Kerala High Court
Deputy Superintendent Of Police ... vs S.S Moni on 28 May, 2024
Author: K.Babu
Bench: K. Babu
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
CRL.REV.PET NO. 741 OF 2023
AGAINST THE ORDER/JUDGMENT DATED IN CC NO.32 OF 2010 OF ENQUIRY
COMMISSIONER& SPECIAL JUDGE,THRISSUR
REVISION PETITIONER/COMPLAINANT:
DEPUTY SUPERINTENDENT OF POLICE,
VIGILANCE AND ANTI CORRUPTION BUREAU,
PALAKKAD UNIT
REPRESENTED BY THE ADDITIONAL PUBLIC PROSECUTOR,
HIGH COURT OF KERALA.
ERNAKULAM, PIN - 682031
BY ADV
PUBLIC PROSECUTOR
RESPONDENTS/ACCUSED Nos.1 TO 11:
1 S.S MONI
(FORMER MANAGING DIRECTOR, MALABAR CEMENTS LTD,
WALAYAR). KRISHNAKRIPA,
PUDUSSERY, PALAKKAD, PIN - 678103
2 K. MURALIDHARAN NAIR
(FORMER GENERAL MANAGER MALABAR CEMENTS LTD. WALAYAR)
NO 353, SRIVAISAKH,
CHANDANAGAR EXTENSION COLONY,
PALAKKAD, PIN - 678007
3 K. UDAYAKANTHY
FORMER GEOLOGIST, MALABAR CEMENTS LTD. WALAYAR.
SUKADHA, CHANDRANAGAR,
PALAKKAD, PIN - 678007
4 ANANDAKUMAR
(FORMER CHIEF CHEMIST, MALABAR CEMENTS LTD. WALAYAR.)
QR. NO. E1,
J.P CEMENTS COLONY,
PANIPUT, HARIYANA,
PIN - 132113
Crl.Rev.Pet. Nos.650, 688 & 741 of 2023 2
5 MOHAMMED FEROZ
(PARTNER, CRESENT MINES AND MINERALS). NO. 63(NEW-15)
III RD CROSS PARAMASIVAPURAM,
LALGUDI, TRICHY, PIN - 620001
6 JOHN MATHAI IAS
FORMER CHAIRMAN, MALABAR CEMENTS LTD. WALAYAR.
NO. 8 BELL HEAVEN GARDENS,
KAVADIYAR, THRIUVANANTHAPURAM, PIN - 695003
7 N. KRISHNAKUMAR
(FORMER DIRECTOR, MALABAR CEMENTS LTD. WALAYAR).
NO. 50/1054-1, SREEKRISHNA NAGAR, THALIYIL,
KARAMANA, THIRUVANANTHAPURAM, PIN - 695002
8 T. PADMANABHAN NAIR
(FORMER DIRECTOR MALABAR CEMENTS LTD. WALAYAR.)
NO. TC 37/530 (TRA-178) VIA LAKSHMI NAGAR,
THIRUMALA, THIRUVANANTHAPURAM, PIN - 695006
9 V.M RADHAKRISHNAN
(MANAGING PARTNER CRESCENT MINES & MINERALS).
NO. 18/714. NINETITA. DPO ROAD.
PALAKKAD, PIN - 678001
10 GULAM AHAMMED BASHA
(MEDICAL PRACTITONER). NO. 63, 3RD CROSS.
PARAMASIVAPURAM. LALGUDI. TRICHY, PIN - 620001
11 SMT. SUBAIDHA BEEGUM
NO. 63(15), 3RD CROSS, PARAMASIVAPURAM. LALGUDI,
TRICHY, PIN - 620001
BY ADVS.
R.ANIL R
MANU TOM
B.RAMAN PILLAI (SR.)(R-260)
SUJESH MENON V.B.(S-1613)
THOMAS SABU VADAKEKUT(KL/001082/2017)
MAHESH BHANU S.(K/1620/2018)
RESSIL LONAN(K/1251/2020)
BALAMURALI K.P.(K/000920/2018)
THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION ON
28.05.2024, ALONG WITH Crl.Rev.Pet.650/2023, 688/2023, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Crl.Rev.Pet. Nos.650, 688 & 741 of 2023 3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
CRL.REV.PET NO. 650 OF 2023
CRIME NO.7/2008 OF VACB, PALAKKAD, Palakkad
AGAINST THE ORDER/JUDGMENT DATED 23.11.2022 IN CC NO.22 OF 2011
OF ENQUIRY COMMISSIONER& SPECIAL JUDGE,THRISSUR
REVISION PETITIONER/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY THE ADDITIONAL PUBLIC PROSECUTOR
HIGH COURT OF KERALA ERNAKULAM,
PIN - 682031
BY ADV
PUBLIC PROSECUTOR
RESPONDENTS/ACCUSED NOS. 1 TO 6:
1 S.S MONI
(FORMERLY MANAGING DIRECTOR MALABAR CEMENTS
LTD. ,WALAYAR)
KRISHNAKRUPA, BHAGAVATHY NAGAR,
PUDUSSERY,
PALAKKAD DISTRICT,
PIN - 678103
2 K.MURALIDHARAN NAIR
(FORMERLY GENERAL MANAGER MALABAR CEMENTS LTD
WALAYAR) NO.353
SRIVAISAKH, CHANDRA NAGAR P.O,
PALAKKAD DISTRICT,
PIN - 678007
3 V.M RADHAKRISHNAN
MANAGING DIRECTOR M/S ARK WOOD AND METAL (P) LTD
NO.3 RAMASWAMY SUBRAMANIAPURAM ,
COIMBATORE) NO.18/714,
NINEETITA DPO ROAD
PALAKKAD DISTRICT,
PIN - 641002
Crl.Rev.Pet. Nos.650, 688 & 741 of 2023 4
4 S.VADIVELU
(FORMER EXECUTIVE DIRECTOR , M/S ARK WOOD AND METAL
(P) LTD COIMBATORE) ,NO.41
ARUMUGHAN NAGAR, MAHALINGAPURAM ,
POLLACHI, COIMBATORE DISTRICT,
TAMIL NADU, PIN - 642001
5 JOHN MATHAI IAS
(FORMERLY CHAIRMAN MALABAR CEMENTS LTD WALAYAR)
S/O A.V. MATHAI,
NO.8 BELHEAVEN GARDEN, KAVADIYAR,
THIRUVANANTHAPURAM DISTRICT,
PIN - 695003
6 N.KRISHNAKUMAR
(FORMERLY DIRECTOR MALABAR CEMENTS LTD. WALAYAR)
S/O T.K NARAYANAN IYER,
NO.50/1054, SREEKRISHNA NAGAR ,THALIYIL KARAMANA
THIRUVANANTHAPURAM DISTRICT,
PIN - 695002
BY ADVS.
MANU TOM
R.ANIL R
B.RAMAN PILLAI (SR.)(R-260)
SUJESH MENON V.B.(S-1613)
THOMAS SABU VADAKEKUT(KL/001082/2017)
MAHESH BHANU S.(K/1620/2018)
RESSIL LONAN(K/1251/2020)
BALAMURALI K.P.(K/000920/2018)
THIS CRIMINAL REVISION PETITION HAVING COME UP FOR
ADMISSION ON 28.05.2024, ALONG WITH Crl.Rev.Pet.741/2023 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.Rev.Pet. Nos.650, 688 & 741 of 2023 5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
CRL.REV.PET NO. 688 OF 2023
CRIME NO.8/2008 OF VACB, PALAKKAD, Palakkad
AGAINST THE ORDER/JUDGMENT DATED IN CC NO.2 OF 2011 OF ENQUIRY
COMMISSIONER& SPECIAL JUDGE,THRISSUR
REVISION PETITIONER/COMPLAINANT:
DEPUTY SUPERINTENDENT OF POLICE
VIGILANCE AND ANTI CORRUPTION BUREAU,
PALAKKAD UNIT
REP. BY THE ADDITIONAL PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
PIN - 682031
BY ADV
PUBLIC PROSECUTOR
RESPONDENTS/ACCUSED Nos.1 TO 6:
1 S.S MONI
(FORMERLY MANAGING DIRECTOR MALABAR CEMENTS LTD
WALAYAR) KRISHNAKRUPA, BHAGAVATHY NAGAR,
PUDUSSERY, PALAKKAD DISTRICT,
PIN - 678103
2 K.MURALIDHARAN NAIR
(FORMERLY GENERAL MANAGER MALABAR CEMENTS LTD
VALAYAR) NO.353 SRIVAISAKH,
CHANDRANAGAR EXTN. COLONY,
CHANDANAGAR P.O, PALAKKAD DISTRICT.,
PIN - 678007
3 V.M.RADHAKRISHNAN
MANAGING DIRECTOR M/S. ARK. WOOD AND METAL (P)
LTD,NO.3 RAMASWAMY SUBRAMANIAPURAM,
COIMBATORE) NO.18/714, NINEETITA,
DPO ROAD, PALAKKAD DISTRICT.,
PIN - 678001
4 S. VADIVELU
Crl.Rev.Pet. Nos.650, 688 & 741 of 2023 6
(FORMER EXECUTIVE DIRECTOR M/S.ARK WOOD AND METAL (P)
LTD COIMBATORE) NO.41,ARUMUGHAN NAGAR,
MAHALINGAPURAM, POLLACHI,
COIMBATORE DISTRICT,
TAMIL NADU,
PIN - 642002
5 JOHN MATHAI IAS
(FORMERLY CHAIRMAN MALABAR CEMENTS LTD WALAYAR)
S/O. A.V.MATHAI NO.8,
BELHEAVEN GARDEN, KAVADIYAR ,
THIRUVANANTHAPURAM DISTRICT.,
PIN - 695003
6 N. KRISHNAKUMAR
(FORMERLY DIRECTOR MALABAR CEMENTS LTD WALAYAR)
S/O. T.K. NARAYANAN IYER, NO.50/1054,
SREEKRISNHANAGAR,THALIYIL KARAMANA
THIRUVANANTHAPURAM DISTRICT.,
PIN - 695002
BY ADVS.
MANU TOM
R.ANIL R
B.RAMAN PILLAI (SR.)(R-260)
SUJESH MENON V.B.(S-1613)
THOMAS SABU VADAKEKUT(KL/001082/2017)
MAHESH BHANU S.(K/1620/2018)
RESSIL LONAN(K/1251/2020)
BALAMURALI K.P.(K/000920/2018)
SHAJI T.M.(K/000368/2020)
RENIL IQUBAL K.(K/001435/2021)
THIS CRIMINAL REVISION PETITION HAVING COME UP FOR
ADMISSION ON 28.05.2024, ALONG WITH Crl.Rev.Pet.741/2023 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.Rev.Pet. Nos.650, 688 & 741 of 2023 7
K.BABU, J.
------------------------------------------------------------
Crl.Rev.Pet. Nos.650, 688 & 741 of 2023
-------------------------------------------------------------
Dated this the 28th day of May, 2024
ORDER
The Deputy Superintendent of Police, V.A.C.B Palakkad is
the revision petitioner in all these matters. The Revision
Petitioner challenges various orders passed by the Court of
Enquiry Commissioner and Special Judge, Thrissur.
2. In Crl.Rev.Pet.No.688 of 2023, the petitioner challenges
the Order dated 23.11.2022 in Crl.M.P.No.131/2021 in C.C
No.2/2011. In Crl.Rev.Pet.No.741 of 2023 the challenge is to the
order dated 23.11.2022 in Crl.M.P.No.132/2021 in C.C
No.32/2010. The petitioner challenges the order dated
23.11.2022 in Crl.M.P.No.130/2021 in C.C No.22/2011.
3. In the above referred Calendar cases, the V.A.C.B
submitted Final Reports before the Court of Enquiry
Commissioner and Special Judge, alleging offences under
Section 13(2) r/w 13(1) (d) of the P. C. Act and Sections 120(B)
and 420 of the IPC. The V.A.C.B, thereafter, submitted an
application seeking further investigation before the Special
Court. The Special Court held that the permission of the Court is
not required for further investigation and that the Investigating
agency is at liberty to proceed with further investigation. The
Special Court also held that there was no bonafides in these
petitions. Though the Special Court rejected the applications on
the ground that there was no bonafides in the applications, the
Court directed the Investigating agency to complete further
investigation within a period not more than two months.
4. Heard the learned Special GP and the learned counsel for
the respondents.
5. In challenge to the impugned orders, the petitioner
pleaded the ground that the V.A.C.B was not legally bound to
seek permission of the court and therefore, the court below
committed a serious jurisdictional error in dismissing the
application. The learned Special GP placed a Government Order
dated 04.05.2024, seeking withdrawal of the Criminal Revision
Petitions following the principle declared in Peethambaran Vs.
State of Kerala (2023 SCC OnLine SC 553).
The permission sought for is granted. The Criminal Revision
Petitions are dismissed as withdrawn.
Sd/-
K. BABU
MSA JUDGE
APPENDIX OF CRL.REV.PET 650/2023
PETITIONER ANNEXURES
Annexure A COPY OF THE REPORT DTD 10-09-2021
Annexure B CERTIFIED COPY OF THE ORDER IN CRL MP
APPENDIX OF CRL.REV.PET 688/2023
PETITIONER ANNEXURES
Annexure A COPY OF THE REPORT DATED 10.9.2021
FURNISHED BY THE DEPUTY SUPERINTENDENT OF
POLICE, VACB PALAKKAD UNIT.
Annexure B CERTIFIED COPY OF THE ORDER OF THE COURT OF
THE ENQUIRY COMMISSIONER AND SPECIAL JUDGE
THRISSUR IN C.M.P. NO.131/2021 IN CC NO.
2/2011 DATED 23.11.2022
APPENDIX OF CRL.REV.PET 741/2023
PETITIONER ANNEXURES
Annexure A COPY OF THE REPORT DATED 10.9.2021
FURNISHED BY THE DY. SP VACB. PALAKKAD UNIT
Annexure B CERTIFIED COPY OF THE ORDER OF THE COURT OF
ENQUIRY COMMISSIONER AND SPECIAL JUDGE
