Supreme Court - Daily Orders
Ashish Arora vs The State Of Kerala on 25 February, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS.353-380 OF 2019
(Arising out of SLP (Crl.) Nos.5401-5428/2018)
ASHISH ARORA & ANR. ETC. ETC. APPELLANT(S)
VERSUS
STATE OF KERALA & ORS. ETC. ETC. RESPONDENT(S)
O R D E R
1. Leave granted.
2. Heard counsel for the parties.
3. For the nature of order we propose to pass, it is not necessary to advert to the factual matrix of the case except to mention that in a petition filed under Section 407 of the Cr.P.C., the High Court issued directions to transfer cases to another District within the State and also pertaining to the manner in which the transferred cases should be posted before the concerned Court(s). That is the subject matter of challenge in the present appeals.
4. After hearing the counsel for the parties and pursuant to the suggestion given by this Court, the respondent-State of Kerala has agreed for transfer of Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2019.02.28 16:41:39 IST one set of cases to the Chief Judicial Magistrate Court Reason: at Ernakulam and other set of cases to the Judicial First Class Magistrate, Court No.I, Attingal. The chart 2 of cases to be transferred to the concerned Court(s) is prepared and tendered to the Court, which reads thus:
Sl Police Crime No. & Sections Name of the Name of No Station of Law Court in which the Court the Case Suggested Charge sheeted 1 Central PS Cr.1313/12 U/s. 120B, CJM Court, CJM 419, 420 & 34 IPC & Ernakulam Court, 66A & C of IT Act Ernakulam 2 Central PS Cr.1314/12 U/s. 120B, CJM Court, CJM 419, 420 & 34 IPC & Ernakulam Court, 66A & C of IT Act Ernakulam 3 Central PS Cr.1315/12 U/s. 120B, CJM Court, CJM 419, 420 & 34 IPC & Ernakulam Court, 66A & C of IT Act Ernakulam 4 Central PS Cr.1321/12 U/s. 120B, CJM Court, CJM 419, 420 & 34 IPC & Ernakulam Court, 66A & C of IT Act Ernakulam 5 Kadavanthara Cr.779/12 U/s. 120B, CJM Court, CJM PS 419, 420 & 34 IPC & Ernakulam Court, 66A & C of IT Act Ernakulam 6 Kalamassery Cr.1027/12 U/s. 420 & JFCM, CJM PS 34 IPC Kalamassery Court, Ernakulam 7 EKM Town Cr.745/12 U/s. 420 & ACJM Court, CJM South PS 34 IPC EKM Court, Ernakulam 8 EKM Town Cr.746/12 U/s. 420 & ACJM Court CJM South PS 34 IPC (E&O) EKM Court, Ernakulam 9 EKM Town Cr.1029/12 U/s. 420 & ACJM Court CJM South PS 34 IPC (E&O) EKM Court, Ernakulam 10 Harbour PS Cr.434/12 U/s. 420 & JFCM CourtI, CJM 34 IPC Kochi Court, Ernakulam 11 Panangadu PS Cr.725/12 U/s. 120B, ACJM Court, CJM 420 & 34 IPC EKM Court, Ernakulam 12 Aluva East PS Cr.1456/12 U/s. 120 JFCM Court, CJM B, 417, 420,468, 471 Aluva Court, r/w 34 IPC & 65, 66 Ernakulam of IT Act.
13 Cherthala PS Cr.784/12 U/s. 420 JFCM Court, CJM
IPC & Sec.66 of IT Cherthala Court,
Act Ernakulam
14 Palarivottam Cr.1000/12 U/s. 420 & Under CJM
PS 34 IPC investigation Court,
Ernakulam
15 Attingal PS Cr.978/12 U/s. 420 & JFCM CourtI, JFCM
34 IPC Attingal CourtI,
Attingal
16 Attingal PS Cr.1228/12 u/s 120B, JFCM CourtI, JFCM
417, 420, 468, 471 Attingal CourtI,
r/w 34 IPC & 65, Attingal
66(C) & 66(D) of IT
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Act
17 Balaramapuram Cr.816/12 u/s 120B, JFCM Court JFCM
PS 417, 420, 468, 471 III, CourtI,
r/w 34 IPC & 65, Neyyattinkara Attingal
66(C)& 66(D) of IT
Act
18 Kattakkada PS Cr.1009/12 u/s 120B, JFCM Coirt JFCM
417, 420, 468, 471 Kattakkada CourtI,
r/w 34 IPC & 65, Attingal
66(C) & 66(D) of IT
Act
19 Mangalapuram Cr.686/12 u/s 120B, Under JFCM
PS 417, 420, 468, 471 Investigation CourtI,
r/w 34 IPC & 65, Attingal
66(C) of IT Act
20 Kilikollur PS Cr.660/12 u/s 120B, JFCM Court, JFCM
406, 420, 468, 471 Kollam CourtI,
r/w 34 IPC & 65, Attingal
66(C) of IT Act
21 Perookada PS Cr. NO.745/12 JMFC CourtXI, JFCM
Transferred to Crime Thiruvananthap CourtI,
Branch (E&O) uram Attingal
Kollamre numbered as
41/CR/EOWI/KLM/13
22 Kollam East Cr.956/12 U/s. 420 & CJM Court, JFCM
PS 34 IPC Kollam CourtI,
Attingal
5. The impugned order passed by the High Court, would, therefore, stand modified to mean that cases at Serial Nos. 1 to 14 in the table be proceeded before the CJM Court, Ernakuralm in the first week of every English Calendar month and cases from serial Nos. 15 to 22 be proceeded before the JFCM Court No.I Attingal in the last week of every English Calendar month.
6. The parties shall extend their full cooperation for early disposal of the aforesaid cases before the concerned Court.
7. While parting, we place on record that the offer given in the affidavit dated 15 th February, 2019 4 by the appellant(s) regarding settlement without prejudice to their rights and contentions, has been kept open. The respondents-Banks, if so advised, are free to accept that offer.
8. We may also place on record the statement made by the counsel for the State that in the facts of the present case(s), no compromise can be countenanced. We would only observe that it is for the parties to pursue their remedies before the concerned Court(s).
9. In other words, we are not expressing any opinion on the offer given by the appellant(s) or the objections taken by learned counsel for the respondent(s).
10. Civil appeals are disposed of in the above terms.
..................,J.
(A.M. KHANWILKAR) ..................,J.
(AJAY RASTOGI)
NEW DELHI
FEBRUARY 25, 2019
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ITEM NO.56 COURT NO.11 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s).5401-5428/2018 (Arising out of impugned final judgment and order dated 30-06-2017 in TRP Nos. 66/2017, 65/2017, 64/2017, 63/2017, 62/2017, 61/2017, 60/2017, 59/2017, 58/2017, 57/2017, 100/2016, 99/2016, 98/2016, 97/2016, 86/2016, 85/2016, 84/2016, 83/2016, 82/2016, 81/2016, 80/2016, 79/2016, 78/2016, 77/2016, 76/2016, 75/2016, 74/2016, 73/2016 passed by the High Court Of Kerala At Ernakulam) ASHISH ARORA & ANR. ETC.ETC. Petitioner(s) VERSUS THE STATE OF KERALA & ORS.ETC.ETC. Respondent(s) (IA 40390/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 25-02-2019 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE AJAY RASTOGI For Petitioner(s) Mr. Rishi Malhotra, AOR Mr. Utkarsh Singh, Adv.
For Respondent(s) Mr. Harshad V. Hameed, AOR Mr. Dileep Poolakkot, Adv.
Ms. Ashly Harshad, Adv.
Mr. Muhammed Siddick, Adv.
Mr. Vipin Nair, AOR Mr. P.B. Suresh, Adv.
Mr. Karthik Jayashankar, Adv.
Mr. Anil Kumar Sangal, AOR Mr. Siddharth Sangal, Adv.
Ms. Nilangna, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeals are disposed of in terms of the signed order.6
Pending application(s), if any, shall stand disposed of.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER
(Signed order is placed on the file.)