Satheesh Kumar K.V vs The State Of Kerala
2024 Latest Caselaw 27793 Ker

Kerala High Court

Satheesh Kumar K.V vs The State Of Kerala on 13 September, 2024

CRL.MC NO. 1022 OF 2020              1



                                                       2024:KER:70369
              Sd/IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                   THE HONOURABLE MR. JUSTICE S.MANU

    FRIDAY, THE 13TH DAY OF SEPTEMBER 2024 / 22ND BHADRA, 1946

                        CRL.MC NO. 1022 OF 2020

CRIME NO.411/2010 OF Palakkad Town South Police Station, Palakkad

        AGAINST THE ORDER/JUDGMENT DATED IN CC NO.34 OF 2016 OF CHIEF

JUDICIAL MAGISTRATE PALAKKAD

PETITIONER/S:

             SATHEESH KUMAR K.V
             AGED 48 YEARS
             S/O. VASUDEVEN NAIR, SINDHU BHAVANAM, KOTTAPURAM P.O.,
             KARIMPUZHA, PALAKKAD DISTRICT,PIN-678 513


             BY ADV K.MOHANAKANNAN


RESPONDENT/S:

    1        THE STATE OF KERALA
             REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
             ERNAKULAM-682 031

    2        THE STATION HOUSE OFFICER,
             PALAKKAD TOWN SOUTH POLICE STATION, PALAKKAD
             DISTRICT,PIN-678 001

    3        THE KERALA STATE CO-OPERATIVE BANK,
             NOORANI BRANCH, PALAKKAD,PIN-678 004, REPRESENTED BY
             ITS BRANCH MANAGER


             BY ADV GILBERT GEORGE CORREYA


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
13.09.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 1022 OF 2020                      2



                                                                   2024:KER:70369
                                     ORDER

Dated this the 13th day of September 2024

This Crl.M.C. is filed seeking to quash Annexure C final report

and proceedings in C.C.No.34/2016 on the files of the Chief Judicial

First Class Magistrate Court, Palakkad.

2. After arguing the matter for sometime, the learned

Counsel for the petitioner submitted that the Crl.M.C. may be disposed

of granting liberty to the petitioner to move the Trial Court for

discharge. Therefore, this Crl.M.C. is disposed of with a direction to the

Chief Judicial First Class Magistrate Court, Palakkad to consider

application for discharge, if any filed by the petitioner and dispose the

same on merits within a period two months from the date of filing of

the same. It is also directed that the presence of the petitioner may be

insisted only when it is necessary.

With these observations and directions this Crl.M.C is

disposed of.

Sd/ S.MANU, JUDGE

jm/

2024:KER:70369

PETITIONER ANNEXURES

ANNEXURE A TRUE COPY OF THE PRIVATE COMPLIANT DTD 17.0.2010, FILED BEFORE THE CHIEF JUDICIAL MAGISTRATE COURT, PALAKAD

ANNEXURE B TRUE COPY OF THE FIR NO.411/2010 FILED BEFORE THE CHIEF JUDICIAL MAGISTRATE COURT, PALAKKAD

ANNEXURE C CERTIFIED COPY OF THE FINAL REPORT IN CC NO.34/2016, SUBMITTED BY THE 2ND RESPONDENT, BEFORE THE CHIEF JUDICIAL MAGISTRATE COURT, PALAKKAD

ANNEXURE D TRUE COPY OF THE RECEIPT ISSUED BY THE 3RD RESPONDENT, DATED 31.12.2019

ANNEXURE E TRUE COPY OF THE WRITTEN REQUEST DATED 31.12.2019, SUBMITTED BY THE PETITIONER , BEFORE THE 3RD RESPONDENT