Kerala High Court
Sunilkumar @ Sudhevan vs State Of Kerala on 18 October, 2023
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 18TH DAY OF OCTOBER 2023 / 26TH ASWINA, 1945
CRL.MC NO. 238 OF 2015
AGAINST THE ORDER/JUDGMENT SC 1130/2007 OF ADDITIONAL
SESSIONS COURT.-TRIAL OF ABKARI ACT CASES,NEYYATTINKARA
PETITIONER/S:
SUNILKUMAR
S/O.VELUKUTTY (LATE), PRAVEENA COTTAGE,
TC NO.24/160, METTUKKADA, THYCAUD VILLAGE,
THIRUVANANTHAPURAM DISTRICT.
BY ADVS.
SRI.SUMAN CHAKRAVARTHY
SRI.SANDEEP T.GEORGE
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM-682 031
OTHER PRESENT:
M.P PRASANTH PP
THIS CRIMINAL REVISION PETITION HAVING COME UP FOR
ADMISSION ON 18.10.2023, ALONG WITH Crl.MC.202/2015,
206/2015 AND CONNECTED CASES, THE COURT ON THE SAME DAY
PASSED THE FOLLOWING:
-2-
Crl.Rev.Petn.Nos. 2104, 2160 of 2014, Crl.M.C Nos. 7090 of 2014,
202, 206, 207, 237, 238 and 239 of 2015
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 18TH DAY OF OCTOBER 2023 / 26TH ASWINA, 1945
CRL.MC NO. 202 OF 2015
AGAINST THE ORDER/JUDGMENT SC 1130/2007 OF ADDITIONAL
SESSIONS COURT.-TRIAL OF ABKARI ACT CASES,NEYYATTINKARA
PETITIONER/S:
JAYACHANDRAN
AGED 53 YEARS
S/O KRISHNAN, ANJALI HOUSE, MUKKOLACKAL,
NEDUMANGAD, THIRUVANANTHAPURAM.
BY ADVS.
SMT.CELINE WILFRED
SRI.SUMAN CHAKRAVARTHY
RESPONDENT/S:
STATE OF KERALA
REP. BY THE PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM-682031.
OTHER PRESENT:
M.P PRASANTH PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 18.10.2023, ALONG WITH Crl.MC.238/2015 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
-3-
Crl.Rev.Petn.Nos. 2104, 2160 of 2014, Crl.M.C Nos. 7090 of 2014,
202, 206, 207, 237, 238 and 239 of 2015
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 18TH DAY OF OCTOBER 2023 / 26TH ASWINA, 1945
CRL.MC NO. 206 OF 2015
AGAINST THE ORDER/JUDGMENT SC 1130/2007 OF ADDITIONAL
SESSIONS COURT.-TRIAL OF ABKARI ACT CASES,NEYYATTINKARA
PETITIONER/S:
ANILKUMAR
S/O LATE VELUKUTTY, PRAVEEN COTTAGE, TC 24/160,
METTUKADA, THYCAUD, THIRUVANANTHAPURAM.
BY ADVS.
SRI.SUMAN CHAKRAVARTHY
SMT.BREJITHA UNNIKRISHNAN
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM-682031.
OTHER PRESENT:
M.P PRASANTH PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 18.10.2023, ALONG WITH Crl.MC.238/2015 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
-4-
Crl.Rev.Petn.Nos. 2104, 2160 of 2014, Crl.M.C Nos. 7090 of 2014,
202, 206, 207, 237, 238 and 239 of 2015
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 18TH DAY OF OCTOBER 2023 / 26TH ASWINA, 1945
CRL.MC NO. 207 OF 2015
AGAINST THE ORDER/JUDGMENT SC 1130/2007 OF ADDITIONAL
SESSIONS COURT.-TRIAL OF ABKARI ACT CASES,NEYYATTINKARA
PETITIONER/S:
SUNILKUMAR @ SUDHEVAN
S/O VASUDEVA PANICKER, ABIRAMI, ARYANADU VILLAGE,
NEDUMANGAD, THIRUVANANTHAPURAM.
BY ADVS.
SRI.SUMAN CHAKRAVARTHY
SMT.K.R.RIJA
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM-682031.
OTHER PRESENT:
M.P PRASANTH PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 18.10.2023, ALONG WITH Crl.MC.238/2015 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
-5-
Crl.Rev.Petn.Nos. 2104, 2160 of 2014, Crl.M.C Nos. 7090 of 2014,
202, 206, 207, 237, 238 and 239 of 2015
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 18TH DAY OF OCTOBER 2023 / 26TH ASWINA, 1945
CRL.MC NO. 237 OF 2015
AGAINST THE ORDER/JUDGMENT SC 1130/2007 OF ADDITIONAL
SESSIONS COURT.-TRIAL OF ABKARI ACT CASES,NEYYATTINKARA
PETITIONER/S:
AJAYAKUMAR
S/O.LATE VELAYUDHA PANICKER, VELLAMKETTUVILA
PLAMKANDATHIL HOUSE, EDAKKODE DESOM, PALLICHAL,
THIRUVANANTHAPRUAM.
BY ADVS.
SRI.SUMAN CHAKRAVARTHY
SMT.K.R.RIJA
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT
OF KERALA, ERNAKULAM-682 031
OTHER PRESENT:
M.P PRASANTH PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 18.10.2023, ALONG WITH Crl.MC.238/2015 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
-6-
Crl.Rev.Petn.Nos. 2104, 2160 of 2014, Crl.M.C Nos. 7090 of 2014,
202, 206, 207, 237, 238 and 239 of 2015
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 18TH DAY OF OCTOBER 2023 / 26TH ASWINA, 1945
CRL.MC NO. 239 OF 2015
AGAINST THE ORDER/JUDGMENT SC 1130/2007 OF ADDITIONAL
SESSIONS COURT.-TRIAL OF ABKARI ACT CASES,NEYYATTINKARA
PETITIONER/S:
MURALEEDHARAN
AGED 50 YEARS
S/O.SUDHAKARAN, KALIYIKKAL VILAYIL HOUSE,
HEEZTHONNAKKAL, THIRUVANANTHAPURAM.
BY ADVS.
SRI.SUMAN CHAKRAVARTHY
SMT.BREJITHA UNNIKRISHNAN
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT
OF KERALA, ERNAKULAM-682 031
BY ADVS.
GOVERNMENT PLEADER
OTHER PRESENT:
M.P PRASANTH PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 18.10.2023, ALONG WITH Crl.MC.238/2015 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
-7-
Crl.Rev.Petn.Nos. 2104, 2160 of 2014, Crl.M.C Nos. 7090 of 2014,
202, 206, 207, 237, 238 and 239 of 2015
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 18TH DAY OF OCTOBER 2023 / 26TH ASWINA, 1945
CRL.MC NO. 7090 OF 2014
AGAINST THE ORDER/JUDGMENT SC 1130/2007 OF ADDITIONAL
SESSIONS COURT.-TRIAL OF ABKARI ACT CASES,NEYYATTINKARA
PETITIONER/S:
MUHAMMED RAFI
AGED 49 YEARS
S/O.ABDUL RAHIMAN(LATE),SAJEELA MANZIL, PEYAD PO,
NEYYATTINKARA TALUK, THIRUVANANTHAPURAM
BY ADV SRI.NIREESH MATHEW
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA,ERNAKULAM.
OTHER PRESENT:
M.P PRASANTH PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 18.10.2023, ALONG WITH Crl.MC.238/2015 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
-8-
Crl.Rev.Petn.Nos. 2104, 2160 of 2014, Crl.M.C Nos. 7090 of 2014,
202, 206, 207, 237, 238 and 239 of 2015
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 18TH DAY OF OCTOBER 2023 / 26TH ASWINA, 1945
CRL.REV.PET NO. 2104 OF 2014
AGAINST THE ORDER/JUDGMENT SC 1130/2007 OF ADDITIONAL
SESSIONS COURT.-TRIAL OF ABKARI ACT CASES,NEYYATTINKARA
REVISION PETITIONER/S:
VIJAYAN @ PARASSUVAKAL VIJAYAN
AGED 53 YEARS
S/O BALAKRISHNAN, MELPPARATHARISSU PUTHEN VEEDU,
HOUSE NO XX/1439, PARASSUVAKKAL VILLAGE,
NEYYATTINKARA TLAUK, THIRUVANANTHAPURAM DISTRICT
BY ADVS.
SRI.P.VIJAYA BHANU (SR.)
SRI.M.REVIKRISHNAN
SRI.VIPIN NARAYAN
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT
OF KERALA, ERNAKULAM
OTHER PRESENT:
M.P PRASANTH PP
THIS CRIMINAL REVISION PETITION HAVING COME UP FOR
ADMISSION ON 18.10.2023, ALONG WITH Crl.MC.238/2015 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
-9-
Crl.Rev.Petn.Nos. 2104, 2160 of 2014, Crl.M.C Nos. 7090 of 2014,
202, 206, 207, 237, 238 and 239 of 2015
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 18TH DAY OF OCTOBER 2023 / 26TH ASWINA, 1945
CRL.REV.PET NO. 2160 OF 2014
AGAINST THE ORDER/JUDGMENT SC 1130/2007 OF ADDITIONAL
SESSIONS COURT.-TRIAL OF ABKARI ACT CASES,NEYYATTINKARA
REVISION PETITIONER/S:
BABU @ BABUJI
S/O.SADASIVAN, KINATUVILA HOUSE, S.N.NAGAR,
CHAKKA WARD, PETTAH VILLAGE, THIRUVANANTHAPURAM.
BY ADVS.
SRI.S.RAJEEV
SRI.K.K.DHEERENDRAKRISHNAN
SRI.P.S.SISHOY
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM - 682 031 (CRIME NO.116/2003 OF
NEMAM POLICE STATION, THIRUVANANTHAPURAM
DISTRICT).
OTHER PRESENT:
M.P PRASANTH PP
THIS CRIMINAL REVISION PETITION HAVING COME UP FOR
ADMISSION ON 18.10.2023, ALONG WITH Crl.MC.238/2015 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
-10-
Crl.Rev.Petn.Nos. 2104, 2160 of 2014, Crl.M.C Nos. 7090 of 2014,
202, 206, 207, 237, 238 and 239 of 2015
P.V.KUNHIKRISHNAN, J.
======================================================
Crl.Rev.Petn.Nos. 2104, 2160 of 2014,
Crl.M.C Nos. 7090 of 2014,
202, 206, 207, 237, 238 and 239 of 2015
=============================================================
Dated this the 18th day of October, 2023
ORDER
The petitioners in these cases are accused in Sessions Case No.1130 of 2007 pending before the Additional Sessions Judge, Neyyattinkara, arising from Crime No.116 of 2003 of Nemom Police Station. Originally four cases were registered as Crime No.116 of 2003 of Nemom Police Station, Crime No.8 of 2003 of Thampanoor Police Station, Crime No.168 of 2002 of Pettah Police Station and Crime No.198 of 2002 of Nemom Police Station. All these cases were clubbed together and Crime No.116 of 2003 of Nemom Police Station was investigated and a final report is filed and the same was taken on file as Sessions Case No.1130 of 2007. The offences alleged are under Sections 8(1) and (2), 55(a) and (i) and 58 of the Abkari Act and Section 120B IPC.
2. The short point raised in these cases by the learned Senior Counsel Sri.C.C.Thomas and the other counsel appearing in the other -11- Crl.Rev.Petn.Nos. 2104, 2160 of 2014, Crl.M.C Nos. 7090 of 2014, 202, 206, 207, 237, 238 and 239 of 2015 cases is that the final report in these cases are filed by an incompetent officer. The final report is filed by a Circle Inspector of Police, (Control Room), Thiruvananthapuram. The contentions raised by the petitioners that he is an incompetent officer and this point is considered by this Court in Sujith v. State of Kerala [2016 (3) KHC 823]. Moreover in Jil v. State of Kerala [2017 (3) KLT 156] also this Court considered the same point.
3. Heard counsel for the petitioners and the Public Prosecutor.
4. After hearing both sides, I think there is force in the argument of the petitioners. The same point is considered by this Court in detail in Sujith's case (supra). It will be beneficial to extract the relevant portion of the above judgment here:
"6. The investigation of a case of this nature can be conducted by an Abkari Officer notified under Section 4 of the Abkari Act. Such a Notification had been issued by the Government of Kerala which is SRO No. 321 of 1996 It reads as follows:-12-
Crl.Rev.Petn.Nos. 2104, 2160 of 2014, Crl.M.C Nos. 7090 of 2014, 202, 206, 207, 237, 238 and 239 of 2015 "SRO No. 321/96.- In exercise of the powers conferred by Section 4 of the Abkari Act, I of 1077 the Government of Kerala hereby appoint all Police Officers of and above the rank of Sub Inspector of Police in charge of Law and Order and working in the General executive branch of the Police Department and all Revenue Officers of and above the rank of Deputy Collectors to be Abkari Officers under their respective Jurisdiction for the purposes of Sections 31, 32, 33, 34, 35, 38, 40, 41, 42, 43, 44, 45, 46, 47, 48, 49, 50, 51, 52, 53 and 59 of the Act and to exercise all the powers and to discharge all the duties conferred and imposed on Abkari Officers in the sections aforesaid.
This notification shall come into force with immediate effect. (GO (P) No. 69/96/TD dt. 29/03/1996)."
7. As per this Notification, the Government of Kerala appointed all Police Officers of and above the rank of Sub Inspector of Police in charge of law and order and working in the general executive branch of the Police Department and all revenue officers of and above the rank of Deputy Collectors to be Abkari Officers under their respective jurisdiction for the purposes of Sections 31, 32, 33, 34, 35, 38, 40, 41, 42, 43, 44, 45, 46, 47, 48, 49, 50, 51, 52, 53 and 59 of the Abkari Act and to exercise all the powers and to discharge all the duties conferred and imposed on Abkari Officers in the Sections aforesaid. Therefore, a Police Officer of and above the rank of Sub Inspector of Police in charge of law and order and working in the general -13- Crl.Rev.Petn.Nos. 2104, 2160 of 2014, Crl.M.C Nos. 7090 of 2014, 202, 206, 207, 237, 238 and 239 of 2015 executive branch of the Police Department appointed as an Abkari Officer alone can exercise the powers conferred and discharge the duties imposed under the aforesaid Sections of the Abkari Act. There cannot be any dispute and, as a matter of fact, there is no dispute with regard to the fact that the Deputy Superintendent of Police, Narcotic Cell, Alappuzha, was not a Police Officer in charge of law and order and working in the general executive branch of the Police Department. He was an officer in the Narcotic Cell, Alappuzha, at the relevant time empowered with powers and duties connected therewith. It is quite evident from the Final Report filed after further investigation that the investigation was conducted by CW 62, the Deputy Superintendent of Police, Narcotic Cell, Alappuzha, and CW 61, the Deputy Superintendent of Police, CBCID, Kottayam, Just like CW 62, CW 61 was also not in charge of law and order and working in the general executive branch of the Police Department at the relevant time. He was working as the Deputy Superintendent of Police in the Crime Branch CID, Kottayam, at the relevant time. These two officers who conducted further investigation of the case were not in charge of law and order and working in the general executive branch of the Police Department. Therefore, they were not Abkari Officers empowered with powers and duties of investigation as specified in the Notification issued by the Government of Kerala under Section 4 of the Abkari Act namely, SRO No. 321 of 1996.
8. The orders dated 10/11/2000 issued from the Police Headquarters and 01/12/2000 issued by the DIG (Crimes), Thiruvananthapuram, cannot be equated with a Notification issued under Section 4 of the Abkari Act by the -14- Crl.Rev.Petn.Nos. 2104, 2160 of 2014, Crl.M.C Nos. 7090 of 2014, 202, 206, 207, 237, 238 and 239 of 2015 Government of Kerala. An officer appointed as an Abkari Officer by way of a Notification issued under Section 4 of the Abkari Act by the Government of Kerala alone can be an Abkari Officer empowered with the powers of investigation. Such a power which can be exercised by the Government of Kerala under Section 4 of the Abkari Act cannot be exercised by the Police Headquarters or the Deputy Inspector General (Crimes) as happened in this case. Here is a case where two Deputy Superintendents of Police, one of CBCID, Kottayam, and another of Narcotic Cell, Alappuzha, both were not in charge of law and order and were not working in the general executive branch of the Police Department, had conducted the investigation and the Deputy Superintendent of Police, Narcotic Cell, Alappuzha, had submitted the Final Report before the Court after such incompetent investigation. No Notification issued by the Government of Kerala under Section 4 of the Abkari Act appointing CWs 61 and 62 has been brought to the notice of this Court. There is no dispute also in regard to the fact that the Government alone is empowered under the Abkari Act to issue Notification under Section 4 of the Abkari Act appointing competent Abkari Officers for conducting investigation and submitting Final Report before the Court.
9. Since the investigation was conducted by CWS 61 and 62, incompetent officers, and the Final Report was filed by CW 62, an incompetent officer, the Court below had no jurisdiction to take cognizance of the offences alleged in the complaint filed based on such investigation. The Court below framed a charge against three accused including the petitioner alleging the offences under Sections 8(1) and (2), -15- Crl.Rev.Petn.Nos. 2104, 2160 of 2014, Crl.M.C Nos. 7090 of 2014, 202, 206, 207, 237, 238 and 239 of 2015 55(a), (b). (h) and (i) and 57 of the Abkari Act and under Sections 1208 and 201 read with Section 34 of IPC. The charge thus framed includes not only abkari offences but also IPC offences. Therefore, a question may arise that even if the investigation conducted by CWS 61 and 62 was bad for want of powers in relation to abkari offences, the petitioner can be proceeded against for the IPC offences alleged against him. After considering the facts on record, it can be seen that the offences under Sections 120B and 201 read with Section 34 of IPC were incorporated in the charge along with the abkari offences as those offences had been allegedly committed in relation to the commission of abkari offences. So, the predominant offences are abkari offences. Moreover, the Abkari Act itself contains Section 55D providing for penalty for criminal conspiracy. In short, the IPC offences alleged cannot have any independent existence without the existence of the abkari offences alleged. Therefore, the petitioner cannot be proceeded against for the IPC offences as well. Since the Court below had no jurisdiction to take cognizance of the offences alleged against the petitioner as already stated, the Court below could not have framed a charge against him as it was without jurisdiction. In such a circumstance, a trial of the case cannot be followed against the petitioner. He is entitled to be discharged as provided under Section 227 of CrPC. Since the petitioner is entitled to be discharged, the charge framed by the Court below against him is without jurisdiction and hence liable to be quashed.
10. In the result, the petitioner is discharged under Section 227 of CrPC and the charge framed by the Court below against him is quashed.
-16-Crl.Rev.Petn.Nos. 2104, 2160 of 2014, Crl.M.C Nos. 7090 of 2014, 202, 206, 207, 237, 238 and 239 of 2015 The Criminal Revision Petition is allowed."
6. In the light of the above dictum laid down by this Court, and also in the light of the fact that the final report is already filed by an incompetent officer, I am of the considered opinion that the prosecution is unsustainable. Therefore, the impugned orders in these Crl.M.Cs are quashed and the proceedings before the court below also can be quashed.
Therefore, these Crl.M.Cs and Crl.Rev.Petns are allowed in the following manner:
The impugned orders in these cases are quashed. All the proceedings against the petitioners in these matters in Sessions Case No.1130 of 2007 on the file of the Additional Sessions Judge, Neyyattinkara are quashed.
sd/-
P.V.KUNHIKRISHNAN JUDGE das -17- Crl.Rev.Petn.Nos. 2104, 2160 of 2014, Crl.M.C Nos. 7090 of 2014, 202, 206, 207, 237, 238 and 239 of 2015 APPENDIX OF CRL.MC 202/2015 PETITIONER ANNEXURES ANNEXURE A: PHOTOCOPY OF THE PETITION FOR DISCHARGE, CRL.MP.NO.627/2013 IN SC NO.1130/2007 FILED BEFORE THE ADD. DISTRICT AND SESSIONS COURT, NEYYATTINKARA. ANNEXURE B: CERTIFIED COPY OF THE ORDER DATED 17.11.2014 IN CMP NO.627/2013 IN SC NO.1130/2007 PASSED BY THE ADDL. SESSIONS COURT, NEYYATTINKARA.
ANNEXURE C: PHOTOCOPY OF THE PROCEEDINGS OF THE COMMISSIONER OF POLCIE, TRIVANDRUM CITY, NO.D1- 19207/03/TC DATED 11.4.2003.
ANNEXURE D: PHOTOCOPY OF THE PROCEEDINGS OF THE DEPUTY INSPECTOR GENERAL OF POLICE, THIRUVANANTHAURAM, NO.B2/8711/2003 TR DATED 16.10.2003.
ANNEXURE E: PHOTOCOPY OF THE PROCEEDING OF THE DIRECTOR GENERAL OF POLICE, KERALA, NO.D1/65132/04 DATED 20.7.2004.
ANNEXURE F: PHOTOCOPY OF THE PROCEEDING OF THE DIRECTOR GENERAL OF POLICE, KERALA, NO.D1/65132/04 DATED 22.2.2005.
ANNEXURE G: PHOTOCOPY OF THE ORDER DATED 15.12.2014 IN CRL.M.C 7097/2014.
-18-Crl.Rev.Petn.Nos. 2104, 2160 of 2014, Crl.M.C Nos. 7090 of 2014, 202, 206, 207, 237, 238 and 239 of 2015 APPENDIX OF CRL.MC 206/2015 PETITIONER ANNEXURES ANNEXURE A: PHOTOCOPY OF THE PETITION FOR DISCHARGE, CRL.MP NO.622/2013 IN SC NO.1130/2007 FILED BEFORE THE ADD. DISTRICT & SESSIUONS COURT, NEYYATTINKARA.
ANNEXURE B: CERTIFIED COPY OF THE ORDER DATED 17.11.2014 IN CMP NO.622/2013 IN SC NO.1130/2007 PASSED BY THE ADDL. SESSIONS COURT, NEYYATTINKARA. ANNEXURE C: PHOTOCOPY OF THE PROCEEDINGS OF THE COMMISSIONER OF POLICE, TRIVANDRUM CITY, NO.D1- 19207/03/TC DATED 11.4.2003.
ANNEXURE D: PHOTOCOPY OF THE PROCEEDINGSOF THE DEPUTY INSPECTOR GENERAL OF POLICE, THIRUVANANTHAPURAM, NO.B2/8711/2003/TR DATED 16.10.2003.
ANNEXURE E: PHOTOCOPY OF THE PROCEEDING OF THE DIRECTOR GENERAL OF POLICE, KERALA, NO.D1/65132/04 DATED 20.7.2004.
ANNEXURE F: PHOTOCOPY OF THE PROCEEDING OF THE DIRECTOR GFENERAL OF POLICE, KERALA, NO.D1/65132/04 DATED 22.2.2005.
ANNEXURE G: PHOTOCOPY OF THE ORDER DATED 15.12.2014 IN CRL.MC 7097/2014.
-19-Crl.Rev.Petn.Nos. 2104, 2160 of 2014, Crl.M.C Nos. 7090 of 2014, 202, 206, 207, 237, 238 and 239 of 2015 APPENDIX OF CRL.MC 207/2015 PETITIONER ANNEXURES ANNEXURE A: PHOTOCOPY OF THE PETITION FOR DISCHARGE, CRL.MP.NO.626/2013 IN S NO.1130/2007 FILED BEFORE THE ADD. DISTRICT & SESSINS COURT, NEYYATTINKARA.
ANNEXURE B: CERTIFIED COPY OF THE ORDER DATED 17.11.2014 IN CMP NO.626/2013 IN S NO.1130/2007 PASSED BY THE ADDL. SESSION COURT, NEYYATTINKARA. ANNEXURE C: PHOTOCOPY OF THE PROCEEDINGS OF THE COMMISSIONER OF POLICE, TRIVANDRUM CITY, NO.D1- 19207/03/TC DATED 11.4.2003 ANNEXURE D: PHOTOCOPY OF THE PROCEEDINGS OF THE DEPUTY INSPECTOR GENERAL OF POLICE, THIRUVANANTHAPURAM, NO.B2/8711/2003 TR DATED 16.10.2003.
ANNEXURE E: PHOTOCOPY OF THE PROCEEDING OF THE DIRECTOR GENERAL OF POLICE, KERALA, NO.D1/65132/04 DATED 20.7.2004.
ANNEXURE F: PHOTOCOPY OF THE PROCEEDING OF THE DIRECTOR GENERAL OF POLICE, KERALA, NO.D1/65132/04 DATED 22.2.2005.
ANNEXURE G: PHOTOCOPY OF THE ORDER DATED 15.12.2014 IN CRL MC 7097/2014.
-20-Crl.Rev.Petn.Nos. 2104, 2160 of 2014, Crl.M.C Nos. 7090 of 2014, 202, 206, 207, 237, 238 and 239 of 2015 APPENDIX OF CRL.MC 237/2015 PETITIONER ANNEXURES ANNEXURE-A.PHOTOCOPY OF THE PETITION FOR DISCHARGE CRL.MP NO.628/2013 IN SC NO.1130/2007 FILED BEFORE THE ADDL.DISTRICT AND SESSIONS COURT, NEYYATTINKARA. ANNEXURE-B. CERTIFIED COPY OF THE ORDER DATED 17/11/2014 IN CMP NO.628/2013 IN SC 1130/2007 PASSED BY THE ADDL.SESSIONS COURT, NEYYATTINKARA. ANNEXURE-C.PHOTOCOPY OF THE PROCEEDINGS OF THE COMMISSIONER OF POLICE, TRIVANDRUM CITY NO.D1 19207/03/TC DATED 11/4/2003.
ANNEXURE-D.PHOTOCOPY OF THE PROCEEDINGS OF THE DEPUTY INSPECTOR GENERAL OF POLICE, THIRUVANANTHAPURAM NO.B2/8711/2003 TR DATED 16/10/2003.
ANNEXURE-E.PHOTOCOPY OF THE PROCEEDINGS OF THE DIRECTOR GENERAL OF POLICE, KERALA, NO.D1/65132/04 DATED 20/7/2004.
ANNEXURE-F.PHOTOCOPY OF THE PROCEEDINGS OF THE DIRECTOR GENERAL OF POLICE, KERALA, NO.D1/65132/04 DATED 22/2/2005.
ANNEXURE-G.PHOTOCOPY OF THE ORDER DATED 15/12/2014 IN CRL.MO NO.7097/2014.
-21-Crl.Rev.Petn.Nos. 2104, 2160 of 2014, Crl.M.C Nos. 7090 of 2014, 202, 206, 207, 237, 238 and 239 of 2015 APPENDIX OF CRL.MC 239/2015 PETITIONER ANNEXURES ANNEXURE-A.PHOTOCOPY OF THE PETITION FOR DISCHARGE CRL.MP NO.624/2013 IN SC NO.1130/2007 FILED BEFORE THE ADDL.DISTRICT AND SESSIONS COURT, NEYYATTINKARA.
ANNEXURE-B. CERTIFIED COPY OF THE ORDER DATED 17/11/2014 IN CMP NO.623/2013 IN SC 1130/2007 PASSED BY THE ADDL.SESSIONS COURT, NEYYATTINKARA. ANNEXURE-C.PHOTOCOPY OF THE PROCEEDINGS OF THE COMMISSIONER OF POLICE, TRIVANDRUM CITY NO.D1 19207/03/TC DATED 11/4/2003.
ANNEXURE-D.PHOTOCOPY OF THE PROCEEDINGS OF THE DEPUTY INSPECTOR GENERAL OF POLICE, THIRUVANANTHAPURAM NO.B2/8711/2003 TR DATED 16/10/2003.
ANNEXURE-E.PHOTOCOPY OF THE PROCEEDINGS OF THE DIRECTOR GENERAL OF POLICE, KERALA, NO.D1/65132/04 DATED 20/7/2004.
ANNEXURE-F.PHOTOCOPY OF THE PROCEEDINGS OF THE DIRECTOR GENERAL OF POLICE, KERALA, NO.D1/65132/04 DATED 22/2/2005.
ANNEXURE-G.PHOTOCOPY OF THE ORDER DATED 15/12/2014 IN CRL.MC NO.709/2014.
-22-Crl.Rev.Petn.Nos. 2104, 2160 of 2014, Crl.M.C Nos. 7090 of 2014, 202, 206, 207, 237, 238 and 239 of 2015 APPENDIX OF CRL.MC 7090/2014 PETITIONER ANNEXURES ANNEXURE-A COPY OF THE PETITION FOR DISCHARGE CRLMP NO.621/2013 IN SWC NO.1130/2007 FILED BEFORE THE ADDL.DISTRICT & SESSIONS COURT, NEYYATTINKARA ANNEXURE-B COPY OFR THE ORDER DATED 17/11/2014 IN CMP NO.621/2013 IN SC NO. 1130/2007 PASSED BY THE ADDL.SESSIONS COURT, NEYYATTINKARA ANNEXURE-C COPY OF THE PROCEEDINGS OF THE COMMISSIONER OF POLICE ,TRIVANDRUM CITY,NO.D1 19207/03/TC DATED 11/4/2003 ANNEXURE-D COPY OF THE PROCEEDINGS OF THE DEPUTY INSPECTOR GENERAL OF POLICE,THIRUVANANTHAPURAM,NO.B2/8711/2003 TR DATED 16/10/2003 ANNEXURE-E COPY OF THE PROCEEDINGS OF THE DIRECTOR GENERAL OF POLICE,KERALA,NO.D1/65132/04 DATED 20/7/2004 ANNEXURE-F COPY OF THE PROCEEDINGS OF THE DIRECTOR GENERAL OF POLICE, KERALA,NO.D1/65132/04 DATED 22/2/2005 ANNEXURE-G COPY OF THE DICISION , SAJI @ KOCHUMON VS.STATE OF KERALA REPORTED IN 2010(3) KLT 471 ANNEXURE-H COPY OF THE DECISION ,A.N.RAJAN VS.STATE OF KERALA REPORTED IN 2014(3) KLJ 720 ANNEXURE-I COPY OF THE DECISION ,HASHIM VS.ASST.SUB INSPECTOR REPORTED IN 2014(2) KLT 346 ANNEXURE-J COPY OF THE CIRCULAR NO.128/70(NO.C1- 39091/70 DATED 3/10/70) -23- Crl.Rev.Petn.Nos. 2104, 2160 of 2014, Crl.M.C Nos. 7090 of 2014, 202, 206, 207, 237, 238 and 239 of 2015 APPENDIX OF CRL.MC 238/2015 PETITIONER ANNEXURES ANNEXURE-A.PHOTOCOPY OF THE PETITION FOR DISCHARGE CRL.MP NO.624/2013 IN SC NO.1130/2007 FILED BEFORE THE ADDL.DISTRICT AND SESSIONS COURT, NEYYATTINKARA.
ANNEXURE-B. CERTIFIED COPY OF THE ORDER DATED 17/11/2014 IN CMP NO.624/2013 IN SC 1130/2007 PASSED BY THE ADDL.SESSIONS COURT, NEYYATTINKARA. ANNEXURE-C.PHOTOCOPY OF THE PROCEEDINGS OF THE COMMISSIONER OF POLICE, TRIVANDRUM CITY NO.D1 19207/03/TC DATED 11/4/2003.
ANNEXURE-D.PHOTOCOPY OF THE PROCEEDINGS OF THE DEPUTY INSPECTOR GENERAL OF POLICE, THIRUVANANTHAPURAM NO.B2/8711/2003 TR DATED 16/10/2003.
ANNEXURE-E.PHOTOCOPY OF THE PROCEEDINGS OF THE DIRECTOR GENERAL OF POLICE, KERALA, NO.D1/65132/04 DATED 20/7/2004.
ANNEXURE-F.PHOTOCOPY OF THE PROCEEDINGS OF THE DIRECTOR GENERAL OF POLICE, KERALA, NO.D1/65132/04 DATED 22/2/2005.
ANNEXURE-G.PHOTOCOPY OF THE ORDER DATED 15/12/2014 IN CRL.MC NO.709/2014.