Kerala High Court
Santhosh.K.S vs State Of Kerala on 24 September, 2024
Author: Bechu Kurian Thomas
Bench: Bechu Kurian Thomas
Crl.M.C No.6977/24 & Conn. Cases 1
2024:KER:71521
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 6977 OF 2024
AGAINST ST NO.18 OF 2016 OF JUDICIAL MAGISTRATE OF FIRST
CLASS-II,THODUPUZHA
PETITIONER/ACCUSED:
SANTHOSH.K.S.
AGED 50 YEARS, S/O SUDHAN,
KOCHUPARAMBIL HOUSE,
BALAGRAM.P.O., BALAGRAM,
UDUMBANCHOLA TALUK,
IDUKKI DISTRICT, PIN - 685552
BY ADVS.
SRI.VARGHESE C.KURIAKOSE
SMT.AMRITHA.J
SRI.KURUVILLA MATHEW
SRI.VIPIN C. VARGHESE
RESPONDENTS/STATE/COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA
ERNAKULAM, PIN - 682031
2 M/S SREE GOKULAM CHIT AND FINANCE COMPANY (P) LTD.,
ARCOT ROAD, KODAMBAKKAM,
CHENNAI,
REP. BY POWER OF ATTORNEY HOLDER JOMY M.C.
S/O CHACKO,
SENIOR BUSINESS MANAGER,
THODUPUZHA BRANCH, PIN - 685584
Crl.M.C No.6977/24 & Conn. Cases 2
2024:KER:71521
SMT.SREEJA V., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
09.09.2024, ALONG WITH Crl.MC NOS.7204/2024, 7225/2024, 7240/2024,
7263/2024, 7349/2024 & 7370/2024, THE COURT ON 24.09.2024 PASSED
THE FOLLOWING:
Crl.M.C No.6977/24 & Conn. Cases 3
2024:KER:71521
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 7204 OF 2024
CRIME NO.589/2018 OF Kattappana Police Station, Idukki
AGAINST ST NO.181 OF 2016 OF JUDICIAL MAGISTRATE OF FIRST
CLASS-II,THODUPUZHA
PETITIONER/ACCUSED:
SANTHOSH.K.S.
AGED 50 YEARS, S/O SUDHAN,
KOCHUPARAMBIL HOUSE,
BALAGRAM.P.O., BALAGRAM,
UDUMBANCHOLA TALUK,
IDUKKI DISTRICT, PIN - 685552
BY ADV VARGHESE C.KURIAKOSE
RESPONDENTS/STATE/COMPLAINANT:
1 STATE OF KERALA
REP BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA
ERNAKULAM, PIN - 682031
2 M/S SREE GOKULAM CHIT AND FINANCE COMPANY (P) LTD.,
ARCOT ROAD, KODAMBAKKAM,
CHENNAI,
REP. BY POWER OF ATTORNEY HOLDER JOMY M.C.
S/O CHACKO, SENIOR BUSINESS MANAGER,
THODUPUZHA BRANCH, PIN - 685584
SRI.C.N.PRABHAKARAN, PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
09.09.2024, ALONG WITH Crl.MC NO.6977/2024 AND CONNECTED CASES,
THE COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C No.6977/24 & Conn. Cases 4
2024:KER:71521
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 7225 OF 2024
CRIME NO.589/2018 OF Kattappana Police Station, Idukki
AGAINST ST NO.39 OF 2016 OF JUDICIAL MAGISTRATE OF FIRST
CLASS-II,THODUPUZHA
PETITIONER/ACCUSED:
SANTHOSH.K.S
AGED 50 YEARS, S/O SUDHAN,
KOCHUPARAMBIL HOUSE,
BALAGRAM.P.O., BALAGRAM,
UDUMBANCHOLA TALUK,
IDUKKI DISTRICT, PIN - 685552
BY ADV VARGHESE C.KURIAKOSE
RESPONDENTS/STATE/COMPLAINANT:
1 STATE OF KERALA
REP BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA
ERNAKULAM, PIN - 682031
2 M/S SREE GOKULAM CHIT AND FINANCE COMPANY (P) LTD.,
ARCOT ROAD, KODAMBAKKAM,
CHENNAI,
REP. BY POWER OF ATTORNEY HOLDER JOMY M.C.
S/O CHACKO,
SENIOR BUSINESS MANAGER,
THODUPUZHA BRANCH, PIN - 685584
SRI.C.N.PRABHAKARAN, PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
09.09.2024, ALONG WITH Crl.MC.NO.6977/2024 AND CONNECTED CASES,
THE COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C No.6977/24 & Conn. Cases 5
2024:KER:71521
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 7240 OF 2024
CRIME NO.589/2018 OF Kattappana Police Station, Idukki
AGAINST ST NO.2 OF 2016 OF JUDICIAL MAGISTRATE OF FIRST
CLASS-II,THODUPUZHA
PETITIONER/ACCUSED:
SANTHOSH.K.S.
AGED 50 YEARS, S/O SUDHAN,
KOCHUPARAMBIL HOUSE,
BALAGRAM.P.O., BALAGRAM,
UDUMBANCHOLA TALUK,
IDUKKI DISTRICT, PIN - 685552
BY ADVS.
SRI.VARGHESE C.KURIAKOSE
SMT.AMRITHA.J
SRI.KURUVILLA MATHEW
SRI.VIPIN C. VARGHESE
RESPONDENTS/STATE/COMPLAINANT:
1 STATE OF KERALA
REP BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA
ERNAKULAM, PIN - 682031
2 M/S SREE GOKULAM CHIT AND FINANCE COMPANY (P) LTD.,
ARCOT ROAD, KODAMBAKKAM,
CHENNAI,
REP. BY POWER OF ATTORNEY HOLDER JOMY M.C.
S/O CHACKO,
SENIOR BUSINESS MANAGER,
THODUPUZHA BRANCH, PIN - 685584
Crl.M.C No.6977/24 & Conn. Cases 6
2024:KER:71521
SMT.SREEJA V., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
09.09.2024, ALONG WITH Crl.MC.NO.6977/2024 AND CONNECTED CASES,
THE COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C No.6977/24 & Conn. Cases 7
2024:KER:71521
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 7263 OF 2024
CRIME NO.589/2018 OF Kattappana Police Station, Idukki
AGAINST ST NO.38 OF 2016 OF JUDICIAL MAGISTRATE OF FIRST
CLASS-II,THODUPUZHA
PETITIONER/ACCUSED:
SANTHOSH.K.S
AGED 50 YEARS, S/O SUDHAN,
KOCHUPARAMBIL HOUSE,
BALAGRAM.P.O., BALAGRAM,
UDUMBANCHOLA TALUK,
IDUKKI DISTRICT, PIN - 685552
BY ADV VARGHESE C.KURIAKOSE
RESPONDENTS/STATE/COMPLAINANT:
1 STATE OF KERALA
REP BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA
ERNAKULAM, PIN - 682031
2 M/S SREE GOKULAM CHIT AND FINANCE COMPANY (P) LTD.,
ARCOT ROAD, KODAMBAKKAM,
CHENNAI,
REP. BY POWER OF ATTORNEY HOLDER JOMY M.C.
S/O CHACKO,
SENIOR BUSINESS MANAGER,
THODUPUZHA BRANCH, PIN - 685584
SRI.C.N.PRABHAKARAN, PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
09.09.2024, ALONG WITH Crl.MC.NO.6977/2024 AND CONNECTED CASES,
THE COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C No.6977/24 & Conn. Cases 8
2024:KER:71521
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 7349 OF 2024
CRIME NO.589/2018 of Kattappana Police Station, Idukki
AGAINST ST NO.31 OF 2016 OF JUDICIAL MAGISTRATE OF FIRST
CLASS-II,THODUPUZHA
PETITIONER/ACCUSED:
SANTHOSH.K.S.
AGED 50 YEARS, S/O SUDHAN,
KOCHUPARAMBIL HOUSE,
BALAGRAM.P.O., BALAGRAM,
UDUMBANCHOLA TALUK,
IDUKKI DISTRICT, PIN - 685552
BY ADV VARGHESE C.KURIAKOSE
RESPONDENTS/STATE/COMPLAINANT:
1 STATE OF KERALA
REP BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA
ERNAKULAM, PIN - 682031
2 M/S SREE GOKULAM CHIT AND FINANCE COMPANY (P) LTD.,
ARCOT ROAD, KODAMBAKKAM,
CHENNAI,
REP. BY POWER OF ATTORNEY HOLDER JOMY M.C.
S/O CHACKO,
SENIOR BUSINESS MANAGER,
THODUPUZHA BRANCH, PIN - 685584
SMT.SREEJA V., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
09.09.2024, ALONG WITH Crl.MC.NO.6977/2024 AND CONNECTED CASES,
THE COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C No.6977/24 & Conn. Cases 9
2024:KER:71521
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 7370 OF 2024
CRIME NO.589/2018 OF Kattappana Police Station, Idukki
AGAINST ST NO.180 OF 2016 OF JUDICIAL MAGISTRATE OF FIRST
CLASS-II,THODUPUZHA
PETITIONER/ACCUSED:
SANTHOSH.K.S.
AGED 50 YEARS, S/O SUDHAN,
KOCHUPARAMBIL HOUSE,
BALAGRAM.P.O., BALAGRAM,
UDUMBANCHOLA TALUK,
IDUKKI DISTRICT, PIN - 685552
BY ADV VARGHESE C.KURIAKOSE
RESPONDENTS/STATE/COMPLAINANT:
1 STATE OF KERALA
REP BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA
ERNAKULAM, PIN - 682031
2 M/S SREE GOKULAM CHIT AND FINANCE COMPANY (P) LTD.,
ARCOT ROAD, KODAMBAKKAM,
CHENNAI,
REP. BY POWER OF ATTORNEY HOLDER JOMY M.C.
S/O CHACKO,
SENIOR BUSINESS MANAGER,
THODUPUZHA BRANCH, PIN - 685584
SMT.SREEJA V., PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
09.09.2024, ALONG WITH Crl.MC.NO.6977/2024 AND CONNECTED CASES,
THE COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C No.6977/24 & Conn. Cases 10
2024:KER:71521
"C.R."
BECHU KURIAN THOMAS, J
--------------------------------------------------
Crl.M.C.No. 6977, 7204, 7225, 7240,
7263, 7349 & 7370 of 2024
----------------------------------------------------
Dated this the 24th day of September, 2024
ORDER
Petitioner is an accused in seven different complaints filed under
Section 138 of the Negotiable Instruments Act, 1881 9for short 'NI Act'). In
these proceedings under section 528 of the Bharatiya Nagarik Suraksha
Sanhita, 2023 (for short 'BNSS'), he challenges three different orders issued by
the learned Magistrate separately, in all seven cases.
2. In all these cases, the petitioner challenges three orders. Annexure
A8 is an order dated 17-02-2024 dismissing petitioner's application for sending
the cheque to the Central Forensic Science Laboratory. Annexure A14 is an
order dated 24-07-2024 dismissing petitioner's application to summon a
private person under Section 348 of the BNSS and to mark documents, while
Annexure A16 is an order dated 12-06-2024 dismissing petitioner's application
to issue summons to the complainant to produce documents allegedly in his
custody. As the impugned orders are issued in cases arising between the same
parties and all of them were issued, though separately, but on the same dates
and since the issues raised are also identical, these cases are disposed of by
this common order.
3. S.T. No.18/2016, S.T. No.181/2016, S.T. No.39/2016, S.T.
2024:KER:71521
No.02/2016, S.T. No.38/2016, S.T. No.31/2016 and S.T. No.180/2016
pending before the Judicial First Class Magistrate Court-II, Thodupuzha are the
complaints filed by the second respondent alleging the offence under section
138 of the NI Act committed by the petitioner. According to the complainant,
petitioner had joined various chitties with the defacto complainant and after
the chitties were priced and disbursed to him, he defaulted in repaying the
amounts. Subsequently in repayment of the defaulted amounts, petitioner
issued cheques, which, when presented for encashment, returned dishonoured
for the reason 'funds insufficient'. Despite the issuance of statutory notices,
there was no response from the accused and hence the complaints were filed.
4. Since the accused denied the signature on all the cheques and
contended that they were forged by the complainant and its staff, an
application was filed on 09.09.2021 for sending the cheque for forensic
examination. Though the applications were initially dismissed, subsequently, in
Crl.M.C No.4371 of 2021 and connected cases, this Court directed the cheques
to be sent for forensic examination. The Forensic Science Laboratory Kerala, by
its report opined that the signatures on all the disputed cheques belonged to
the accused himself
5. Being dissatisfied with the report from the Forensic Science
Laboratory, petitioner filed an application to send the cheque for examination
to the Central Forensic Science Laboratory. By the first of the impugned order
dated 17.02.2024, (Annexure A8) the said application was dismissed. While so,
the trial commenced and the examination of the complainant in all the cases
was completed. A list of four witnesses was filed by the accused of which
2024:KER:71521
three of them were the Managing Director, Director and Manager of the
complainant. In the meantime, petitioner is purported to have obtained an
opinion about the signature on the cheque from a private expert by name
Mr. Khan Sahib. Thereafter, an additional list of witnesses was filed including
the Branch Manager of the complainant as well as the private handwriting
expert. Though the petitioner sought for issuance of summons to all the
witnesses mentioned in Annexure A12, the learned Magistrate issued summons
only to two of the three witnesses mentioned in Annexure A12. Petitioner filed
another application seeking a direction to the complainant to produce certain
documents like the original chit agreement, copy of the chit agreement and
copy of balance sheets filed before the Registrar of Companies. The learned
Magistrate by the impugned orders dismissed all three applications. Aggrieved
by the above dismissals, these petitions under Section 528 BNSS have been
preferred.
6. I have heard Sri. Varghese C. Kuriakose, the learned counsel for
the petitioner as well as Smt. Sreeja V and Sri.C.N.Prabhakaran, the learned
Public Prosecutors.
7. The proceedings under Section 138 of the NI Act relate to a
transaction that took place in the year 2013. Despite issuing the statutory
notices, the accused failed to reply and hence the complaints were filed in the
year 2014. The complainant filed civil suits as well as criminal complaints. In
2021, the accused prayed for sending the cheques for forensic examination.
Though the Magistrate dismissed those applications, subsequently, this Court
directed all the cheques to be forwarded to the Forensic Science Laboratory of
2024:KER:71521
the Government of Kerala as per order dated 15-03-2022 in Crl.M.C No.
4365/2021 and connected cases. However, the report from the FSL affirmed
that the signature on the cheques belonged to the accused. Dissatisfied with
the report, petitioner sought a direction to send the cheque for examination to
Central Forensic Science Laboratory, which was dismissed by Annexure A8
order dated 17.02.2024. The said order was not challenged until this petition.
8. In the meantime, petitioner is purported to have approached a
private handwriting expert and obtained a report. He wants to examine the
said witness through the process of court by issuing summons to him. The
court declined to issue summons to the private handwriting expert and also
dismissed the application for production of certain documents.
9. In the impugned Annexure A8 order dated 17.12.2024, the learned
Magistrate has specifically mentioned that the expert who compared the
signatures and prepared the Forensic Reports has not been examined by the
accused as a witness. Without examining the said expert and analysing the
opinion given by him, there is no bonafides in filing a petition to send the
cheques to the Central Forensic Science Laboratory. The accused is stated to
have been protracting the matter for the last several years under one pretext
or the other. After obtaining an adverse report from the State Forensic Science
Laboratory, it is not open for an accused to keep on demanding that the
disputed signature be sent to another laboratory. As rightly observed by the
learned Magistrate, the opinion of a handwriting expert is not substantive
evidence and the ultimate decision is that of the court. The petitioner is always
at liberty to adduce appropriate evidence to prove that the signature did not
2024:KER:71521
belong to him. The learned Magistrate came to the conclusion that without
examining the expert from the State Forensic Science Laboratory, who gave a
report pursuant to the direction of the court, sending the cheque to the Central
Forensic Science Laboratory is only an attempt to delay the trial further. The
said finding of the learned Magistrate cannot be said to be perverse in the
circumstances of the case, warranting interference of this Court.
10. Section 45 of the Indian Evidence Act, 1872, which deals with
opinion of experts, states that when the Court has to form an opinion as to the
identity of handwriting, the opinion of persons specially skilled in such matters
are relevant facts. The views expressed by an expert is not conclusive and is,
on the other hand, only an opinion. The parties are free to let in evidence
challenging its correctness and the Court is the ultimate arbiter to arrive at its
own conclusions on the basis of evidence on record. The evidentiary value of
the opinion of an expert depends upon the reasons given by him in his report.
When direct evidence is forthcoming, even in respect of those aspects spoken
to by an expert, the Court is not precluded from acting on such direct
evidence, disregarding even the report of an expert.
11. The value of an expert's opinion should be adjudged in the same
way as the evidence of any other witness and the reasons given by the expert
in forming the opinion are always open to scrutiny and its soundness has to be
tested in the light of the reasons given. In the decision in Koragan v. Koran
[1978 KLT 872] it has been observed that it is always open to the opposite
party to place materials in the form of cross-examination of the expert himself
or other counter-evidence before the Court to shake the foundation on which
2024:KER:71521
an expert opinion is formed. The counter-evidence may be the opinion of
another person who is equally an expert in the matter.
12. However, once a report was elicited from an expert through the
process of court, it is not open for a party, that too in a private complaint
under section 138 of the NI Act, to keep using the process of the court to
obtain another report, without even setting aside the first report. Repeated
references to experts through court, for their opinion, when the report already
obtained is unfavourable, is not a legally acceptable procedure to be resorted
to in a trial. Otherwise, there will be no end to such requests and it can even
lead to an unending process with repeated requests. In this context it is
relevant to refer to the decision of the Andhra Pradesh High Court in
R. Bhaskar Reddy v.Chinni @ Chengal Reddy [(1998) 3 ALD 113], wherein
it was held that a party cannot seek an opinion from another expert when the
earlier report was not favourable to him. Therefore the challenge against
Annexure A8 orders in all these cases fail.
13. In Annexure A14, while declining to issue notice to the private
expert, the learned Magistrate has observed that the report of the expert not
being substantive evidence, it is not necessary to issue summons. Reliance
was placed upon the judgment of the High Court of Jharkhand in Chethan
Sharma v. State of Jharkhand (Crl.M.P. No.2764/2023). Though the court
should be circumspect while appreciating the evidentiary value of a report
obtained without the intervention of the court, there is no restriction in
obtaining such a report. However, when such a report is obtained from a
private expert without the intervention of the Court, and that too when the
2024:KER:71521
originals of the cheques in question are in the custody of the Court, the party
who obtained such a report cannot insist that the Court should issue summons
to such a private witness. Nothing prevented the petitioner from examining the
said witness on his behalf especially since that person's report was obtained by
the petitioner without the intervention of the court. Private witnesses can
certainly be brought in by parties to the litigation.
14. The decision in Muhammed Sahir v. State of Kerala [(2024) 4
KHC 449] referred to by the learned Counsel for the petitioner does not apply
to the facts of the present case. The witnesses in Muhammed Sahir's case
(supra) were Officials of the Government department. Further, in the instant
case, the attempt is only vexatious and to delay the proceedings. In such a
scenario, the learned Magistrate was justified in declining to issue summons to
a private witness of the petitioner. Having regard to the above circumstances
and the reasons stated by the learned Magistrate, I do not find any cause to
interfere with Annexure A14 orders in all these cases, as well.
15. Even as regards Annexure A16 order, declining to issue
directions for production of documents, the learned Magistrate has specifically
mentioned that the attempt of the petitioner is to question what has already
been admitted. The documents that are sought to be produced through the
application are documents relating to the chit transaction. The chit transaction
has been admitted by the petitioner and the defence taken is one of discharge
of liability. To prove discharge of liability, the documents that are sought to be
produced have no bearing especially since the accused has admitted receiving
money pursuant to the chit transaction. Therefore Annexure A16 orders also
2024:KER:71521
do not require any interference.
16. Thus all the impugned orders are well considered and the reasons
given are legally tenable too. The orders therefore do not warrant any
interference.
17. Of late, courts have been witnessing attempts to delay the
conclusion of trials especially in cases arising under section 138 of the N.I Act.
One of the easiest ways to protract such proceedings is to request the cheque
to be sent for expert opinion. Though bonafide applications ought not to be
rejected on the grounds of delay, when the court is satisfied that an application
is vexatious or intended to delay the proceedings, certainly the trial court is
entitled to reject such applications instead of meekly and blindly accepting the
request for sending the cheque for forensic examination. The circumstances
arising in each case ought to be appreciated by the trial court while arriving at
such a conclusion. Reference in this context to the decision in Francis
v.Pradeep [(2004) 2 KLT 1080] and Reacon Engineers v. Kalyani
Interiors and Others [(2019) 5 KHC 822] are relevant.
18. In the instant case, petitioner had admittedly joined the chitty
and had even received the chit amount. No reply notice was concededly issued
after receipt of the statutory notice. It is quite explicit that the attempt of the
petitioner is to delay and protract the trail of the cases and the learned
Magistrate was justified in finding so. More than 10 years have elapsed and
the cause of the complainant would be seriously prejudiced apart from
stultifying the very object and purpose of the statute if the case is not disposed
of at the earliest.
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19. In such circumstances, while dismissing all these petitions, it is
observed that the learned Magistrate shall take every endeavour to dispose of
all the complaints pending as S.T. No.18/2016, S.T. No.181/2016,
S.T. No.39/2016, S.T. No.02/2016, S.T. No.38/2016, S.T. No.31/2016 and
S.T. No.180/2016 at the earliest, without further delay. The Registry of this
Court shall communicate this order to the learned Magistrate immediately.
All these petitions are dismissed.
Sd/-
BECHU KURIAN THOMAS
JUDGE
vps
2024:KER:71521
PETITIONER'S/S' ANNEXURES
Annexure A1 PHOTOCOPY OF COMPLAINT DATED 06.03.2014
SUBMITTED BY THE 2ND RESPONDENT BEFORE CHIEF
JUDICIAL MAGISTRATE COURT THODUPUZHA.
Annexure A2 PHOTOSTAT COPY OF THE WRITTEN STATEMENT DATED
27.01.2015 FILED BY THE PETITIONER IN
O.S.NO.52/2015 BEFORE SUB COURT, KATTAPPANA
Annexure A3 PHOTOSTAT COPY OF THE C.M.P. NO.434/2021 IN
S.T.NO.18/2016 DATED 09.09.2021 ON THE FILES
OF JFCM-II THODUPUZHA
Annexure A4 PHOTOSTAT COPY OF THE COMMON ORDER DATED
15.03.2022 IN CRL.M.C. NO.4371/2021 AND
CONNECTED MATTERS OF THIS HON'BLE COURT.
Annexure A5 PHOTOSTAT COPY OF THE COMMON REPORT DATED
28.10.2023 OBTAINED FROM THE FORENSIC SCIENCE
LABORATORY, TRIVANDRUM IN S.T.NO.2/2016.
Annexure A6 PHOTOSTAT COPY OF THE APPLICATION DATED
15.12.2023 AS C.M.P.NO.1037/2023 IN
S.T.NO.18/2016 ON THE FILES OF JFCM-II,
THODUPUZHA
Annexure A7 PHOTOSTAT COPY OF THE OBJECTION DATED
07.01.2024 FILED BY THE COMPLAINANT/2ND
RESPONDENT IN C.M.P.NO.1037/2023 IN
S.T.NO.18/2016 ON THE FILES OF JFCM-II,
THODUPUZHA
Annexure A8 PHOTOSTAT COPY OF THE ORDER DATED 17.02.2024
IN C.M.P.NO.1037/2023 IN S.T.NO.18/2016 ON
THE FILES OF JFCM-II, THODUPUZHA
Annexure A9 PHOTOSTAT COPY OF THE LIST OF WITNESSES DATED
29.05.2024 FILED BY THE PETITIONER IN
S.T.NO.18/2016 ON THE FILES OF JFCM-II
THODUPUZHA.
Annexure A10 PHOTOSTAT COPY OF THE DOWNLOADED PROCEEDINGS
DATED 12.06.2024 FROM E-COURT SERVICES
2024:KER:71521
Annexure A11 PHOTOSTAT COPY OF THE REPORT DATED 09.07.2024
GIVEN BY KHAN SAHIB IN S.T.NO.2/2016 ON THE
FILES OF JFCM-II THODUPUZHA
Annexure A12 PHOTOSTAT COPY OF THE ADDITIONAL LIST OF
WITNESSES DATED 15.07.2024 IN S.T.NO.2/2016
ON THE FILES OF JFCM-II THODUPUZHA
Annexure A13 PHOTOSTAT COPY OF THE APPLICATION DATED
15.07.2024 AS C.M.P.NO.1105/2024 IN
S.T.NO.2/2016 ON THE FILES OF JFCM-II
THODUPUZHA
Annexure A14 PHOTOSTAT COPY OF THE ORDER DATED 24.07.2024
IN C.M.P.NO.1105/2024 IN S.T.NO.2/2016 ON THE
FILES OF JFCM-II, THODUPUZHA.
Annexure A15 PHOTOSTAT COPY OF THE APPLICATION DATED
29.05.2024 AS C.M.P. NO.935/2024 IN
S.T.NO.18/2016 ON THE FILES OF JFCM-II
THODUPUZHA
Annexure A16 PHOTOSTAT COPY OF THE ORDER DATED 12.06.2024
IN C.M.P.NO.935/2024 IN S.T.NO.18/2016 ON THE
FILES OF JFCM-II, THODUPUZHA.
2024:KER:71521
PETITIONER'S/S' ANNEXURES
Annexure A1 PHOTOCOPY OF COMPLAINT DATED 06.03.2014
SUBMITTED BY THE 2ND RESPONDENT BEFORE CHIEF
JUDICIAL MAGISTRATE COURT THODUPUZHA.
Annexure A2 PHOTOSTAT COPY OF THE WRITTEN STATEMENT DATED
27.01.2015 FILED BY THE PETITIONER IN
O.S.NO.59/2015 BEFORE SUB COURT, KATTAPPANA.
Annexure A3 PHOTOSTAT COPY OF THE C.M.P. NO.435/2021 IN
S.T.NO.181/2016 DATED 09.09.2021 ON THE FILES
OF JFCM-II THODUPUZHA
Annexure A4 PHOTOSTAT COPY OF THE COMMON ORDER DATED
15.03.2022 IN CRL.M.C. NO.4375/2021 AND
CONNECTED MATTERS OF THIS HON'BLE COURT.
Annexure A5 PHOTOSTAT COPY OF THE COMMON REPORT DATED
28.10.2023 OBTAINED FROM THE FORENSIC SCIENCE
LABORATORY, TRIVANDRUM IN S.T.NO.2/2016.
Annexure A6 PHOTOSTAT COPY OF THE APPLICATION DATED
15.12.2023 AS C.M.P.NO.1037/2023 IN
S.T.NO.181/2016 ON THE FILES OF JFCM-II,
THODUPUZHA
Annexure A7 PHOTOSTAT COPY OF THE OBJECTION DATED
07.01.2024 FILED BY THE COMPLAINANT/2ND
RESPONDENT IN C.M.P.NO.1037/2023 IN
S.T.NO.181/2016 ON THE FILES OF JFCM-II,
THODUPUZHA
Annexure A8 PHOTOSTAT COPY OF THE ORDER DATED 17.02.2024
IN C.M.P.NO.1037/2023 IN S.T.NO.181/2016 ON
THE FILES OF JFCM-II, THODUPUZHA
Annexure A9 PHOTOSTAT COPY OF THE LIST OF WITNESSES DATED
29.05.2024 FILED BY THE PETITIONER IN
S.T.NO.181/2016 ON THE FILES OF JFCM-II
THODUPUZHA.
Annexure A10 PHOTOSTAT COPY OF THE DOWNLOADED PROCEEDINGS
DATED 12.06.2024 FROM E-COURT SERVICES
2024:KER:71521
Annexure A11 PHOTOSTAT COPY OF THE REPORT DATED 09.07.2024
GIVEN BY KHAN SAHIB IN S.T.NO.2/2016 ON THE
FILES OF JFCM-II THODUPUZHA
Annexure A12 PHOTOSTAT COPY OF THE ADDITIONAL LIST OF
WITNESSES DATED 15.07.2024 IN S.T.NO.2/2016
ON THE FILES OF JFCM-II THODUPUZHA
Annexure A13 PHOTOSTAT COPY OF THE APPLICATION DATED
15.07.2024 AS C.M.P.NO.1105/2024 IN
S.T.NO.2/2016 ON THE FILES OF JFCM-II
THODUPUZHA
Annexure A14 PHOTOSTAT COPY OF THE ORDER DATED 24.07.2024
IN C.M.P.NO.1105/2024 IN S.T.NO.2/2016 ON THE
FILES OF JFCM-II, THODUPUZHA.
Annexure A15 PHOTOSTAT COPY OF THE APPLICATION DATED
29.05.2024 AS C.M.P. NO.935/2024 IN
S.T.NO.181/2016 ON THE FILES OF JFCM-II
THODUPUZHA
Annexure A16 PHOTOSTAT COPY OF THE ORDER DATED 12.06.2024
IN C.M.P.NO.935/2024 IN S.T.NO.181/2016 ON
THE FILES OF JFCM-II, THODUPUZHA.
2024:KER:71521
PETITIONER'S/S' ANNEXURES
Annexure A1 PHOTOCOPY OF COMPLAINT DATED 06.03.2014
SUBMITTED BY THE 2ND RESPONDENT BEFORE CHIEF
JUDICIAL MAGISTRATE COURT, THODUPUZHA.
Annexure A2 PHOTOSTAT COPY OF THE WRITTEN STATEMENT DATED
27.01.2015 FILED BY THE PETITIONER IN
O.S.NO.61/2015 BEFORE SUB COURT, KATTAPPANA.
Annexure A3 PHOTOSTAT COPY OF THE C.M.P. NO.421/2021 IN
S.T.NO.39/2016 DATED 09.09.2021 ON THE FILES
OF JFCM-II, THODUPUZHA
Annexure A4 PHOTOSTAT COPY OF THE COMMON ORDER DATED
15.03.2022 IN CRL.M.C. NO.4381/2021 AND
CONNECTED MATTERS OF THIS HON'BLE COURT.
Annexure A5 PHOTOSTAT COPY OF THE COMMON REPORT DATED
28.10.2023 OBTAINED FROM THE FORENSIC SCIENCE
LABORATORY, TRIVANDRUM IN S.T.NO.2/2016.
Annexure A6 PHOTOSTAT COPY OF THE APPLICATION DATED
15.12.2023 AS C.M.P.NO.1036/2023 IN
Annexure A7 PHOTOSTAT COPY OF THE OBJECTION DATED
07.01.2024 FILED BY THE COMPLAINANT/2ND
RESPONDENT IN C.M.P.NO.1036/2023 IN
S.T.NO.39/2016 ON THE FILES OF JFCM-II,
THODUPUZHA
Annexure A8 PHOTOSTAT COPY OF THE ORDER DATED 17.02.2024
IN C.M.P.NO.1036/2023 IN S.T.NO.39/2016 ON
THE FILES OF JFCM-II, THODUPUZHA
Annexure A9 PHOTOSTAT COPY OF THE LIST OF WITNESSES DATED
29.05.2024 FILED BY THE PETITIONER IN
S.T.NO.39/2016 ON THE FILES OF JFCM-II
THODUPUZHA.
Annexure A10 PHOTOSTAT COPY OF THE DOWNLOADED PROCEEDINGS
DATED 12.06.2024 FROM E-COURT SERVICES
2024:KER:71521
Annexure A11 PHOTOSTAT COPY OF THE REPORT DATED 09.07.2024
GIVEN BY KHAN SAHIB IN S.T.NO.2/2016 ON THE
FILES OF JFCM-II THODUPUZHA
Annexure A12 PHOTOSTAT COPY OF THE ADDITIONAL LIST OF
WITNESSES DATED 15.07.2024 IN S.T.NO.2/2016
ON THE FILES OF JFCM-II THODUPUZHA
Annexure A13 PHOTOSTAT COPY OF THE APPLICATION DATED
15.07.2024 AS C.M.P.NO.1105/2024 IN
S.T.NO.2/2016 ON THE FILES OF JFCM-II
THODUPUZHA
Annexure A14 PHOTOSTAT COPY OF THE ORDER DATED 24.07.2024
IN C.M.P.NO.1105/2024 IN S.T.NO.2/2016 ON THE
FILES OF JFCM-II, THODUPUZHA.
Annexure A15 PHOTOSTAT COPY OF THE APPLICATION DATED
29.05.2024 AS C.M.P. NO.872/2024 IN
S.T.NO.39/2016 ON THE FILES OF JFCM-II
THODUPUZHA SUBMITTED BY THE PETITIONER
Annexure A16 PHOTOSTAT COPY OF THE ORDER DATED 12.06.2024
IN C.M.P.NO.872/2024 IN S.T.NO.39/2016 ON THE
FILES OF JFCM-II, THODUPUZHA.
2024:KER:71521
PETITIONER'S/S' ANNEXURES
Annexure A1 PHOTOCOPY OF COMPLAINT DATED 19.02.2014
SUBMITTED BY THE 2ND RESPONDENT BEFORE CHIEF
JUDICIAL MAGISTRATE COURT THODUPUZHA.
Annexure A2 PHOTOSTAT COPY OF THE WRITTEN STATEMENT FILED
BY THE PETITIONER IN O.S.NO.56/2015 BEFORE
SUB COURT, KATTAPPANA.
Annexure A3 PHOTOSTAT COPY OF THE C.M.P. NO.422/2021 IN
S.T.NO.2/2016 DATED 18.08.2021 ON THE FILES
OF JFCM-II THODUPUZHA
Annexure A4 PHOTOSTAT COPY OF THE COMMON ORDER DATED
15.03.2022 IN CRL.M.C. NO.4373/2021 AND
CONNECTED MATTERS OF THIS HON'BLE COURT.
Annexure A5 PHOTOSTAT COPY OF THE COMMON REPORT DATED
28.10.2023 OBTAINED FROM THE FORENSIC SCIENCE
LABORATORY, TRIVANDRUM IN S.T.NO.2/2016.
Annexure A6 PHOTOSTAT COPY OF THE APPLICATION DATED
15.12.2023 AS C.M.P.NO.1034/2023 IN
Annexure A7 PHOTOSTAT COPY OF THE OBJECTION DATED
07.01.2024 FILED BY THE COMPLAINANT/2ND
RESPONDENT IN C.M.P.NO.1034/2023 IN
S.T.NO.2/2016 ON THE FILES OF JFCM-II,
THODUPUZHA
Annexure A8 PHOTOSTAT COPY OF THE ORDER DATED 17.02.202
IN C.M.P.NO.1034/2023 IN S.T.NO.2/2016 ON THE
FILES OF JFCM-II, THODUPUZHA
Annexure A9 PHOTOSTAT COPY OF THE LIST OF WITNESSES DATED
29.05.2024 FILED BY THE PETITIONER IN
S.T.NO.2/2016 ON THE FILES OF JFCM-II
THODUPUZHA.
Annexure A10 PHOTOSTAT COPY OF THE DOWNLOADED PROCEEDINGS
DATED 12.06.2024 FROM E-COURT SERVICES
2024:KER:71521
Annexure A11 PHOTOSTAT COPY OF THE REPORT DATED 09.07.2024
GIVEN BY KHAN SAHIB IN S.T.NO.2/2016 ON THE
FILES OF JFCM-II THODUPUZHA
Annexure A12 PHOTOSTAT COPY OF THE ADDITIONAL LIST OF
WITNESSES DATED 15.07.2024 IN S.T.NO.2/2016
ON THE FILES OF JFCM-II THODUPUZHA
Annexure A13 PHOTOSTAT COPY OF THE APPLICATION DATED
15.07.2024 AS C.M.P.NO.1105/2024 IN
S.T.NO.2/2016 ON THE FILES OF JFCM-II
THODUPUZHA
Annexure A14 PHOTOSTAT COPY OF THE ORDER DATED 24.07.2024
IN C.M.P.NO.1105/2024 IN S.T.NO.2/2016 ON THE
FILES OF JFCM-II, THODUPUZHA.
Annexure A15 PHOTOSTAT COPY OF THE APPLICATION DATED
29.05.2024 AS C.M.P. NO.871/2024 IN
S.T.NO.2/2016 ON THE FILES OF JFCM-II
THODUPUZHA SUBMITTED BY THE PETITIONER
Annexure A16 PHOTOSTAT COPY OF THE ORDER DATED 12.06.2024
IN C.M.P.NO.871/2024 IN S.T.NO.2/2016 ON THE
FILES OF JFCM-II, THODUPUZHA.
2024:KER:71521
PETITIONER'S/S' ANNEXURES
Annexure A1 PHOTOCOPY OF COMPLAINT DATED 20.02.2014
SUBMITTED BY THE 2ND RESPONDENT BEFORE CHIEF
JUDICIAL MAGISTRATE COURT THODUPUZHA.
Annexure A2 PHOTOSTAT COPY OF THE WRITTEN STATEMENT
FILED BY THE PETITIONER IN O.S.NO.58/2015
BEFORE SUB COURT, KATTAPPANA.
Annexure A3 PHOTOSTAT COPY OF THE C.M.P. NO.437/2021 IN
S.T.NO.38/2016 DATED 14.09.2021 ON THE FILES
OF JFCM-II THODUPUZHA
Annexure A4 PHOTOSTAT COPY OF THE COMMON ORDER DATED
15.03.2022 IN CRL.M.C. NO.4380/2021 AND
CONNECTED MATTERS OF THIS HON'BLE COURT.
Annexure A5 PHOTOSTAT COPY OF THE COMMON REPORT DATED
28.10.2023 OBTAINED FROM THE FORENSIC SCIENCE
LABORATORY, TRIVANDRUM IN S.T.NO.2/2016.
Annexure A6 PHOTOSTAT COPY OF THE APPLICATION DATED
15.12.2023 AS C.M.P.NO.1040/2023 IN
S.T.NO.38/2016 FILED BY THE PETITIONER
Annexure A7 PHOTOSTAT COPY OF THE OBJECTION DATED
07.01.2024 FILED BY THE COMPLAINANT/2ND
RESPONDENT IN C.M.P.NO.1040/2023 IN
S.T.NO.38/2016 ON THE FILES OF JFCM-II,
THODUPUZHA
Annexure A8 PHOTOSTAT COPY OF THE ORDER DATED 17.02.202
IN C.M.P.NO.1040/2023 IN S.T.NO.38/2016 ON
THE FILES OF JFCM-II, THODUPUZHA
Annexure A9 PHOTOSTAT COPY OF THE LIST OF WITNESSES DATED
29.05.2023 FILED BY THE PETITIONER IN
S.T.NO.38/2016 ON THE FILES OF JFCM-II
THODUPUZHA.
Annexure A10 PHOTOSTAT COPY OF THE DOWNLOADED PROCEEDINGS
DATED 12.06.2024 FROM E-COURT SERVICES
2024:KER:71521
Annexure A11 PHOTOSTAT COPY OF THE REPORT DATED 09.07.2024
GIVEN BY KHAN SAHIB IN S.T.NO.2/2016 ON THE
FILES OF JFCM-II THODUPUZHA
Annexure A12 PHOTOSTAT COPY OF THE ADDITIONAL LIST OF
WITNESSES DATED 15.07.2024 IN S.T.NO.2/2016
ON THE FILES OF JFCM-II THODUPUZHA
Annexure A13 PHOTOSTAT COPY OF THE APPLICATION DATED
15.07.2024 AS C.M.P.NO.1105/2024 IN
S.T.NO.2/2016 ON THE FILES OF JFCM-II
THODUPUZHA
Annexure A14 PHOTOSTAT COPY OF THE ORDER DATED 24.07.2024
IN C.M.P.NO.1105/2024 IN S.T.NO.2/2016 ON THE
FILES OF JFCM-II, THODUPUZHA.
Annexure A15 PHOTOSTAT COPY OF THE APPLICATION DATED
29.05.2024 AS C.M.P. NO.873/2024 IN
S.T.NO.38/2016 ON THE FILES OF JFCM-II
THODUPUZHA SUBMITTED BY THE PETITIONER
Annexure A16 PHOTOSTAT COPY OF THE ORDER DATED 12.06.2024
IN C.M.P.NO.873/2024 IN S.T.NO.38/2016 ON THE
FILES OF JFCM-II, THODUPUZHA.
2024:KER:71521
PETITIONER'S/S' ANNEXURES
Annexure A1 TRUE PHOTOSTAT COPY OF THE COMPLAINT DATED
06.03.2014 SUBMITTED BY THE 2ND RESPONDENT
BEFORE CHIEF JUDICIAL MAGISTRATE COURT
THODUPUZHA.
Annexure A2 TRUE PHOTOSTAT COPY OF THE WRITTEN STATEMENT
DATED 27.01.2015 FILED BY THE PETITIONER IN
O.S.NO.60/2015 BEFORE SUB COURT, KATTAPPANA.
Annexure A3 TRUE PHOTOSTAT COPY OF THE C.M.P. NO.419/2021
IN S.T.NO.31/2016 DATED 09.09.2021 ON THE
FILES OF JFCM-II, THODUPUZHA
Annexure A4 TRUE PHOTOSTAT COPY OF THE COMMON ORDER DATED
15.03.2022 IN CRL.M.C. NO.4372/2021 AND
CONNECTED MATTERS OF THIS HON'BLE COURT.
Annexure A5 TRUE PHOTOSTAT COPY OF THE COMMON REPORT
DATED 28.10.2023 OBTAINED FROM THE FORENSIC
SCIENCE LABORATORY, TRIVANDRUM IN
S.T.NO.2/2016.
Annexure A6 TRUE PHOTOSTAT COPY OF THE APPLICATION DATED
15.12.2023 AS C.M.P.NO.1036/2023 IN
Annexure A7 TRUE PHOTOSTAT COPY OF THE OBJECTION DATED
07.01.2024 FILED BY THE COMPLAINANT/2ND
RESPONDENT IN C.M.P.NO.1036/2024 IN
S.T.NO.31/2016 ON THE FILES OF JFCM-II,
THODUPUZHA
Annexure A8 TRUE PHOTOSTAT COPY OF THE ORDER DATED
17.02.2024 IN C.M.P.NO.1036/2023 IN
S.T.NO.31/2016 ON THE FILES OF JFCM-II,
THODUPUZHA
Annexure A9 TRUE PHOTOSTAT COPY OF THE LIST OF WITNESSES
DATED 29.05.2024 FILED BY THE PETITIONER IN
S.T.NO.31/2016 ON THE FILES OF JFCM-II
THODUPUZHA.
2024:KER:71521
Annexure A10 TRUE PHOTOSTAT COPY OF THE DOWNLOADED
PROCEEDINGS DATED 12.06.2024 FROM E-COURT
SERVICES
Annexure A11 TRUE PHOTOSTAT COPY OF THE REPORT DATED
09.07.2024 GIVEN BY KHAN SAHIB IN
S.T.NO.2/2016 ON THE FILES OF JFCM-II
THODUPUZHA
Annexure A12 TRUE PHOTOSTAT COPY OF THE ADDITIONAL LIST OF
WITNESSES DATED 15.07.2024 IN S.T.NO.2/2016
ON THE FILES OF JFCM-II THODUPUZHA
Annexure A13 TRUE PHOTOSTAT COPY OF THE APPLICATION DATED
15.07.2024 AS C.M.P.NO.1105/2024 IN
S.T.NO.2/2016 ON THE FILES OF JFCM-II
THODUPUZHA
Annexure A14 TRUE PHOTOSTAT COPY OF THE ORDER DATED
24.07.2024 IN C.M.P.NO.1105/2024 IN
S.T.NO.2/2016 ON THE FILES OF JFCM-II,
THODUPUZHA.
Annexure A15 TRUE PHOTOSTAT COPY OF THE APPLICATION DATED
29.05.2024 AS C.M.P. NO.872/2024 IN
S.T.NO.31/2016 ON THE FILES OF JFCM-II
THODUPUZHA SUBMITTED BY THE PETITIONER
Annexure A16 TRUE PHOTOSTAT COPY OF THE ORDER DATED
12.06.2024 IN C.M.P.NO.872/2024 IN
S.T.NO.31/2016 ON THE FILES OF JFCM-II,
THODUPUZHA.
2024:KER:71521
PETITIONER'S/S' ANNEXURES
Annexure A1 PHOTOCOPY OF COMPLAINT DATED 19.02.2014
SUBMITTED BY THE 2ND RESPONDENT BEFORE CHIEF
JUDICIAL MAGISTRATE COURT THODUPUZHA.
Annexure A2 PHOTOSTAT COPY OF THE WRITTEN STATEMENT FILED
BY THE PETITIONER IN O.S.NO.55/2015 BEFORE
SUB COURT, KATTAPPANA.
Annexure A3 PHOTOSTAT COPY OF THE C.M.P. NO.438/2021 IN
S.T.NO.180/2016 DATED 14.09.2021 ON THE FILES
OF JFCM-II THODUPUZHA
Annexure A4 PHOTOSTAT COPY OF THE COMMON ORDER DATED
15.03.2022 IN CRL.M.C. NO.4365/2021 AND
CONNECTED MATTERS OF THIS HON'BLE COURT.
Annexure A5 PHOTOSTAT COPY OF THE COMMON REPORT DATED
28.10.2023 OBTAINED FROM THE FORENSIC SCIENCE
LABORATORY, TRIVANDRUM IN S.T.NO.2/2016.
Annexure A6 PHOTOSTAT COPY OF THE APPLICATION DATED
15.12.2023 AS C.M.P.NO.1039/2023 IN
Annexure A7 PHOTOSTAT COPY OF THE OBJECTION DATED
07.01.2024 FILED BY THE COMPLAINANT/2ND
RESPONDENT IN C.M.P.NO.1039/2023 IN
S.T.NO.180/2016 ON THE FILES OF JFCM-II,
THODUPUZHA
Annexure A8 PHOTOSTAT COPY OF THE ORDER DATED 17.02.2024
IN C.M.P.NO.1039/2023 IN S.T.NO.180/2016 ON
THE FILES OF JFCM-II, THODUPUZHA
Annexure A9 PHOTOSTAT COPY OF THE LIST OF WITNESSES DATED
29.05.2023 FILED BY THE PETITIONER IN
S.T.NO.180/2016 ON THE FILES OF JFCM-II
THODUPUZHA.
Annexure A10 PHOTOSTAT COPY OF THE DOWNLOADED PROCEEDINGS
DATED 12.06.2024 FROM E-COURT SERVICES
2024:KER:71521
Annexure A11 PHOTOSTAT COPY OF THE REPORT DATED 09.07.2024
GIVEN BY KHAN SAHIB IN S.T.NO.2/2016 ON THE
FILES OF JFCM-II THODUPUZHA
Annexure A12 PHOTOSTAT COPY OF THE ADDITIONAL LIST OF
WITNESSES DATED 15.07.2024 IN S.T.NO.2/2016
ON THE FILES OF JFCM-II THODUPUZHA
Annexure A13 PHOTOSTAT COPY OF THE APPLICATION DATED
15.07.2024 AS C.M.P.NO.1105/2024 IN
S.T.NO.2/2016 ON THE FILES OF JFCM-II
THODUPUZHA
Annexure A14 PHOTOSTAT COPY OF THE ORDER DATED 24.07.2024
IN C.M.P.NO.1105/2024 IN S.T.NO.2/2016 ON THE
FILES OF JFCM-II, THODUPUZHA.
Annexure A15 PHOTOSTAT COPY OF THE APPLICATION DATED
29.05.2024 AS C.M.P. NO.873/2024 IN
S.T.NO.180/2016 ON THE FILES OF JFCM-II
THODUPUZHA SUBMITTED BY THE PETITIONER
Annexure A16 PHOTOSTAT COPY OF THE ORDER DATED 12.06.2024
IN C.M.P.NO.873/2024 IN S.T.NO.180/2016 ON
THE FILES OF JFCM-II, THODUPUZHA.
