Kerala High Court
Ullas.M vs State Of Kerala on 24 September, 2024
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
2024:KER:71024
Crl.MC Nos.7180 & 7590 of 2017
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 7180 OF 2017
CC NO.207 OF 2017 OF JUDICIAL MAGISTRATE OF FIRST CLASS,
PERAMBRA
PETITIONER/S:
ULLAS.M
S/O.MADHAVAN NAIR, SREEVIHAR AMBIKA HOUSE,
THARAMAKULANGARA, TRIPUNITHURA P.O.,
ERNAKULAM DISTRICT.
BY ADV SRI.K.T.SHYAMKUMAR
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM.
2 SHAFEEK AHAMED T.V.
S/O.C.V.MUHAMMED, AGED 36 YEARS, VAZHAYIL HOUSE,
J.T.ROAD, VADAKARA P.O., VADAKARA TALUK,
KOZHIKODE DISTRICT, PIN-676802.
BY ADVS. KUM.A.ARUNA
SRI.KALEESWARAM RAJ
KUM.THULASI K. RAJ
SRI.VARUN C.VIJAY
SRI.SANGEETHARAJ N.R, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
24.09.2024, ALONG WITH Crl.MC.7590/2017, THE COURT ON THE
SAME DAY PASSED THE FOLLOWING:
2024:KER:71024
Crl.MC Nos.7180 & 7590 of 2017
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 7590 OF 2017
AGAINST THE ORDER/JUDGMENT DATED IN CC NO.207 OF 2017
OF JUDICIAL MAGISTRATE OF FIRST CLASS ,PERAMBRA
PETITIONER/S:
MANOHARAN.T.M
S/O RAMAN, MADAKKAMPURATH HOUSE,CHAMBAD PO,
KANNUR DISTRICT.PIN.670694.
BY ADV SRI.JAI GEORGE
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
ADVOCATE GENERAL'S OFFICE, HIGH COURT OF KERALA,
2 SHAFEEKAHAMED T.V
S/O C.V MUHAMMED, AGED 36 YEARS,VAZHAYIL HOUSE,
J.T ROAD,VADAKARA PO, VADAKARA TALUK,
KOZHIKODE DISTRICT.676809.
BY ADVS. KUM.A.ARUNA
SRI.KALEESWARAM RAJ
KUM.THULASI K. RAJ
SRI.SANGEETHARAJ.N.R, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
24.09.2024, ALONG WITH Crl.MC.7180/2017, THE COURT ON THE
SAME DAY PASSED THE FOLLOWING:
2024:KER:71024
Crl.MC Nos.7180 & 7590 of 2017
3
P.V.KUNHIKRISHNAN, J.
--------------------------------
Crl.M.C. Nos.7180 & 7590 of 2017
----------------------------------------------
Dated this the 24th day of September, 2024
ORDER
These two criminal miscellaneous cases are connected
and therefore, I am disposing these cases by a common
order.
2. Petitioner in Crl.M.C. No.7180/2017 is the 5 th
accused and the petitioner in Crl.M.C. No.7590/2017 is the
4th accused in C.C.No.207/2017 on the file of the Judicial
First Class Magistrate Court-I, Perambra. It is a private
complaint filed by the 2nd respondent in these cases.
Annexure-A1 is the complaint. The 2nd respondent /
complainant was the Manager of Syndicate Bank, Perambra
Branch. The 6th accused in the above complaint, Smt.
Anusha, was working as Assistant Manager in the Syndicate
Bank, Perambra Branch. She filed a complaint before the
2024:KER:71024
Crl.MC Nos.7180 & 7590 of 2017
Perambra Police against the 2nd respondent and another
alleging offences punishable under Sections 342, 506 and
354 read with Section 34 of the Indian Penal Code, alleging
that the 2nd respondent herein, who is her superior officer
had wrongly confined her on 08.11.2016 in the branch and
had outraged her modesty. Crime No:1023/2016 was
registered by the Perambra Police and a final report is also
filed after the investigation. It is the case of the petitioners
that Annexure-A1 complaint was filed by the 2nd respondent
on 01.02.2017 on coming to know that the Police is going
to file final report against the 2nd respondent. According to
the petitioners, even if the entire allegations in Annexure-
A1 complaint are accepted, the petitioners in these cases
have no role in the alleged offence. It is submitted that the
only allegation against the petitioners is that, being the
office bearers of Syndicate Bank Officers Association, they
visited the Perambra Branch on 08.11.2016 and spoken to
the 6th accused. Apart from the above allegation, there is
2024:KER:71024
Crl.MC Nos.7180 & 7590 of 2017
no allegation against the petitioners is the submission.
Hence it is alleged that the continuation of prosecution
against the petitioners is an abuse of process of the court.
3. This Court perused Annexure-A1 complaint
produced in these cases. The petitioners are accused Nos. 4
and 5. The only allegation against the petitioners in
Annexure-A1 complaint is extracted hereunder :
"ബബാങങ്കിൻററെ SB റസെക്ഷൻ കകൈകൈബാരരര്യം റചെയങ്കിരുന്നതത് ഈ
അനരബായതങ്കിറലെ ആറെബാര്യം പ്രതങ്കിയബായ മബാനനജർ അനുഷ
എന്നവരബായങ്കിരുന. ആയതങ്കിറന്റെ അടങ്കിസബാനതങ്കിൽ പ്രസ്തുത
വങ്കിഷയതങ്കിൽ വങ്കിശദദീകൈരണര്യം ആവശരറപ്പെടത് റകൈബാണത് അനരബായകബാരൻ
ഓനരബാ റമനമബാ 5/11/2016 നൽകുകൈയര്യം വങ്കിശദദീകൈരണര്യം നൽകുന്നതങ്കിനത്
മൂനദങ്കിവസെറത സെമയര്യം നൽകുകൈയര്യം റചെയങ്കിരുന. പ്രസ്തുത റമനമബാ
ആറെബാര്യം പ്രതങ്കി കകൈപ്പെറങ്കി ഒപ്പെങ്കിടത് വബാങ്ങുകൈയര്യം റചെയങ്കിരുന പ്രസ്തുത
കൈബാരരതങ്കിൽ മറുപടങ്കി നൽകൈബാതപക്ഷര്യം നമൽ സെര്യംഗതങ്കി ബബാങങ്കിൻററെ
റെദീജങ്കിയണൽ ഓഫദീസെങ്കിനലെകത് തുടർ നടപടങ്കികബായങ്കി ശുപബാർശ
റചെയ്യുറമനര്യം പ്രസ്തുത റമനമബായങ്കിൽ വരക്തമബാകങ്കിയങ്കിരുന. എന്നബാൽ
ബബാങങ്കിൻററെ അസെങ്കിസ്റ്റൻറെത് മബാനനജർ കൂടങ്കിയബായ ആറെബാര്യം പ്രതങ്കി
വങ്കിശദദീകൈരണര്യം കൈബാരണര്യം കൈബാണങ്കികൽ നനബാടദീസെങ്കിനത് മറുപടങ്കി നൽകൈങ്കിയങ്കില
എന്നത് മബാത്രമല ഗൂഢനദീകങ്ങൾ റചെയ്യുകൈയര്യം ആണത് ഉണബായതത്. ആറെബാര്യം
പ്രതങ്കി അര്യംഗമബായ സെങ്കിൻഡങ്കിനകറത് ബബാങത് ഓഫദീനസെഴത് അനസെബാസെങ്കിനയഷറന്റെ
2024:KER:71024
Crl.MC Nos.7180 & 7590 of 2017
ഭബാരവബാഹങ്കികൈളബായ സെങ്കിൻഡങ്കിനകറത് ബബാങത് അഴദീനകബാടത് ബബാഞത്
മബാനനജരബായ നബാലെബാര്യം പ്രതങ്കി സെങ്കിൻഡങ്കിനകറത് കുണറെ ബബാഞത് മബാനനജരബായ
എന്നങ്കിവരുര്യം യബാറതബാരു official intimation/duty ഇലബാറത 8/11/2018
തദീയതങ്കി രബാവങ്കിറലെ അനരബായകബാരൻ ബബാഞത് മബാനനജറെബായ നപരബാമ
സെങ്കിൻഡങ്കിനകറത് ബബാങങ്കിൽ വരുകൈയര്യം ആറെബാര്യം പ്രതങ്കിയമബായങ്കി കുനറെനനരര്യം
സെര്യംസെബാരങ്കിക്കുകൈയര്യം റചെയ്തു CCTV കൈരബാമറെ നങ്കിരദീക്ഷണതങ്കിൽ
ആയതങ്കിനബാൽ പ്രസ്തുത രര്യംഗങ്ങൾ ബബാങങ്കിൻററെ CCTV കൈരബാമറെ
റമമറെങ്കിയങ്കിൽ നങ്കിനര്യം ലെഭങ്കിക്കുന്നതബാണത് തുടർന്നത് നബാലെബാര്യം പ്രതങ്കി
കുറെച്ചുസെമയര്യം കൈഴങ്കിഞത് ബബാങങ്കിൽ നങ്കിനര്യം പുറെതത് നപബാവബാനങ്കിറെങ്ങുന്നതങ്കിനു
മുമത് അനരബായകബാരൻററെ കൈരബാബങ്കിൻ അടുനതകത് വരങ്കികൈയര്യം പരങ്കിഹബാസെ
രൂപതങ്കിൽ അനരബായകബാരനനബാടത് "റഷഫദീനഖ ഇന്നത് കവകുനന്നരര്യം കൂടങ്കി
തറന്ന നങ്കിനകത് അനുഷ കൃതരമബായ മറുപടങ്കി നൽകുര്യം" എന പറെയകൈയര്യം
റചെയങ്കിരുന.ബബാങങ്കിറലെ കൈരബാഷത് tally റചെയ്തുര്യം റസെകൈക്യൂരങ്കിറങ്കി ഇനതങ്കിൽറപ്പെട
സെസ്വർണബാഭരണങ്ങളര്യം കൈരബാഷത് ബബാലെൻസര്യം നസബാങ്ങത് റൂമങ്കിൽ റവചത്
അടചതങ്കിനത് നശഷവര്യം മബാത്രമബാണത് അനരബായകബാരനുര്യം ആറെബാര്യം പ്രതങ്കിക്കുര്യം
ബബാങങ്കിൽ നങ്കിന്നത് നപബാവബാൻ സെബാധങ്കിക്കുകൈയള."
4. The complaint is filed alleging offences punishable
under Secs. 143, 144, 147, 148, 342, 294(b), 352, 353,
506, 109, 120B r/w 149 IPC. Even if the entire allegations
in these cases are accepted in toto, I am of the considered
opinion that no offence is made out against the petitioners
2024:KER:71024
Crl.MC Nos.7180 & 7590 of 2017
herein, who are the accused Nos. 4 and 5. It is conceded
that the only allegation against the petitioners in the
complaint is the extracted portion above. In such
circumstances, I am of the considered opinion that the
continuation of the prosecution against the petitioners
alone can be quashed. But, I make it clear that the
allegation against the other accused is to be considered by
the court in accordance with law, untrammeled by any
observation in this order.
Therefore, these Criminal Miscellaneous cases are
allowed.
All further proceedings against the petitioners in CC
No. 207 of 2017 on the file of the Judicial First Class
Magistrate Court-I, Perambra, Kozhikode are quashed.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
SKS
2024:KER:71024
Crl.MC Nos.7180 & 7590 of 2017
PETITIONER ANNEXURES
ANNEXURE A1 CERTIFIED COPY OF THE PRIVATE COMPLAINT
FILED BY THE 2ND RESPONDENT AS CC
NO.207/2017 OF THE JUDICIAL FIRST CLASS
MAGISTRATE'S COURT-I, PERAMBRA.
2024:KER:71024
Crl.MC Nos.7180 & 7590 of 2017
PETITIONER ANNEXURES
ANNEXURE A1 CERTIFIED COPY OF THE PRIVATE COMPLAINT
FILED BY THE 2ND RESPONDENT AS CC
NO.207/2017 OF THE JUDICIAL FIRST CLASS
MAGISTRATE COURT-1, PERAMBRA.
