Kerala High Court
Ummar Farooque.C vs Union Of India on 5 April, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE K.HARIPAL
TUESDAY, THE 5TH DAY OF APRIL 2022 / 15TH CHAITHRA, 1944
WP(C) NO. 26764 OF 2020
PETITIONER:
UMMAR FAROOQUE.C
AGED 26 YEARS
S/O.HAMSA,CHOLAYIL(H),KOZHICHENA,
THENNALA,MALAPPURAM-676508.
BY ADV SUNIL JACOB JOSE
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY,
MINISTRY OF CORPORATE AFFAIRS,
A WING,SASTHRI BHAVAN,NEW DELHI-110001.
2 CENTRAL BUREAU OF INVESTIGATION,
REPRESENTED BY ITS DIRECTOR,
HAVING ITS HEAD OFFICE AT PLOT NO.5B,6TH FLOOR,CGO COMPLEX,LODHI
ROAD,
NEW DELHI-110003,HAVING SPECIAL CRIME BRANCH(SCB)OFFICE AT TC
1757/5,CBI OCR COMPLEX,MUTTATHARA,VALLAKADAVU.P.O,
TRIVANDRUM-695008.
3 ENFORCEMENT DIRECTORATE,
REPRESENTED BY ITS DIRECTOR,
DEPT.OF REVENUE,MINISTRY OF FINANCE,
GOVT.OF INDIA,6TH FLOOR LOK NAYAK BHAVAN,KHAN MARKET,NEW DELHI-
110003,
HAVING ITS ZONAL OFFICE IN KOCHI AT KANOOS CASTLE,MULLASSERY CANAL
ROAD WEST,COCHIN-682011.
4 DIRECTOR,SERIOUS FRAUD INVERSTIGATION OFFICE (SFIO),
MINISTRY OF CORPORATE AFFAIRS,
GOVERNMENT OF INDIA,2ND FLOOR PT,
DEEN DAYAL ANTYODAYA BHAVAN,CGO COMPLEX,LODHI ROAD,NEW DELHI-
110003.
5 STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY,
SECRETARIAT,TRIVANDRUM-695001.
6 COMPETENT AUTHORITY UNDER SEC.7 OF THE BANNING OF UNREGULATED
DEPOSIT SCHEMES ACT,2019,
THE SECRETARY,HOME DEPARTMENT,
2
GOVERNMENT OF KERALA,SECRETARIAT,
THIRUVANANTHAPURAM-695001.
7 RESERVE BANK OF INDIA,
REPRESENTED BY ITS REGIONAL DIRECTOR,
VAZHUTHAKAD,TRIVANDRUM-695033.
8 STATE POLICE CHIEF,
POLICE HEADQUARTERS,TRIVANDRUM-695010.
9 DEPUTY INSPECTOR GENERAL OF POLICE,
THRISSUR RANGE,THRISSUR-680001.
10 DEPUTY SUPERINTENDENT OF POLICE,
NARCOTIC CRIME DEPARTMENT,
MALAPPURAM-676505.
BY ADVS.
SHRI.P.VIJAYAKUMAR, ASG OF INDIA
S.MANU
GOVERNMENT PLEADER
SRI SUVIN R.MENON -CGC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 05.04.2022, ALONG
WITH WP(C).13501/2021, 22312/2020 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE K.HARIPAL
TUESDAY, THE 5TH DAY OF APRIL 2022 / 15TH CHAITHRA, 1944
WP(C) NO. 13501 OF 2021
PETITIONERS:
1 MANOJ KUMAR
AGED 50 YEARS
S/O. KESAVA MARAR, AMRITHAM, AMBIKA NAGAR, AKATHETHARA, PALAKKAD
DISTRICT-678008
2 RAMESHKUMAR ,
AGED 45 YEARS
S/O. KRISHNAN, KRISHNALAYAM, NENMENI, KOLLANGODE, PALAKKAD
DISTRICT-678 506
3 SHANAVAS,
AGED 41 YEARS
S/O. USMANKOYA, POTTAMMAL (H), KARIKKAMKULAM, KARAPARAMBU,
KOZHIKODE CITY-673010
BY ADV P.JINISH PAUL
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF CORPORATE AFFAIRS, A WING,
SASTHRI BHAVAN, NEW DELHI-110001
2 CENTRAL BUREAU OF INVESTIGATION
REP. BY ITS DIRECTOR, HEAD OFFICE AT PLOT NO. 5B, 6TH FLOOR, CGO
COMPLEX, LODHI ROAD, NEW DELHI-110003, SPECIAL CRIME BRANCH OFFICE
AT TC 1757/5, CBI OCR COMPLEX, MUTTATHARA, VALLAKADAVU P.O,
TRIVANDRUM-695008
3 ENFORCEMENT DIRECTORATE
REP. BY ITS DIRECTOR, DEPT. OF REVENUE, MINISTRY OF FINANCE, GOVT. OF
INDIA, 6TH FLOOR, LOK NAYAK BHAVAN, KHAN MARKET, NEW DELHI-110003,
ZONAL OFFICE AT KANOOS CASTLE, MULLASSERY CANAL ROAD WEST,
COCHIN-682 011
4 DIRECTOR,
SERIOUS FRAUD INVESTIGATION OFFICE (SFIO), MINISTRY OF CORPORATE
AFFAIRS, GOVT. OF INDIA, 2ND FLOOR PT. DEEN DAYAL ANTYODAYA BHAVAN,
CGO COMPLEX, LODHI ROAD, NEW DELHI-110 003.
5 STATE OF KERALA
REP. BY THE CHIEF SECRETARY, SECRETARIAT, TRIVANDRUM-695 001
6 COMPETENT AUTHORITY
4
UNDER S.7 OF THE BUDS ACT, 2019, SECRETARY, HOME DEPARTMENT,
SECRETARIAT, TRIVANDRUM-695 001
7 STATE POLICE CHIEF,
POLICE HEAD QUARTERS, TRIVANDRUM-695 010
8 DEPUTY INSPECTOR GENERAL OF POLICE,
THRISSUR RANGE, THRISSUR-680 001
9 DEPUTY SUPERINTENDENT OF POLICE,
NARCOTIC CRIME DEPARTMENT, MALAPPURAM-676 505
10 THE S.I. OF POLICE,
TOWN NORTH POLICE STATION, PALAKKAD-678 001
11 THE S.I. OF POLICE,
CUSBA POLICE STATION, KOZHIKODE-673004
12 M/S. UNIVERSAL TRADING PRIVATE LIMITED,
REP. BY ITS MANGING DIRECTOR, MR. G. RAMESH, DOOR NO. 93 AND DOOR NO.
94, RAM LAKSHMAN NAGAR, OPP. NATIONAL MODEL HS SCHOOL,
SOURIPALAYAM PEELAMEDU, COIMBATORE-641028
13 MR. G. RAMESH (MANAGING DIRECTOR)
S/O. GOVINDASAMY, NO.3/64, CHINNATHOTTAM, EDAYARPALAYAM,
COIMBATORE-641025. NOW IN POLICE CUSTODY AT CENTRAL PRISON, SELAM,
RP NO. 2542/2020. ADDL. SUPERINTENDENT OF PRISONS, OFFICE OF THE
SUPERINTENDENT OF PRISONS, CENTRAL PRISON, SELAM-636008
14 MR. KANAKARAJAN KALIMUTHU,
DIRECTOR, M/S. UNIVERSAL TRADING SOLUTION PRIVATE LIMITED, S/O.
KALIMUTHU, 1/3A, EP COLONY, MADURAVEERAN KOVIL STREET, IRIGUR,
COIMBATORE, TAMILNADU-641103.
15 MR. JESUMANI SELVARAJ,
JASKAR, DIRECTOR, M/S. UNIVERSAL TRADING SOLUTION PRIVATE LIMITED,
S/O. SELVARAJ, 137 A, KOVAIPUDUR, COIMBATORE, TAMILNADU-641042.
16 MR. V. GOVINDASAMY,
NO. 3/64, CHINNATHOTTAM, EDAYARPALAYAM, SULUR TALUK, COIMBATORE,
TAMILNADU-641025
BY ADVS.
S.MANU
GOVERNMENT PLEADER
A.KUMAR
G.MINI
P.J.ANILKUMAR
P.S.SREE PRASAD
JOB ABRAHAM
AJAY V.ANAND
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 05.04.2022, ALONG
WITH WP(C).26764/2020 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE K.HARIPAL
TUESDAY, THE 5TH DAY OF APRIL 2022 / 15TH CHAITHRA, 1944
WP(C) NO. 22312 OF 2020
PETITIONERS:
VINAYAN
AGED 33 YEARS
S/O. CHANDRASEKHARAN NAIR, KAMALA NIVAS, ENIPPARA ROAD, MUTTUNGAL,
PERINTHALMANNA, MALAPPURAM-679 338
BY ADV P.JINISH PAUL
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF FINANCE, NORTH BLOCK, NEW
DELHI-110 001
2 STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY, SECRETARIAT, TRIVANDRUM-695 001
3 COMPETENT AUTHORITY,
UNDER SECTION 7 OF THE BANNING OF UNREGULATED DEPOSIT SCHEMES ACT
2019, SECRETARY, HOME DEPARTMENT, GOVERNMENT OF KERALA,
SECRETARIAT, TRIVANDRUM-695 001
4 CENTRAL BUREAU OF INVERSTIGATION (CBI)
REPRESENTED BY ITS DIRECTOR, CBI HEAD OFFICE, CGO COMPLEX, LODI
ROAD, NEW DLEHI-110 002
5 ENFORCEMENT DIRECTORATE,
REP BY ITS DIRECTOR, DEPT OF REVENUE, MINISTRY OF FINANCE, GOVT. OF
INDIA, 5TH FLOOR, LOK NAYAK BHAVAN, KHAN MARKET, NEW DLEHI-110 003
6 MINISTRY OF CORPORATE AFFAIRS,
GOVERNMENT OF INDIA, REP BY ITS SECRETARY, A WING, SHASTRI BHAVAN,
NEW DELHI- 110 001
7 RESERVE BANK OF INDIA,
REP BY ITS REGIONAL DIRECTOR, VAZHUTHAKAD, TRIVANDRUM-695 033
8 STATE POLICE CHIEF,
POLICE HEAD QUARTERS, VAZHUTHACUAD, TRIVANDRUM-695 010
9 DEPUTY INSPECTOR GENERAL OF POLICE,
THRISSUR RANGE, THRISSUR-680 001
10 DEPUTY SUPERINTENDENT OF POLICE,
NARCOTIC CRIME DEPARTMENT, MALAPPURAM-676 505
BY ADVS.
S.MANU
6
ADDL.DIRECTOR GENERAL OF PROSECUTION
GOVERNMENT PLEADER
SRI.SUVIN R.MENON, CGC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 05.04.2022, ALONG
WITH WP(C).26764/2020 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE K.HARIPAL
TUESDAY, THE 5TH DAY OF APRIL 2022 / 15TH CHAITHRA, 1944
WP(C) NO. 24660 OF 2020
PETITIONER:
THANKAMANI P.K
AGED 48 YEARS
W/O. RAMAN, KOOTHRATTU (H), PERUMBARAMBU, MELMURI, ERNAD,
MALAPPURAM 676 517.
BY ADV P.JINISH PAUL
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY , MINISTRY OF FINANCE, NORTH BLOCK,
NEW DELHI 110 001.
2 STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY, SECRETARIAT, TRIVANDRUM 695 001.
3 COMPETENT AUTHORITY UNDER SEC. 7 OF THE BANNING OF UNREGULTED
DEPOSIT SCHEMES ACT 2019, THE SECRETARY, HOME DEPARTMENT,
GOVERNMENT OF KERALA, SECRETARIAT, TRIVANDRUM 695 001.
4 CENTRAL BUREAU OF INVESTIGATION (CBI)
REPRESENTED BY ITS DIRECTOR, CBI HEAD OFFICE, CGO COMPLEX, LODI
ROAD, NEW DELHI 110 003.
5 ENFORCEMENT DIRECTORATE,
REPRESENTED BY ITS DIRECTOR, DEPT OF REVENUE, MINISTRY OF FINANCE,
GOVT OF INDIA 6TH FLOOR, LOK NAYAK BHAVAN, KHAN MARKET, NEW DELHI
11 003.
6 MINISTRY OF CORPORATE AFFAIRS,
GOVERNMENT OF INDIA, REPRESENTED BY ITS SECRETARY, A WING, SHASTRI
BHAVAN, NEW DELHI 110 001.
7 RESERVE BANK OF INDIA,
REPRESENTED BY ITS REGIONAL DIRECTOR, VAZHUTHAKAD,
TRIVANDRUM 695 033.
8 STATE POLICE CHIEF,
POLICE HEAD QUARTERS, VAZHUTHACAUD,
TRIVANDRUM 695 010.
9 DEPUTY INSPECTOR GENERAL OF POLICE,
THRISSUR RANGE, THRISSUR 680 001.
10 DEPUTY SUPERINTENDENT OF POLICE,
NARCOTIC CRIME DEPARTMENT, MALAPPURAM 676 505.
8
11 DEPUTY SUPERINTENDENT OF POLICE, EOW, COIMBATORE ( SOUGHT TO BE
IMPLEADED )
( SOUGHT TO BE IMPLEADED )
BY ADVS.
SHRI.P.VIJAYAKUMAR, ASG OF INDIA
GOVERNMENT PLEADER
S.MANU
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.04.2022, ALONG WITH WP(C).26764/2020 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos. 26764, 22312,
24660 of 2020 & 13501 of 2021
9
JUDGMENT
These are Writ Petitions filed under Article 226 of the
Constitution of India by a depositors who made deposits of
large sum of money in Universal Trading Solutions Pvt.
Ltd. It is pointed out that at the instance of the petitioners
and others nearly 50 crimes have been registered in
different police stations in Kerala alleging offence
punishable under Sections 406 and 420 of the Indian Penal
Code.
2. According to the learned counsel for the petitioners
Universal Trading Solutions Pvt. Ltd. had defrauded an
approximate amount of Rs.3,000/- crores from depositors
all over the country. In Kerala itself 50 cases have been
registered and the total amount defrauded is yet to be
estimated. Whatever it may be the grievance of the
petitioners is that the police is unable to make effective
investigation in the crimes. Therefore they want
investigation to be handed over to the CBI for making
effective investigation transfering investigation to the CBI
W.P.(C) Nos. 26764, 22312,
24660 of 2020 & 13501 of 2021
for which notification under Section 30 of the Banning of
Unregulated Deposit Schemes Act, 2019 which is the main
relief sought for in all the Writ Petitions.
3. I heard the learned counsel for the petitioners,
Mr.Ranjith, the learned Government Pleader, Mr.Suvin R
Menon, Standing Counsel for the CBI, and Adv. Sri.
Kumar, the learned counsel for the 16 th respondent in W.P.
(C) No. 13501 of 2021.
4. The learned counsel for the 16th respondent submits
that causes of action had arisen prior to the promulgation of
the BUDS Act in 2019, so that offence under the BUDS Act
cannot be attracted. He has strongly opposed any direction
for handing over investigation to the CBI.
5. I have no doubt that the matter requires serious
consideration by all the stake holders since it is having inter
State ramifications. In the nature of the allegations an
effective investigation by local police will not take the
cases anywhere. Having regard to the nature and gravity of
the allegations, State police has its own limitations in
W.P.(C) Nos. 26764, 22312,
24660 of 2020 & 13501 of 2021
concluding investigation and bringing to book the actual
culprits whose roots spread to different parts of the country.
Therefore the prayer for investigation by the CBI is
justified. According to the learned Standing Counsel, Sri.
Suvin R Menon they have no difficulty in taking over the
investigation provided appropriate notification under
Section 6 of the Delhi Special Police Establishment Act is
issued by the State Government. According to him even
though the State has taken some initiatives and addressed
the Central Government, that is from the end of the
Competent Authority under the BUDS Act, which alone
will not serve any purpose so long as the Competent
Authority cannot seek investigation in respect of an offence
under the IPC in the light of the embargo under Section 29
of the BUDS Act.
6. The learned Government Pleader Sri. Ranjith has
taken to me the communication sent by the Competent
Authority on 01.04.2020 addressed to the Ministry of
Personnel, Public Grievances & Pension Department and
W.P.(C) Nos. 26764, 22312,
24660 of 2020 & 13501 of 2021
also the communication dated 18.11.2021 requesting to
take necessary steps for referring the case to the CBI.
7. That means, the State Government is desirous of
entrusting the investigation with the CBI and the CBI is
ready to take over, subject to providing them necessary
infrastructure. Therefore the State Government is directed
to issue necessary notification under Section 6 of the Delhi
Special Police Establishment Act within a period of one
month from today. Thereafter Section 5 notification under
the Delhi Special Police Establishment Act shall be issued
within a period of one month.
8. It goes without saying that necessary infrastructure
facilities shall be made available to the CBI by the State
Government.
Writ Petitions are disposed of as above.
Sd/-
K. HARIPAL
JUDGE
RMV/05/04
APPENDIX OF WP(C) 13501/2021
PETITIONER EXHIBITS
Exhibit P1 THE TRUE COPY OF THE FIR IN CRIME NO. 795/2020 OF
PALAKKAD TOWN NORTH POLICE STATION ON THE BASIS OF
THE COMPLAINT OF THE 1ST PETITIONER.
Exhibit P2 THE TRUE COPY OF THE FIR IN CRIME NO. 76/2020 OF
PALAKKAD TOWN NORTH POLICE STATION ON THE BASIS OF
THE COMPLAINT OF THE 2ND PETITIONER.
Exhibit P3 THE TRUE COPY OF THE FIR IN CRIME NO. 1238/2020 OF
KOZHIKODE CUSBA POLICE STATION ON THE BASIS OF THE
COMPLAINT OF THE 3RD PETITIONER.
Exhibit P4 THE TRUE COPY OF THE LETTER DATED 12.09.2020 ISSUED BY
THE 9TH RESPONDENT.
Exhibit P5 THE TRUE COPY OF THE JUDGMENT DATED 23.11.2020 OF THIS
HON'BLE COURT IN P. RAVEENDRAN PILLA AND OTHERS V.S.
STATE OF KERALA AND ORS REPORTED IN MANUPATRA.
Exhibit P6 THE TRUE COPY OF THE ORDER DATED 08.02.2021 IN W.P.C NO.
24057/2019 AVAILABLE IN WEBSITE.
Exhibit P7 THE TRUE COPY OF THE ORDER DATED 11.06.2021 IN CRL.M.P.
834/2021 IN CRIME NO. 315/2019 OF MALAPPURAM POLICE
STATION.
APPENDIX OF WP(C) 22312/2020
PETITIONER EXHIBITS
EXHIBIT P1 THE TRUE COPY OF THE FIR IN CRIME NO.843/2020 OF
PERINTHALMANNA POLICE STATION
EXHIBIT P2 THE TRUE COPY OF THE LETTER DATED 12.09.2020 ISSUED BY
THE 10TH RESPONDENT
EXHIBIT P3 THE TRUE COPY OF THE ORDER DATED 16.09.2020 PASSED BY
THIS HON'BLE COURT IN WPC 18397/20 AND CONNECTED CASES
EXHIBIT P4 THE TRUE COPY OF THE NOTIFICATION DATED 25.09.20 ISSUED
BY THE 2ND RESPONDENT
EXHIBIT P5 THE TRUE COPY OF THE STATEMENT IN CRL.M.C NO.3865/20
FILED BEFORE THIS HON'BLE COURT
APPENDIX OF WP(C) 24660/2020
PETITIONER EXHIBITS
EXHIBIT P1 THE TRUE COPY OF THE FIR IN CRIME NO. 315/2020 OF
MALAPPURAM POLICE STATION.
EXHIBIT P2 THE TRUE COPY OF THE LETTER DATED 12.09.2020 ISSUED BY
THE 10TH RESPONDENT.
EXHIBIT P3 THE TRUE COPY OF THE ORDER DATED 16.09.2020 PASSED BY
THIS HONBLE COURT IN WPC NO. 18397/20 AND CONNECTED
CASES.
EXHIBIT P4 THE TRUE COPY OF THE NOTIFICATION DATED 25.09.20 ISSUED
BY THE 2ND RESPONDENT.
EXHIBIT P5 THE TRUE COPY OF THE STATEMENT FIELD BY THE 2ND
RESPONDENT IN CRL.M.C. NO. 3865/20 FILED BEFORE THIS
HONBLE COURT.
EXHIBIT P6 THE TRUE COPY OF THE FIR IN CRIME NO 231/2019 OF
KOTTAKKAL PLICE STATION ALONG WITH COPY OF CMP AND
PROOF OF TRANSACTION
EXHIBIT P7 THE TRUE COPY OF THE REPORT OF MALAPPURAM SUB
INSPECTOR IN CRIME NO.333.2019 ALONG WITH PROF OF
TANSACTION
EXHIBIT P8 THE TRUE COPY OF THE CMP NO 2116/20 BEFORE THE JFCM
COURT, PALAKKAD INCRIME NO 795/20 OF PALAKKAD TOWN
NOT=RTHE POLICE STATION ALONG WITH COPY OF PROOF OF
TRANSACTION
EXHIBIT P9 THE TURE COPY OF THE FIR INCRIM NO823/2020 OF
LOZHILODE MEDICAL COLLEGE POLICE STATION ALONG
WITH COPY OF CMO&PROOF OF TANSATION
EXHIBIT P10 THRE TRUE COPYF OTHE FIR IN CRIME NO 436/2020 OF
THRITHALA POLICE STATION ALONG WITH PROOF OF
TRANSACTION
EXHIBIT P11 THE TRUECOPY OF CMP IN CRIME NO.60/2020 OF KONGAD
POLICE STATION ALONG WITH PROOOF OF ORGANISATION
EXHIBIT P12 THE TRUE COPY OF CMP NO1083/2020 OF CHIEF JUDICIAL
MAGISTRATE COURT, MANJERI INCRIME NO.60/2020 OF
MILAMBUR POLICE STATION AND PROOF OF TRANSACTION
EXHIBIT P13 THE TURE COPY OF THE FIER IN CRIME NO 845/2020 F
OTTPPALAM POLICE STATION WITH PROOF OF TANSACTION
EXHIBIT P14 THE TURE COPY OF THE SCREEENSHOT OF MESSATE
RECEIVED BY ONE OF COMPLAINANTS AND THE SUBSEQUENT
AGES IN THE ONLINE LIJK
EXHIBIT P15 THE TRUE COPY OF NEWS PAGE REGARDNG FURTHE FRAUSD
REPORTED INMANORMA ONLINE DATED 3.3.2020
EXHIBIT P16 THE TRUE COPY OF THE ORDER DATED 08.02.2021 IN WP
NO.24057/2019 & CONNECTED CASES ON THE FILES OF HON'BLE
HIGH COURT OF MADRAS.
APPENDIX OF WP(C) 26764/2020
PETITIONER EXHIBITS
EXHIBIT P1 THE TRUE COPY OF THE FIR IN CRIME NO.201/2019 OF
KOTTAKKAL POLICE STATION.
EXHIBIT P2 THE TRUE COPY OF THE LETTER DATED 12.09.2020 ISSUED BY
THE 10TH RESPONDENT
EXHIBIT P3 THE TRUE COPY OF THE ORDER DATED 16.09.2020 PASSED BY
THIS HON'BLE COURT IN W.P(C)NO.18397/2020 AND CONNECTED
CASES
TRUE COPY
P.A.TO JUDGE
