Kerala High Court
M/S Santhimadom Builders And ... vs State Of Kerala on 5 April, 2024
Author: Bechu Kurian Thomas
Bench: Bechu Kurian Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 5TH DAY OF APRIL 2024 / 16TH CHAITHRA, 1946
CRL.MC NO. 6521 OF 2023
CRIME NO.2156/2013 OF GURUVAYOOR POLICE STATION, THRISSUR
AGAINST THE ORDER/JUDGMENT DATED IN CC NO.6 OF 2014 OF
JUDICIAL MAGISTRATE OF FIRST CLASS ,CHAVAKKAD
PETITIONER/ACCUSED NO.1 TO 6 :
1 M/S SANTHIMADOM BUILDERS AND DEVELOPERS TRUST
CORPORATE OFFICE GURUVAYOOR,
REP BY ITS CHAIRMAN RADHAKRISHNAN, SANTHIMADOM,
THEKENALUVAZHY,
N. PARAVOOR P.O. ,
ERNAKULAM, PIN - 683 513.
2 DR. RADHAKRISHNAN,
AGED 71 YEARS
S/O. NARAYANAN,
SANTHIMADOM,
THEKKENALUVAZHI,
N. PARAVUR,
ERNAKULAM, PIN - 683 513.
3 RAMANI RADHAKRISHNAN,
AGED 68 YEARS
W/O RADAKRISHNAN,
SANTHIMADOM,
THEKE NALUVAZHI,
N.PARAVOOR PO, PIN - 683 513.
4 RAGESH MANU, AGED 35 YEARS
S/O RADAKRISHNAN,
SANTHIMADOM,
THEKENALUVAZHI,
N. PARAVOOR, PIN - 683 513.
5 RENJISHA, AGED 45 YEARS,
D/O RADAKRISHNAN,
SANTHIMADOM,
THEKENALUVAZHI,
N. PARAVUR P.O.,
PIN - 683 513.
6 MANJUSHA, AGED 42 YEARS
D/O RADAKRISHNAN,
SANTHIMADOM,
N. PARAVUR P.O., PIN - 683513
CRL.MC 6521/2023
2
BY ADVS.
ANOOP KRISHNA
V.A.PRADEEP KUMAR
JENNY THANKAM
RESPONDENT/COMPLAINANT :
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
PIN - 682 031.
SRI.ASHI M.C., PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
05.04.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC 6521/2023
3
BECHU KURIAN THOMAS, J
......................................................
Crl.M.C.No.6521 of 2023
...................................................
Dated this the 5th day of April, 2024
ORDER
Petitioners are accused Nos.1 to 6 in C.C.No.6/2014 on the files of
the Judicial First Class Magistrate Court-I, Chavakkad. The
offences alleged against them are under Sections 406, 417, 418,
and 420 r/w Section 34 of the Indian Penal Code, 1860.
2. Due to the non-appearance of the petitioners, non bailable
warrants have been issued against them. Even though petitioners
are willing to appear and participate in the trial, they apprehend
that they will be remanded to custody.
3. Having heard the learned counsel for the petitioners and the
learned Public Prosecutor, I am of the view that this Crl.M.C. can
be disposed of with a direction.
4. Since petitioners have expressed their willingness to participate in
the trial, there will be a direction to the Judicial First Class
Magistrate Court-I, Chavakkad to consider the applications for
recall of warrant and for grant of bail, if any, filed by the
petitioners in C.C.No.6/2014, on the same day itself, provided
such applications are filed within 15 days from today.
5. To enable the petitioners to appear before the Magistrate as
directed, the non-bailable warrants issued against the petitioners
shall be kept in abeyance for a period of 15 days from today.
The Crl.M.C.is disposed of.
sd/-
BECHU KURIAN THOMAS
JUDGE
AMV/06/04/2024
PETITIONER ANNEXURES
ANNEXURE A1 THE TRUE COPY OF THE CHARGE AS
C.C.NO.6/2014 ON THE FILE OF THE JFCM I
CHAVAKKAD
TRUE COPY
