Kerala High Court
T.N. Suraj vs State Of Kerala on 24 May, 2022
WP(Crl.) No.346/2022 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
Tuesday, the 24th day of May 2022 / 3rd Jyaishta, 1944
WP(CRL.) NO. 346 OF 2022(S)
PETITIONER:
T.N. SURAJ, AGED 52 YEARS, S/O LATE THANKAPPAN NAIR,
APARTMENT NO. 9E, TOWER 1, DD PLATINUM, KATHRIKKADAVU,
ERNAKULAM -682 017.
RESPONDENTS:
1. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT,
HOME DEPARTMENT,GOVERNMENT OF KERALA, THIRUVANANTHAPURAM- 695
001.
2. THE STATE POLICE CHIEF, POLICE HEADQUARTERS,
THIRUVANANTHAPURAM- 695 010.
3. THE ADDITIONAL DIRECTOR GENERAL OF POLICE, CRIME BRANCH,
POLICE HEADQUARTERS, THIRUVANANTHAPURAM- 695 010.
4. THE SUPERINTENDENT OF POLICE, CRIME BRANCH, ERNAKULAM- 683
104.
5. THE INVESTIGATING OFFICER IN CRIME NO.297/2017 OF
NEDUMBASSERY POLICE STATION HAVING OFFICE AT POLICE CLUB,
ALUVA- 683 101.
6. INDO-ASIAN NEWS CHANNEL PVT LTD., REPRESENTED BY ITS CHIEF
EXECUTIVE OFFICER, MR.M.V.NIKESH KUMR, REPORTER STUDIO
COMPLEX, HMT COLONY, KALAMASSERY, ERNAKULAM-683 503.
Writ petition (criminal) praying inter alia that in the
circumstances stated in the affidavit filed along with the
WP(Crl.) the High Court be pleased to:
(i) issue an order prohibiting publication/broadcast
telecast of matters relating to Crime No.6/2022 of Crime Branch
Police Station and S.C. No.118/2018 of the Additional Special
Sessions Court (SPE/CBI) III, Ernakulam except the orders passed
by courts of law till the disposal of the Writ Petition
(Criminal); and
(ii) direct the 6th respondent to produce the contents of the
entire telecast from 25/12/2021 till date in 'Reporter TV' channel
concerning the matter relating to Crime No.6/2022 of Crime Branch
Police Station and S.C. No.118/2018 of the Additional Special
Sessions Court (SPE/CBI) III, Ernakulam and the entire publication
about the matter made during the said period in their online
portal 'Reporter' before this Honourable Court forthwith.
P.T.O.
WP(Crl.) No.346/2022 2/2
This petition again coming on for orders upon perusing the
petition and the affidavit filed in support of WP(Crl.) and this
Court's order dated 29/04/2022 and upon hearing the arguments of
SRI.GEORGE POONTHOTTAM (SENIOR ADVOCATE) along with M/S. NISHA
GEORGE, ARUN CHANDRAN, J.VISHNU & VISHNU B.KURUP, Advocates for
the petitioner, SRI.GRACIOUS KURIAKOSE, ADDITIONAL DIRECTOR
GENERAL OF PROSECUTIONS for R1 to R5 and of C.P.UDAYABHANU (SENIOR
ADVOCATE) along with M/S.KALEESWARAM RAJ, THULASI K.RAJ & SHILPA
SOMAN, Advocates for R6, the court passed the following:
ORDER
The interim order already passed on 19/04/2022 in this case shall stand extended in terms of the judgment passed by this Court in WA No.566 of 2022 on 06/05/2022 for a further period of three months.
Sd/- ZIYAD RAHMAN A.A. JUDGE 24-05-2022 /True Copy/ Assistant Registrar