Radhakrishnan vs State Of Kerala
2025 Latest Caselaw 7987 Ker

Kerala High Court

Radhakrishnan vs State Of Kerala on 16 April, 2025

Author: T.R. Ravi

Bench: T.R.Ravi

                                                      2025:KER:32607
CRL.MC NO. 3057 OF 2025

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             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                THE HONOURABLE MR. JUSTICE T.R.RAVI

  WEDNESDAY, THE 16TH DAY OF APRIL 2025 / 26TH CHAITHRA, 1947

                      CRL.MC NO. 3057 OF 2025

         CRIME NO.1165/2013 OF CANTONMENT POLICE STATION,

                        THIRUVANANTHAPURAM

        AGAINST THE ORDER/JUDGMENT DATED IN CC NO.2705 OF 2014 OF

  JUDICIAL MAGISTRATE OF FIRST CLASS -III, THIRUVANANTHAPURAM

PETITIONERS/ACCUSED 1 TO 6:

    1       RADHAKRISHNAN
            AGED 73 YEARS, S/O NARAYANAN,
            CHAIRMAN, M/S SANTHIMADOM BUILDERS AND DEVELOPERS
            TRUST, SANTHIMADOM, THEKKENALUVAZHI,
            NORTH PARAVUR, ERNAKULAM,
            PIN - 683513

    2       RAMANI RADHAKRISHNAN
            AGED 70 YEARS, W/O RADHAKRISHNAN,
            SANTHIMADOM, THEKKENALUVAZHI,
            NORTH PARAVUR, ERNAKULAM,
            PIN - 683513

    3       RAGESH MANU
            AGED 35 YEARS, S/O RADHAKRISHNAN,
            SANTHIMADOM, THEKKENALUVAZHI,
            NORTH PARAVUR, ERNAKULAM,
            PIN - 683513

    4       MANJUSHA
            AGED 42 YEARS, D/O RADHAKRISHNAN,
            SANTHIMADOM, THEKKENALUVAZHI,
            NORTH PARAVUR, ERNAKULAM,
            PIN - 683513
                                                     2025:KER:32607
CRL.MC NO. 3057 OF 2025

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    5     RANJITH
          AGED 45 YEARS, S/O SANJAYAN,
          MANATHIL HOUSE, KANDANASSERY PO,
          TRISSUR, PIN - 680102

    6     RANJISHA
          AGED 45 YEARS, D/O RADHAKRISHNAN,
          SANTHIMADOM,THEKKENALUVAZHI,
          NORTH PARAVUR, ERNAKULAM,
          PIN - 683513


          BY ADVS.
          LAKSHMI VARADA V. P.
          V.A.PRADEEP KUMAR
          ANOOP KRISHNA




RESPONDENT/COMPLAINANT:

          STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA,
          PIN - 682031

          BY SMT.SHEEBA THOMAS, PUBLIC PROSECUTOR


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
16.04.2025, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
                                                           2025:KER:32607
CRL.MC NO. 3057 OF 2025

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                              T.R. RAVI, J.
               --------------------------------------------
                        Crl.M.C. No.3057 of 2025
                --------------------------------------------
                  Dated this the 16th day of April, 2025

                                  ORDER

The prayer in the writ petition is for a direction to the court

below to consider the bail application submitted by the petitioners on

the date of filing of the bail application.

In view of the limited prayer made, this Crl.M.C. is disposed

of with a direction to the petitioners to surrender before the Investing

Officer within 10 days and if they surrender and submit bail

applications, the shall be considered on the same day, if possible.

Execution of warrant shall be kept in abeyance till then.

Sd/-

T.R. RAVI JUDGE

Pn