Kerala High Court
Vinu Kumar R vs State Of Kerala Represented By The ... on 6 October, 2020
Author: P.Somarajan
Bench: P.Somarajan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 06TH DAY OF OCTOBER 2020 / 14TH ASWINA, 1942
Crl.MC.No.3080 OF 2020(D)
AGAINST THE ORDER/JUDGMENT IN CC 353/2015 OF JUDICIAL FIRST CLASS
MAGISTRATE COURT, PIRAVOM
CRIME NO.727/2014 OF PIRAVAM POLICE STATION, ERNAKULAM
PETITIONER/1ST ACCUSED:
VINU KUMAR R.
AGED 42 YEARS
S/O.RAVEENDRAN NAIR, RUKMUNI VILASOM,
KUZHIMATTAMKARA P.O., CHANGANACHERRY,
KOTTAYAM-686 533.
BY ADVS.
SRI.B.MOHANLAL
SRI.BIJITH S.KHAN
RESPONDENTS/COMPLAINANT:
1 STATE OF KERALA REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM-682 031.
2 THE STATION HOUSE OFFICER,
PIRAVOM POLICE STATION, PIRAVOM ERNAKULAM-686 664.
3 SRI. REJI S.N., S/O NARAYANAN NAIR, SAJI BHAVAN,
PAZHOOR KARA, PIRAVOM VILLAGE, PAZHOOR P.O,
ERNAKULAM-686 664
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
06.10.2020, ALONG WITH Crl.MC.3053/2020(B), Crl.MC.3082/2020(E),
Crl.MC.3085/2020(E), Crl.MC.3095/2020(F), Crl.MC.3224/2020(C), THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No.3080 OF 2020(D)and connected cases 2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 06TH DAY OF OCTOBER 2020 / 14TH ASWINA, 1942
Crl.MC.No.3082 OF 2020(E)
AGAINST THE ORDER/JUDGMENT IN CC 1196/2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS -III,NEYYATTINKARA
CRIME NO.287/2014 OF BALARAMAPURAM POLICE STATION,
THIRUVANANTHAPURAM
PETITIONER/2ND ACCUSED:
VINU KUMAR R.
AGED 42 YEARS
S/O.RAVEENDRAN NAIR, RUKMUNI VILASOM,
KUZHIMATTAMKARA P.O., CHANGANACHERRY, KOTTAYAM-686
533.
BY ADVS.
SRI.B.MOHANLAL
SRI.BIJITH S.KHAN
RESPONDENTS/COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM-682 031.
2 THE STATION HOUSE OFFICER,
BALARAMAPURAM POLICE STATION, THIRUVANANTHAPURAM-
695 501.
3 SMT.BEENA.J.G.,
W/O.PRASANTH KUMAR, NANDAVANAM, VARUVILAKATHU
VEEDU, BHAGAVATHINADA, BALARAMAPURAM P.O.,
THIRUVANANTHAPURAM-695 501.
PUBLIC PROSECUTOR SRI. RAMESH CHAND
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
06.10.2020, ALONG WITH Crl.MC.3053/2020(B), Crl.MC.3080/2020(D),
Crl.MC.3085/2020(E), Crl.MC.3095/2020(F), Crl.MC.3224/2020(C),
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No.3080 OF 2020(D)and connected cases 3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 06TH DAY OF OCTOBER 2020 / 14TH ASWINA, 1942
Crl.MC.No.3085 OF 2020(E)
AGAINST THE ORDER/JUDGMENT IN CC 1194/2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS -III,NEYYATTINKARA
CRIME NO.45/2014 OF BALARAMAPURAM POLICE STATION,
THIRUVANANTHAPURAM
PETITIONER/2ND ACCUSED:
VINU KUMAR R.,
AGED 42 YEARS
S/O RAVEENDRAN NAIR, RUKMUNI VILASOM,
KUZHIMATTAMKARA P.O.CHANGANACHERRY,
KOTTAYAM-686 533.
BY ADVS.
SRI.B.MOHANLAL
SRI.BIJITH S.KHAN
RESPONDENTS/COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM-682 031.
2 THE STATION HOUSE OFFICER,
BALARAMAPURAM POLICE STATION, BALARAMAPURAM
P.O.THIRUVANANTHAPURAM-695 501.
3 SRI. SHIBIN S.S,
S/O SOMADEVAN, AYYAPPA VILASOM, VADAKKEVLLA,
BALARAMAPURAM P.O.PALLICHAL VILLAGE,
THIRUVANANTHAPURAM-695 501.
PUBLIC PROSECUTOR SRI. E.C.BINEESH
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
06.10.2020, ALONG WITH Crl.MC.3053/2020(B), Crl.MC.3080/2020(D),
Crl.MC.3082/2020(E), Crl.MC.3095/2020(F), Crl.MC.3224/2020(C),
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No.3080 OF 2020(D)and connected cases 4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 06TH DAY OF OCTOBER 2020 / 14TH ASWINA, 1942
Crl.MC.No.3095 OF 2020(F)
AGAINST THE ORDER/JUDGMENT IN CC 1207/2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS -I,PATHANAMTHITTA
CRIME NO.977/2014 OF ARANMULA POLICE STATION, PATHANAMTHITTA
PETITIONER/2ND ACCUSED:
VINU KUMAR R.
AGED 42 YEARS
S/O. RAVEENDRAN NAIR, RUKMUNI VILASOM,
KUZHIMATTAMKARA P.O., CHANGANACHERRY, KOTTAYAM-686
533.
BY ADVS.
SRI.B.MOHANLAL
SRI.BIJITH S.KHAN
RESPONDENTS/COMPLAINANT:
1 STATE OF KERALA, REPRESENTED BY THE PUBLIC
PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM-682 031.
2 THE STATION HOUSE OFFICER
ARANMULA POLICE STATION, ARANMULA P.O.,
PATHANAMTHITTA-689 533.
3 VENU, S/O. JOY, AKKARAKUNNATH VEEDU, AYATHIL,
ELAVUMTHITTA MURI, MEZHUVELI VILLAGE, MEZHUVELI
P.O., PATHANAMTHITTA-689 507.
R3 BY ADV. SRI.MANU RAMACHANDRAN
R3 BY ADV. SRI.M.KIRANLAL
R3 BY ADV. SRI.T.S.SARATH
R3 BY ADV. SRI.R.RAJESH (VARKALA)
R3 BY ADV. SHRI.SAMEER M NAIR
PUBLIC PROSECUTOR SRI.E.C.BINEESH
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
06.10.2020, ALONG WITH Crl.MC.3053/2020(B), Crl.MC.3080/2020(D),
Crl.MC.3082/2020(E), Crl.MC.3085/2020(E), Crl.MC.3224/2020(C),
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No.3080 OF 2020(D)and connected cases 5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 06TH DAY OF OCTOBER 2020 / 14TH ASWINA, 1942
Crl.MC.No.3224 OF 2020(C)
AGAINST THE ORDER/JUDGMENT IN CC 15/2016 OF CHIEF JUDICIAL
MAGISTRATE ,KOTTAYAM
CRIME NO.900/2013 OF Kottayam East Police Station , Kottayam
PETITIONER/2ND ACCUSED:
VINU KUMAR R.
AGED 42 YEARS
S/O. RAVEENDRAN NAIR, RUKMUNI VILASOM,
KUZHIMATTAMKARA P.O., CHANGANCHERRY,
KOTTAYAM-686 533
BY ADVS.
SRI.B.MOHANLAL
SRI.BIJITH S.KHAN
RESPONDENTS/STATE & COMPLAINANTS 1 TO 4:
1 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM-682 031
2 THE STATION HOUSE OFFICER,
KOTTAYAM EAST POLICE STATION, KOTTAYAM-686 001
3 SRI.JOSE.T.T., AGED 52 YEARS
S/O. THOMAS, THADATHIL VEEDU, PRAYAR KARA,
KIDANGOOR P.O., AYARKUNNAM VILLAGE,
KOTTAYAM-683 572
4 SRI.SHYJU THOMAS, AGED 41 YEARS
S/O. THOMAS, KOIKKAL VEEDU, KIZHAVANKULAM BHAGOM,
MATTAKKARA KARA, AYARKUNNAM VILLAGE,
KOTTAYAM-686 564
5 SRI.AJI.K.,
S/O. GOPALAN, PEZHUMPARAMBIL VEEDU,
NEAR AYARKUNNAM L.P.SCHOOL, AYARKUNNAM VILLAGE,
AYARKUNNAM, KOTTAYAM-6986 564
Crl.MC.No.3080 OF 2020(D)and connected cases 6
6 SRI.TIBIN K.JOSEPH
AGED 29 YEARS
KAROTTUPULIKUNNEL VEEDU, THAIKOODAM BHAGOM,
AMAYANOOR KARA, AYARKUNNAM VILLAGE, KOTTAYAM-686
025
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
06.10.2020, ALONG WITH Crl.MC.3053/2020(B), Crl.MC.3080/2020(D),
Crl.MC.3082/2020(E), Crl.MC.3085/2020(E), Crl.MC.3095/2020(F),
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No.3080 OF 2020(D)and connected cases 7
ORDER
The accused No.1 in Crime No.727/2014, who is the accused No.2 in Crime Nos.287/2014, 45/2014, 977/2014, and 900/2013, came up to quash the Final Report submitted on the allegation of offences punishable under Sections 403,409,420 r/w Section 34 IPC and Section 3 and 4 of Central Chitty Act 2012 in Crime No.727/2014 in Crl.M.C.3080/2020, Section 420 r/w Section 34 IPC and Section 11 r/w Section 63 of Chit Funds Act, 1982 in Crime. No.287/2014 in Crl.M.C.3082/2020, and Crime No.45/2014 in Crl.M.C.3085/2020, Section 420 r/w Section 34 IPC and Section 4 r/w Section 76 of Chit Funds Act,1982 in Crime No.977/2014 in Crl.M.C.3095/2020 and Sections 120B,406,420 r/w Section 34 IPC and Section 3 and 4 of Chits Act in Crime No.900/2013 in Crl.MC.No.3080 OF 2020(D)and connected cases 8 Crl.M.C.3224/2020. Admittedly he was one of the Director of the company. It is a limited Company registered under the provisions of the Companies Act. Initially license was obtained for conducting a chitty. Under that guise subsequently 8 other chitties were conducted without the statutory license or permission, under the guise of the abovesaid limited company. It was submitted by the learned Public Prosecutor that the limited company itself was registered with the view to wriggle out of the personal liability and under that guise several chitties were conducted. It appear that the various chitties conducted under the guise of a limited company would stand vitiated and would attract the offence alleged. It is a matter to be adjudicated as it is a mixed question of fact and law. Hence it is not proper to exercise the jurisdiction under Section 482 Cr.P.C. It is submitted that a liberty to settle the matter between the Crl.MC.No.3080 OF 2020(D)and connected cases 9 parties be reserved as they are intending to settle it out of court. Without prejudice to the said right, all the Crl.MC's will stand dismissed.
Sd/-
P.SOMARAJAN JUDGE msp Crl.MC.No.3080 OF 2020(D)and connected cases 10 APPENDIX OF Crl.MC 3080/2020 PETITIONER'S/S EXHIBITS:
ANNEXURE A1- THE TRUE CERTIFIED COPY OF THE FIR AND FIS IN CRIME NO.727/2014 OF PIRAVOM POLICE STATION IN ERNAKULAM DISTRICT, DT.16.07.2014.
ANNEXURE A2 THE TRUE CERTIFIED COPY OF THE FINAL REPORT IN CRIME NO.727/14 OF PIRAVOM POLICE STATION IN ERNAKULAM DISTRICT PENDING AS CC.NO.353/15 ON THE FILE OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT, PIRAVOM, ERNAKULAM.
ANNEXURE A3 THE TRUE COPY OF THE MEMORANDUM OF ASSOCIATION OF APPLE TREE CHITS INDIA PVT. LTD.
ANNEXURE A4 TRUE COPY OF THE CERTIFICATE OF INCORPORATION FROM THE REGISTRAR OF COMPANIES DATED 26/5/08.
ANNEXURE A5 TRUE COPY OF THE REPORT NO.1 DATED 4/2/15 FILED BY THE PROVISIONAL ADMINISTRATOR BEFORE THIS HON'BLE COURT IN CP.NO.2/2014.
ANNEXURE A6 TRUE COPY OF THE ORDER DATED 11/12/14 IN CP NO.2/2014 OF THIS HON'BLE COURT.
ANNEXURE A7 TRUE COPY OF THE ORDER DATED 31/3/15 IN CP.NO.2/2014 OF THIS HON'BLE COURT IN REPORT NO.1.
ANNEXURE A8 TRUE COPY OF THE ORDER DATED 8/11/19 OF M/S. APPLE TREE CHITS INDIA PRIVATE LTD IN CP.NO.2/2014 OF THIS HON'BLE COURT.
ANNEXURE P9 TRUE COPY OF THE ORDER DATED 8/11/19 WINDING UP OF M/S.APPLE TREE CHITS INDIA PRIVATE LTD IN CP.NO.2/2014 OF THIS HON'BLE COURT.
ANNEXURE A10 TRUE COPY OF THE ORDER DATED 26/6/20 IN CRL.MC.2968/20 OF THIS HON'BLE COURT Crl.MC.No.3080 OF 2020(D)and connected cases 11 APPENDIX OF Crl.MC 3082/2020 PETITIONER'S/S EXHIBITS:
ANNEXURE A1 THE TRUE COPY OF THE COMPLAINT AND FIR IN CRIME NO.287/2014 OF BALARAMAPURAM POLICE STATION IN THIRUVANANTHAPURAM DISTRICT.
ANNEXURE A2 THE TRUE CERTIFIED COPY OF THE FINAL REPORT IN CRIME NO.287/2014 OF BALARAMAPURAM POLICE STATION IN THIRUVANANTHAPURAM DISTRICT PENDING IN CC NO.1196/2015 ON THE FILE OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT III, NEYYATTINKARA.
ANNEXURE A3 THE TRUE COPY OF THE MEMORANDUM OF ASSOCIATION OF APPLE TREE CHIT INDIA PVT.LTD.
ANNEXURE A4 THE TRUE COPY OF THE CERTIFICATE OF INCORPORATION FROM THE REGISTRAR OF COMPANIES DATED 26.05.2008.
ANNEXURE A5 THE TRUE COPY OF THE REPORT NO.1 DATED 04.02.2015 FILED BY THE PROVISIONAL ADMINISTRATOR BEFORE THIS HON'BLE COURT IN CP NO.2/2014.
ANNEXURE A6 THE TRUE COPY OF THE ORDER DATED 11.12.2014 IN CP NO.2/2014 OF THIS HON'BLE COURT. ANNEXURE A7 THE TRUE COPY OF THE ORDER DATED 31.03.2015 IN CP NO.2/2014 OF THIS HON'BLE COURT IN REPORT NO.1.
ANNEXURE A8 THE TRUE COPY OF THE ORDER DATED 08.11.2019 OF M/S. APPLE TREE CHITS PRIVATE LIMITED IN CP NO.2/2014 OF THIS HON'BLE COURT. ANNEXURE A9 THE TRUE COPY OF THE ORDER DATED 08.11.2019 WINDING UP OF M/S. APPLE TREE CHITS INDIA PRIVATE LIMITED IN CP NO.2/2014 OF THIS HON'BLE COURT.
ANNEXURE A10 THE TRUE COPY OF THE ORDER DATED 26.06.2020 IN CRL.MC NO.2968/2020 OF THIS HON'BLE COURT.
Crl.MC.No.3080 OF 2020(D)and connected cases 12 APPENDIX OF Crl.MC 3085/2020 PETITIONER'S/S EXHIBITS:
ANNEXURE A1 THE TRUE CERTIFIED COPY OF THE COMPLAINT AND FIR IN CRIME NO 45/2014 OF BALARAAMAPURAM POLICE STATION IN THIRUVANANTHAPURAM DISTRICT ANNEXURE A2 THE TRUE CERTIFIED COPY OF THE FINAL REPORT IN CRIME NO 45/2014 OF BALARAMAPURAM POLICE STATION IN THIRUVANANTHAPURAM DISTRICT PENDING IN CC.NO 1194/2015 ON THE FILE OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT- 111, NEYYATTINKARA ANNEXURE A3 THE TRUE COPY OF THE MEMORANDUM OF ASSOCIATION OF APPLE TREE CHITS INDIA PVT LTD ANNEXURE A4 THE TRUE COPY OF THE CERTIFICATE OF INCORPORATION FROM THE REGISTRAR OF COMPANIES DATED 26.5.2008 ANNEXURE A5 THE TRUE COPY OF THE REPORT NO 1 DATED 4.2.2015 FILED BY THE PROVISIONAL ADMINISTRATOR BEFORE THIS HON'BLE COURT IN CP NO 2/2014 ANNEXURE A6 THE TRUE COPY OF THE ORDER DATED 11.12.2014 IN CP NO 2/2014 OF THIS HON'BLE COURT ANNEXURE A7 THE TRUE COPY OF THE ORDER DATED 31.3.2015 IN CP NO 2/2014 OF THIS HON'BLE COURT IN REPORT NO 1 ANNEXURE A8 THE TRUE COPY OF THE ORDER DATED 8.11.2019 OF M/S APPLE TREE CHITS INDIA PRIVATE LIMITED IN CP NO 2/2014 OF THIS HON'BLE COURT ANNEXURE A9 THE TRUE COPY OF THE ORDER DATED 8.11.2019 WINDING UP OF M/S APPLE TREE CHITS INDIA PRIVATE LIMITED IN CP NO 2/2014 OF THIS HON'BLE COURT ANNEXURE A10 THE TRUE COPY OF THE ORDER DATED 26.6.2020 IN CRL MC NO 2968/2020 OF THIS HON'BLE COURT Crl.MC.No.3080 OF 2020(D)and connected cases 13 APPENDIX OF Crl.MC 3095/2020 PETITIONER'S/S EXHIBITS:
ANNEXURE A1 THE TRUE CERTIFIED COPY OF THE FIR AND FIS IN CRIME NO:977/2014 OF ARANMULA POLICE STATION IN PATHANAMTHITTA DISTRICT.
ANNEXURE A2 THE TRUE CERTIFIED COPY OF THE FINAL REPORT IN CRIME NO.977/2014 OF ARANMULA POLICE STATION IN PATHANAMTHITTA DISTRICT PENDING IN C.C.NO.1207/2015 ON THE FILE OF JUDICIAL FIRST CLASS MAGISTRATE COURT-I, PATHANAMTHITTA.
ANNEXURE A3 THE TRUE COPY OF THE MEMORANDUM OF ASSOCIATION OF APPLE TREE CHITS AND INDIA PVT. LTD.
ANNEXURE A4 THE TRUE COPY OF THE CERTIFICATE OF INCORPORATION FROM THE REGISTRAR OF COMPANIES DATED 26.5.2008.
ANNEXURE A5 THE TRUE COPY OF THE REPORT NO.1 DATED 4.2.2015 FILED BY THE PROVISIONAL ADMINISTRATOR BEFORE THIS HON'BLE COURT IN C.P.NO.2/2014.
ANNEXURE A6 THE TRUE COPY OF THE ORDER DATED 11.12.2014 IN C.P. NO.2/2014 OF THIS HON'BLE COURT. ANNEXURE A7 THE TRUE COPY OF THE ORDER DATED 31.3.2015 IN C.P.NO.2/2014 OF THIS HON'BLE COURT IN REPORT NO.1.
ANNEXURE A8 THE TRUE COPY OF THE ORDER DATED 8.11.2019 OF M/S. APPLE TREE CHITS INDIA PRIVATE LIMITED IN C.P.NO.2/2014 OF THIS HON'BLE COURT.
ANNEXURE A9 THE TRUE COPY OF THE ORDER DATED 8.11.2019 WINGING UP OF M/S. APPLE TREE CHITS INDIA PRIVATE LIMITED IN C.P.NO.2/2014 OF THIS HON'BLE COURT.
ANNEXURE A10 THE TRUE COPY OF THE ORDER DATED 26.6.2020 IN CRL.M.C.NO.2968/2020 OF THIS HON'BLE COURT.
Crl.MC.No.3080 OF 2020(D)and connected cases 14 APPENDIX OF Crl.MC 3224/2020 PETITIONER'S/S EXHIBITS:
ANNEXURE P1 THE TRUE CERTIFIED COPY OF THE FIR IN CRIME NO.900/2013 OF KOTTAYAM EAST POLICE STATION IN KOTTAYAM DISTRICT ANNEXURE-A2 THE TRUE CERTITFIED COPY OF THE FINAL REPORT IN CRIME NO.900/2013 OF KOTTAYAM EAST POLICE STATION IN KOTTAYAM DISTRICT PENDING IN C.C.C.NO.15/2016 ON THE FILE OF THE CHIEF JUDICIAL MAGISTRATE COURT, KOTTAYAM ANNEXURE-A3 THE TRUE COPY OF THE MEMORANDUM OF ASSOCIATION OF APPLE TREE CHITS INDIA PVT.LTD ANNEXURE-A4 THE TRUE COPY OF THE CERTIFICATE OF INCORPORATION FROM THE REGISTRAR OF COMPANIES DATED 26.05.2008 ANNEXURE-A5 THE TRUE COPY OF THE REPORT NO.1 DATED 04.02.2015 FILED BY THE PROVISIONAL ADMINISTRATOR BEFORE THIS HON'BLE COURT IN C.P.NO.2/2014 ANNEXURE-A6 THE TRUE COPY OF THE ORDER DATED 11.12.2014 IN C.P.NO.2/2014 OF THIS HON'BLE COURT ANNEXURE-A7 THE TRUE COPY OF THE ORDER DATED 31.03.2015 IN C.P.NO.2/2014 OF THIS HON'BLE COURT IN REPORT NO.1 ANNEXURE-A8 THE TRUE COPY OF THE ORDER DATED 08.11.2019 OF M/S.APPLE TREE CHITS INDIA PRIVATE LIMITED IN C.P.NO.2/2014 OF THIS HON'BLE CURT ANNEXURE-A9 THE TRUE COPY OF THE ORDER DATED 08.11.2019 WINDING UP OF M/S. APPLE TREE CHITS INDIA PRIVATE LIMITED IN C.P.NO.2/2014 OF THIS HON'BLE COURT ANNEXURE-A10 THE TRUE COPY OF THE ORDER DATED 10.07.2020 IN CRL.M.C NO.3095/2020 OF THIS HON'BLE COURT //TRUE COPY// P.A. TO JUDGE