Kerala High Court
Sejoy vs State Of Kerala on 11 December, 2015
Author: B. Kemal Pasha
Bench: B.Kemal Pasha
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE B.KEMAL PASHA
FRIDAY,THE 11TH DAY OF DECEMBER 2015/20TH AGRAHAYANA, 1937
Crl.MC.No. 7464 of 2015
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CP 50/2015 OF JUDICIAL FIRST CLASS MAGISTRATE COURT - I, NORTH PARAVUR
CRIME NO. 19/2006 OF VADAKKEKARA POLICE STATION, ERNAKULAM
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PETITIONER(S)/ACCUSED NO.8:
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SEJOY, AGED 40 YEARS,
S/O. K.R.ASOKAN, KURUPPASSERIL, PATTANAM P.O.,
VADAKKEKARA, ERNAKULAM DISTRICT.
BY ADVS.SRI.S.RAJEEV
SRI.K.K.DHEERENDRAKRISHNAN
SRI.V.VINAY
RESPONDENT(S)/STATE/INFORMANT/INJURED :
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1. STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM-682 031.
(CRIME NO.19/2006 OF VADAKKEKARA POLICE STATION,
ERNAKULAM DISTRICT).
2. M.C.SANAL KUMAR, AGED 56 YEARS,
S/O. CHELLAPPA KURUP, SIVASRINGAM HOUSE, KAITHANAM,
KOTTUVALLY, ERNAKULAM.
3. P.P.VENUGOPAL, AGED 49 YEARS,
S/O. RAMAN MENON, PATTANATHUKATTIL VEEDU, PATTANAM,
VADAKKEKARA, ERNAKULAM.
4. P.KANTHIMATHI @ MADHU , AGED 43 YEARS,
S/O. POOLAN PILLA, KUNNATHU VEEDU, KACHERIPPADY,
N. PARUR, ERNAKULAM.
R1 BY PUBLIC PROSECUTOR SMT.SAREENA GEORGE
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
11-12-2015, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
msv/
Crl.MC.No. 7464 of 2015
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APPENDIX
PETITIONER(S)' EXHIBITS
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ANNEXURE I : COPY OF THE ORDER DTD.4.11.2015 IN CRL.MC NO.6962/2015 PASSED
BY THIS HON'BLE COURT.
ANNEXURE II: CERTIFIED COPY OF THE FINAL REPORT IN CRIME NO.19/2006 OF
VADAKKEKARA POLICE STATION.
ANNEXURE III: NOTARISED AFFIDAVIT DTD.27.10.2015 SWORN BY RESPONDENT
NO.2.
ANANEXURE IV: NOTARISED AFFIDAVIT DTD.27.10.2015 SWORN BY RESPONDENT
NO.3.
ANNEXURE V: NOTARISED AFFIDAVIT DTD.27.10.2015 SWORN BY RESPONDENT
NO.4.
ANNEXURE VI: TRUE COPY OF THE TATKAL PASSPORT BEARING NO.N 0378456.
ANNEXURE VII: TRUE COPY OF THE SURRENDER CERTIFICATE ISSUED FROM GOVT.
OF INDIA, MINISTRY OF EXTERNAL AFFAIRS, REGIONAL PASSPORT
OFFICE, KOCHI.
ANNEXURE VIII: TRUE COPY OF THE ORIGINAL PASSPORT BEARING NO.F8551565
WHICH WAS CANCELED ON 2ND JUNE, 2015.
ANNEXURE IX: TRUE COPY OF THE VISA STAMPED IN THE NEW PASSPORT BEARING
NO.N0378456.
RESPONDENT(S)' ANNEXURES:
NIL
//TRUE COPY//
P.S.TO JUDGE
Msv/
B. KEMAL PASHA, J.
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Crl.M.C. No.7464 of 2015 E
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Dated this the 11th day of December, 2015
O R D E R
~ ~ ~ ~ ~ ~ Heard learned counsel for the petitioner and learned Public Prosecutor.
2. On hearing either side, this Court is of the view that presently there is absolutely nothing to interfere with the final report already filed in the matter. The present request of the petitioner is that his passport may be returned to him. Presently, the proceedings are pending as C.P. No.50/2015 before the Judicial First Class Magistrate's Court-I, North Paravur. The court below shall expedite the committal proceedings and commit the case to the Court of Sessions, expeditiously.
Crl.M.C.7464/2015 : 2 :
3. On getting the case committed, the petitioner shall approach the concerned Sessions Court with the said request and in such case, such petition shall be disposed of expeditiously, in accordance with law.
With the above direction, this Crl.M.C. is disposed of.
Sd/-
(B.KEMAL PASHA, JUDGE) aks/11/12 // True Copy // PA to Judge