Kerala High Court
Pradeep Kumar vs Sub Insepctor Of Police on 25 September, 2024
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
2024:KER:71612
Crl.MC Nos.4882, 5159, 5163 & 5167 OF 2018
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024 /3RD ASWINA, 1946
CRL.MC NO. 4882 OF 2018
CRIME NO.110/2015 OF Thenhipalam Police Station, Malappuram
CC NO.323/2015 OF JUDICIAL MAGISTRATE OF FIRST CLASS,
PARAPPANANGADI
PETITIONERS/ACCUSED 1 & 2:
1 PRASHEED KUMAR
S/O.CHINNAN, AGED 47 YEARS, PATTAYIL
KEERANGATT HOUSE, CHELEMBRA P.O.,
MALAPPURAM - 673 634.
2 PRADEEP KUMAR
AGED 45 YEARS, S/O.CHINNAN,
PATTAYIL KEERANGATT HOUSE, CHELEMBRA P.O.,
MALAPPURAM - 673 634.
BY ADVS. SRI.NIRMAL. S
SMT.VEENA HARI
RESPONDENT/S:
1 SUB INSPECTOR OF POLICE
THENHIPALAM POLICE STATION, REPRESENTED THROUGH
PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM - 682 031
2 VELLASSERY BEMIL
S/O.NARAYANAN, JINI NIVAS, CHELEMBRA PADAM,
TENHIPALAM, MALAPPURAM - 673 634.
2024:KER:71612
Crl.MC Nos.4882, 5159, 5163 & 5167 OF 2018
2
BY ADVS.
PHILIP T.VARGHESE
THOMAS T.VARGHESE
ACHU SUBHA ABRAHAM
SANAL P RAJ, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
25.09.2024, ALONG WITH Crl.MC.5159/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
2024:KER:71612
Crl.MC Nos.4882, 5159, 5163 & 5167 OF 2018
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY,THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA, 1946
CRL.MC NO. 5159 OF 2018
CRIME NO.109/2017 OF Thenhipalam Police Station, Malappuram
CC NO.400/2017 OF JUDICIAL MAGISTRATE OF FIRST CLASS,
PARAPPANANGADI
PETITIONER/ACCUSED:
PRADEEP KUMAR
AGED 45 YEARS, S/O. CHINNAN,
PATTAYIL KEERANGATT HOUSE, CHELEMBRA P.O.,
MALAPPURAM - 673 634.
BY ADV SRI.NIRMAL. S
RESPONDENTS/STATE & DEFACTO COMPLAINANT:
1 SUB INSEPCTOR OF POLICE
TENHIPALAM POLICE STATION, REP.THROUGH PUBLIC
PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM - 682 031.
2 REMIL V.
NARAYANAN, VELLASSERI JIMI NIVAS,
CHELAMBRAPADAM, TENHIPALAM, MALAPPURAM - 673 634.
BY ADVS. PHILIP T.VARGHESE
THOMAS T.VARGHESE
ACHU SUBHA ABRAHAM
SRI.RENJITH.T.R, SR.PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
25.09.2024, ALONG WITH Crl.MC.4882/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
2024:KER:71612
Crl.MC Nos.4882, 5159, 5163 & 5167 OF 2018
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY,THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA, 1946
CRL.MC NO. 5163 OF 2018
CRIME NO.234/2017 OF Thenhipalam Police Station, Malappuram
CC NO.793 OF 2017 OF JUDICIAL MAGISTRATE OF FIRST CLASS,
PARAPPANANGADI
PETITIONERS/ACCUSED 1 & 2:
1 PRASHEED KUMAR
S/O. CHINNAN, AGED 47 YEARS,
PATTAYIL KEERANGATT HOUSE, CHELEMBRA P.O,
MALAPPURAM 673 634.
2 PRADEEP KUMAR
AGED 45 YEARS, S/O. CHINNAN,
PATTAYIL KEERANGATT HOUSE, CHELEMBRA P.O,
MALAPPURAM 673 634.
BY ADV SRI.NIRMAL. S
RESPONDENTS/STATE & DEFACTO COMPLAINANT:
1 SUB INSPECTOR OF POLICE, TENHIPALAM
REP. THROUGH PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM 682 031.
2 VELLASERRY VASANTHA
JIMI NIVAS, CHELEMBRA PADAM, TENHIPALAM,
MALAPPURAM 673 634.
BY ADVS. RENJITH T.R, SR.PP
PHILIP T.VARGHESE
THOMAS T.VARGHESE
ACHU SUBHA ABRAHAM
2024:KER:71612
Crl.MC Nos.4882, 5159, 5163 & 5167 OF 2018
5
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
25.09.2024, ALONG WITH Crl.MC.5159/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
2024:KER:71612
Crl.MC Nos.4882, 5159, 5163 & 5167 OF 2018
6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY,THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA, 1946
CRL.MC NO. 5167 OF 2018
CC NO.1309 OF 2016 OF JUDICIAL MAGISTRATE OF FIRST CLASS,
PARAPPANANGADI
PETITIONERS/ACCUSED 1 & 2:
1 PRASHEED KUMAR
AGED 47 YEARS,S/O. CHINNAN,
PATTAYIL KEERANGATT HOUSE,CHELEMBRA P.O,
MALAPPURAM 673 634.
2 PRADEEP KUMAR,
AGED 45 YEARS, S/O.CHINNAN,
PATTAYIL KEERANGATT HOUSE, CHELEMBRA P.O.,
MALAPPURAM- 673634.
RESPONDENTS/STATE & DEFACTO COMPLAINANT:
1 SUB INSPECTOR OF POLICE
TENHIPALAM POLICE STATION,REP THROUGH PUBLIC
PROSECUTOR,HIGH COURT OF KERALA,
ERNAKULAM 682 031
2 PULICKAL VASANTHA,
W/O.VELLASSERI NARAYANAN, VELLASSERI JIMI NIVAS,
CHELEMBRA P.O., TENHIPALAM, MALAPPURAM- 673634.
BY ADVS.
PHILIP T.VARGHESE
THOMAS T.VARGHESE
ACHU SUBHA ABRAHAM
RENJITH T.R, SR.PP
2024:KER:71612
Crl.MC Nos.4882, 5159, 5163 & 5167 OF 2018
7
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
25.09.2024, ALONG WITH Crl.MC.5159/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
2024:KER:71612
Crl.MC Nos.4882, 5159, 5163 & 5167 OF 2018
8
P.V.KUNHIKRISHNAN, J.
--------------------------------
Crl.M.C. Nos. 4882, 5159, 5163 & 5167 of 2018
----------------------------------------------
Dated this the 25th day of September, 2024
ORDER
These criminal miscellaneous cases are filed to quash the
proceedings in C.C.Nos.323/2015, 400/2017 and 793/2017 on
the file of the Judicial First Class Magistrate Court,
Parappanangadi, arising from Crime Nos.110/2015, 109/2017
and 234/2017 of Tenhipalam Police Station and also to quash
the proceedings in C.C.No.1309/2016 on the file of the Judicial
First Class Magistrate Court, Parappanangadi.
2. No interim order is passed by this Court in all these
cases. These criminal miscellaneous cases are pending before
this Court from 2018 onwards. A perusal of the e-courts
service website, it is clear that the evidence in these cases are
already started. Charge Witness No.1 is bound over in some of
the cases. In Crl.M.C. No.5167/2018, which is filed to quash
the proceedings in C.C.No.1309/2016, PW1 is already examined
2024:KER:71612
Crl.MC Nos.4882, 5159, 5163 & 5167 OF 2018
and summons is issued to Charge Witness No.2. In such
circumstances, I am of the considered opinion that these cases
need not be retained here.
3. All the contentions raised by the petitioners in these
criminal miscellaneous cases are left open and the petitioners
are free to agitate the same before the trial court at the
appropriate stage.
With the above observation, these criminal miscellaneous
cases are disposed of.
sd/-
P.V.KUNHIKRISHNAN
JV JUDGE
2024:KER:71612
Crl.MC Nos.4882, 5159, 5163 & 5167 OF 2018
PETITIONER ANNEXURES
ANNEXURE A1: TRUE COPY OF THE FIR.NO.0076/2015 DATED
21/01/2015
ANNEXURE A2: TRUE COPY OF THE FINAL REPORT
NO.110/2015 DATED 08/02/2018
ANNEXURE A3: TRUE COPY OF THE DECREE IN O.S.169/2014
DATED 19/07/2014
ANNEXURE A4: TRUE COPY OF THE ORDER IN
ANNEXURE A5: TRUE COPY OF THE FIR NO.0075/2015 DATED
21/01/2015
ANNEXURE A6: TRUE COPY OF THE LICENSE ISSUED TO THE
2ND PETITIONER'S UNIT DATED 01/04/2018
ANNEXURE A7: TRUE COPY OF THE CONSENT TO OPERATE
DATED 08/05/2018
2024:KER:71612
Crl.MC Nos.4882, 5159, 5163 & 5167 OF 2018
PETITIONER ANNEXURES
ANNEXURE A1 TRUE COPY OF THE FIR NO. 176/2017 DATED
13/06/2017
ANNEXURE A2 TRUE COPY OF THE FINAL REPORT NO.
234/2017 DATED 14/6/17
ANNEXURE A3 TRUE COPY OF THE DECREE IN O.S 169/2014
DATED 19/07/2014
ANNEXURE A4 TRUE COPY OF THE JUDGMENT DATED 21-12-
ANNEXURE A5 TRUE COPY OF THE FIR NO. 113/2017 DATED
13/04/2017
ANNEXURE A6 TRUE COPY OF THE LICENSE ISSUED TO THE
2ND PETITIONERS UNIT DATED 01/04/2018
ANNEXURE A7 TRUE COPY OF THE CONSENT TO OPERATE
DATED 08/05/2018
2024:KER:71612
Crl.MC Nos.4882, 5159, 5163 & 5167 OF 2018
PETITIONER ANNEXURES
ANNEXURE P1 TRUE COPY OF THE COMPLAINT FILED U/S
190(1)(A) CR.P.C IN C.C.1309/2016 DATED
19.03.2015.
ANNEXURE P2 TRUE COPY OF THE DECREE IN O.S.169/2014
DATED 19.07.2014.
ANNEXURE P3 TRUE COPY OF THE ORDER IN
WPC.34579/2015.
ANNEXURE P4 TRUE COPY OF THE CRIME NO.75/2015 DATED
21.01.2015.
ANNEXURE P5 TRUE COPY OF THE LICENSE ISSUED TO THE
2ND PETITIONER'S UNIT DATED 01.04.2018.
ANNEXURE P6 TRUE COPY OF THE CONSENT TO OPERATE
DATED 08.05.2018.
2024:KER:71612
Crl.MC Nos.4882, 5159, 5163 & 5167 OF 2018
PETITIONER ANNEXURES
ANNEXURE A1 TRUE COPY OF THE FIR NO. 0094/2017
DATED 22.03.2017.
ANNEXURE A2 TRUE COPY OF THE FINAL REPORT NO.
941/2017 DATED 13.04.17.
ANNEXURE A3 TRUE COPY OF THE DECREE IN O.S.169/2014
DATED 19.07.2014.
ANNEXURE A4 TRUE COPY OF THE JUDGMENT IN
W.P.C.34579/2015.
ANNEXURE A5 TRUE COPY OF THE CRIME NO. 75/2015
DATED 21.02.2015.
ANNEXURE A6 TRUE COPY OF THE CRIME NO. 113/17 DATED
13.04.2017.
ANNEXURE A7 TRUE COPY OF THE LICENSE ISSUED TO THE
2ND PETITIONER'S UNIT DATED 01.04.2018.
ANNEXURE A8 TRUE COPY OF THE CONSENT TO OPERATE
DATED 08.05.2018.
