Indo Asian News Channel Pvt Ltd vs State Of Kerala
2024 Latest Caselaw 26626 Ker

Kerala High Court

Indo Asian News Channel Pvt Ltd vs State Of Kerala on 5 September, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

                                                    2024:KER:67373

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

   THURSDAY, THE 5TH DAY OF SEPTEMBER 2024 / 14TH BHADRA, 1946

                       CRL.MC NO. 7903 OF 2017

 CRIME NO.984/2017 OF Ernakulam South Police Station, Ernakulam


PETITIONER/ACCUSED:

          INDO ASIAN NEWS CHANNEL PVT LTD
          REPRESENTED BY ITS THE MANAGING DIRECTOR,
          NIKESH KUMAR M.V., HMT COLONY P.O., ERNAKULAM-683503.

          BY ADV SRI.P.SATHISAN

RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, ERNAKULAM-682031.
    2     K.V.SHAJI, PROPRIETOR, BRIGHT COMMUNICATION, 1ST
          FLOOR, KSHB BUILDING, PANAMPILLY NAGAR, ERNAKULAM.
    3     STATION HOUSE OFFICER
          ERNAKULAM TOWN SOUTH POLICE STATION, ERNAKULAM.

          BY ADV SRI.O.D.SIVADAS
          SRI.ALEX M. THOMAS


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
05.09.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.M.C.7903/2017
                                     2

                                                        2024:KER:67373

                    P. V. KUNHIKRISHNAN, J.
                -------------------------------------------
                        Crl.M.C.No.7903 of 2017
                 -------------------------------------------
               Dated this the 5th day of September, 2024

                                ORDER

This Criminal Miscellaneous Case is filed to quash Crime

No.984/2017 of Ernakulam Town South Police Station. FIR is

registered alleging offence inter alia under Section 342 of the Indian

Penal Code and no interim order is passed in this case.

2. This Criminal Miscellaneous Case is pending

before this Court from 2017 onwards. Probably, the final report in

the case might have been filed. If the final report is filed and the

petitioner is aggrieved by the same, the petitioner is free to challenge

the same in accordance with law.

With the above observation, this Criminal Miscellaneous

Case is disposed of.

Sd/-

P. V. KUNHIKRISHNAN JUDGE Sbna/05.09.2024

2024:KER:67373

PETITIONER ANNEXURES

ANNEXURE A1 TRUE COPY OF THE FIR IN CRIME NO.0984 OF 2017.

ANNEXURE A2 TRUE COPY OF THE JUDGMENT IN WP(C)NO.28905/17.