Cardinal Mar George Alencherry vs Joshi Varghese
2022 Latest Caselaw 8020 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                  THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
            Wednesday, the 29th day of June 2022 / 8th Ashadha, 1944
                            CRL.MC NO. 4226 OF 2022
      CMP 807/2022 in CC 50/2020 OF JMFC, KAKKANAD (TEMPORARY), ERNAKULAM
  PETITIONER/1st ACCUSED:

       CARDINAL MAR GEORGE ALENCHERRY AGED 77 YEARS S/O.LATE PHILIPOSE,
       MAJOR ARCHBISHOP, SYRO MALABAR CHURCH, ARCH BISHOP HOUSE, BROADWAY,
       ERNAKULAM -682031, NOW RESIDING AT MAJOR ARCHIEPISCOPAL CURIA, MOUNT
       ST.THOMAS, KAKKANAD, KOCHI , PIN - 682030

  RESPONDENT/COMPLAINANT,2ND ACCUSED& STATE:

    1. JOSHI VARGHESE AGE NOT KNOWN TO THE PETITIONER, S/O.VAREETH,
       THELAKKADAN VEETTIL, MALAMURI BHAGOM, PULLUVAZHI KARA, RAYAMANGALAM,
       ERNAKULAM DISTRICT , PIN - 683545
    2. REV.FR.JOSHY PUTHUVA AGED 50 YEARS S/O.OUSEPH, PRO.VIKAR, ST.JOHN'S
       CHURCH, UNIVERSITY CENTRE, CUSAT , PIN - 682032
    3. STATE OF KERALA REP. BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
       ERNAKULAM, PIN - 682031

This crl.M.C. coming on for admission upon perusing the petition and
upon hearing the arguments of M/S. DINESH MATHEW J.MURICKEN,JOHN
VARGHESE,K.A.ABHILASH,VINOD S. PILLAI,MOHAMMED THAYIB N.M.,NAYANA
VARGHESE,AHAMMAD SACHIN K.,and K.S.SANGEETHA advocates for petitioner
and Public Prosecutor for 3rd respondent , the court passed the
following



                                                                      P.T.O
                             ZIYAD RAHMAN A.A., J.
                            ---------------------
                             Crl.M.C No. 4226 of 2022
                        ---------------------------
                         Dated this the 29th day of June, 2022

                                      ORDER

The question involved is whether the exemption from personal

appearance of the accused under Section 205 Cr.P.C can be sought

even before the accused surrenders before the Court and released on

bail.

2. The learned Senior Counsel appearing for the petitioner

places reliance on the judgment rendered by the Honourable

Supreme Court in M/s. Bhaskar Industries Ltd v. M/s

Bhiwani Denim and Apparels Ltd and Others [AIR 2001

SCC 3625] and a judgment rendered by this Court in Sarath S. v.

State of Kerala [2017(3) KHC 383].

3. On perusal of records and hearing both sides, I am of the

view that the aforesaid question is to be considered after a detailed

hearing.

Post on 20.07.2022. Till such time, the petitioner shall be

exempted from personal appearance before the trial court.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE rpk

29-06-2022 /True Copy/ Assistant Registrar