Meera Hareesh vs State Of Kerala
2026 Latest Caselaw 1527 Ker

Kerala High Court

Meera Hareesh vs State Of Kerala on 12 February, 2026

                                                                        2026:KER:12951

Crl.M.C.Nos.261/2020 & con.cases

​      ​        ​    ​       ​     ​           1

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            PRESENT

                         THE HONOURABLE MR. JUSTICE G.GIRISH

       THURSDAY, THE 12TH DAY OF FEBRUARY 2026 / 23RD MAGHA, 1947

                                 CRL.MC NO. 261 OF 2020

           AGAINST THE ORDER/JUDGMENT DATED 04.09.2019 IN CRRP NO.11 OF

2018       OF   SESSIONS     COURT,     PATHANAMTHITTA        ARISING    OUT   OF   THE

ORDER/JUDGMENT           DATED   IN    CC    NO.72    OF   2017   OF   CHIEF   JUDICIAL

MAGISTRATE PATHANAMTHITTA

PETITIONER/9TH ACCUSED:

                MEERA HAREESH,​
                AGED 38 YEARS​
                W/O. HAREESH BABU, 60-17-12 BANK COLONY ROAD, SIDHARTHA
                NAGAR, VIJAYWADA, ANDHRAPRADESH.


                BY ADV SRI.RAJIT

RESPONDENT/S:

                STATE OF KERALA,​
                REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
                ERNAKULAM

                SRI.RENJIT GEORGE, SR.PP


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
12.02.2026, ALONG WITH Crl.MC.274/2020, 321/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
                                                                          2026:KER:12951

Crl.M.C.Nos.261/2020 & con.cases

​      ​        ​    ​       ​      ​           2


                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                             PRESENT

                         THE HONOURABLE MR. JUSTICE G.GIRISH

       THURSDAY, THE 12TH DAY OF FEBRUARY 2026 / 23RD MAGHA, 1947

                                  CRL.MC NO. 274 OF 2020

           AGAINST THE ORDER/JUDGMENT DATED 04.09.2019 IN CRRP NO.10 OF

2018       OF   SESSIONS     COURT,      PATHANAMTHITTA        ARISING    OUT   OF   THE

ORDER/JUDGMENT           DATED    IN    CC    NO.72    OF   2017   OF   CHIEF   JUDICIAL

MAGISTRATE PATHANAMTHITTA

PETITIONER/6TH ACCUSED:

                RADHA RAJAH​
                AGED 38 YEARS​
                D/O.LATE SUNDER RAJAH, 60-17-12 BANK, COLONY ROAD,
                SIDHARTHA NAGAR, VIJAYWADA, ANDHRA PRADESH.


                BY ADV SRI.RAJIT

RESPONDENT/S:

                STATE OF KERALA​
                REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA
                AT ERNAKULAM.


                                 SRI.RENJIT GEORGE, SR.PP


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
12.02.2026, ALONG WITH Crl.MC.261/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
                                                                        2026:KER:12951

Crl.M.C.Nos.261/2020 & con.cases

​   ​         ​        ​       ​     ​          3


                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

                           THE HONOURABLE MR. JUSTICE G.GIRISH

    THURSDAY, THE 12TH DAY OF FEBRUARY 2026 / 23RD MAGHA, 1947

                                   CRL.MC NO. 321 OF 2020

        AGAINST THE ORDER/JUDGMENT DATED IN CRRP NO.14 OF 2018 OF

SESSIONS COURT, PATHANAMTHITTA ARISING OUT OF THE ORDER/JUDGMENT

DATED    IN       CC       NO.72    OF   2017       OF   CHIEF   JUDICIAL   MAGISTRATE

PATHANAMTHITTA

PETITIONER/7TH ACCUSED:

              PRASANT SUNDAR RAJAH,​
              AGED 40 YEARS​
              S/O. LATE S.S. RAJAH, 60-17-12 BANK, COLONY ROAD,
              SIDHARTHA NAGAR, VIJAYWADA, ANDHRA PRADESH.


              BY ADV SRI.RAJIT

RESPONDENT/S:

              STATE OF KERALA,​
              REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA
              AT ERNAKULAM.


              SRI.RENJIT GEORGE, SR.PP



     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
12.02.2026, ALONG WITH Crl.MC.261/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
                                                                        2026:KER:12951

Crl.M.C.Nos.261/2020 & con.cases

​   ​         ​        ​       ​     ​          4


                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

                           THE HONOURABLE MR. JUSTICE G.GIRISH

    THURSDAY, THE 12TH DAY OF FEBRUARY 2026 / 23RD MAGHA, 1947

                                   CRL.MC NO. 320 OF 2020

        AGAINST THE ORDER/JUDGMENT DATED IN CRRP NO.15 OF 2018 OF

SESSIONS COURT, PATHANAMTHITTA ARISING OUT OF THE ORDER/JUDGMENT

DATED    IN       CC       NO.72    OF   2017       OF   CHIEF   JUDICIAL   MAGISTRATE

PATHANAMTHITTA

PETITIONER/10TH ACCUSED:

              SUBHASHINI,​
              AGED 32 YEARS​
              D/O. RATHNAMAIAH, 1-8-7-R.K APARTMENTS, NALLAKUNTA NO.
              10, HYDERABAD, TELENGANA.


              BY ADV SRI.RAJIT

RESPONDENT/S:

              STATE OF KERALA,​
              REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA
              AT ERNAKULAM.

              SRI.RENJIT GEORGE, SR.PP




     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
12.02.2026, ALONG WITH Crl.MC.261/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
                                                                         2026:KER:12951

Crl.M.C.Nos.261/2020 & con.cases

​      ​        ​    ​       ​     ​           5


                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            PRESENT

                         THE HONOURABLE MR. JUSTICE G.GIRISH

       THURSDAY, THE 12TH DAY OF FEBRUARY 2026 / 23RD MAGHA, 1947

                                 CRL.MC NO. 677 OF 2020

           AGAINST THE ORDER/JUDGMENT DATED 04.09.2019 IN CRRP NO.18 OF

2018       OF   SESSIONS     COURT,     PATHANAMTHITTA        ARISING    OUT   OF   THE

ORDER/JUDGMENT           DATED   IN    CC    NO.72    OF   2017   OF   CHIEF   JUDICIAL

MAGISTRATE PATHANAMTHITTA

PETITIONER/11TH ACCUSED:

                KUMARI RAJAH​
                AGED 33 YEARS​
                W/O. PRASANTH SUNDER RAJAH, 60-17-12, BANK, COLONY
                ROAD, SIDHARTHA NAGAR, VIJAYWADA, ANDHRA PRADESH.


                BY ADV SRI.RAJIT

RESPONDENT/S:

                STATE OF KERALA​
                REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
                ERNAKULAM, KOCHI-682031.


                BY ADV ADDL.DIRECTOR GENERAL OF PROSECUTION

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
12.02.2026, ALONG WITH Crl.MC.261/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
                                                                     2026:KER:12951

Crl.M.C.Nos.261/2020 & con.cases

​       ​      ​    ​       ​   ​         6

                                        ORDER

​

The learned counsel for the petitioners in these cases submitted that the Trial

Court had already framed charges in C.C.114/2017 (re-numbered from 72/2017 of

Chief Judicial Magistrate Court, Pathanamthitta) and hence, he seeks permission to

withdraw the Crl.M.C.s., leaving open the option to raise all challenges before the

Trial Court.

Permission granted.

These petitions stand closed as withdrawn.

sd/

G.GIRISH JUDGE jm/ 2026:KER:12951

Crl.M.C.Nos.261/2020 & con.cases

​ ​ ​ ​ ​ ​ 7

APPENDIX OF CRL.MC NO. 261 OF 2020

PETITIONER ANNEXURES

ANNEXURE A TRUE COPY OF THE ORDER DATED 15/12/2015 DATED BY THIS HON'BLE COURT IN CRL.MC NO.7608/2015. ANNEXURE B TRUE COPY OF THE ORDER DATED 27/05/2016 PASSED BY THIS HON'BLE COURT IN CRL. MC NO.3146/2016.

ANNEXURE C TRUE COPY OF THE ORDER DATED 17/10/2017 PASSED BY THIS HON'BLE COURT IN CRL MC. NO.6678/2016.

ANNEXURE D TRUE COPY OF THE ORDER DATED 15/09/2015 PASSED BY THIS HON'BLE COURT IN CRL. MC NO.6169/2015.

ANNEXURE E TRUE COPY OF THE COMMON ORDER DATED 04/05/2018 IN CMP NO,.1546/2017 PASSED BY THE LEARNED CHIEF JUDICIAL MAGISTRATE COURT, KOTTAYAM.

ANNEXURE F TRUE COPY OF THE RODER DATED 23/07/2018 IN CMP NO.6299/2017 IN CC NO.72/2017. ANNEXURE G TRUE COPY OF THE ORDER DATED 04/09/2019 IN CRL. RP NO.11/2018 IN CC NO.72/2017.

2026:KER:12951

Crl.M.C.Nos.261/2020 & con.cases

​ ​ ​ ​ ​ ​ 8

APPENDIX OF CRL.MC NO. 274 OF 2020

PETITIONER ANNEXURES

ANNEXURE A TRUE COPY OF THE ORDER DATED 15.12.2015 PASSED BY THIS HON'BLE COURT IN CRL.M.C.NO.7608/2015.

ANNEXURE B TRUE COPY OF THE ORDER DATED 27.05.2016 PASSED BY THIS HON'BLE COURT IN CRL.M.C.NO.3146/2016.

ANNEXURE C TRUE COPY OF THE ORDER DATED 17.10.2017 PASSED BY THIS HON'BLE COURT IN CRL.M.C.NO.6678/2016.

ANNEXURE D TRUE COPY OF THE ORDER DATED 15.09.2015 PASSED BY THIS HON'BLE COURT IN CRL.M.C.NO.6169/2015.

ANNEXURE E TRUE COPY OF THE COMMON ORDER DATED 04.05.2018 IN C.M.P.NO.1546/2017 PASSED BY THE LEARNED CHIEF JUDICIAL MAGISTRATE COURT, KOTTAYAM.

ANNEXURE F TRUE COPY OF THE ORDER DATED 23.07.2018 IN CMP.NO.6302/2017 IN C.C.NO.72/2017. ANNEXURE G TRUE COPY OF THE ORDER DATED 04.09.2019 IN CRL.R.P.NO.10/2018 OF THE SESSIONS COURT, PATHANAMTHITTA.

2026:KER:12951

Crl.M.C.Nos.261/2020 & con.cases

​ ​ ​ ​ ​ ​ 9

APPENDIX OF CRL.MC NO. 321 OF 2020

PETITIONER ANNEXURES

ANNEXURE A TRUE COPY OF THE ORDER DATED 15.12.2015 PASSED BY THIS HON'BLE COURT IN CRL.M.C. NO. 7608/2015.

ANNEXURE B TRUE COPY OF THE ORDER DATED 27.05.2016 PASSED BY THIS HON'BLE COURT IN CRL.M.C. NO. 3146/2016.

ANNEXURE C TRUE COPY OF THE ORDER DATED 17.10.2017 PASSED BY THIS HON'BLE COURT IN CRL.M.C. NO. 6678/2016.

ANNEXURE D TRUE COPY OF THE ORDER DATED 15.09.2015 PASSED BY THIS HON'BLE COURT IN CRL.M.C. NO. 6169/2015.

ANNEXURE E TRUE COPY OF THE COMMON ORDER DATED 04.05.2018 IN C.M.P NO. 15/2017 PASSED BY THE LEARNED CHIEF JUDICIAL MAGISTRATE COURT KOTTAYAM ANNEXURE F TRUE COPY OF THE ORDER DATED 23.07.2018 IN CMP NO. 6301/2017 IN C.C. NO. 72/2017 ANNEXURE G CERTIFIED COPY OF THE ORDER DATED 04.09.2019 IN CRL.R.P. NO. 14/2018 OF THE SESSIONS COURT, PATHANAMTHITTA.

2026:KER:12951

Crl.M.C.Nos.261/2020 & con.cases

​ ​ ​ ​ ​ ​ 10

APPENDIX OF CRL.MC NO. 320 OF 2020

PETITIONER ANNEXURES

ANNEXURE A TRUE COPY OF THE ORDER DATED 15.12.2015 PASSED BY THIS HON'BLE COURT IN CRL.M.C. NO. 7608/2015.

ANNEXURE B TRUE COPY OF THE ORDER DATED 27.05.2016 PASSED BY THIS HON'BLE COURT IN CRL.M.C. NO. 3146/2016.

ANNEXURE C TRUE COPY OF THE ORDER DATED 17.10.2017 PASSED BY THIS HON'BLE COURT IN CRL.M.C. NO.

ANNEXURE D TRUE COPY OF THE ORDER DATED 15.09.2015 PASSED BY THIS HON'BLE COURT IN CRL.M.C. NO. 6169/2015.

ANNEXURE E TRUE COPY OF THE COMMON ORDER DATED 04.05.2018 IN C.M.P NO. 1546/2017 PASSED BY THE LEARNED CHIEF JUDICIAL MAGISTRATE COURT, KOTTAYAM ANNEXURE F TRUE COPY OF THE ORDER DATED 23.07.2018 IN CMP NO. 6297/2017 IN C.C. NO. 72/2017. ANNEXURE G TRUE COPY OF THE ORDER DATED 04.09.2019 IN CRL.R.P. NO. 15/2018 OF THE SESSIONS COURT, PATHANAMTHITTA.

2026:KER:12951

Crl.M.C.Nos.261/2020 & con.cases

​ ​ ​ ​ ​ ​ 11

APPENDIX OF CRL.MC NO. 677 OF 2020

PETITIONER ANNEXURES

ANNEXURE A TRUE COPY OF THE ORDER DATED 15.12.2015 PASSED BY THIS HON'BLE COURT IN CRL.M.C. NO.7608/2015.

ANNEXURE B TRUE COPY OF THE ORDER DATED 27.05.2016 PASSED BY THIS HON'BLE COURT IN CRL.M.C NO.3146/2016.

ANNEXURE C TRUE COPY OF THE ORDER DATED 17.10.2017 PASSED BY THIS HON'BLE COURT IN CRL.M.C.NO.6678/2016.

ANNEXURE D TRUE COPY OF THE ORDER DATED 15.09.2015 PASSED BY THIS HON'BLE COURT IN CRL.M.C NO.6169/2015.

ANNEXURE E TRUE COPY OF THE COMMON ORDER DATED 04.05.2018 IN CMP NO.1546/2017 PASSED BY THE LEARNED CHIEF JUDICIAL MAGISTRATE COURT, KOTTAYAM.

ANNEXURE F TRUE COPY OF THE ORDER DATED 23.07.2018 IN CMP NO.6298/2017 IN CC NO.72/2017. ANNEXURE G TRUE COPY OF THE ORDER DATED 04.09.2019 IN CRL.R.P NO.18/2018 OF THE SESSIONS COURT, PATHANAMTHITTA.