Kerala High Court
Jithesh.E vs The State Of Kerala on 14 November, 2023
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 14TH DAY OF NOVEMBER 2023 / 23RD KARTHIKA, 1945
CRL.MC NO. 675 OF 2017
CRIME NO.399/2015 OF ALAKODE POLICE STATION, KANNUR
AGAINST THE ORDER/JUDGMENT CC 1260/2016 OF JUDICIAL
MAGISTRATE OF FIRST CLASS ,TALIPARAMBA
PETITIONER/2ND AND 3RD ACCUSED:
1 GOVINDAN NAMBIAR
AGED 72 YEARS, S/O. KUNJHIRAMAN NAMBIAR,
CHANGADATH HOUSE, THARUVANA POST, VELLAMUNDA,
MANATHAVADI, WAYAND
2 JITHESH.E
AGED 35 YEARS, S/O. GOVINDAN NAMBIAR, CHANGADATH
HOUSE, THARUVANA POST, VELLAMUNDA,
MANATHAVADI, WAYANAD
BY ADV SRI.A.V.JAMES
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE
ALAKKODE, IN CRIME NO.399/2015, REPRESENTED BY
THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA.
2 RAJESH CHITTIYIL
S/O RAGHAVAN, AGED 38 YEARS, MANATTI HOUSE,
THADIKKADAVU POST, THIMIRI THALIPARAMBA,
KANNOOR DT. PIN-670 706
BY ADVS.
SRI.T.V.JAYAKUMAR NAMBOODIRI
SRI. HRITHWICK C.S. PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 14.11.2023, ALONG WITH Crl.MC.482/2017, 676/2017 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
CRL. M.C. NOS.675,676,677,678,679,680 AND 482 OF 2017
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 14TH DAY OF NOVEMBER 2023 / 23RD KARTHIKA, 1945
CRL.MC NO. 482 OF 2017
CRIME NO.234/2015 OF ALAKODE POLICE STATION, KANNUR
AGAINST THE ORDER/JUDGMENT CC 1001/2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS ,TALIPARAMBA
PETITIONER/2ND AND 3RD ACCUSED:
1 GOVINDAN NAMBIAR
AGED 72 YEARS, S/O.KUNHIRAMAN NAMBIAR,
CHANGADATH HOUSE, THARUVANA POST, VELLAMUNDA,
MANATHAVADI, WAYANAD DISTRICT
2 JTHESH .E
AGED 35 YEARS, S/O. GOVINDAN NAMBIAR,
CHANGADATH HOUSE, THARUVANA POST, VELLAMUNDA,
MANANTHAVADI, WAYANAD DISTRICT
BY ADV SRI.A.V.JAMES
RESPONDENT/COMPLAINANT:
1 THE STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE
ALAKKODE IN CRIMENO.234/2015, REPRESENTED BY
THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA
2 M.T.THOMAS
S/O. MATHEW AGED 73 YEARS, CHOORAKKUNNEL HOUSE,
NEDUVODE, KUTTAPARAMBU POST, ALAKKODE,
THALIPARAMBA KANNUR DUSTRICT
CRL. M.C. NOS.675,676,677,678,679,680 AND 482 OF 2017
3
BY ADV. SRI RENJITH T.R., PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR
ADMISSION ON 14.11.2023, ALONG WITH Crl.MC.675/2017 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
CRL. M.C. NOS.675,676,677,678,679,680 AND 482 OF 2017
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 14TH DAY OF NOVEMBER 2023 / 23RD KARTHIKA, 1945
CRL.MC NO. 676 OF 2017
CRIME NO.894/2015 OF ALAKODE POLICE STATION, KANNUR
AGAINST THE ORDER/JUDGMENT CC 1005/2016 OF JUDICIAL
MAGISTRATE OF FIRST CLASS ,TALIPARAMBA
PETITIONER/2ND AND 3RD ACCUSED:
1 JITHESH.E
AGED 35 YEARS, S/O.GOVINDAN NAMBIAR, CHANGADATH
HOUSE, THARUVANA POST, VELLAMUNDA, MANATHAVADI,
WAYANAD DT.
2 GOVINDAN NAMBIAR
AGED 72 YEARS, S/O.KUNJHIRAMAN NAMBIAR,
CHANGADATH HOUSE, THARUVANA POST, VELLAMUNDA,
MANATHAVADI, WAYANAD DT.
BY ADV SRI.A.V.JAMES
RESPONDENTS/COMPLAINANTS:
1 THE STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE
ALAKKODE, IN CRIME NO.894/2015, REPRESENTED BY
THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA
2 REKHA MOHANAN
AGED 32 YEARS, W/O.MOHANAN, CHALAYIL
HOUSE,CHARAPPARAMBU POST, ODUVALLY,
CRL. M.C. NOS.675,676,677,678,679,680 AND 482 OF 2017
5
KANNOOR DISTRICT, PIN-670706
BY ADV. SRI. RENJITH T.R., PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR
ADMISSION ON 14.11.2023, ALONG WITH Crl.MC.675/2017 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
CRL. M.C. NOS.675,676,677,678,679,680 AND 482 OF 2017
6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 14TH DAY OF NOVEMBER 2023 / 23RD KARTHIKA, 1945
CRL.MC NO. 677 OF 2017
CRIME NO.235/2015 OF ALAKODE POLICE STATION, KANNUR
AGAINST THE ORDER/JUDGMENT CC 1000/2016 OF JUDICIAL
MAGISTRATE OF FIRST CLASS ,TALIPARAMBA
PETITIONER/2ND AND 3RD ACCUSED:
1 GOVINDAN NAMBIYAR
AGED 72 YEARS, S/O. KUNJHIRAMAN NAMBIAR,
CHANGADATH HOUSE, THARUVANA POST, VELLAMUNDA,
MANATHAVADI, WAYAND DT.,
2 JITHESH.E
AGED 35 YEARS, S/O. GOVINDAN NAMBIAR,
CHANGADATH HOUSE, THARUVANA POST, VELLAMUNDA,
MANATHAVADI, WAYANAD DT.
BY ADV SRI.A.V.JAMES
RESPONDENT/COMPLAINANT:
1 THE STATE OF KERALA
REP. BY THE SUB INSPECTOR OF POLICE ALAKKODE,
IN CRIME NO.235/2015, REP. BY THE PUBLIC
PROSECUTOR, HIGH COURT OF KERALA.
2 ABOOBACKER
S/O. ABDULLAH, AGED 46 YEARS, ARATHILEVALAPPIL
HOUSE, NEDUVODU, KUTTAPARAMBU POST, ALAKKODE,
THALIPARAMBA, KANNOOR DT. PIN-670 706.
CRL. M.C. NOS.675,676,677,678,679,680 AND 482 OF 2017
7
BY ADV. SRI. HRITHWICK C.S., PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR
ADMISSION ON 14.11.2023, ALONG WITH Crl.MC.675/2017 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
CRL. M.C. NOS.675,676,677,678,679,680 AND 482 OF 2017
8
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 14TH DAY OF NOVEMBER 2023 / 23RD KARTHIKA, 1945
CRL.MC NO. 678 OF 2017
CRIME NO.217/2015 OF ALAKODE POLICE STATION, KANNUR
AGAINST THE ORDER/JUDGMENT CC 895/2017 OF JUDICIAL
MAGISTRATE OF FIRST CLASS,TALIPARAMBA
PETITIONER/2ND AND 3RD ACCUSED:
1 GOVINDAN NAMBIYAR
AGED 72 YEARS, S/O. KUNJHIRAMAN
NAMBIAR,CHANGADATH HOUSE, THARUVANA
POST,VELLAMUNDA, MANATHAQVADI,WAYANAD DT.
2 JITHESH.E
AGED 35 YEARS, S/O. GOVINDAN NAMBIAR,
CHANGADATH HOUSE, THARUVANA POST,
VELLAMUNDA, MANATHAVADI,WAYANAD DT.
BY ADV SRI.A.V.JAMES
RESPONDENT/COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE
ALAKKODE, IN CRIME NO.217/2015,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH CHOURT OF KERALA.
2 C.M.RASHEED
S/O. MUSTHAFA, AGED 30 YEARS, CHOKKRANTTAKATHU
HOUSE, NEDUVODE, KUTTAPARAMBU POST. ALAKKODE,
CRL. M.C. NOS.675,676,677,678,679,680 AND 482 OF 2017
9
THALIPARAMBA, KANNOOR DT.
BY ADV. SRI. RENJITH T.R., PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR
ADMISSION ON 14.11.2023, ALONG WITH Crl.MC.675/2017 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
CRL. M.C. NOS.675,676,677,678,679,680 AND 482 OF 2017
10
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 14TH DAY OF NOVEMBER 2023 / 23RD KARTHIKA, 1945
CRL.MC NO. 679 OF 2017
CRIME NO.218/2015 OF ALAKODE POLICE STATION, KANNUR
AGAINST THE ORDER/JUDGMENT CC 1003/2016 OF JUDICIAL
MAGISTRATE OF FIRST CLASS,TALIPARAMBA
PETITIONER/2ND AND 3RD ACCUSED:
1 GOVINDAN NAMBIAR
AGED 72 YEARS, S/O. KUNJHIRAMAN ANMBIAR,
CHANGADATH HOUSE, THARUVANA POST, VELLAMUNDA,
MANATHAVADI,WAYANAD DT.
2 JITHESH.E
AGED 35 YEARS, S/O. GOVINDAN ANMBIAR,
CHANGADATH HOUSE, THARUVANA POST,
VELLAMUNDA, MANATHAVADI, WAYANAND DT.
BY ADV SRI.A.V.JAMES
RESPONDENT/COMPLAINANT:
1 THE STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE
ALAKKODE,IN CRIME NO.218/2015,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA.
2 REJI JOSEPH
S/O JOSEPH, AGED 37 YEARS, EZHUPLAKKAL
HOUSE,NEDUVODU, KUTTAPARAMBU POST,ALAKKODE,
CRL. M.C. NOS.675,676,677,678,679,680 AND 482 OF 2017
11
THALIPARAMBA, KANNOOR DT.
BY ADV. SRI. HRITHWICK C.S., PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR
ADMISSION ON 14.11.2023, ALONG WITH Crl.MC.675/2017 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
CRL. M.C. NOS.675,676,677,678,679,680 AND 482 OF 2017
12
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 14TH DAY OF NOVEMBER 2023 / 23RD KARTHIKA, 1945
CRL.MC NO. 680 OF 2017
CRIME NO.331/2015 OF ALAKODE POLICE STATION, KANNUR
AGAINST THE ORDER/JUDGMENT CC 1004/2016 OF JUDICIAL
MAGISTRATE OF FIRST CLASS,TALIPARAMBA
PETITIONER/2ND AND 3RD ACCUSED:
1 GOVINDAN NAMBIAR
AGED 72 YEARS, S/O. KUNHIRAMAN NAMBIAR,
CHANGADATH HOUSE, THARUVANA POST,VELLAMUNDA,
MANANTHAWADI, WAYANAD DISTRICT.
2 JITHESH E.
AGED 35 YEARS, S/O. GOVINDAN NAMBIAR,
CHANGADATH HOUSE, THARUVANA POST, VELLAMUNDA,
MANANTHAWADI, WAYANAD DISTRICT.
BY ADV SRI.A.V.JAMES
RESPONDENT/COMPLAINANT:
1 THE STATE OF KERALA
REPRESENTED BY THE SUB INPSECTOR OFPOLICE,
ALAKKODE, IN CRIME NO. 218/2015,REPRESENTED BY
THE PUBLIC PROSECUTOR,HIGH COURT OF KERALA.
2 C.G. THOMAS
S/O. THOMAS, AGED 48 YEARS,THUMBEPARAMBIL
HOUSE,KARUVANCHAL POST, VALLAD,TALIPARAMBA,
KANNUR DISTRICT.
CRL. M.C. NOS.675,676,677,678,679,680 AND 482 OF 2017
13
BY ADVS.
SRI.V.T.MADHAVANUNNI
SRI.V.A.SATHEESH
SRI. RENJITH T.R., PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR
ADMISSION ON 14.11.2023, ALONG WITH Crl.MC.675/2017 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
CRL. M.C. NOS.675,676,677,678,679,680 AND 482 OF 2017
14
P.V.KUNHIKRISHNAN, J.
--------------------------------
Crl.M.C. Nos.675,676,677,678,
679,680 & 482 of 2017
--------------------------------------------
Dated this the 14th day of November, 2023
ORDER
Same petitioners filed these Criminal Miscellaneous Cases and therefore, I am disposing of these Criminal Miscellaneous Cases by a common order.
2. The petitioners are the 2nd and 3rd accused in C.C. No.1260/2016, C.C. No.1005/2016, C.C. No.1000/2016, C.C. No.895/2016, C.C. No.1003/2016, C.C. No.1004/2016 and C.C. No.1001/2016 on the file of Judicial First Class Magistrate Court, Thaliparamba. All these cases are charge sheeted alleging offences punishable under Sections 406 and 420 r/w 34 of IPC. Almost similar final reports are filed in all these cases. CRL. M.C. NOS.675,676,677,678,679,680 AND 482 OF 2017 15 Moreover, the petitioners who are the 2nd and 3rd accused in these cases are implicated subsequently stating that the petitioners are the Chief Executive Officer and Director of the Chity Company in which the 1st accused was the Managing Director.
3. It is the case of the prosecution that the accused cheated the victims in these cases by misappropriating the chity amount. As I observed earlier, all the cases are registered implicating the 1 st accused and subsequently the petitioners were implicated as the 2nd and 3rd accused. It will be better to extract one of the charge against the petitioners and the 1st accused:
"പ്രതികൾ "അനിവാര്യ ചിറ്റ്സ് പ്രൈവറ്റ് ലിമിറ്റഡ്" എന്ന സ്ഥാപനം തുടങ്ങി ഒരു ചിട്ടിക്ക് ലൈസെൻസെടുത്ത ശേഷം 20 ഓളം അനധികൃത ചിട്ടികൾ തുടങ്ങി ഒന്നാം സാക്ഷിയിൽ നിന്നും ജീവനക്കാരെ ഉപയോഗിച്ച് 84,658/- രൂപ അടച്ചാൽ CRL. M.C. NOS.675,676,677,678,679,680 AND 482 OF 2017 16 95,000/- രൂപ ചിട്ടി തുകയായി തിരികെ ലഭിക്കും എന്ന് പറഞ്ഞു പ്രലോഭിപ്പിച്, അമിത ലാഭമുണ്ടാക്കുക എന്ന ഉദ്ദേശ്യത്തോടെ 57,720/- രൂപ കൈപ്പറ്റിയ ശേഷം ചിട്ടി തുകയോ കൈപ്പറ്റിയ തുകയോ തിരികെ കൊടുക്കാതെ വിശ്വാസവഞ്ചനയും ചതിയും ചെയ്തിരിക്കയാൽ പ്രതികൾ മേൽ വകുപ്പ് പ്രകാരം ശിക്ഷാർഹമായ കുറ്റം ചെയ്തിരിക്കുന്നു"
Similar is the charge in the other cases also.
4. This Court carefully perused the final report and other documents produced by the prosecution. There is nothing to connect the petitioners in these cases for the alleged misappropriation of funds. They are implicated alleging that they are the Chief Executive Officer and Director of the company in which the 1st accused is the Managing Director. The victims case is against the Managing Director. No specific overt act is attributed to the petitioners and no evidence is produced by the prosecution to prove that the petitioners committed cheating or CRL. M.C. NOS.675,676,677,678,679,680 AND 482 OF 2017 17 misappropriated the funds.
5. In such circumstances, I am of the considered opinion that criminal proceedings against the petitioners need not be continued. But, I make it clear that, if there is any civil liability to the petitioners as the Director or the Chief Executive Officer of the Chity Company, that question is left open and the victims in these cases are free to agitate the same before the appropriate civil court, in accordance with law. Quashing the criminal proceedings against the petitioners will not stand in the way of the victims taking appropriate steps for recovery of the amount due before the appropriate civil court, if there is any liability from the petitioners. Similarly, this order is not applicable to the 1 st accused and the 1st accused case will be dealt CRL. M.C. NOS.675,676,677,678,679,680 AND 482 OF 2017 18 separately, in accordance with law.
Therefore, these Criminal Miscellaneous Cases are allowed in the following manner.
1. Crl.M.C. No.675/2017 is allowed. All further proceedings against the petitioners in C.C. No.1260/2016 on the file of Judicial First Class Magistrate Court, Thaliparamba are quashed.
2. Crl.M.C. No.676/2017 is allowed. All further proceedings against the petitioners in C.C. No.1005/2016 on the file of Judicial First Class Magistrate Court, Thaliparamba are quashed.
3. Crl.M.C. No.677/2017 is allowed. All further proceedings against the petitioners in C.C. No.1000/2016 on the file of Judicial First CRL. M.C. NOS.675,676,677,678,679,680 AND 482 OF 2017 19 Class Magistrate Court, Thaliparamba are quashed.
4. Crl.M.C. No.678/2017 is allowed. All further proceedings against the petitioners in C.C. No.895/2016 on the file of Judicial First Class Magistrate Court, Thaliparamba are quashed.
5. Crl.M.C. No.679/2017 is allowed. All further proceedings against the petitioners in C.C. No.1003/2016 on the file of Judicial First Class Magistrate Court, Thaliparamba are quashed.
6. Crl.M.C. No.680/2017 is allowed. All further proceedings against the petitioners in C.C. No.1004/2016 on the file of Judicial First Class Magistrate Court, Thaliparamba are CRL. M.C. NOS.675,676,677,678,679,680 AND 482 OF 2017 20 quashed.
7. Crl.M.C. No.482/2017 is allowed. All further proceedings against the petitioners in C.C. No.1001/2016 on the file of Judicial First Class Magistrate Court, Thaliparamba are quashed.
Sd/-
P.V.KUNHIKRISHNAN
nvj JUDGE
CRL. M.C. NOS.675,676,677,678,679,680 AND 482 OF 2017 21 APPENDIX OF CRL.MC 482/2017 PETITIONER EXHIBITS A1 THE TRUE COPY OF THE COMPLAINT DATED 19.3.2015 FILED BY THE 2ND RESPONDNET A2 THE TRUE COPY FIR NO.234/2015 OF ALAKKODE POLICE DATED 23.3.2015 A3 THE TRUE COPY OF THE CHARGE DATED 25.6.2016 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, THALIPARAMBA FILED BY 1ST RESPONDNET CRL. M.C. NOS.675,676,677,678,679,680 AND 482 OF 2017 22 APPENDIX OF CRL.MC 676/2017 PETITIONER ANNEXURES ANNEXURE A1 THE TRUE COPY OF THE COMPLAINT DATED 13.10.2015 FILED BY TEH 2ND RESPONDENT ANNEXURE A2 THE TRUE COPY FIR NO.894/2015 OF ALAKKODE POLICE DATED 15.10.2015 ANNEXURE A3 THE TRUE COPY OF THE CHARGE DATED 25.6.2016 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, THALIPARAMBA FILED BY 1ST RESPONDENT CRL. M.C. NOS.675,676,677,678,679,680 AND 482 OF 2017 23 APPENDIX OF CRL.MC 677/2017 PETITIONER ANNEXURES ANNEXURE A THE TRUE COPY OF THE COMPLAINT DATED 19.03.2015 FILED BY THE 2ND RESPONDENT.
ANNEXURE A2 THE TRUE COPY FIR NO. 235/2015 OF ALAKKODE POLICE DATED 23.03.2015. ANNEXURE A3 THE TRUE COPY OF THE CHARGE DATED 19.03.2016 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, THALIPARAMBA FILED BY 1ST RESPONDENT.
CRL. M.C. NOS.675,676,677,678,679,680 AND 482 OF 2017 24 APPENDIX OF CRL.MC 678/2017 PETITIONER ANNEXURES ANNEXURE A1 THE TRUE COPY OF THE COMPLAINT DATED 19.03.2015 FILED BY THE 2ND RESPONDENT.
ANNEXURE A3 THE TRUE COPY OF THE CHARGE DATED 03.06.2016 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, THALIPARAMBA FILED BY 1ST RESPONDENT.
ANEXURE A2 THE TRUE COPY FIR NO. 217/2015 OF ALAKKODE POLICE DATED 21.03.2015. CRL. M.C. NOS.675,676,677,678,679,680 AND 482 OF 2017 25 APPENDIX OF CRL.MC 679/2017 PETITIONER ANNEXURES ANNEXURE A1 THE TRUE COPY OF THE COMPLAINT DATED 19.03.2015 FILED BY THE 2ND RESPONDENT.
ANNEXURE A2 THE TRUE COPY FIR NO. 218/2015 OF ALAKKODE POLICE DATED 21.03.2015 ANNEXURE A3 THE TRUE COPY OF THE CHARGE DATED 14.06.2016 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, THALIPARAMBA FILED BY 1ST RESPONDENT.
CRL. M.C. NOS.675,676,677,678,679,680 AND 482 OF 2017 26 APPENDIX OF CRL.MC 675/2017 PETITIONER ANNEXURES ANNEXURE A THE TRUE COPY OF THE COMPLAINT DATED 10.04.2015 FILED BY THE 2ND RESPONDENT.
ANNEXURE A2 THE TRUE COPY FIR NO. 399/2015 OF ALAKKODE POLICE DATED 11.05.2015. ANNEXURE A3 THE TRUE COPY OF THE CHARGE DATED 11.08.2016 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, THALIPARAMBA FILED BY 1ST RESPONDENT.
RESPONDENTS EXHIBITS :NIL
//TRUE COPY// PA TO JUDGE