ANNEXURE-A6 TRUE COPY OF NOTICE DATED 08/12/2014 ISSUED TO
PETITIONER
ANNEXURE-A7 TRUE COPY OF THE REPLY DATED 1/12/2014 GIVEN BY
THE PETITIONER
ANNEXURE-A8 TRUE COPY OF THE SAID NOTICE DATED 3/4/2015 ISSUED
BY THE SUB INSPECTOR OF POLICE, MARAUD POLICE
STATION
ANNEXURE-A9 TRUE COPY OF THE JUDGMENT DATED 2/7/2014 IN WPC
NO.12769/2014 OF THE HIGH COURT OF KERALA.
Crl.M.C.Nos.2482 OF 2015 &
APPENDIX OF CRL.M.C. NO. 5929/2016
PETITIONER'S ANNEXURE
ANNEXURE-A1: TRUE COPY OF THE ARBITRAL AWARD DATED
28.02.2015.
ANNEXURE-A2: TRUE COPY OF FIR IN CRIME NO.1630/2014 OF
MARADU POLICE STATION DATED 17.11.2014.
ANNEXURE-A2(A): TRUE COPY OF FIRST INFORMATION STATEMENT IN
CRIME NO.1630/2014 OF MARADU POLICE STATION
DATED 17.11.2014.
ANNEXURE-A3: TRUE COPY OF THE NOTICE ISSUED TO THE
PETITIONER BY THE RESERVE BANK OF INDIA
DATED 27.2.2015.
ANNEXURE-A4: TRUE COPY OF THE COMPLAINT SUBMITTED BY THE
2ND RESPONDENT DATED 6.1.2015.
ANNEXURE-A5: TRUE COPY OF THE REPLY GIVEN BY THE
PETITIONER TO THE 2ND RESPONDENT DATED
18.3.2015.
ANNEXURE-A6: TRUE COPY OF NOTICE DATED 08.12.2014 ISSUED
TO PETITIONER.
ANNEXURE-A7: TRUE COPY OF REPLY DATED 11.12.2014 GIVEN
BY PETITIONER.
ANNEXURE-A8: TRUE COPY OF THE NOTICE DATED 03.04.2015
ISSUED BY THE SUB INSPECTOR OF POLICE,
MARADU POLICE STATION.
ANNEXURE-A9 TRUE COPY OF THE JUDGMENT DATED 2/7/2014 IN
WPC NO.12769/2014 OF THE HIGH COURT OF
KERALA.
