M/S. Cholamandalam Investment And ... vs State Of Kerala
2024 Latest Caselaw 32891 Ker

Kerala High Court

M/S. Cholamandalam Investment And ... vs State Of Kerala on 13 November, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

    CRL.MC. NO.6975 OF 2019
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                                              2024:KER:85660

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

WEDNESDAY, THE 13TH DAY OF NOVEMBER 2024 / 22ND KARTHIKA, 1946

                    CRL.MC NO. 6975 OF 2019

    CRIME NO.394/2017 OF KALIYAR POLICE STATION, IDUKKI

            AGAINST THE ORDER/JUDGMENT DATED IN CC NO.455

    OF 2018 OF JUDICIAL MAGISTRATE OF FIRST CLASS -I

    (FOREST OFFENCES), THODUPUZHA

    PETITIONER/CLAIM PETITIONER:

              M/S. CHOLAMANDALAM INVESTMENT AND FINANCE
              CO.LTD.,
              HAVING ITS REGISTERED OFFICE AT DARE
              HOUSE, NO.2, N.S.C. BOSE ROAD, PARRYS,
              CHENNAI - 600 001, AND HAVING ITS REGIONAL
              OFFICE AT SECOND FLOOR, THEKKEKARA
              COMMERCIAL CENTRE, PADIVATTOM, KOCHI-682
              024, REPRESENTED BY ITS AUTHORIZED
              SIGNATORY, T. P. NAVEEN, S/O. LATE
              NARAYANAN, AREA LEGAL MANAGER, (KERALA).


              BY ADV.
              SRI. BINOY VASUDEVAN


    RESPONDENTS/RESPONDENTS:

        1     STATE OF KERALA
              REPRESENTED BY ITS PUBLIC PROSECUTOR, HIGH
              COURT OF KERALA, ERNAKULAM - 682 031.
 CRL.MC. NO.6975 OF 2019
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                                      2024:KER:85660

    2     THE STATION HOUSE OFFICER
          KALLIYAR POLICE STATION, KALIYAR P.O.,
          IDUKKI DISTRICT - 685 607.

    3     SHIJI
          W/O. VIDHYDARAN, PLANTHOTTATHIL HOUSE,
          MUNDANMUDI P.O., VANNAPPURAM,
          IDUKKI - 685 607.

    4     SHIJI
          S/O. VARGHESE, MILLOR VEEDU, MANALUNKAL
          KARA, AKALAKUNNAM VILLAGE, AKALAKUNNAM
          P.O., KOTTAYAM DISTRICT - 686 015.

    5     ABDUL VAHID
          S/O. ALI, THEKKINKOTTATHIL HOUSE,
          MUNDIYERUMA KARA, PAMPADUMPARA VILLAGE,
          PAMPADUMPARA P.O., IDUKKI DISTRICT
          PIN - 685 553.


          BY ADVS
          SRI.RENJITH.T.R, SR.PP
          SRI.JOHN JOSEPH(ROY)

        THIS CRIMINAL MISC. CASE HAVING COME UP FOR
ADMISSION ON 13.11.2024, THE COURT ON THE SAME DAY
PASSED THE FOLLOWING:
 CRL.MC. NO.6975 OF 2019
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                                           2024:KER:85660


                P.V.KUNHIKRISHNAN, J.
            ------------------------------------
             Crl.M.C. No.6975 of 2019
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     Dated this the 13th day of November, 2024



                       ORDER

This Criminal Miscellaneous Case is filed with

the following prayers:

"To lift the condition Nos.2 and 3 in Annexure F

order and permit the petitioner to sell the

vehicle by imposing such conditions as deem fit

and proper in the facts and circumstances of the

case in the interest of justice."

2. The prayer in this petition is to delete a

condition in an order passed under Section 451

Cr.P.C. No interim order is passed by this Court.

The impugned order was passed on 10.07.2019.

Probably, the prayer in this petition might have

been infructuous.

CRL.MC. NO.6975 OF 2019

2024:KER:85660

Therefore, this Criminal Miscellaneous Case is

dismissed as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE nvj