Kerala High Court
K.Manoj Krishnan vs The State Of Kerala on 15 December, 2023
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
CRL.MC NO. 10941 OF 2023 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 15TH DAY OF DECEMBER 2023 / 24TH AGRAHAYANA, 1945
CRL.MC NO. 10941 OF 2023
CRIME NO.1266/2022 OF Vanchiyoor Police Station,
Thiruvananthapuram
AGAINST THE ORDER/JUDGMENT CRMP 13712/2023 OF ADDITIONAL
DISTRICT COURT & SESSIONS COURT - V, THIRUVANANTHAPURAM / II
ADDITIONAL MACT
PETITIONER/S:
K.MANOJ KRISHNAN
AGED 52 YEARS
S/O KRISHNAN, SAI PRABHA, HSLRA-29, KUMARAPURAM
MEDICAL COLLEGE P.O.,THIRUVANANTHAPURAM, PIN -
695011
BY ADVS.
JIBU P THOMAS
KULATHUR S.V. PREMAKUMARAN NAIR
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031
2 THE DEPUTY SUPERINTENDANT OF POLICE
CB-EOW. THIRUVANANTHAPURAM UNIT-695010, THROUGH
PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM,
PIN - 682031
3 THE STATION HOUSE OFFICER
VANCHIYOOR POLICE STATION, THIRUVANANTHAPURAM,
THROUGH PUBLIC PROSECUTOR, HIGH COURT OF KERALA.,
PIN - 695017
SRI.SREEJA V., PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
15.12.2023, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO. 10941 OF 2023 2
P.V.KUNHIKRISHNAN, J
---------------------------------------
Crl.M.C. No.10941 of 2023
--------------------------------------
Dated this the 15th day of December, 2023
ORDER
Petitioner is the accused in Crime No.1266 of 2022 of
Vanchiyoor Police Station now investigating by the State Crime
Branch, Economic Offences Wing, Thiruvananthapuram Unit,
as CB PS Crime No.81/CB-EOW/TVM/R/2023. The petitioner is
in jail in connection with the above case and about 1000 other
cases are there altogether against him. It is submitted that
another accused in the same crime filed Crl.M.C.
No.7603/2023 and this Court issued certain directions. The
counsel for the petitioner submitted that the petitioner will be
satisfied if such a direction is issued in this case also.
2. After hearing the Public Prosecutor, I think that
prayer can be allowed.
Therefore, this Criminal Miscellaneous Case is disposed of
in the following manner:
1. The petitioner is free to file bail application in cases in
which his arrest is already recorded.
2. The investigating officer is directed to issue notice
under Section 41A Cr.P.C in all subsequent crimes registered,
in which the petitioner is involved.
3. The petitioner shall cooperate with the investigation.
4. On receipt of the notice under Section 41A Cr.P.C, the
petitioner shall appear before the investigating officer, without
fail.
5. The petitioner shall not leave the State of Kerala
without getting further permission from the jurisdictional
court.
6. The petitioner shall surrender his passport, if any,
before the jurisdictional court and if there is no passport, the
petitioner shall file an affidavit to that effect.
SD/-
P.V.KUNHIKRISHNAN
JUDGE
SKS
APPENDIX OF CRL.MC 10941/2023
PETITIONER ANNEXURES
Annexure-A1 TRUE COPY OF THE FIR IN CRIME NO.1266/2022
OF VANCHIYOOR POLICE STATION WHICH IS NOW
RENUMBERED AS CBPS
CR.NO.81/CB/EOW/TVM/R/2023
Annexure-A2 TRUE COPY OF THE CRL.M.P NO.13712/2023
BEFORE THE HON'BLE ADDITIONAL SESSION
COURT -V THIRUVANANTHAPURAM, DATED
12.12.2023
Annexure-A3 TRUE COPY OF THE ORDER IN CRL.M.C
NO.4757/2023 DATED 04.07.2023
Annexure-A4 TRUE COPY OF THE ORDER IN CRL.M.C
NO.7603/2023 DATED 6-10-2023
