Kerala High Court
Rajesh Santhu vs K.Anil Kumar on 23 December, 2022
OP(Crl.) No.306/2021 1/4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
Friday, the 23rd day of December 2022 / 2nd Pousha, 1944
OP(CRL.) NO. 306 OF 2021
CC.NO.37/2013 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, VAIKOM, KOTTAYAM
PETITIONER:
RAJESH SANTHU
AGED 49 YEARS, S/O.SANTHU, CHERIYAKOTTAYATH,
PALLIPPURATHUSSERRY P.O., VAIKOM, KOTTAYAM DISTRICT
BY M/S.C.RAJENDRAN and B.K.GOPALAKRISHNAN, Advocates for
the petitioner
RESPONDENTS:
1. K.ANIL KUMAR
AGED 54 YEARS, S/O.PARAMESWARA PANICKER,
PRESIDENT VAIKOM PALLIPPURATHUSSERY SERVICE CO-OPERATIVE BANK
LTD.NO.K 923, RESIDING AT VALLOOR HOUSE,PALLIPPURATHUSSERRY P.O.,
VAIKOM, KOTTAYAM-686 141
2. N.K.SEBASTIAN
AGED 58 YEARS, S/O.KURIAN, SECRETARY
VAIKOM PALLIPPURATHUSSERY SERVICE CO-OPERATIVE BANK.LTD.NO.K 923,
RESIDING AT KADUKKAVELIL HOUSE, PALLIPPURATHUSSERRY P.O.,
VAIKOM, KOTTAYAM -686 141
3. M.V.GEORGE @ KOCHU,
AGED 62 YEARS, S/O.VARKEY, FORMER DIRECTOR BOARD MEMBER,
VAIKOM PALLIPPURATHUSSERY SERVICE CO-OPERATIVE BANK.LTD.NO.K 923,
RESIDING AT MAYAMPARAMBIL HOUSE, PALLIPPURATHUSSERRY P.O.,
VAIKOM, KOTTAYAM -686 141
OP(Crl.) No.306/2021 2/4
4. OMANAKUTTAN
AGED 52 YEARS, S/O.PAVITHRAN, FORMER DIRECTOR BOARD MEMBER,
VAIKOM PALLIPPURATHUSSERY SERVICE CO-OPERATIVE BANK.LTD.NO.K 923,
RESIDING AT MAZHUVANCHERRY HOUSE, PALLIPPURATHUSSERRY P.O.,
VAIKOM, KOTTAYAM -686 141
5. GEORGE KURUVILA
AGED 58 YEARS, S/O.KURUVILA, FORMER DIRECTOR BOARD MEMBER,
VAIKOM PALLIPPURATHUSSERY SERVICE CO-OPERATIVE BANK.LTD.NO.K 923,
RESIDING AT PALAPARAMBIL HOUSE, PALLIPPURATHUSSERRY P.O.,
VAIKOM, KOTTAYAM -686 141
6. K.R.SAHAJAN
AGED 53 YEARS, S/O.RAGHAVAN, FORMER DIRECTOR BOARD MEMBER,
VAIKOM PALLIPPURATHUSSERY SERVICE CO-OPERATIVE BANK.LTD.NO.K 923,
RESIDING AT KULATHUMKAL HOUSE, PALLIPPURATHUSSERRY P.O.,
VAIKOM, KOTTAYAM -686 141
7. BIJU MATHEW
AGED 54 YEARS, S/O.MATHEW, FORMER DIRECTOR BOARD MEMBER,
VAIKOM PALLIPPURATHUSSERY SERVICE CO-OPERATIVE BANK.LTD.NO.K 923,
RESIDING AT MANTHUVALLIL HOUSE, PALLIPPURATHUSSERRY P.O.,
VAIKOM, KOTTAYAM -686 141
8. CYRIL JOSEPH
AGED 51 YEARS, S/O.JOSEPH, FORMER DIRECTOR BOARD MEMBER,
VAIKOM PALLIPPURATHUSSERY SERVICE CO-OPERATIVE BANK.LTD.NO.K 923,
RESIDING AT PUTHENPURAKKAL HOUSE, PALLIPPURATHUSSERRY P.O.,
VAIKOM, KOTTAYAM -686 141
OP(Crl.) No.306/2021 3/4
9. K.T.THOMAS
AGED 84 YEARS, S/O.JOSEPH, FORMER DIRECTOR BOARD MEMBER,
VAIKOM PALLIPPURATHUSSERY SERVICE CO-OPERATIVE BANK.LTD.NO.K 923,
RESIDING AT PALETHU HOUSE, PALLIPPURATHUSSERRY P.O.,
VAIKOM, KOTTAYAM -686 141
10. N.SASI
AGED 56 YEARS, S/O.NARAYANAN, FORMER DIRECTOR BOARD MEMBER,
VAIKOM PALLIPPURATHUSSERY SERVICE CO-OPERATIVE BANK.LTD.NO.K 923,
RESIDING AT KUNNATHUCHIRA HOUSE, PALLIPPURATHUSSERRY P.O.,
VAIKOM, KOTTAYAM -686 141
11. SINDHU
AGED 45 YEARS, W/O.RAJU, FORMER DIRECTOR BOARD MEMBER,
VAIKOM PALLIPPURATHUSSERY SERVICE CO-OPERATIVE BANK.LTD.NO.K 923,
RESIDING AT PARATHATTAYIL HOUSE, PALLIPPURATHUSSERRY P.O.,
VAIKOM, KOTTAYAM -686 141
12. SANTHA R.,
AGED 65 YEARS, W/O.MOHANAN, FORMER DIRECTOR BOARD MEMBER,
VAIKOM PALLIPPURATHUSSERY SERVICE CO-OPERATIVE BANK.LTD.NO.K.923,
RESIDING AT KARUKASSERIL HOUSE, PALLIPPURATHUSSERRY P.O.,
VAIKOM, KOTTAYAM -686 141
13. R.PANKAJAKSHAN
AGED 72 YEARS, S/O.RAKAKRISHNA KURUP, FORMER SALES EXECUTIVE,
MARKET FED, KOTTAYAM, RESIDING AT VAISAK HOUSE,
PADAYANARKULANGARA THEKKU, KARUNAGAPPALLY VILLAGE, KOLLAM-690 518
14. JOSEPH ANTONY
AGED 53 YEARS, S/O.ANTONY, FORMER AGENT OF
VAIKOM PALLIPPURATHUSSERY SERVICE CO-OPERATIVE BANK.LTD.NO.K.923,
RESIDING AT MANTHUVALLIL HOUSE, KANNUKETTUSSERRY P.O.,
VAIKOM, KOTTAYAM-686 141
OP(Crl.) No.306/2021 4/4
15. STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM-682 031
BY THE SR.PUBLIC PROSECUTOR FOR THE 15TH RESPONDEN
OP(Criminal) having come up for orders on 23/12/2022, upon
perusing the letter dated 14/12/2022 from Judicial First Class
Magistrate I, Vaikom and this Court's order dated 30/08/2022, the court
on the same day passed the following:
ORDER
As per the report dated 14/12/2022, the learned Magistrate is
seeking four months more time to dispose of the case.
After going through the reasons mentioned therein, it is ordered
that, the period fixed by this Court in the judgment dated 23/09/2021
shall stand further extended for a period of four months from the date of
its expiry.
Sd/- ZIYAD RAHMAN A.A., JUDGE
23-12-2022 /True Copy/ Assistant Registrar
