Kerala High Court
Anant Murlidhar Zade vs State Of Kerala on 23 December, 2022
CRL.MC NO. 9491 OF 2022 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 23RD DAY OF DECEMBER 2022 / 2ND POUSHA, 1944
CRL.MC NO. 9491 OF 2022
AGAINST CC 17/2022, ST 328/2022, ST.329/2022, ST.336/2022,
ST.337/2022, ST785/2022, ST787/2022 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -III(MOBILE),EKM
PETITIONERS:
1 ANANT MURLIDHAR ZADE
AGED 59 YEARS S/O MURLIDHAR HARIBAHU,
DIRECTOR,
M/S. BULLS EYE MEDIA PRIVATE LTD.,
NO.40, LGF, NATIONAL PARK,
LAJPAT NAGAR, PART IV,
NEW DELHI-110024
PRESENTLY RESIDING AT 1237/A BLOCK G,
BIPIN CHANDRA PAL MARG, CR PARK,
NEW DELHI- 110019
2 ARCHANA ANNAT ZADE
AGED 52 YEARS, DIRECTOR,
M/S BULLS EYE MEDIA PRIVATE LTD.,
NO.40, LGF, NATIONAL PARK,
LAJPAT NAGAR, PART IV,
NEW DELHI-110024
PRESENTLY RESIDING AT 1237/A BLOCK G,
BIPIN CHANDRA PAL MARG, CR PARK,
NEW DELHI- 110019
BY ADVS.
LAL K.JOSEPH
P.MURALEEDHARAN (THURAVOOR)
SURESH SUKUMAR
ANZIL SALIM
SANJAY SELLEN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO. 9491 OF 2022 2
2 KOCHI METRO RAIL LTD.
4TH FLOOR, JLN STADIUM METRO STATION,
KALOOR, KOCHI- 682017 REPRESENTED BY ITS SENIOR
DEPUTY GENERAL MANAGER
3 BULLSEYE MEDIA PRIVATE LIMITED
NO. 40, LGF, NATIONAL PARK,
LAJPAT NAGAR, PART IV,
NEW DELHI- 110024
REPRESENTED BY ITS DIRECTOR
4 JEETHAMAL MUTHA
NO. 40, LGF, NATIONAL PARK,
LAJPAT NAGAR, PART IV,
NEW DELHI- 110024
5 MUKESH KUMAR
NO. 40, LGF, NATIONAL PARK,
LAJPAT NAGAR, PART IV,
NEW DELHI- 110024
6 BABLI DEVI
NO. 40, LGF, NATIONAL PARK,
LAJPAT NAGAR, PART IV,
NEW DELHI- 110024
R1 BY SMT.T.V.NEEMA-SR.PUBLIC PROSECUTOR
BY SMT.M.U.VIJAYALAKSHMI-STANDING COUNSEL
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
23.12.2022, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO. 9491 OF 2022 3
O R D E R
The petitioners are the accused Nos.5 and 6 in Annexures A1
to A1(f) complaints filed by the 2 nd respondent before the Judicial
First Class Magistrate Court (N.I Act cases), Ernakulam (for short
'the court below') under Section 138 of the Negotiable Instruments
Act. The respondent Nos.3 to 6 are the co-accused.
2. The limited prayer of the petitioners is to give a
direction to the court below to enlarge them on bail by accepting
two solvent sureties to the satisfaction of the court below.
3. I have heard Sri.Lal K.Joseph, the learned counsel for
the petitioners and Smt.M.U.Vijayalakshmi, the learned Standing
Counsel appearing for the 2nd respondent
4. All the seven cases are connected. The parties are also
the same. The petitioners are prepared to offer two solvent sureties
to the satisfaction of the court below in all the seven cases.
Otherwise, the petitioners will have to find out 14 sureties.
Considering the entire facts and circumstances, I am of the view
that the prayer sought for can only be allowed.
In the result, the Crl.M.C is allowed. The court below is
directed to enlarge the petitioners on bail in Annexures A1 to A1(f)
complaints by accepting the same two solvent sureties in all the
cases to the satisfaction of the court below. The court below is
free to impose conditions as it deem fit to impose upon the
petitioners. The petitioners are granted time till 15.1.2023 to file
the bail application.
Sd/-
DR. KAUSER EDAPPAGATH
JUDGE
ab
APPENDIX OF CRL.MC 9491/2022
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF C.C 17 OF 2022 BEFORE THE
HON'BLE JUDICIAL FIRST CLASS MAGISTRATE
COURT- ERNAKULAM-III.
Annexure A1(a) TRUE COPY OF S.T 328 OF 2022 BEFORE THE
HON'BLE JUDICIAL FIRST CLASS MAGISTRATE
COURT- ERNAKULAM-III.
Annexure A1(b) TRUE COPY OF S.T 329 OF 2022 BEFORE THE
HON'BLE JUDICIAL FIRST CLASS MAGISTRATE
COURT- ERNAKULAM-III.
Annexure A1(c) TRUE COPY OF S.T 336 OF 2022 BEFORE THE
HON'BLE JUDICIAL FIRST CLASS MAGISTRATE
COURT- ERNAKULAM-III.
Annexure A1(d) TRUE COPY OF S.T 337 OF 2022 BEFORE THE
HON'BLE JUDICIAL FIRST CLASS MAGISTRATE
COURT- ERNAKULAM-III.
Annexure A1(e) TRUE COPY OF S.T 785 OF 2022 BEFORE THE
HON'BLE JUDICIAL FIRST CLASS MAGISTRATE
COURT- ERNAKULAM-III.
Annexure A1(f) TRUE COPY OF S.T 787 OF 2022 BEFORE THE
HON'BLE JUDICIAL FIRST CLASS MAGISTRATE
COURT- ERNAKULAM-III.
Annexure A2 TRUE COPY OF THE PROCEEDINGS OF THE CASES
DATED 26/12/2022 OBTAINED FROM E-COURT
SERVICES IN C.C 17 OF 2022 BEFORE THE
HON'BLE JUDICIAL FIRST CLASS MAGISTRATE
COURT- ERNAKULAM-III.
Annexure A2(a) TRUE COPY OF THE PROCEEDINGS OF THE CASES
DATED 26/12/2022 OBTAINED FROM E-COURT
SERVICES IN S.T 328 OF 2022 BEFORE THE
HON'BLE JUDICIAL FIRST CLASS MAGISTRATE
COURT- ERNAKULAM-III.
Annexure A2(b)0 TRUE COPY OF THE PROCEEDINGS OF THE CASES
DATED 26/12/2022 OBTAINED FROM E-COURT
SERVICES IN S.T 329 OF 2022 BEFORE THE
HON'BLE JUDICIAL FIRST CLASS MAGISTRATE
COURT- ERNAKULAM-III.
Annexure A2(c)1 TRUE COPY OF THE PROCEEDINGS OF THE CASES
DATED 26/12/2022 OBTAINED FROM E-COURT
SERVICES IN S.T 336 OF 2022 BEFORE THE
HON'BLE JUDICIAL FIRST CLASS MAGISTRATE
COURT- ERNAKULAM-III.
Annexure A2(d) TRUE COPY OF THE PROCEEDINGS OF THE CASES
DATED 26/12/2022 OBTAINED FROM E-COURT
SERVICES IN S.T 337 OF 2022 BEFORE THE
HON'BLE JUDICIAL FIRST CLASS MAGISTRATE
COURT- ERNAKULAM-III.
Annexure A2(e)3 TRUE COPY OF THE PROCEEDINGS OF THE CASES
DATED 26/12/2022 OBTAINED FROM E-COURT
SERVICES IN S.T 785 OF 2022 BEFORE THE
HON'BLE JUDICIAL FIRST CLASS MAGISTRATE
COURT- ERNAKULAM-III.
Annexure A2(f) TRUE COPY OF THE PROCEEDINGS OF THE CASES
DATED 26/12/2022 OBTAINED FROM E-COURT
SERVICES IN S.T 787 OF 2022 BEFORE THE
HON'BLE JUDICIAL FIRST CLASS MAGISTRATE
COURT- ERNAKULAM-III.
Annexure A3 TRUE COPY OF THE JUDGMENT DATED
31/10/2013 PASSED BY THE HON'BLE HIGH
COURT IN CRL MC 4277 OF 2013.
