Kerala High Court
Sailan A.K vs The State Of Kerala on 15 October, 2020
Author: P.Somarajan
Bench: P.Somarajan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 15TH DAY OF OCTOBER 2020 / 23RD ASWINA, 1942
Crl.MC.No.12 OF 2020(B)
AGAINST THE ORDER/JUDGMENT IN CC 693/2019 OF JUDICIAL MAGISTRATE
OF FIRST CLASS -II, CHERTHALA
CRIME NO.925/2018 OF Poochakkal Police Station , Alappuzha
PETITIONERS/ACCUSED 1 TO 8:
1 SAILAN A.K.,
AGED 53 YEARS
S/O.KUMARAN, MALAYATTIL NIKARTHIL, PANAVALLI P.O.,
WARD NO.8, PANAVALLY MURI, PANAVALLY VILLAGE,
CHERTHALA TALUK, ALAPPUZHA DISTRICT, PIN- 688526.
2 DEVARAJAN @ DASAN,
AGED 50 YEARS
S/O.PANKAJAKSHAN, KOCHUTHULASITHARA HOUSE, PANAVALLY
VILLAGE, PANAVALLY P.O., CHERTHALA TALUK, ALAPPUZHA
DISTRICT, PIN- 688526.
3 SUDHIR,
AGED 35 YEARS
S/O.SIVARAMAN, THACHAPARAMBIL CHIRA HOUSE, PANAVALLY
VILLAGE, CHERTHALA TALUK, ALAPPUZHA DISTRICT, PIN-
688526.
4 LAKSHMANAN,
AGED 53 YEARS
S/O.NEELAKUTTI, MATTEL HOUSE, PANAVALLY VILLAGE,
CHERTHALA TALUK, ALAPPUZHA DISTRICT, PIN- 688526.
5 MANISH,
AGED 39 YEARS
S/O.MOHANAN, ANJILIPARAMBU HOUSE, PANAVALLY VILLAGE,
CHERTHALA TALUK, ALAPPUZHA DISTRICT, PIN- 688526.
6 SANAL KUMAR,
AGED 26 YEARS
S/O.SAILAN, MALAYATTIL NIKARTHIL, PANAVALLY P.O.,
WARD NO.8, PANAVALLY MURI, PANAVALLY VILLAGE,
CHERTHALA TALUK, ALAPPUZHA DISTRICT, PIN- 688526.
7 SHARISH,
AGED 44 YEARS
Crl.MC.12/2020 & Connected cases
2
S/O.ABU BAKKAR, KADAVIPARAMBIL HOUSE, CHEMBU P.O.,
KULASHEKHARAMANGALAM VILLAGE, VAIKOM TALUK,
KOTTAYAM DISTRICT, PIN- 686608.
8 SATHYAN,
AGED 48 YEARS
S/O.NARAYANAN, KOLLAMPARAMBU HOUSE, CHEMBU P.O.,
KULASHEKHARAMANGALAM VILLAGE, VAIKOM TALUK,
KOTTAYAM DISTRICT, PIN- 686608.
BY ADVS.
DR.V.N.SANKARJEE
SRI.V.N.MADHUSUDANAN
SMT.R.UDAYA JYOTHI
SRI.M.M.VINOD
SMT.M.SUSEELA
SMT. KEERTHI B. CHANDRAN
SRI.SUDHAKARAN V.
SMT.ARYA BALACHANDRAN
RESPONDENTS/COMPLAINANT & DEFACTO COMPLAINANT:
1 THE STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, KOCHI- 682031.
2 THE STATION HOUSE OFFICER,
POOCHAKKAL POLICE STATION, ALAPPUZHA DISTRICT.
3 JIM DEVASSIA,
AGED 46 YEARS
S/O.DEVASSIA, MANNOOR ETTONNU HOUSE, CHETHIMATTOM
P.O., PALA, LALA VILLAGE, MEENACHIL TALUK, KOTTAYAM
DISTRICT- 686575.
R1 &R2 BY ADV. SRI.RAMESH CHAND, PUBLIC PROSECUTOR
R3 BY ADV. SRI.N.ANAND
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
15.10.2020, ALONG WITH Crl.MC.13/2020(B), Crl.MC.16/2020(B), THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 15TH DAY OF OCTOBER 2020 / 23RD ASWINA, 1942
Crl.MC.No.13 OF 2020(B)
AGAINST THE ORDER/JUDGMENT IN CC 531/2019 OF JUDICIAL MAGISTRATE
OF FIRST CLASS -II, CHERTHALA
CRIME NO.900/2018 OF Poochakkal Police Station , Alappuzha
PETITIONERS/ACCUSED 1 TO 5:
1 SAILAN A.K.
AGED 53 YEARS
S/O. KUMARAN, MALAYATTIL NIKARTHIL, PANAVALLI P.O.
WARD NO. 8, PANAVALY MURI, PANAVALLY VILLAGE,
CHERTHALA TALUK, ALAPPUZHA DISTRICT 688 526.
2 SANAL KUMAR,
AGED 26 YEARS
S/O. SAIILAN,
MALAYATTIL NIKARTHIL, PANAVALLI P.O. WARD NO. 8,
PANAVALY MURI, PANAVALLY VILLAGE, CHERTHALA TALUK,
ALAPPUZHA DISTRICT 688 526.
3 DHANESH,
AGED 40 YEARS
S/O. VIJAYAN, PUTHEN NIKARTHIL,
PANAVALLI P.O. WARD NO. 8, PANAVALY MURI, PANAVALLY
VILLAGE, CHERTHALA TALUK, ALAPPUZHA DISTRICT 688 526.
4 MANEESH,
AGED 31 YEARS
S/O. MOHANAN, ANJILIPARMBIL HOUSE,
PANAVALLI P.O. WARD NO. 8, PANAVALY MURI, PANAVALLY
VILLAGE, CHERTHALA TALUK, ALAPPUZHA DISTRICT 688 526.
5 RAJAPPAN ALIAS M.K. RAJAPPAN,
AGED 68 YEARS
S/O. KUNJAGAN, MUKUDICHIRA HOUSE,
PANAVALY MURI, PANAVALLY VILLAGE, CHERTHALA TALUK,
ALAPPUZHA DISTRICT 688 526.
BY ADVS.
DR.V.N.SANKARJEE
SRI.V.N.MADHUSUDANAN
SRI.M.M.VINOD
Crl.MC.12/2020 & Connected cases
4
SMT.M.SUSEELA
SMT. KEERTHI B. CHANDRAN
SHRI.RAJESH G.
SMT.ARYA BALACHANDRAN
SRI.SUDHAKARAN V.
RESPONDENTS/STATE, COMPLAINANT & DEFACTO COMPLAINANT:
1 THE STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, , KOCHI 682 031.
2 THE STATION HOUSE OFFICER,
POOCHAKKKAL POLICE STATION, ALAPPUZHA DISTRICT 688
526.
3 JIM DEVASSIA,
AGED 46 YEARS
S/O. DEVASSIA, MANNOOR ETTONNU HOUSE, CHETHIMATOM
P.O. PALA, LALA VILLAGE, MEENACHIL TALUK, KOTTAYAM
DISTRICT 686 575.
R1 & R2 BY ADV. SRI. E.C.BINEESH, PUBLIC PROSECUTOR
R3 BY ADV. SRI.N.ANAND
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
15.10.2020, ALONG WITH Crl.MC.12/2020(B), Crl.MC.16/2020(B), THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 15TH DAY OF OCTOBER 2020 / 23RD ASWINA, 1942
Crl.MC.No.16 OF 2020(B)
CRIME NO.1035/2019 OF Poochakkal Police Station , Alappuzha
PETITIONER:
SAILAN,
AGED 52 YEARS
S/O KUMARAN,MALAYATTIL NIKARTHIL,
PANAVALLY.P.O, WARD NO.8,POOCHACKAL,
CHERTHALA TALUK,ALAPPUZHA DISTRICT,
PIN-688526.
BY ADVS.
DR.V.N.SANKARJEE
SRI.V.N.MADHUSUDANAN
SMT.R.UDAYA JYOTHI
SRI.M.M.VINOD
SMT.M.SUSEELA
SRI.SUDHAKARAN V.
SMT. KEERTHI B. CHANDRAN
SHRI.RAJESH G.
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,HIGH COURT OF
KERALA,
ERNAKULAM DISTRICT,PIN-682031.
2 THE STATION HOUSE OFFICER,
POOCHACKAL POLICE STATION,POOCHACKAL,
ALAPPUZHA DISTRICT,PIN-688526.
3 PADMANABHA PANICKER,
S/O KESAVA PANICKER,PUTHENVELIYIL,PANAVALLY
VILLAGE,PANAVALLY MURI,CHERTHALA TALUK,
ALAPPUZHA DISTRICT,PIN-688526.
4 JIM DEVASIA,
S/O M.P.DEVASIA,MANNOORETTONIL,CHETHIMATTAM.P.O,
Crl.MC.12/2020 & Connected cases
6
PALA, LALAM VILLAGE,MEENACHIL TALUK,KOTTAYAM
DISTRICT,PIN-686575.
R1 & R2 BY ADV. SRI. RAMESH CHAND,PUBLIC PROSECUTOR
R3 BY ADV. SRI.T.JAYAKRISHNAN
R4 BY ADV. SRI.N.ANAND
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
15.10.2020, ALONG WITH Crl.MC.12/2020(B), Crl.MC.13/2020(B), THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.12/2020 & Connected cases
7
ORDER
The accused in two crimes registered on identical facts came up to quash Annexure XIX final report in Crl.M.C. No. 12/2020 under Section 143, 147, 149, 447, 294(b), 506(1) and 188 IPC and in Crl.M.C.No.13/2020 under Section 143, 148, 149, 447, 188, 427 and 506(2) IPC. The proceedings initiated under Section 107 Cr.P.C. sought to be quashed in Crl.M.C.No.16/2020. Both the crimes were registered based on alleged criminal trespass by the accused person. The defacto complainant claims 51.4 cents of property covered by two sale deeds, Annexure VII and Annexure VIII. But in the prior title deed, Annexure V, the seller was having only a registered holding of 15.4 cents. As against the said extent of 15.4 cents, a large extent Crl.MC.12/2020 & Connected cases 8 of 51.4 cents, given to the defacto complainant under two sale deeds. The registered holding comes to only 15.4 cents.
36 cents also included without any title over it, according to the accused and it is the disputed property over which the defacto complainant has no manner of right, title or interest.
2. The dispute is purely of civil nature. The registration of crime alleging trespass etc. over the disputed property that too, pertaining to a civil dispute is highly unwarranted and an abuse of the process of court.
The registration of proceedings under Section 107 Cr.P.C. based on the above said crime against the accused is yet another instance of misuse by the Sub-Divisional Magistrate. Hence all the Crl.M.C.s are Crl.MC.12/2020 & Connected cases 9 allowed. Both the final reports and the proceedings initiated under Section 107 Cr.P.C. are quashed.
Sd/-
P.SOMARAJAN JUDGE SPV Crl.MC.12/2020 & Connected cases 10 APPENDIX OF Crl.MC 12/2020 PETITIONER'S/S EXHIBITS:
ANNEXURE I TRUE COPY OF SALE DEED DATED 19.08.2017 BEARING NO.1732/2017, ON THE FILE OF THE S.R.O., PANAVALLY.
ANNEXURE II TRUE COPY OF SALE DEED DATED 19.08.2017 BEARING NO.1733/2017 ON THE FILE OF THE S.R.O., PANAVALLY.
ANNEXURE III TRUE COPY OF SALE DEED DATED 19.08.2017 BEARING NO.1734/2017 ON THE FILE OF THE S.R.O., PANAVALLY.
ANNEXURE IV TRUE COPY OF SALE DEED DATED 19.08.2017 BEARING NO.1735/2017, ON THE FILE OF THE S.R.O., PANAVALLY.
ANNEXURE V TRUE COPY OF THE PATTA DATED 15.07.1991 IN L.A.14/1982 ON THE FILE OF THE TAHSILDAR, CHERTHALA.
ANNEXURE VI TRUE COPY OF SALE DEED DATED 09.03.2006 BEARING NO.673/2006 OF THE S.R.O., PANAVALLY.
ANNEXURE VII TRUE COPY OF SALE DEED DATED 06.04.2010 BEARING NO.1388/2010 OF THE S.R.O., PANAVALLY.
ANNEXURE VIII TRUE COPY OF SALE DEED DATED 23.02.2016 BEARING NO.443/2016 OF THE S.R.O., PANAVALLY.
ANNEXURE IX TRUE COPY OF THE PLAINT DATED 15.11.2017 IN O.S.NO.599/2017 ON THE FILE OF THE MUNSIFF COURT, CHERTHALA.
ANNEXURE X TRUE COPY OF THE ORDER DATED 15.11.2017 IN I.A.NO.3444/2017 IN O.S.NO.599/2017 ON THE FILE OF THE MUNSIFF COURT, CHERTHALA.
ANNEXURE XI TRUE COPY OF THE PLAINT DATED 28.11.2017 IN O.S.NO.627/2017 ON THE FILE OF THE MUNSIFF COURT, CHERTHALA.
Crl.MC.12/2020 & Connected cases 11 ANNEXURE XII TRUE COPY OF THE INTERIM ORDER OF INJUNCTION DATED 28.11.2017 IN I.A.NO.3594/2017 IN O.S.NO.627/2017 ON THE FILE OF THE MUNSIFF COURT, CHERTHALA.
ANNEXURE XIII TRUE COPY OF THE PLAINT DATED 01.12.2017 IN O.S.NO.635/2017 ON THE FILE OF THE MUNSIFF COURT, CHERTHALA.
ANNEXURE XIV TRUE COPY OF THE PLAINT DATED 04.12.2017 IN O.S.NO.638/2017 ON THE FILE OF THE MUNSIFF COURT, CHERTHALA.
ANNEXURE XV TRUE COPY OF THE PLAINT DATED 19.06.2018 IN O.S.NO.309/2018 ON THE FILE OF THE MUNSIFF COURT, CHERTHALA.
ANNEXURE XVI TRUE COPY OF THE PETITION DATED 06.12.2017 SUBMITTED BEFORE THE HONOURABLE MINISTER OF REGISTRATION TOGETHER WITH THE NOTICE BEARING NO.B3.968/17 DATED 20.12.2017 ISSUED BY THE INSPECTOR GENERAL OF REGISTRATION.
ANNEXURE XVII TRUE COPY OF THE JUDGMENT DATED 10.07.2018 IN W.P.(C)NO.3982/2018 ON THE FILE OF THE HONOURABLE HIGH COURT.
ANNEXURE XVIII TRUE COPY OF THE JUDGMENT DATED 07.09.2018 IN W.P(C)NO.28705/2018 ON THE FILE OF THE HONOURABLE HIGH COURT.
ANNEXURE XIX CERTIFIED COPY OF THE FINAL REPORT DATED 25.09.2019 IN CRIME NO.925/2018 OF POOCHACKAL POLICE STATION TOGETHER WITH THE FIRST INFORMATION REPORT FILED BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT-II, CHERTHALA.
ANNEXURE XX TRUE COPY OF THE POWER OF ATTORNEY DATED 14.09.2018 AND REGISTERED AS 51/IV/2018 ON THE FILE OF THE S.R.O., PANAVALLY.
Crl.MC.12/2020 & Connected cases 12 RESPONDENTS' EXHIBITS :
ANNEXURE R(3)(A) TRUE COPY OF THE ORDER DATED 25.09.2018 PASSED BY TAHSILDAR (LANDS RECORDS), CHERTHALA ANNEXURE R(3)(B) TRUE COY OF THE JUDGMENT DATD 01.02.2019 PASSED BY THIS HON'BLE COURT IN W.P.(C).NO.39019 OF 2018 ANNEXURE R(3)(C) TRUE COPY OF CMP NO.3050 OF 2018 FILED BEFORE THE COURT OF THE JUDICIAL MAGISTRATE, I CLASS, CHERTHALA ANNEXURE R(3)(D) TRUE COPY OF THE PLAINT IN O.S.NO.567 OF 2017 ON THE FILES OF THE MUNSIFF COURT, CHERTHALA ANNEXURE R(3)(E) TRUE COPY OF THE ORDER DATED 01.11.2017 PASSED BY THE MUNSIFF COURT,CHERTHALA IN IA.NO. 3301 OF 2017 IN O.S.NO.567 OF 2017 ANNEXURE R(3)(F) TRUE COPY OF THE COMMISSION REPORT DATED 19.12.2012 FILED BY THE ADVOCATE COMMISSIONER IN O.S.NO.638 OF 2017 BEFORE THE MUNSIFF COURT, CHERTHALA Crl.MC.12/2020 & Connected cases 13 APPENDIX OF Crl.MC 13/2020 PETITIONERS' EXHIBITS:
ANNEXURE I TRUE COPY OF SALE DEED DATED 19.8.2017 BEARING NO. 1732/2017 ON THE FILE OF THE S.R.O. PANAVALLY.
ANNEXURE II TRUE COPY OF SALE DEED DATED 19.8.2017 BEARING NO. 1733/2017 ON THE FILE OF THE S.R.O. PANAVALLY.
ANNEXURE III TRUE COPY OF SALE DEED DATED 19.8.2017 BEARING NO. 1734/2017 ON THE FILE OF THE S.R.O. PANAVALLY.
ANNEXURE IV TRUE COPY OF SALE DEED DATED 19.8.2017 BEARING NO. 1735/2017 ON THE FILE OF THE S.R.O. PANAVALLY.
ANNEXURE V TRUE COPY OF PATTA DATED 15.7.1991 IN L.A 14/1982 ON THE FILE OF THE TAHSILDR, CHERTHALA.
ANNEXURE VI TRUE COPY OF SALE DEED DATED 9.3.2006 BEARING NO. 673/2006 OF THE S.R.O. PANAVALLY.
ANNEXURE VII TRUE COPY OF SALE DEED DATED 6.4.2010 BEARING NO. 1388/2010 OF THE S.R.O. PANAVALLY.
ANNEXURE VIII TRUE COPY OF SALE DEED DATED 23.2.2016 BEARING NO. 443/2016 OF THE S.R.O. PANAVALLY.
ANNEXURE IX TRUE COPY OF THE PLAINT DATED 15.11.2017 IN O.S. NO. 599/2017 ON THE FILE OF THE MUNSIFF COURT, CHERTHALA.
ANNEXURE X TRUE COPY OF THE ORDER DATED 15.11.2017 IN I.A. NO. 3444/2017 IN O.S. NO. 599/2017 ON THE FILE OF THE MUNSIFF COURT, CHERTHALA.
ANNEXURE X1 TRUE COPY OF THE PLAINT DATED 28.11.2017 IN O.S. NO. 627/2017 ON THE FILE OF THE MUNSIFF COURT, CHERTHALA.
Crl.MC.12/2020 & Connected cases 14 ANNEXURE XII TRUE COPY OF THE INTERIM ORDER OF INJUNCTION DATED 28.11.2017 IN I.A. NO. 3594/2017 IN O.S. NO. 627/2017 ON THE FILE OF THE MUNSIFF COURT, CHERTHALA.
ANNEXURE XIII TRUE COPY OF THE PLAINT DATED 1.12.2017 IN O.S. NO. 635/2017 ON THE FILE OF THE MUNSIFF COURT, CHERTHALA.
ANNEXURE XIV TRUE COPY OF THE PLAINT DATED 4.12.2017 IN O.S. NO.638/2017 ON THE FILE OF THE MUNSIFF COURT, CHERTHALA.
ANNEXURE XV TRUE COPY OF THE PLAINT DATED 19.6.2018 IN O.S. NO. 309/2018 ON THE FILE OF THE MUNSIFF COURT, CHERTHALA.
ANNEXURE XVI TRUE COPY OF THE PETITION DATED 6.12.2017 SUBMITTED BEFORE THE HONOURABLE MINISTER OF REGISTRATION TOGETHER WITH THE NOTICE BEARING NO. B3. 968/17 DATED 20.12.2017 ISSUED BY THE INSPECTOR GENERAL OF REGISTRATION.
ANNEXURE X VII TRUE COPY OF THE JUDGMENT DATED 10.7.2018 IN WPC NO. 3982/2018 ON THE FILE OF THE HONOURABLE HIGH COURT.
ANNEXURE XVIII TRUE COPY OF THE JUDGMENT DATED 7.9.2018 IN WPC NO. 28705/2018 ON THE FILE OF THE HONOURABLE HIGH COURT.
ANNEXURE XIX CERTIFIED COPY OF THE FINAL REPORT DATED 29.4.2019 IN CRIME NO. 900/2018 OF POOCHACKAL POLICE STATION, TOGETHER WITH THE FIRST INFORMATION REPORT FILED BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT II, CHERTHALA.
ANNEXURE XX TRUE COPY OF THE POWER OF ATTORNEY DATED 14.9.2018 AND REGISTERED AS 51/IV/2018 ON THE FILE OF THE S.R.O. PANAVALLY.
RESPONDENTS' EXHIBITS:
ANNEXURE R3 (A) TRUE COPY OF THE ORDER DATED 25.9.2018 PASSED BY TAHSILDAR (LANDS RECORDS), CHERTHALA Crl.MC.12/2020 & Connected cases 15 ANNEXURE R3 (B) TRUE COPY OF THE JUDGMENT DATED 1.2.2019 PASSED BY THIS HON'BLE COURT IN WP(C) NO.39019 OF 2018 ANNEXURE R3 (C) TRUE COPY OF THE CMP NO.3050 OF 2018 FILED BEFORE THE COURT OF THE JUDICIAL MAGISTRATE, I CLASS, CHERTHALA ANNEXURE R3 (D) TRUE COPY OF THE PLAINT IN O.S.NO 567 OF 2017 ON THE FILES OF THE MUNSIFF COURT, CHERTHALA.
ANNEXURE R3 (E) TRUE COPY OF THE ORDER DATED 1.11.2017 PASSED BY THE MUNSIFF COURT, CHERTHALA IN I.A.NO.3301 OF 2017 IN O.S. NO 567 OF 2017 ANNEXURE R3 (F) TRUE COPY OF THE COMMISSION REPORT DATED 19.12.2017 FILED BY THE ADVOCATE COMMISSIONER IN O.S. NO.638 OF 2017 BEFORE THE MUNSIFF COURT, CHERTHALA Crl.MC.12/2020 & Connected cases 16 APPENDIX OF Crl.MC 16/2020 PETITIONER'S EXHIBITS:
ANNEXURE I TRUE COPY OF THE PLAINT DATED 30.6.2010 IN O.S.NO.351/2010 ON THE FILE OF THE MUNSIFF COURT,CHERTHALA.
ANNEXURE II TRUE COPY OF THE PETITION DATED 1.8.2019 IN I.A.NO.2639 OF 2019 IN O.S.NO.351/2010 ON THE FILE OF THE MUNSIFF COURT,CHERTHALA ANNEXURE III TRUE COPY OF THE POWER OF ATTORNEY DATED 14.9.2018 AND REGISTERED AS 51/IV/2018 ON THE FILE OF THE S.R.O,PANAVALLY ANNEXURE IV TRUE COPY OF THE PATTA DATED 15.7.1991 IN L.A.NO.14/1982 ON THE FILE OF THE TAHSILDAR,CHERTHALA ANNEXURE V TRUE COPY OF THE PLAINT DATED 15.11.2017 IN O.S.NO.599/2017 ON THE FILE OF THE MUNSIFF COURT,CHERTHALA ANNEXURE VI TRUE COPY OF THE ORDER DATED 15/11/2017 IN I.A.NO.3444/2017 IN O.S.NO.599/2017 ON THE FILE OF THE MUNSIFF COURT,CHERTHALA ANNEXURE VII TRUE COPY OF THE PLAINT DATED 28.11.2017 IN O.S.NO.627/2017 ON THE FILE OF THE MUNSIFF COURT,CHERTHALA ANNEXURE VIII TRUE COPY OF THE INTERIM ORDER OF INJUNCTION DATED 28.11.2017 IN I.A.NO.3594/2017 IN O.S.NO.627/2017 ON THE FILE OF THE MUNSIFF COURT,CHERTHALA.
ANNEXURE IX TRUE COPY OF THE PLAINT DATED 1.12.2017 IN O.S.NO.635/2017 ON THE FILE OF THE MUNSIFF COURT,CHERTHALA ANNEXURE X TRUE COPY OF THE PLAINT DATED 4.12.2017 IN O.S.NO.638/2017 ON THE FILE OF THE MUNSIFF COURT,CHERTHALA.
ANNEXURE XI TRUE COPY OF THE PLAINT DATED 19.6.2018 IN O.S.NO.309/2018 ON THE FILE OF THE MUNSIFF COURT,CHERTHALA.
Crl.MC.12/2020 & Connected cases 17 ANNEXURE XII TRUE COPY OF THE PETITION DATED 6.12.2017 SUBMITTED BEFORE THE HONOURABLE MINISTER OF REGISTRATION TOGETHER WITH THE NOTICE BEARING NO.B3.968/17 DATED 20.12.2017 ISSUED BY THE INSPECTOR GENERAL OF REGISTRATION.
ANNEXURE XIII TRUE COPY OF THE JUDGMENT DATED 10.7.2018 IN W.P(C)NO.3982/18 ON THE FILE OF THE HONOURABLE HIGH COURT ANNEXURE XIV TRUE COPY OF THE JUDGMENT DATED 7.9.2018 IN W.P(C)NO.28705/2018 ON THE FILE OF THE HONOURABE HIGH COURT ANNEXURE XV TRUE COPY OF THE 2ND RESPONDENT'S NOTICE DATED 17.9.2018 ISSUED TO THE PETITIONER ANNEXURE XVI TRUE COPY OF THE PETITIONER'S APPLICATION DATED 19.9.2018 SUBMITTED BEFORE THE DEPUTY SUPERINTENDENT OF POLICE,CHERTHALA TOGETHER WITH RECEIPT EVEN DATED ANNEXURE XVIII TRUE COPY OF THE NOTICE DATED 4.12.2019 OF THE SUB DIVISIONAL MAGISTRATE,ALAPPUZHA ANNEXURE XVIII CERTIFIED COPY OF THE F.I.R.NUMBER 1035/2019 DATED 10.10.2019 WITH REPORT UNDER SECTION 107 OF THE CODE OF CRIMINAL PROCEDURE,1908,FILED BY THE 2ND RESPONDENT BEFORE SUB DIVISIONAL MAGISTRATE,ALAPPUZHA.
RESPONDENTS' EXHIBITS: NIL //TRUE COPY// PA TO JUDGE