Kerala High Court
M/S Green Crest, Represented By Its ... vs State Of Kerala on 16 February, 2024
Author: Bechu Kurian Thomas
Bench: Bechu Kurian Thomas
WP(CRL.) NO. 88 OF 2024
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 16TH DAY OF FEBRUARY 2024 / 27TH MAGHA, 1945
WP(CRL.) NO. 88 OF 2024
PETITIONER/S:
1 M/S GREEN CREST, REPRESENTED BY ITS PROPRIETOR SANJAY
KUMAR
NO-45-4,III RD FLOOR, EMARALD , NO-45-4,III RD
FLOOR,EMARALD , TOWER,50 FEET RD, RAMANATHAPURAM,
COIMBATORE, PIN - 641045
2 MANIKANDAN BALAKRISHNAN
AGED 50 YEARS
S/O BALAKRISHNAN, 45/150 FEET ROAD KRISHNASWAMY NAGAR,
RAMANATHAPURAM COIMBATORE, TAMIL NADU, PIN - 641045
3 SANJAY KUMAR
AGED 30 YEARS
45/150 FEET ROAD KRISHNASWAMY NAGAR, RAMANATHAPURAM
COIMBATORE, PIN - 641045
4 PADMAVATHI
AGED 50 YEARS
45/150 FEET ROAD KRISHNASWAMY NAGAR, RAMANATHAPURAM
COIMBATORE, PIN - 641045
5 SARANYA
AGED 29 YEARS
45/150 FEET ROAD KRISHNASWAMY NAGAR, RAMANATHAPURAM
COIMBATORE, PIN - 641045
BY ADVS.
G.KEERTHIVAS
LAKSHMI DAS
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
BY ADVS.
ADVOCATE GENERAL OFFICE KERALA
DIRECTOR GENERAL OF PROSECUTION(AG-10)
SHRI.P.NARAYANAN, SPL. G.P. TO DGP AND ADDL. P.P. ()
SHRI.SAJJU.S., SENIOR G.P.()
OTHER PRESENT:
WP(CRL.) NO. 88 OF 2024
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SRI. T.R. RANJITH (PP)
THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
16.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(CRL.) NO. 88 OF 2024
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BECHU KURIAN THOMAS, J.
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W.P.(Crl.)No.88 of 2024
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Dated this the 16th day of February, 2024
JUDGMENT
Petitioner has approached this Court seeking the following reliefs:
i) Issue a writ of mandamus, or any other appropriate writ, order, or
direction, thereby directing the Respondent to consolidate all crimes
registered in the nature of Ext.P1 and P2 FIRs against the petitioners and
to transfer them to Palghat Town North Police Station, or to such other
Police Station as may be determined by this Hon'ble Court, for further
investigation and completion of proceedings, and pass such other orders
as it may deem fit and proper in the interest of justice.
ii) Direct that no coercive proceedings be initiated against the writ petitioner
in relation to such FIRs.
2. The learned Public Prosecutor upon instructions submitted that
only two FIRs were registered against the petitioner in Kerala, of which one
crime has been referred as a civil dispute, while in the other crime, the final
report has already been filed and cognizance has been taken and is pending as
S.C.No.478/2021 before the Additional Sessions Court-III, Palakkad. The above
submission is recorded.
3. In view of the above submission, the reliefs sought for by the
petitioner has become infructuous.
Accordingly, this Crl.M.C. is dismissed as infructuous.
sd/
BECHU KURIAN THOMAS
JUDGE
jm/
WP(CRL.) NO. 88 OF 2024
APPENDIX OF WP(CRL.) 88/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE FIR 948/2020 DATED
24.08.2020, FILED BEFORE PALGHAT TOWN NORTH
Exhibit P2 TRUE COPY OF FIR NO. 3/2021 DATED 01.01.2021,
FILED BEFORE THE OTTAPALAM POLICE STATION
Exhibit P3 TRUE COPY OF THE JUDGEMENT DATED 07.07.2023
IN CRL. MC 3580 OF 2023 ON THE FILES OF THIS
HON'BLE COURT
