Kerala High Court
T.N. Suraj vs State Of Kerala on 22 December, 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.
Thursday, the 22nd day of December 2022 / 1st Pousha, 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
P.T.O.
WP(Crl.) No.346/2022 2/2
(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.
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 23/08/2022 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
Interim order extended by three months.
Sd/- ZIYAD RAHMAN A.A. JUDGE 22-12-2022 /True Copy/ Assistant Registrar