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Cyril Mar Baseliose vs State Of Kerala
2023 Latest Caselaw 6751 Ker

Citation : 2023 Latest Caselaw 6751 Ker
Judgement Date : 20 June, 2023

Kerala High Court
Cyril Mar Baseliose vs State Of Kerala on 20 June, 2023
                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                     THE HONOURABLE MR.JUSTICE V.G.ARUN
          TUESDAY, THE 20TH DAY OF JUNE 2023 / 30TH JYAISHTA, 1945
                            CRL.MC NO. 6458 OF 2013
         IN CRIME NO.768/2013 OF CHALISSERY POLICE STATION, PALAKKAD


PETITIONER/ACCUSED NO.1:

             CYRIL MAR BASELIOS
             MALABAR INDEPENDENT SYRIAN CHURCH(MISC)THOZHIYOOR,
             CHAVAKKAD TALUK

             BY ADVS.
             SRI.JAI GEORGE
             SMT.DAISY A.PHILIPOSE


RESPONDENT/DEFACTO COMPLAINANT:

     1       STATE OF KERALA
             REP BY THE PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA, ERNAKUALM

     2       K A JOB
             KUZHUPPULLY HOUSE, CHALISSERY ROAD,
             KADAVALLUR POST

             BY ADVS.
             SRI.P.RAMACHANDRAN, PUBLIC PROSECUTOR
             SRI. RENJITH GEORGE, SR. PUBLIC PROSECUTOR



     THIS    CRIMINAL   MISC.   CASE   HAVING   COME   UP   FOR   ADMISSION   ON
20.06.2023, ALONG WITH Crl.MC.5312/2015, 5431/2015, THE COURT ON THE SAME
DAY PASSED THE FOLLOWING:
 CRL.M.C.NOS.6458 OF 2013, 5312 & 5431 OF 2015


                                          2




                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                      THE HONOURABLE MR.JUSTICE V.G.ARUN
          TUESDAY, THE 20TH DAY OF JUNE 2023 / 30TH JYAISHTA, 1945
                             CRL.MC NO. 5312 OF 2015
       CC 879/2014 OF JUDICIAL MAGISTRATE OF FIRST CLASS, PATTAMBI


PETITIONER/ACCUSED NO.1:

              CYRIL MAR BASELIOSE
              METROPOLITAN, MALABAR INDEPENDENT SYRIAN CHURCH (MISC),
              THOZHIYOOR, CHAVAKKAD TALUK.
              BY ADVS.
              CYRIL MAR BASELIOSE (PARTY)


RESPONDENTS/DEFACTO COMPLAINANT:

      1       STATE OF KERALA
              REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
              KERALA, ERNAKULAM.
      2       K.A.JOB
              KUZHUPPULLY HOUSE, CHALISSERY ROAD,
              KADAVALLUR POST.
              BY ADVS.
              SRI.P.RAMACHANDRAN, PUBLIC PROSECUTOR
              SRI. RENJITH GEORGE, SR. PUBLIC PROSECUTOR



      THIS    CRIMINAL    MISC.    CASE   HAVING   COME   UP   FOR   ADMISSION   ON
20.06.2023, ALONG WITH Crl.MC.6458/2013 AND CONNECTED CASES, THE COURT
ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.M.C.NOS.6458 OF 2013, 5312 & 5431 OF 2015


                                          3




                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                      THE HONOURABLE MR.JUSTICE V.G.ARUN
          TUESDAY, THE 20TH DAY OF JUNE 2023 / 30TH JYAISHTA, 1945
                             CRL.MC NO. 5431 OF 2015
          879/2014 OF JUDICIAL MAGISTRATE OF FIRST CLASS , PATTAMBI
PETITIONERS/ACCUSED NO.2 TO 8:

      1       VARGHESE, AGED 48 YEARS
              S/O.IYPE, NEYYAN HOUSE, PERUMANNOOR DESOM, CHALISSERY
              VILLAGE 689536
      2       SHAJI, AGED 67 YEARS
              S/O.IYPE, NEYYAN HOUSE, PERUMANNOOR DESOM, CHALISSERY
              VILLAGE 689536
      3       DAVID, AGED 67 YEARS
              S/O.CHERU , VADAKKETHALACKAL HOUSE, OTTAPILAVU DESOM,
              THRISSUR DISTRICT
      4       SAMUEL, AGED 68 YEARS
              S/O.C M MATHUKUTTY, CHEERAN HOUSE, CHALISSERY, 689536
      5       FR PRINCE KOLADY, AGED 42 YEARS
              S/O.IYYAKKU, KOLADY HOUSE, KUPPIKUNNU, AKKIKAVU
      6       FR VARGHESE CHEMMANNUR
              AGED 36 YEARS, S/O.C C BABY, CHEMMANNUR HOUSE,
              PORKULAM DESOM
      7       FR.C I JOB, AGED 61 YEARS
              S/O.C I ETTUNNY, CHEERAN HOUSE ,NEAR BHADRASANA CHURCH
              ANJOOR
      8       RAJESH RAJI,AGED 31 YEARS
              S/O.BABY, THANNIKKAL HOUSE, MAILADUMKUNNU, DESOM
              BY ADVS.
              SRI.JAI GEORGE
              SMT.DAISY A.PHILIPOSE

RESPONDENTS:

      1       STATE OF KERALA REPRESENTED BY THE PUBLIC        PROSECUTOR,
              HIGH COURT OF KERALA, ERNAKULAM

      2       K A JOB, KUZHUPPULLY HOUSE, CHALLISSERY ROAD,
              KADAVALLUR POST, 680 543

              BY ADV SRI.P.RAMACHANDRAN,        PUBLIC PROSECUTOR
 CRL.M.C.NOS.6458 OF 2013, 5312 & 5431 OF 2015


                                          4

              SRI. M.C. ASHI, PUBLIC PROSECUTOR



      THIS    CRIMINAL    MISC.    CASE   HAVING   COME   UP   FOR   ADMISSION   ON
20.06.2023, ALONG WITH Crl.MC.6458/2013 AND CONNECTED CASES, THE COURT
ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.M.C.NOS.6458 OF 2013, 5312 & 5431 OF 2015


                                          5




                                    ORDER

Dated this the 20th day of June, 2023

[Crl.MC Nos.6458/2013, 5312/2015, 5431/2015]

It is informed by the Registry that, in

C.C.No.879 of 2014, the accused were acquitted by

the Judicial First Class Magistrate Court, Pattambi, as

per judgment dated 13.01.2022.

This Criminal Miscellaneous Cases are hence

dismissed as infructuous.

Sd/-

V.G.ARUN

JUDGE NB/20-6

 
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