Kerala High Court
Vijayan P S vs State Of Kerala on 24 September, 2025
2025:KER:71300
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
WEDNESDAY, THE 24TH DAY OF SEPTEMBER 2025 / 2ND ASWINA, 1947
CRL.MC NO. 8856 OF 2024
CRIME NO.2/2019 OF VACB, KOZHIKODE
IN C.C. NO.33 OF 2023 ON THE FILES OF THE COURT OF THE ENQUIRY
COMMISSIONER AND SPECIAL JUDGE (VIGILANCE), KOZHIKODE
PETITIONERS/ACCUSED:
1 MARTIN C AUGUSTIN
AGED 51 YEARS
AUGUSTIN, CHIRAMUKHATHE HOUSE, PUNNAKKAL P.O, KOZHIKODE,
PIN - 673603
2 ABDUL AZEEXZ
AGED 52 YEARS
AHAMMED, CHEENATHAMKUZHIYIL HOUSE, MALAYAMMA P.O, NIT,
KOZHIKODE, PIN - 673601
BY ADVS.
SHRI.AMITH KRISHNAN H.
MS.GAYATHRI C.H.
SHRI.B.G.HARINDRANATH, SC, KIIFB
SMT.ANNA MARY MATHEW
RESPONDENTS/STATE:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
PIN - 682031
2 DEPUTY SUPERINTENDENT OF POLICE
VIGILANCE AND ANTI CORRUPTION BUREAU, REPRESENTED BY PUBLIC
PROSECUTOR, HIGH COURT OF KERALA, PIN - 682031
SPL PP VACB - RAJESH.A, SR PP VACB - REKHA.S
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON 24.09.2025,
ALONG WITH CRL.M.C.NO.8876/2024, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
2025:KER:71300
Crl.M.C. Nos. 8856 & 8876 of 2024
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
WEDNESDAY, THE 24TH DAY OF SEPTEMBER 2025 / 2ND ASWINA, 1947
CRL.MC NO. 8876 OF 2024
CRIME NO.2/2019 OF VACB, KOZHIKODE
IN C.C. NO.32 OF 2023 ON THE FILES OF THE COURT OF THE ENQUIRY
COMMISSIONER AND SPECIAL JUDGE (VIGILANCE), KOZHIKODE
PETITIONER/1ST AND 2ND ACCUSED:
1 VIJAYAN P S
AGED 56 YEARS
SREEDHARAN, VAISHNAVAM, PUTHUPARAMBIL HOUSE,
KUNNAMANGALAM P O, KOZHIKODE, PIN - 673571
2 ABDUL AZEEZ
AGED 52 YEARS
AHAMMED, CHEENATHAMKUZHIYIL HOUSE, MALAYAMMA P O, NIT,
KOZHIKODE, PIN - 673601
BY ADVS.
SHRI.AMITH KRISHNAN H.
SMT.P.DEVIKRISHNA
MS.GAYATHRI C.H.
SHRI.B.G.HARINDRANATH, SC, KIIFB
SMT.ANNA MARY MATHEW
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
PIN - 682031
2 DEPUTY SUPERINTENDENT OF POLICE
VIGILANCE AND ANTI CORRUPTION BUREAU, REPRESENTED BY
PUBLIC PROSECUTOR, HIGH COURT OF KERALA, PIN - 682031
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
24.09.2025, ALONG WITH CRL.M.C.NO.8856/2024, THE COURT ON THE SAME DAY
PASSED THE FOLLOWING:
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Crl.M.C. Nos. 8856 & 8876 of 2024
3
COMMON ORDER
Dated this the 24th day of September, 2025
These petitions have been filed under Section 528 of
the Bharatiya Nagarik Suraksha Sanhita, 2023, by the
accused in C.C. Nos.32 and 33 of 2023 on the files of the
Court of the Enquiry Commissioner and Special Judge,
Kozhikode, arose out of Crime No.2 of 2019 of VACB,
Kozhikode, seeking quashment of Annexure.A4 Final Report
and all further proceedings as against the accused, in the
said case.
2. Today, when these matters taken up for
consideration, the learned Public Prosecutor produced the
report of further investigation conducted in this case dated
19.09.2025, whereby the Investigating Officer filed report to
the Court stating that 'further action dropped'.
3. As it appears, two reports are now before the
Special Court. Therefore, the Special Court has to act upon
both reports, to proceed further. Since two contra reports are
filed before the Court, after appraising both the reports, an
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Crl.M.C. Nos. 8856 & 8876 of 2024
appropriate decision can be taken by the Special Judge.
Therefore, these petitions can be disposed of directing the
petitioners to file discharge petitions before the Special
Court in consideration of both reports.
Keeping the liberty of the petitioners in tact, these
petitions stand disposed of.
Sd/-
A. BADHARUDEEN
JUDGE
SK
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Crl.M.C. Nos. 8856 & 8876 of 2024
PETITIONER ANNEXURES
Annexure A1 A TRUE COPY OF THE JUDGMENT DATED 4TH DAY OF
APRIL 2017 IN WA NO 564 OF 2017
Annexure A2 A TRUE COPY OF THE ORDER IN CONTEMPT CASE NO.
1067/2016 (S) DATED 11.07.2016
Annexure A3 A TRUE COPY OF THE FIR NO. 2OF 2019 DATED
11.12.2019
Annexure A4 A TRUE COPY OF THE FINAL REPORT DATED
16.10.2023
Annexure A5 A TRUE COPY OF THE STATEMENT OF CW 1
Annexure A6 A TRUE COPY OF THE STATEMENT OF CW 2
Annexure A7 A TRUE COPY OF THE STATEMENT OF CW 3
Annexure A8 A TRUE COPY OF THE STATEMENT OF CW 4
Annexure A9 A TRUE COPY OF THE STATEMENT OF CW 5
Annexure A10 A TRUE COPY OF THE STATEMENT OF CW 6
Annexure A11 A TRUE COPY OF THE STATEMENT OF CW 7
Annexure A12 A TRUE COPY OF THE STATEMENT OF CW 8
Annexure A13 A TRUE COPY OF THE STATEMENT OF CW 9
Annexure A14 A TRUE COPY OF THE STATEMENT OF CW 10
Annexure A15 A TRUE COPY OF THE STATEMENT OF CW 11
Annexure A16 A TRUE COPY OF THE STATEMENT OF CW 12
Annexure A17 A TRUE COPY OF THE STATEMENT OF CW 13
Annexure A18 A TRUE COPY OF THE STATEMENT OF CW 14
Annexure A19 A TRUE COPY OF THE STATEMENT OF CW 15
Annexure A20 A TRUE COPY OF THE STATEMENT OF CW 16
Annexure A21 A TRUE COPY OF THE STATEMENT OF CW 17
Annexure A22 A TRUE COPY OF THE STATEMENT OF CW 19
Annexure A23 A TRUE COPY OF THE STATEMENT OF CW 20
Annexure A24 A TRUE COPY OF THE STATEMENT OF CW 25
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Crl.M.C. Nos. 8856 & 8876 of 2024
PETITIONER ANNEXURES
Annexure A1 A TRUE COPY OF THE JUDGMENT IN WA NO 564 OF
Annexure A2 A TRUE COPY OF THE ORDER IN CONTEMPT CASE 1067
/2016 (S) DATED 11.07.2016
Annexure A3 A TRUE COPY OF THE FIR NO. 2 OF 2019 DATED
11.12.2019
Annexure A4 A TRUE COPY OF THE FINAL REPORT DATED
16.10.2023
Annexure A5 A TRUE COPY OF THE STATEMENT OF CW 1
Annexure A6 A TRUE COPY OF THE STATEMENT OF CW 2
Annexure A7 A TRUE COPY OF THE STATEMENT OF CW 3
Annexure A8 A TRUE COPY OF THE STATEMENT OF CW 4
Annexure A9 A TRUE COPY OF THE STATEMENT OF CW 5
Annexure A10 A TRUE COPY OF THE STATEMENT OF CW 6
Annexure A11 A TRUE COPY OF THE STATEMENT OF CW 7
Annexure A12 A TRUE COPY OF THE STATEMENT OF CW 8
Annexure A13 A TRUE COPY OF THE STATEMENT OF CW 9
Annexure A14 A TRUE COPY OF THE STATEMENT OF CW 10
Annexure A15 A TRUE COPY OF THE STATEMENT OF CW 11
Annexure A16 A TRUE COPY OF THE STATEMENT OF CW 12
Annexure A17 A TRUE COPY OF THE STATEMENT OF CW 13
Annexure A18 A TRUE COPY OF THE STATEMENT OF CW 14
Annexure A19 A TRUE COPY OF THE STATEMENT OF CW15
Annexure A20 A TRUE STATEMENT OF CW 16
Annexure A21 A TRUE COPY OF THE STATEMENT OF CW17
Annexure A22 A TRUE COPY OF THE STATEMENT OF CW18
Annexure A23 A TRUE COPY OF THE STATEMENT OF CW 19
Annexure A24 A TRUE COPY OF THE STATEMENT OF CW24
