Kerala High Court
(Rev. Petitioner/1St Accused In The ... vs (Respondents/Complainant & 2Nd ... on 18 August, 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
TUESDAY,THE 6TH DAY OF OCTOBER 2015/14TH ASWINA, 1937
Crl.MC.No. 6512 of 2015 ()
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CRL.R.P. NO. 15/2015 OF SESSIONS COURT - V, KOTTAYAM DATED 18-08-2015
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PETITIONER :
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(REV. PETITIONER/1ST ACCUSED IN THE COURT BELOW)
T.A.GOVIND
S/O. AMRUTHANATH, AGED 22,
THAYETH HOUSE, T.V. PURAM P.O.,
VAIKOM, KOTTAYAM DISTRICT.
BY ADVS.DR.V.N.SANKARJEE
SRI.V.N.MADHUSUDANAN
SMT.M.SUSEELA
RESPONDENT(S) :
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(RESPONDENTS/COMPLAINANT & 2ND ACCUSED)
1. THE STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR
HIGH COURT OF KERALA, ERNAKULAM - 682 031.
2. SREEKUMAR
S/O. SUDHAKARAN, ANDIKOVIL HOUSE,
MUTHEDATHUKAVU KARA
VAIKOM, KOTTAYAM - 686 141.
R1 BY PUBLIC PROSECUTOR SMT. SAREENA GEORGE
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 06-10-2015, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Mn
...2/-
Crl.MC.No. 6512 of 2015 ()
APPENDIX
PETITIONERS' ANNEXURES :
ANNEXURE I : COPY OF THE PROCEEDINGS OF THE JUDICIAL FIRST CLASS
MAGISTRATE -I, VAIKOM IN CC NO. 125/13 FROM 4.7.2013 TO
9.6.2015.
ANNEXURE II COPY OF THE CRL.R.P.NO. 15/2015 DATED 1.7.2015 ON THE
FILE OF THE SESSIONS COURT, KOTTAYAM.
ANNEXURE III COPY OF THE STAY PETITION, CRL.M.P. NO. 1209/15 DATED
1.7.2015 ON THE FILE OF THE SESSIONS COURT, KOTTAYAM.
ANNEXURE IV COPY OF THE ORDER DATED 18.8.2015 OF THE ADDITIONAL
SESSIONS COURT-V, KOTTAYAM IN CRL.R.P.NO. 15/2015.
ANNEXURE V COPY OF THE ORDER SHEET OF THE ADDITIONAL SESSIONS
COURT-V, KOTTAYAM IN CRL.R.P. NO.15/2015.
RESPONDENT'S ANNEXURES : NIL
//TRUE COPY//
P.A. TO JUDGE
Mn
B.KEMAL PASHA, J.
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CRL.M.C. No.6512 of 2015
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Dated this the 6th day of October, 2015
O R D E R
On the day on which CWs 1 to 4 were present before the court below for examination, the accused were present. The learned counsel for the accused was not present for conducting the cross-examination of the witnesses. Both the accused prayed for time for making available the presence of their Lawyer. The court below has bound over the witnesses to another date by ordering a cost at the rate of 150/-. That is being challenged.
2. On going through the order, it seems that the order is self speaking. There is absolutely nothing to interfere with the CRL.M.C. No.6512 of 2015 2 order passed by the learned Magistrate. Matters being so, this Crl.M.C. is devoid of merits and is only to be dismissed and I do so.
In the result, this Crl.M.C. is dismissed.
Sd/-
B. KEMAL PASHA JUDGE DSV/7/10/15 // True Copy // P.A. To Judge