Kerala High Court
M/S Saxon Castings Pvt Ltd vs State Of Kerala on 30 January, 2025
Author: V.G.Arun
Bench: V.G.Arun
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 219 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.34 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED NOS.1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
2
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADV ABRAHAM P.MEACHINKARA, SC-EPFO
SRI. M.C. ASHI, PP.
SMT. S. SEETHA, PP.
SMT. C. SEENA, PP.
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.76/2024, 155/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
3
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 76 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.31 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED 1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD - 678 622,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 53 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
4
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR,
PALAKKAD, PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SMT. S.SEETHA, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
5
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 155 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.32 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED 1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 54 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
6
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SRI. M.C. ASHI, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
7
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 226 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.33 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED 1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
8
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SMT. S.SEETHA, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
9
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 240 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.35 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED NOS.1 AND 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
10
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SMT. C.SEENA, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
11
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 247 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.36 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED NOS.1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD - 678 622,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
12
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SRI. M.C. ASHI, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
13
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 357 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.37 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED 1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
14
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADV DR.ABRAHAM P.MEACHINKARA, SC, EPF ORG.
SRI. M.C. ASHI, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
15
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 375 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.39 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED 1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
16
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SRI. M.C. ASHI, PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
17
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 377 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.40 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED 1 & 2:
1 M/S SAXON CASTINGS PVT LTD
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
18
2025:KER:12918
2 ENFORCEMENT OFFICER
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SRI. M.C. ASHI, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
19
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 378 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.38 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED NOS.1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
20
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SMT. C. SEENA, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
21
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 402 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.42 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED 1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
22
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SMT. S. SEETHA, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
23
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 409 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.44 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED 1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
24
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SRI. M.C. ASHI, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
25
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 428 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.43 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED 1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
26
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SMT. C. SEENA, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
27
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 445 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.50 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED 1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
28
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SRI. M.C. ASHI, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
29
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 446 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.48 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED 1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
30
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SMT. S. SEETHA, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
31
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 475 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.46 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED 1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
32
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SRI. M.C. ASHI, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
33
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 506 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.47 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED 1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
34
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SMT. S. SEETHA, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
35
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 508 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.49 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED 1 & 2:
1 M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
36
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SMT. C. SEENA, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
37
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 529 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.41 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED 1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
38
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SRI. M.C. ASHI, PP
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
39
2025:KER:12918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 30TH DAY OF JANUARY 2025/10TH MAGHA, 1946
CRL.MC NO. 611 OF 2024
AGAINST THE ORDER/JUDGMENT IN LP NO.45 OF 2002 OF CHIEF JUDICIAL
MAGISTRATE PALAKKAD
PETITIONERS/ACCUSED 1 & 2:
1 M/S SAXON CASTINGS PVT LTD.,
ELAPULLY, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR M. SASIKUMAR,
PIN - 678622
2 M.SASIKUMAR,
AGED 56 YEARS
MANAGING DIRECTOR, M/S SAXON CASTINGS PVT LTD,
ELAPULLY, PALAKKAD, PIN - 678622
BY ADVS.
P.RAMAKRISHNAN
PREETHI RAMAKRISHNAN (P-212)
C.ANIL KUMAR
ASHA K.SHENOY
PRATAP ABRAHAM VARGHESE
GOKUL KRISHNA
RESPONDENTS/STATE & COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
CRL.MC NO.219 OF 2024 & CONNECTED CASES
40
2025:KER:12918
2 ENFORCEMENT OFFICER,
EMPLOYEE'S PROVIDENT FUND ORGANIZATION,
RAM ARCADE, CHANDRA NAGAR, PALAKKAD,
PIN - 678007
BY ADVS
SRI. ABRAHAM P.MEACHINKARA, SC FOR EPFO
SRI. M.C. ASHI, PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
30.01.2025, ALONG WITH CRL.MC.219/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO.219 OF 2024 & CONNECTED CASES
41
2025:KER:12918
ORDER
Dated this the 30th day of January, 2025
These Crl.MCs are filed seeking to quash all
further proceedings based on the complaints filed by the
2nd respondent against the petitioners, alleging
commission of offences under Sections 6 and 6-A read
with Sections 14(1-A) and 14-A of the Employees'
Provident Funds and Miscellaneous Provisions Act, 1952
(hereinafter referred to as 'the Act'). The allegations in
the complaints are to the following effect;
The 1st accused is an establishment within the
meaning of the Act and 2nd accused is the person in
charge of the establishment and responsible for the
conduct of its business. The accused failed to remit the
Employees' Pension Fund contribution for various periods
between 08/1997 and 11/1999 and thereby committed
the alleged offences.
2. The Chief Judicial Magistrate Court, Palakkad
CRL.MC NO.219 OF 2024 & CONNECTED CASES
2025:KER:12918
took cognizance of the offences and the cases are
pending trial before that Court. The petitioners are
seeking to get the proceedings quashed primarily on the
ground that the entire amount due towards Pension
contribution, damages payable under Section 14-B and
interest under Section 7-Q is remitted.
3. Learned Counsel for the petitioners referred
Annexure-2 reply received under the Right to
Information Act to point out that no amount is in arrears
and the 1st petitioner establishment is now closed. It is
submitted that, in spite of informing the 2 nd respondent
and the Regional Provident Fund Commissioner about
payment of the contribution along with damages and
interest, prosecution of the petitioners is being
continued. Relying on Annexure-6 order in M/s. Steel
Industries Kerala Ltd. v. The Enforcement Officer,
Palakkad [Crl.MC No. 4038 of 2014] as well as the
order in M/s. Steel Industries Kerala Limited v. The
Enforcement Officer [Crl.MC No. 5083 of 2017], it is
CRL.MC NO.219 OF 2024 & CONNECTED CASES
2025:KER:12918
contended that this Court, in exercise of its inherent
power, can quash the proceedings in view of remittance
of the arrears.
4. Learned Standing Counsel stoutly opposed
the prayer and submitted that by their failure to remit
Pension contribution within the time stipulated in Section
6 of the Act, petitioners rendered themselves guilty of
the offences alleged and are hence liable to be penalized
in accordance with Sections 14 and 14-A. Reliance is
placed on the decisions of the Apex Court in Bhagirath
Kanoria and Others V. State of M.P. [(1984) 4 SCC
222] and of this Court in V.S. Ganeshan v. State of
Kerala [Crl.MC No. 3250 of 2016] to contend that late
payment would not absolve the employer from the guilt.
5. Indisputably, the entire amount due towards
pension contribution, damages and interest has been
remitted by the petitioners, though belatedly. No doubt,
the offences under Sections 6 and 6-A is attracted by
failure of the establishment to remit the contribution
CRL.MC NO.219 OF 2024 & CONNECTED CASES
2025:KER:12918
within the stipulated time. Be that as it may, this Court
can take note of such remittance and do the needful in
the interest of justice.
6. The decisions relied on by the learned
Standing Counsel were rendered in the context of
Section 406 of IPC, the allegation being that, after
deducting Provident Fund contribution, the employer
failed to remit that amount and thereby committed the
offence of misappropriation. In the case at hand, the
petitioners are not charged with the offences under
Section 406 of IPC and therefore, the principles laid
down in those decisions are not strictly applicable. On
the other hand, in Annexure-6 order and the order in
M/s. Steel Industries Kerala Limited v. The
Enforcement Officer [Crl.MC No. 5083 of 2017], this
Court, under similar circumstances, had quashed the
proceedings taking note of subsequent remittance of
contribution. The decisions of the Supreme Court in
Provident Fund Inspector, Faridabad v. Jaipur
CRL.MC NO.219 OF 2024 & CONNECTED CASES
2025:KER:12918
Textile, Faridabad and Others [1986 Supp SCC 678]
and Adoni Cotton Mills Ltd. And Others v. Regional
Provident Fund Commissioner and Others [1995
Supp (4) SCC 580] are also to the same effect.
For the aforementioned reasons, the Crl.Mcs are
allowed. All further proceedings based on Annexure-1
complaints, now pending as LP Nos. 31, 32, 34, 33, 35,
36, 37, 39, 40, 38, 42, 44, 43, 50, 48, 46, 47, 49, 41
and 45 of 2002, are quashed.
Sd/-
V.G.ARUN
JUDGE
ARK
CRL.MC NO.219 OF 2024 & CONNECTED CASES
2025:KER:12918
PETITIONER ANNEXURES
ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001
FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF
JUDICIAL MAGISTRATE'S COURT, PALAKKAD
ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY
THE REGIONAL PROVIDENT FUND COMMISSIONER-I,
KOZHIKODE
ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE
PETITIONER TO THE CENTRAL PROVIDENT FUND
COMMISSIONER, EPFO, NEW DELHI
ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED
BY THE PETITIONER BEFORE THE 2ND RESPONDENT
SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT
ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED
10/2/2017 ISSUED FROM THE CHIEF JUDICIAL
MAGISTRATE'S COURT, PALAKKAD
ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL.
CRL.MC NO.219 OF 2024 & CONNECTED CASES
2025:KER:12918
PETITIONER ANNEXURES
ANNEXURE -1 TRUE COPY OF COMPLAINT DATED 27/03/2001 FILED
BY THE 2ND RESPONDENT BEFORE THE CHIEF
JUDICIAL MAGISTRATE'S COURT, PALAKKAD
ANNEXURE -2 TRUE COPY OF THE REPLY DATED 15/6/2023 ISSUED
BY THE REGIONAL PROVIDENT FUND COMMISSIONER-
I, KOZHIKODE.
ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE
PETITIONER TO THE CENTRAL PROVIDENT FUND
COMMISSIONER, EPFO, NEW DELHI
ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 FROM THE
PETITIONER TO THE 2ND RESPONDENT
ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED
10/2/2017 ISSUED BY THE CHIEF JUDICIAL
MAGISTRATE'S COURT, PALAKKAD.
ANNEXURE -6 TRUE COPY OF ORDER DATED 27/6/2023 IN CRL.
M.C.NO. 4038/2014 OF THIS HONOUABLE COURT.
CRL.MC NO.219 OF 2024 & CONNECTED CASES
2025:KER:12918
PETITIONER ANNEXURES
ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001
FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF
JUDICIAL MAGISTRATE'S COURT, PALAKKAD
ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY
THE REGIONAL PROVIDENT FUND COMMISSIONER-I,
KOZHIKODE.
ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE
PETITIONER TO THE CENTRAL PROVIDENT FUND
COMMISSIONER, EPFO, NEW DELHI
ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED
BY THE PETITIONER BEFORE THE 2ND RESPONDENT
SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT
ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED
10/2/2017 ISSUED FROM THE CHIEF JUDICIAL
MAGISTRATE'S COURT, KOZHIKODE
ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL.
CRL.MC NO.219 OF 2024 & CONNECTED CASES
2025:KER:12918
PETITIONER ANNEXURES
ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001
FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF
JUDICIAL MAGISTRATE'S COURT, PALAKKAD
ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY
THE REGIONAL PROVIDENT FUND COMMISSIONER-I,
KOZHIKODE
ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE
PETITIONER TO THE CENTRAL PROVIDENT FUND
COMMISSIONER, EPFO, NEW DELHI
ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED
BY THE PETITIONER BEFORE THE 2ND RESPONDENT
SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT
ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED
10/2/2017 ISSUED FROM THE CHIEF JUDICIAL
MAGISTRATE'S COURT, PALAKKAD.
ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL.
CRL.MC NO.219 OF 2024 & CONNECTED CASES
2025:KER:12918
PETITIONER ANNEXURES
ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001
FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF
JUDICIAL MAGISTRATE'S COURT, PALAKKAD
ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY
THE REGIONAL PROVIDENT FUND COMMISSIONER-I,
KOZHIKODE
ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE
PETITIONER TO THE CENTRAL PROVIDENT FUND
COMMISSIONER, EPFO, NEW DELHI
ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED
BY THE PETITIONER BEFORE THE 2ND RESPONDENT
SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT
ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED
10/2/2017 ISSUED FROM THE CHIEF JUDICIAL
MAGISTRATE'S COURT, PALAKKAD
ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL.
CRL.MC NO.219 OF 2024 & CONNECTED CASES
2025:KER:12918
PETITIONER ANNEXURES
ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001
FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF
JUDICIAL MAGISTRATE'S COURT, PALAKKAD
ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY
THE REGIONAL PROVIDENT FUND COMMISSIONER-I,
KOZHIKODE
ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE
PETITIONER TO THE CENTRAL PROVIDENT FUND
COMMISSIONER, EPFO, NEW DELHI
ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED
BY THE PETITIONER BEFORE THE 2ND RESPONDENT
SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT
ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED
10/2/2017 ISSUED FROM THE CHIEF JUDICIAL
MAGISTRATE'S COURT, PALAKKAD
ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL.
CRL.MC NO.219 OF 2024 & CONNECTED CASES
2025:KER:12918
PETITIONER ANNEXURES
ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001
FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF
JUDICIAL MAGISTRATE'S COURT, PALAKKAD
ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY
THE REGIONAL PROVIDENT FUND COMMISSIONER-I,
KOZHIKODE
ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE
PETITIONER TO THE CENTRAL PROVIDENT FUND
COMMISSIONER, EPFO, NEW DELHI
ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED
BY THE PETITIONER BEFORE THE 2ND RESPONDENT
SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT
ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED
10/2/2017 ISSUED FROM THE CHIEF JUDICIAL
MAGISTRATE'S COURT, PALAKKAD
ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL.
RESPONDENT ANNEXURES
STATEMENT STATEMENT FILED BY THE COUNSEL ON BEHALF OF
THE 2ND RESPONDENT EMPLOYEES' PROVIDENT FUND
ORGANIZATION
CRL.MC NO.219 OF 2024 & CONNECTED CASES
2025:KER:12918
PETITIONER ANNEXURES
ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001
FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF
JUDICIAL MAGISTRATE'S COURT, PALAKKAD
ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY
THE REGIONAL PROVIDENT FUND COMMISSIONER-I,
KOZHIKODE
ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE
PETITIONER TO THE CENTRAL PROVIDENT FUND
COMMISSIONER, EPFO, NEW DELHI
ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED
BY THE PETITIONER BEFORE THE 2ND RESPONDENT
SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT
ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED
10/2/2017 ISSUED FROM THE CHIEF JUDICIAL
MAGISTRATE'S COURT, PALAKKAD
ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL.
CRL.MC NO.219 OF 2024 & CONNECTED CASES
2025:KER:12918
PETITIONER ANNEXURES
ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001
FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF
JUDICIAL MAGISTRATE'S COURT, PALAKKAD
ANNEXURE 2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY
THE REGIONAL PROVIDENT FUND COMMISSIONER-I,
KOZHIKODE
ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE
PETITIONER TO THE CENTRAL PROVIDENT FUND
COMMISSIONER, EPFO, NEW DELHI
ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED
BY THE PETITIONER BEFORE THE 2ND RESPONDENT
SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT
ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED
10/2/2017 ISSUED FROM THE CHIEF JUDICIAL
MAGISTRATE'S COURT, PALAKKAD
ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL.
M.C.NO. 4038/2014.
CRL.MC NO.219 OF 2024 & CONNECTED CASES
2025:KER:12918
PETITIONER ANNEXURES
ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001
FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF
JUDICIAL MAGISTRATE'S COURT, PALAKKAD
ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY
THE REGIONAL PROVIDENT FUND COMMISSIONER-I,
KOZHIKODE
ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE
PETITIONER TO THE CENTRAL PROVIDENT FUND
COMMISSIONER, EPFO, NEW DELHI
ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED
BY THE PETITIONER BEFORE THE 2ND RESPONDENT
SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT
ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED
10/2/2017 ISSUED FROM THE CHIEF JUDICIAL
MAGISTRATE'S COURT, PALAKKAD
ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL.
CRL.MC NO.219 OF 2024 & CONNECTED CASES
2025:KER:12918
PETITIONER ANNEXURES
ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001
FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF
JUDICIAL MAGISTRATE'S COURT, PALAKKAD
ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY
THE REGIONAL PROVIDENT FUND COMMISSIONER-I,
KOZHIKODE
ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE
PETITIONER TO THE CENTRAL PROVIDENT FUND
COMMISSIONER, EPFO, NEW DELHI
ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED
BY THE PETITIONER BEFORE THE 2ND RESPONDENT
SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT
ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED
10/2/2017 ISSUED FROM THE CHIEF JUDICIAL
MAGISTRATE'S COURT, PALAKKAD.
ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL.
M.C.NO. 4038/2014.
CRL.MC NO.219 OF 2024 & CONNECTED CASES
2025:KER:12918
PETITIONER ANNEXURES
ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001
FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF
JUDICIAL MAGISTRATE'S COURT, PALAKKAD
ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY
THE REGIONAL PROVIDENT FUND COMMISSIONER-I,
KOZHIKODE
ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE
PETITIONER TO THE CENTRAL PROVIDENT FUND
COMMISSIONER, EPFO, NEW DELHI
ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED
BY THE PETITIONER BEFORE THE 2ND RESPONDENT
SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT
ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED
10/2/2017 ISSUED FROM THE CHIEF JUDICIAL
MAGISTRATE'S COURT, PALAKKAD
ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL.
CRL.MC NO.219 OF 2024 & CONNECTED CASES
2025:KER:12918
PETITIONER ANNEXURES
ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001
FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF
JUDICIAL MAGISTRATE'S COURT, PALAKKAD
ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY
THE REGIONAL PROVIDENT FUND COMMISSIONER-I,
KOZHIKODE
ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE
PETITIONER TO THE CENTRAL PROVIDENT FUND
COMMISSIONER, EPFO, NEW DELHI
ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED
BY THE PETITIONER BEFORE THE 2ND RESPONDENT
SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT
ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED
10/2/2017 ISSUED FROM THE CHIEF JUDICIAL
MAGISTRATE'S COURT, PALAKKAD
ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL.
M.C.NO. 4038/2014.
CRL.MC NO.219 OF 2024 & CONNECTED CASES
2025:KER:12918
PETITIONER ANNEXURES
ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001
FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF
JUDICIAL MAGISTRATE'S COURT, PALAKKAD
ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY
THE REGIONAL PROVIDENT FUND COMMISSIONER-I,
KOZHIKODE
ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE
PETITIONER TO THE CENTRAL PROVIDENT FUND
COMMISSIONER, EPFO, NEW DELHI.
ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED
BY THE PETITIONER BEFORE THE 2ND RESPONDENT
SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT.
ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED
05/1/2016 ISSUED FROM THE CHIEF JUDICIAL
MAGISTRATE'S COURT, PALAKKAD.
ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL.
CRL.MC NO.219 OF 2024 & CONNECTED CASES
2025:KER:12918
PETITIONER ANNEXURES
ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001
FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF
JUDICIAL MAGISTRATE'S COURT, PALAKKAD
ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY
THE REGIONAL PROVIDENT FUND COMMISSIONER-I,
KOZHIKODE.
ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE
PETITIONER TO THE CENTRAL PROVIDENT FUND
COMMISSIONER, EPFO, NEW DELHI
ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED
BY THE PETITIONER BEFORE THE 2ND RESPONDENT
SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT
ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED
10/2/2017 ISSUED FROM THE CHIEF JUDICIAL
MAGISTRATE'S COURT, PALAKKAD
ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL.
CRL.MC NO.219 OF 2024 & CONNECTED CASES
2025:KER:12918
PETITIONER ANNEXURES
ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001
FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF
JUDICIAL MAGISTRATE'S COURT, PALAKKAD
ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY
THE REGIONAL PROVIDENT FUND COMMISSIONER-I,
KOZHIKODE
ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE
PETITIONER TO THE CENTRAL PROVIDENT FUND
COMMISSIONER, EPFO, NEW DELHI
ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED
BY THE PETITIONER BEFORE THE 2ND RESPONDENT
SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT.
ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED
10/2/2017 ISSUED FROM THE CHIEF JUDICIAL
MAGISTRATE'S COURT, PALAKKAD.
ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL.
CRL.MC NO.219 OF 2024 & CONNECTED CASES
2025:KER:12918
PETITIONER ANNEXURES
ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001
(LP NO. 47/2002) FILED BY THE 2ND RESPONDENT
BEFORE THE CHIEF JUDICIAL MAGISTRATE'S COURT,
PALAKKAD
ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY
THE REGIONAL PROVIDENT FUND COMMISSIONER-I,
KOZHIKODE
ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE
PETITIONER TO THE CENTRAL PROVIDENT FUND
COMMISSIONER, EPFO, NEW DELHI.
ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED
BY THE PETITIONER BEFORE THE 2ND RESPONDENT
SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT
ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED
10/2/2017 ISSUED FROM THE CHIEF JUDICIAL
MAGISTRATE'S COURT, PALAKKAD
ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL.
CRL.MC NO.219 OF 2024 & CONNECTED CASES
2025:KER:12918
PETITIONER ANNEXURES
ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001
FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF
JUDICIAL MAGISTRATE'S COURT, PALAKKAD
ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY
THE REGIONAL PROVIDENT FUND COMMISSIONER-I,
KOZHIKODE
ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE
PETITIONER TO THE CENTRAL PROVIDENT FUND
COMMISSIONER, EPFO, NEW DELHI.
ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED
BY THE PETITIONER BEFORE THE 2ND RESPONDENT
SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT.
ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED
10/2/2017 ISSUED FROM THE CHIEF JUDICIAL
MAGISTRATE'S COURT, PALAKKAD.
ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL.
M.C.NO. 4038/2014.
CRL.MC NO.219 OF 2024 & CONNECTED CASES
2025:KER:12918
PETITIONER ANNEXURES
ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001
FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF
JUDICIAL MAGISTRATE'S COURT, PALAKKAD.
ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY
THE REGIONAL PROVIDENT FUND COMMISSIONER-I,
KOZHIKODE
ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE
PETITIONER TO THE CENTRAL PROVIDENT FUND
COMMISSIONER, EPFO, NEW DELHI
ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED
BY THE PETITIONER BEFORE THE 2ND RESPONDENT
SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT.
ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED
10/2/2017 ISSUED FROM THE CHIEF JUDICIAL
MAGISTRATE'S COURT, PALAKKAD.
ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL.
CRL.MC NO.219 OF 2024 & CONNECTED CASES
2025:KER:12918
PETITIONER ANNEXURES
ANNEXURE -1 TRUE COPY OF THE COMPLAINT DATED 27/03/2001
(LP NO. 45 OF 2002) FILED BY THE 2ND
RESPONDENT BEFORE THE CHIEF JUDICIAL
MAGISTRATE'S COURT, PALAKKAD.
ANNEXURE -2 TRUE COPY OF LETTER DATED 15/6/2023 ISSUED BY
THE REGIONAL PROVIDENT FUND COMMISSIONER-I,
KOZHIKODE
ANNEXURE -3 TRUE COPY OF LETTER DATED 22/6/2023 FROM THE
PETITIONER TO THE CENTRAL PROVIDENT FUND
COMMISSIONER, EPFO, NEW DELHI
ANNEXURE -4 TRUE COPY OF LETTER DATED 2/10/2023 SUBMITTED
BY THE PETITIONER BEFORE THE 2ND RESPONDENT
SEEKING WITHDRAWAL OF ANNEXURE-1 COMPLAINT
ANNEXURE -5 TRUE COPY OF WARRANT OF ARREST DATED
10/2/2017 ISSUED FROM THE CHIEF JUDICIAL
MAGISTRATE'S COURT, PALAKKAD.
ANNEXURE -6 TRUE COPY OF JUDGMENT DATED 27/6/2023 IN CRL.
