Kerala High Court
Nikhila Raman vs State Of Kerala on 5 November, 2019
Author: Alexander Thomas
Bench: Alexander Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
TUESDAY, THE 05TH DAY OF NOVEMBER 2019 / 14TH KARTHIKA, 1941
Crl.MC.No.6973 OF 2019(B)
AGAINST THE ORDER IN CRMC 1777/2019 & CRMC 1671/2019 DATED
28.6.2019 & CRLMC NO.3062/2019 & 3081/2019 DATED 5.9.2019 OF
SESSIONS COURT, PALAKKAD
CRIME NO.802/2015 OF Hemambika Nagar Police Station , Palakkad
TRANSFERRED TO CBCID, PALAKKAD AS CRIME NO.91/2016
PETITIONERS/ACCUSED NOS.4 AND 5:
1 NIKHILA RAMAN,
AGED 30 YEARS
W/O.KANNAN.K AND D/O.RAMAN PR, SAPTHAGIRI, PARALI
GRAMAM, PARALI PALAKKAD DISTRICT.
2 AKHILA IYER,AGED 33 YEARS
W/O.T.S.KRISHNAN AND D/O.RAMAN PR, SAPTHAGIRI, PARALI
GRAMAM, PARALI PALAKKAD DISTRICT.
BY ADVS.
SRI.K.MOHANAKANNAN
SMT.T.V.NEEMA
RESPONDENTS/STATE & DEFACTO COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR, HON'BLE HIGH COURT
OF KERALA, ERNAKULAM, KOCHI- 682031.
2 THE DEPUTY SUPERINTENDENT OF POLICE,
CB CID, PALAKKAD- 678001.
OTHER PRESENT:
SRI.SAIGI JACOB PALATTY, PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON 05.11.2019,
ALONGWITHCrl.MC.7021/2019(G),Crl.MC.7026/2019(G),Crl.MC.7028/2019(
G), Crl.MC.7030/2019(G), Crl.MC.7069/2019(C), Crl.MC.7079/2019(D),
Crl.MC.7083/2019(E), THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.M.C.No.6973/2019 & Con.cases 2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
TUESDAY, THE 05TH DAY OF NOVEMBER 2019 / 14TH KARTHIKA, 1941
Crl.MC.No.7021 OF 2019(G)
AGAINST THE ORDER IN CRMC 1780/2019 & 1674/2019 OF SESSIONS
COURT, PALAKKAD DATED 28.6.2019 AND CRL.M.CS.3065/2019 AND
3084/2019 OF SESSIONS COURT, PALAKKAD DATED 05-09-2019
CRIME NO.816/2015 OF Hemambika Nagar Police Station , Palakkad
TRANSFERRED TO CBCID, PALAKKAD AS CRIME NO.94/2016
PETITIONERS/ACCUSED NOS.4 AND 5:
1 NIKHILA RAMAN,AGED 30 YEARS
W/O.KANNAN.K AND D/O.RAMAN PR, SAPTHAGIRI, PARALI
GRAMAM, PARALI PALAKKAD DISTRICT
2 AKHILA IYER,AGED 33 YEARS
W/O.T.S.KRISHNAN AND D/O.RAMAN PR, SAPTHAGIRI,
PARALI GRAMAM, PARALI PALAKKAD DISTRICT.
BY ADVS.
SRI.K.MOHANAKANNAN
SMT.T.V.NEEMA
RESPONDENTS/STATE & DE FACTO COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HON'BLE HIGH
COURT OF KERALA, ERNAKULAM, KOCHI-682031
2 THE DEPUTY SUPERINTENDENT OF POLICE
CB CID, PALAKKAD-678001
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
05.11.2019, ALONG WITH Crl.MC.6973/2019(B), Crl.MC.7026/2019(G),
Crl.MC.7028/2019(G), Crl.MC.7030/2019(G), Crl.MC.7069/2019(C),
Crl.MC.7079/2019(D), Crl.MC.7083/2019(E), THE COURT ON THE SAME
DAY PASSED THE FOLLOWING:
Crl.M.C.No.6973/2019 & Con.cases 3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
TUESDAY, THE 05TH DAY OF NOVEMBER 2019 / 14TH KARTHIKA, 1941
Crl.MC.No.7026 OF 2019(G)
AGAINST THE ORDER IN CRMC 1782/2019 & 1676/2019 DATED 28-06-
2019 AND CRL.MC 3067/2019 & 3086/2019 OF SESSIONS COURT,PALAKKAD
DATED 5.9.2019
CRIME NO.820/2015 OF Hemambika Nagar Police Station , Palakkad
TRANSFERRED TO CBCID, PALAKKAD AS CRIME NO.96/2016
PETITIONERS/ACCUSED NOS.4 AND 5:
1 NIKHILA RAMAN,AGED 30 YEARS
W/O.KANNAN.K AND D/O.RAMAN PR, SAPTHAGIRI, PARALI
GRAMAM, PARALI, PALAKKAD DISTRICT.
2 AKHILA IYER,AGED 33 YEARS
W/O.T.S.KRISHNAN AND D/O.RAMAN PR, SAPTHAGIRI,
PARALI GRAMAM, PARALI, PALAKKAD DISTRICT.
BY ADVS.
SRI.K.MOHANAKANNAN
SMT.T.V.NEEMA
RESPONDENTS/STATE & DE FACTO COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR, HON'BLE HIGH
COURT OF KERALA, ERNAKULAM, KOCHI- 682031.
2 THE DEPUTY SUPERINTENDENT OF POLICE,
CB CID, PALAKKAD- 678001.
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
05.11.2019, ALONG WITH Crl.MC.6973/2019(B), Crl.MC.7021/2019(G),
Crl.MC.7028/2019(G), Crl.MC.7030/2019(G), Crl.MC.7069/2019(C),
Crl.MC.7079/2019(D), Crl.MC.7083/2019(E), THE COURT ON THE SAME
DAY PASSED THE FOLLOWING:
Crl.M.C.No.6973/2019 & Con.cases 4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
TUESDAY, THE 05TH DAY OF NOVEMBER 2019 / 14TH KARTHIKA, 1941
Crl.MC.No.7028 OF 2019(G)
AGAINST THE ORDERT IN CRMC 1783/2019 & 1677/2019 DATED 28-06-
2019 AND CRLMC 3068/2019 AND 3087/2019 OF SESSIONS COURT,
PALAKKAD DATED 5.9.2019
CRIME NO.821/2015 OF Hemambika Nagar Police Station , Palakkad
TRANSFERRED TO CBCID, PALAKKAD AS CRIME NO.97/2016
PETITIONER/ACCUSED NSO.4 AND 5:
1 NIKHILA RAMAN,AGED 30 YEARS
W/O. KANNAN K. AND D/O. RAMAN P. R., SAPTHAGIRI,
PARALI GRAMAM, PARALI, PALAKKAD DISTRICT.
2 AKHILA IYER,AGED 33 YEARS,W/O. T. S. KRISHNAN AND
D/O. RAMAN P. R., SAPTHAGIRI, PARALI GRAMAM, PARALI
PALAKKAD DISTRICT.
BY ADVS.
SRI.K.MOHANAKANNAN
SMT.T.V.NEEMA
RESPONDENTS/STATE & DE FACTO COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HON'BLE HIGH
COURT OF KERALA, ERNAKULAM, KOCHI - 682031.
2 THE DEPUTY SUPERINTENDENT OF POLICE
CB CID, PALAKKAD - 678 001.
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
05.11.2019, ALONG WITH Crl.MC.6973/2019(B), Crl.MC.7021/2019(G),
Crl.MC.7026/2019(G), Crl.MC.7030/2019(G), Crl.MC.7069/2019(C),
Crl.MC.7079/2019(D), Crl.MC.7083/2019(E), THE COURT ON THE SAME
DAY PASSED THE FOLLOWING:
Crl.M.C.No.6973/2019 & Con.cases 5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
TUESDAY, THE 05TH DAY OF NOVEMBER 2019 / 14TH KARTHIKA, 1941
Crl.MC.No.7030 OF 2019(G)
AGAINST THE ORDER IN CRMC 1781/2019 & 1674/2019 DATED 28-06-
2019 AND CRMC 3066/2019 & 3085/2019 OF SESSIONS COURT, PALAKKAD
DATED 5.9.2019.
CRIME NO.817/2015 OF Hemambika Nagar Police Station , Palakkad
TRANSFERRED TO CBCID, PALAKKAD AS CRIME NO.95/2016
PETITIONERS/ACCUSED NOS. 4 AND 5:
1 NIKHILA RAMAN,AGED 30 YEARS
W/O.KANNAN.K AND D/O.RAMAN PR, SAPTHAGIRI, PARALI
GRAMAM, PARALI PALAKKAD DISTRICT
2 AKHILA IYER,AGED 33 YEARS
W/O.T.S.KRISHNAN AND D/O.RAMAN PR, SAPTHAGIRI,
PARALI GRAMAM, PARALI PALAKKAD DISTRICT
BY ADVS.
SRI.K.MOHANAKANNAN
SMT.T.V.NEEMA
RESPONDENTS/STATE & DE FACTO COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HON'BLE HIGH
COURT OF KERALA, ERNAKULAM, KOCHI-682031
2 THE DEPUTY SUPERINTENDENT OF POLICE
CB CID, PALAKKAD-678001
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
05.11.2019, ALONG WITH Crl.MC.6973/2019(B), Crl.MC.7021/2019(G),
Crl.MC.7026/2019(G), Crl.MC.7028/2019(G), Crl.MC.7069/2019(C),
Crl.MC.7079/2019(D), Crl.MC.7083/2019(E), THE COURT ON THE SAME
DAY PASSED THE FOLLOWING:
Crl.M.C.No.6973/2019 & Con.cases 6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
TUESDAY, THE 05TH DAY OF NOVEMBER 2019 / 14TH KARTHIKA, 1941
Crl.MC.No.7069 OF 2019(C)
AGAINST THE ORDER IN CRMC 1784/2019 & 1678/2019 DATED 28-06-
2019 & CRL.MC 3069/2019 AND 3088/2019 OF SESSIONS COURT,
PALAKKAD DATED 5.9.2019
CRIME NO.9/2016 OF Hemambika Nagar Police Station , Palakkad
TRANSFERRED TO CRIME NO.98/2016 OF CBCID, PALAKKAD , Palakkad
PETITIONERS/ACCUSED NO.4 & 5:
1 NIKHILA RAMAN,AGED 30 YEARS
W/O. KANNAN.K AND D/O. RAMAN PR, SAPTHAGIRI, PARALI
GRAMAM, PARALI PALAKKAD DISTRICT.
2 AKHILA IYER,AGED 33 YEARS,W/O. T.S. KRISHNAN AND
D/O. RAMAN PR, SAPTHAGIRI, PARALI GRAMAM, PARALI
PALAKKAD DISTRICT.
BY ADVS.
SRI.K.MOHANAKANNAN
SMT.T.V.NEEMA
RESPONDENTS/STATE & DE FACTO COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HON'BLE HIGH
COURT OF KERALA, ERNAKULAM, KOCHI-682 031
2 THE DEPUTY SUPERINTENDENT OF POLICE,
CB CID, PALAKKAD-678 001
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
05.11.2019, ALONG WITH Crl.MC.6973/2019(B), Crl.MC.7021/2019(G),
Crl.MC.7026/2019(G), Crl.MC.7028/2019(G), Crl.MC.7030/2019(G),
Crl.MC.7079/2019(D), Crl.MC.7083/2019(E), THE COURT ON THE SAME
DAY PASSED THE FOLLOWING:
Crl.M.C.No.6973/2019 & Con.cases 7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
TUESDAY, THE 05TH DAY OF NOVEMBER 2019 / 14TH KARTHIKA, 1941
Crl.MC.No.7079 OF 2019(D)
AGAINST THE ORDER IN CRMC 1778/2019 & 1672/2019 DATED 28-06-
2019 & CRLMC 3063/2019 & 3082/2019 DATED 5.9.2019 OF SESSIONS
COURT, PALAKKAD
CRIME NO.811/2015 OF Hemambika Nagar Police Station , Palakkad
TRANSFERRED TO CRIME NO.92/2016 OF CBCID, PALAKKAD , Palakkad
PETITIONERS/ACCUSED NOS.4 AND 5:
1 NIKHILA RAMAN,AGED 30 YEARS,W/O.KANNAN.K AND
D/O.RAMAN PR, SAPTHAGIRI, PARALI GRAMAM, PARALI
PALAKKAD DISTRICT.
2 AKHILA IYER,AGED 33 YEARS
W/O.T.S.KRISHNAN AND D/O.RAMAN PR, SAPTHAGIRI,
PARALI GRAMAM, PARALI PALAKKAD DISTRICT.
BY ADVS.
SRI.K.MOHANAKANNAN
SMT.T.V.NEEMA
RESPONDENTS/STATE & DE FACTO COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR, HON'BLE HIGH
COURT OF KERALA, ERNAKULAM, KOCHI-682031.
2 THE DEPUTY SUPERINTENDENT OF POLICE,
CB CID, PALAKKAD-678001.
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
05.11.2019, ALONG WITH Crl.MC.6973/2019(B), Crl.MC.7021/2019(G),
Crl.MC.7026/2019(G), Crl.MC.7028/2019(G), Crl.MC.7030/2019(G),
Crl.MC.7069/2019(C), Crl.MC.7083/2019(E), THE COURT ON THE SAME
DAY PASSED THE FOLLOWING:
Crl.M.C.No.6973/2019 & Con.cases 8
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
TUESDAY, THE 05TH DAY OF NOVEMBER 2019 / 14TH KARTHIKA, 1941
Crl.MC.No.7083 OF 2019(E)
AGAINST THE ORDER IN CRMC 1779/2019 & 1673 DATED 28-06-2019 &
CRL.MC. 3064/2019 & 3083/2019 DATED 5.9.2019 OF SESSIONS COURT,
PALAKKAD
CRIME NO.813/2015 OF HEMAMBIKA NAGAR POLICE STATION, PALAKKAD
TRANSFERRED TO CRIME NO.93/2016 OF CBCID, PALAKKAD
PETITIONERS/ACCUSED NO.4 & 5:
1 NIKHILA RAMAN,AGED 30 YEARS
W/O. KANNAN.K. AND D/O. RAMAN PR, SAPTHAGIRI,
PARALI GRAMAN, PARALI PALAKKAD DISTRICT.
2 AKHILA LYER,AGED 33 YEARS
W/O. T.S. KRISHNAN, AND D/O. RAMAN PR, SAPTHAGIRI,
PARALI GRAMAN, PARALI PALAKKAD DISTRICT.
BY ADVS.
SRI.K.MOHANAKANNAN
SMT.T.V.NEEMA
RESPONDENTS/STATE & DE FACTO COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HONBLE HIGH COURT
OF KERALA, ERNAKULAM, KOCHI 682 031.
2 THE DEPUTY SUPERINTENDENT OF POLICE,
CB CID, PALAKKAD 678 001.
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
05.11.2019, ALONG WITH Crl.MC.6973/2019(B), Crl.MC.7021/2019(G),
Crl.MC.7026/2019(G), Crl.MC.7028/2019(G), Crl.MC.7030/2019(G),
Crl.MC.7069/2019(C), Crl.MC.7079/2019(D), THE COURT ON THE SAME
DAY PASSED THE FOLLOWING:
Crl.M.C.No.6973/2019 & Con.cases 9
ALEXANDER THOMAS, J.
-------------------------------------------
Crl.M.C.Nos.6973, 7021, 7026, 7028,
7030, 7069, 7079 & 7083 of 2019
----------------------------------------------
Dated this the 5th day of November, 2019
ORDER
Two petitioners herein have been arrayed as accused Nos.4 and 5 in the instant eight crimes viz., Crime Nos.802, 816,820, 821, 817 of 2015 and Crime Nos.9/2016, 811 & 813/2015 of Hemambika Nagar Police Station, Palakkad District,which have now been transferred to the CBCID, Palakkad District. The two petitioners herein have been granted anticipatory bail by the Sessions Court concerned as per Annexures-A3 and A4 orders produced in these cases, wherein it has been ordered that in the event of the arrest of the petitioners in these crimes, then the petitioners shall be released on bail upon their separately executing a bond for Rs.50,000/- each and on their separately furnishing two solvent sureties each for the like sum to the satisfaction of the arresting officer concerned. It appears that the two petitioners herein have offered two sureties, who are the same persons and the total value of the solvency now offered is only Rs.50,000/- each, which has not Crl.M.C.No.6973/2019 & Con.cases 10 been acted upon by the Investigating Officer concerned. The plea made by the petitioners before the Sessions Court, Palakkad has also been rejected as per Annexure-A9 order.
2. It is submitted by Sri. Mohanakannan, learned counsel appearing for the petitioners that this Court, in the interest of justice, may reduce the bond amount and the value of the solvency of the sureties appropriately and may pass appropriate orders.
3. After hearing the learned counsel for the petitioners and the learned Public Prosecutor, the following orders and directions are passed:
i) The conditions in the bail order will stand modified by ordering that two petitioners herein on their arrest, shall be released on their separately executing bond for Rs.25,000/- (Rupees twenty five thousand only) each and on their separately furnishing two solvent sureties for the like sum both to the satisfaction of the Investigating Officer concerned. However, it is ordered that each of the petitioners can offer the same set of sureties in all the same cases, provided the total value of the solvency offered by each of the sureties for each of the accused persons is Rs.25,000/- each and the total solvency should cover for all the eight cases for each of the petitioners in case, if it is offered by the same surety. The bail orders and the impugned orders will stand modified to the limited extent as directed herein above. The petitioners may comply with the Crl.M.C.No.6973/2019 & Con.cases 11 above said directions without any further delay. The learned Public Prosecutor will forward a copy of this order to the Investigating Officer concerned in relation to this case for necessary information.
With these observations and directions, all the above Criminal Miscellaneous Case will stand disposed of.
Sd/-
ALEXANDER THOMAS, JUDGE.
acd Crl.M.C.No.6973/2019 & Con.cases 12 APPENDIX OF Crl.MC 6973/2019 PETITIONER'S/S EXHIBITS:
ANNEXURE A1 CERTIFIED COPY OF THE FIR IN CRIME NO.802/2015 OF HEMAMBIKANAGAR POLICE STATION (CRIME NO.91/2016 OF CB CID PALAKKAD).
ANNEXURE A2 TRUE COPY OF THE NOTICE ISSUED U/S.41A(1)CR.P.C.P DATED NIL.
ANNEXURE A3 TRUE COPY OF THE ORDER IN CRIMINAL M.C.1777/2019 OF THE COURT OF SESSIONS, PALAKKAD DATED 28.06.2019.
ANNEXURE A4 TRUE COPY OF THE ORDER IN CRIMINAL.M.C.1671/2019 OF THE COURT OF SESSIONS, PALAKKAD DATED 28.6.2019.
ANNEXURE A5 TRUE COPY OF THE BASIC TAX RECEIPT DATED 30.05.2019 & 06.06.2019.
ANNEXURE A6 TRUE COPY OF THE BASIC TAX RECEIPT DATED 13.06.2019 & 10.05.2019.
ANNEXURE A7 TRUE COPY OF THE SOLVENCY CERTIFICATE OF RS.50,000/- EACH DATED 31.07.2019 AND 01.08.2019.
ANNEXURE A8 TRUE COPY OF THE SOLVENCY CERTIFICATE OF RS.50,000/- 16.08.2019.
ANNEXURE A9 CERTIFIED COPY OF THE ORDER IN CRIMINAL M.C.3081/2019 DATED 05.09.2019 AND 3062/2019 DATED 05.09.2019.Crl.M.C.No.6973/2019 & Con.cases 13 APPENDIX OF Crl.MC 7021/2019
PETITIONER'S/S EXHIBITS:
ANNEXURE A1 CERTIFIED COPY OF THE FIR IN CRIME NO.816/2015 OF HEMAMBIKANGAR POLICE STATION (CRIME NO.94/2016 OF CB CID PALAKKAD ANNEXURE A2 TRUE COPY OF THE NOTICE ISSUED U/S.41A(1) CR.P.C. DATED NIL ANNEXURE A3 TRUE COPY OF THE ORDER IN CRIMINAL M.C.1780/2019 OF THE COURT OF SESSIONS, PALAKKAD DATED 3.7.2019 ANNEXURE A4 TRUE COPY OF THE ORDER IN CRIMINAL M.C.1674/2019 OF THE COURT OF SESSIONS, PALAKKAD DATED 28.06.2019 ANNEXURE A5 TRUE COPY OF THE BASIC TAX RECEIPT DATED 30.05.2019 AND 6.6.2019 ANNEXURE A6 TRUE COPY OF THE BASIC TAX RECEIPT DATED 13.06.2019 AND 10.05.2019 ANNEXURE A7 TRUE COPY OF THE SOLVENCY CERTIFICATE OF RS.50,000/- EACH DATED 31.7.2019 AND 1.8.2019 ANNEXURE A8 TRUE COPY OF THE SOLVENCY CERTIFICATE OF RS.50,000/- 16.8.2019 ANNEXURE A9 CERTIFIED COPY OF THE ORDER IN CRIMINAL M.C.3084/2019 DATED 5.09.2019 AND 3065/2019 DATED 5.09.2019 Crl.M.C.No.6973/2019 & Con.cases 14 APPENDIX OF Crl.MC 7026/2019 PETITIONER'S/S EXHIBITS:
ANNEXURE A1 CERTIFIED COPY OF THE FIR IN CRIME NO.820/2015 OF HEMAMBIKANAGAR POLICE STATION (CRIME NO.96/2016 OF CB CID PALAKKAD).
ANNEXURE A2 TRUE COPY OF THE NOTICE ISSUED U/S.41A(1) CR.P.C.P DATED NIL.
ANNEXURE A3 TRUE COPY OF THE ORDER IN CRIMINAL M.C.1782/2019 OF THE COURT OF SESSIONS, PALAKKAD DATED 30.07.2019.
ANNEXURE A4 TRUE COPY OF THE ORDER IN CRIMINAL M.C.1676/2019 OF THE COURT OF SESSIONS, PALAKKAD DATED 03.07.2019.
ANNEXURE A5 TRUE COPY OF THE BASIC TAX RECEIPT DATED 30.05.2019 & 06.06.2019.
ANNEXURE A6 TRUE COPY OF THE BASIC TAX RECEIPT DATED 13.06.2019 AND 10.05.2019.
ANNEXURE A7 TRUE COPY OF THE SOLVENCY CERTIFICATE OF RS.50,000/- EACH DATED 31.07.2019 AND 01.08.2019.
ANNEXURE A8 TRUE COPY OF THE SOLVENCY CERTIFICATE OF RS.50,000/- 16.08.2019.
ANNEXURE A9 CERTIFIED COPY OF THE ORDER IN CRIMINAL M.C.3086/2019 DATED 05.09.2019 AND 3067/2019 DATED 05.09.2019.
Crl.M.C.No.6973/2019 & Con.cases 15APPENDIX OF Crl.MC 7028/2019 PETITIONER'S/S EXHIBITS:
ANNEXURE A1 CERTIFIED COPY OF THE FIR IN CRIME 821/2015 OF HEMAMBIKANAGAR POLICE STATION (CRIME NO.97/2016 OF CB CID PALAKKAD) ANNEXURE A2 TRUE COPY OF THE NOTICE ISSUED U/S.41A(1) CR.P.C.P DATED NIL.
ANNEXURE A3 TRUE COPY OF THE ORDER IN CRIMINAL M.C.1783/2019 OF THE COURT OF SESSIONS, PALAKKAD DATED 3.7.2019.
ANNEXURE A4 TRUE COPY OF THE ORDER IN CRIMINAL M.C.1677/2019 OF THE COURT OF SESSIONS, PALAKKAD DATED 28.6.2019.
ANNEXURE A5 TRUE COPY OF THE BASIC TAX RECEIPT DATED 30.5.2019 AND 6.6.2019.
ANNEXURE A6 TRUE COPY OF THE BASIC TAX RECEIPT DATED 13.6.2019 AND 10.5.2019.
ANNEXURE A7 TRUE COPY OF THE SOLVENCY CERTIFICATE OF RS.50,000/- EACH DATED 31.7.2019 AND 1.8.2019.
ANNEXURE A8 TRUE COPY OF THE SOLVENCY CERTIFICATE OF RS.50,000/- 16.8.2019.
ANNEXURE A9 CERTIFIED COPY OF THE ORDER IN CRIMINAL M.C.3087/2019 DATED 5.9.2019 AND 3068/2019 5.9.2019.
Crl.M.C.No.6973/2019 & Con.cases 16APPENDIX OF Crl.MC 7030/2019 PETITIONER'S/S EXHIBITS:
ANNEXURE A1 CERTIFIED COPY OF THE FIR IN CRIME NO.817/2015 OF HEMAMBIKANAGAR POLICE STATION(CRIME NO.95/2016 OF CB CID PALAKKAD0 ANNEXURE A2 TRUE COPY OF THE NOTICE ISSUED U/S.41(A(I) CR.P.C. DATED NIL ANNEXURE A3 TRUE COPY OF THE ORDER IN CRIMINAL MC.1781/2019 OF THE COURT OF SESSIONS, PALAKKAD DATED 3.7.2019 ANNEXURE A4 TRUE COPY OF THE ORDER IN CRIMINAL M.C.1675/2019 OF THE COURT OF SESSIONS, PALAKKAD DATED 28.6.2019 ANNEXURE A5 TRUE COPY OF THE BASIC TAX RECEIPT DATED 30.5.2019 AND 6.6.2019 ANNEXURE A6 TRUE COPY OF THE BASIC TAX RECEIPT DATED 13.06.2019 AND 10.05.2019 ANNEXURE A7 TRUE COPY OF THE SOLVENCY CERTIFICATE OF RS.50,000/- EACH DATED 31.07.2019 AND 1.8.2019 ANNEXURE A8 TRUE COPY OF THE SOLVENCY CERTIFICATE OF RS.50,0000/- 16.08.2019 Crl.M.C.No.6973/2019 & Con.cases 17 APPENDIX OF Crl.MC 7069/2019 PETITIONER'S/S EXHIBITS:
ANNEXURE A1 CERTIFIED COPY OF THE FIR IN CRIME 09/2016 OF HEMAMBIKANAGAR POLICE STATION (CRIME NO. 98/2016 OF CB CID PALAKKAD).
ANNEXURE A2 TRUE COPY OF THE NOTICE ISSUED U/S. 41A(1) CR.P.C.P DATED NIL.
ANNEXURE A3 TRUE COPY OF THE ORDER IN CRIMINAL M.C. 1784/2019 OF THE COURT OF SESSIONS, PALAKKAD DATED 3.7.2019.
ANNEXURE A4 TRUE COPY OF THE ORDER IN CRIMINAL M.C. 1678/2019 OF THE COURT OF SESSIONS, PALAKKAD DATED 28.6.2019.
ANNEXURE A5 TRUE COPY OF THE BASIC TAX RECEIPT DATED 30.5.2019 AND 6.6.2019 ANNEXURE A6 TRUE COPY OF THE BASIC TAX RECEIPT DATED 13.6.2019 AND 10.05.2019.
ANNEXURE A7 TRUE COPY OF THE SOLVENCY CERTIFICATE OF RS. 50,000/- EACH DATED 31.7.2019 AND 1.8.2019.
ANNEXURE A8 TRUE COPY OF THE SOLVENCY CERTIFICATE OF RS. 50,000/- 16.8.2019.
ANNEXURE A9 CERTIFIED COPY OF THE ORDER IN CRIMINAL M.C. 3088/2019 DATED 5.9.2019 AND 3069/2019 DATED 5.9.2019.
Crl.M.C.No.6973/2019 & Con.cases 18APPENDIX OF Crl.MC 7079/2019 PETITIONER'S/S EXHIBITS:
ANNEXURE A1 COPY OF THE FIR IN CRIME.811/2015 OF HEMAMBIKANAGAR POLICE STATION (CRIME NO.92/2016 OF CB CID PALAKKAD.
ANNEXURE A2 TRUE COPY OF THE NOTICE ISSUED U/S.41A(1) CR.P.CP DATED NIL.
ANNEXURE A3 TRUE COPY OF THE ORDER IN CRIMINAL M.C.1778/2019 OF THE COURT OF SESSIONS, PALAKKAD DATED 3.7.2019.
ANNEXURE A4 TRUE COPY OF THE ORDER IN CRIMINAL.M.V.1672/2019 OF THE COURT OF SESSIONS, PALAKKAD DATED 28.6.2019.
ANNEXURE A5 TRUE COPY OF THE BASIC TAX RECEIPT DATED 30.5.2019 & 6.6.2019.
ANNEXURE A6 TRUE COPY OF THE BASIC TAX RECEIPT DATED 13.6.2019 AND 10.5.2019.
ANNEXURE A7 TRUE COPY OF THE SOLVENCY CERTIFICATE OF RS.50,000/- EACH DATED 31.7.2019 AND 1.8.2019.
ANNEXURE A8 TRUE COPY OF THE SOLVENCY CERTIFICATE OF RS.50,000/- 16.8.2019.
ANNEXURE A9 COPY OF THE ORDER IN CRIMINAL M.C.3082/2019 DATED 5.9.2019 AND 3063/2019 DATED 5.9.2019.
Crl.M.C.No.6973/2019 & Con.cases 19APPENDIX OF Crl.MC 7083/2019 PETITIONER'S/S EXHIBITS:
ANNEXURE A1 COPY OF THE FIR IN CRIME 813/2015 OF HEMAMBIKANAGAR POLICE STATION CRIME NO. 93/2016 OF C CID PALAKKAD.
ANNEXURE A2 TRUE COPY OF THE NOTICE ISSUED U/S. 41A (1) CR.P.C. P DATED NIL.
ANNEXURE A3 TRUE COPY OF THE ORDER IN CRIMINAL M.C. 1779/2019 OF THE COURT OF SESSIONS, PALAKKAD DATED 3/7/2019.
ANNEXURE A4 TRUE COPY OF THE ORDER IN CRIMINAL M.C. 1673/2019 OF THE COURT OF SESSIONS, PALAKKAD DATED 28.6.2019.
ANNEXURE A5 TRUE COPY OF THE BASIC TAX RECEIPT DATED 30.5.2019 & 6.6.2019.
ANNEXURE A6 TRUE COPY OF THE BASIC TAX RECEIPT DATED 13.6.2019 AND 10.5.2019.
ANNEXURE A7 TRUE COPY OF THE SOLVENCY CERTIFICATE OF RS. 50,000/- EACH 31.7.2019 AND 1.8.2019. ANNEXURE A8 TRUE COPY OF THE SOLVENCY CERTIFICATE OF RS. 50,000/- 16.8.2019.
ANNEXURE A9 COPY OF THE ORDER IN CRIMINAL M.C. 3083/2019 DATED 5.9.2019 AND 3064/2019 DATED 5.9.2019.