Kerala High Court
M K Jayakrishnan vs Rajeevan P V on 10 April, 2025
Author: V.G.Arun
Bench: V.G.Arun
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
Thursday, the 10th day of April 2025 / 20th Chaithra, 1947
CRL.MC NO. 3425 OF 2025
CMP 7306/2024 OF JUDICIAL MAGISTRATE OF FIRST CLASS - IX, ERNAKULAM
PETITIONER/ACCUSED:
M K JAYAKRISHNAN, AGED 61 YEARS, S/O.LATE VASUDEVAN NAIR, RESIDING
AT 11/775, 50B SECTOR, CHANDRANAGAR, SHYRADRI COLONY, CHANDRANAGAR
P.O, PALAKKAD, PIN - 678007
RESPONDENT(S)/ACCUSED 1 TO 6 AND STATE:
1. RAJEEVAN P V, AGED 51 YEARS, S/O. KRISHNAN NAIR, RESIDING AT 10 D1,
MANJOORAN MOONSTONE APARTMENT, THAMMANAM ROAD,PALARIVATTOM,
ERNAKULAM, KOCHI, PIN - 682025
2. VARGHESE, FORMER C.P.O. OF PALARIVATTOM POLICE STATION, ERNAKULAM,
KOCHI, PIN - 682025
3. KALESAN, FORMER S.I. OF PALARIVATTOM POLICE STATION,
ERNAKULAM,KOCHI, PIN - 682025
4. MANAF, FORMER C.P.O. OF PALARIVATTOM POLICE STATION, ERNAKULAM,
KOCHI, PIN - 682025
5. PAREED KUNJU K M, FORMER SUB INSPECTOR (GRADE), PEN -190020,
PALARIVATTOM POLICE STATION, ERNAKULAM, KOCHI, PIN - 682025
6. PRINSUN PHILIP, ADVOCATE, KUMARAN ARCADE, POWER HOUSE ROAD,
ERNAKULAM, KOCHI, PIN - 682018
7. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031
This Criminal Misc. case coming on for orders, upon persuing the
petition and upon hearing the arguments of M/S. MATHEW KURIAKOSE,
J.KRISHNAKUMAR (ADOOR), C.N.PRAKASH, T.G.SUNIL (PERUMBAVOOR), MONI GEORGE,
SHAJI P.K & ARUN KRISHNAN P.V., Advocates for the petitioner and of PUBLIC
PROSECUTOR for R7, the court passed the following:
V.G.ARUN., J.
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Crl.M.C No.3425 of 2025
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Dated this the 10th day of April, 2025
O R D E R
Admit. Issue notice to respondents 1 to 6 through speed post. Learned Public Prosecutor takes notice for the 7th respondent.
2. There is prima facie substance in the contention of the learned counsel for the petitioner that no reason is stated for opting to go under Section 223 instead of 175(3) of BNSS. The only reason stated is delay in lodging the complaint, the explanation for which, though stated in paragraph 31 of the complaint, is also not adverted to.
Hence, there shall be an interim stay of further proceedings based on Annexure A33 order in CMP No.7306 of 2024 on the files of the Judicial First Class Magistrate Crl. M.C Nos.3425 of 2025 2 Court-IX, Ernakulam till the next posting date.
Post on 23.5.2025.
Sd/-
V.G.ARUN JUDGE Sru