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Kerala High Court

M/S Jeevan Telecasting Corporation Ltd vs State Of Kerala on 25 November, 2025

Author: C.S.Dias

Bench: C.S.Dias

                                                        2025:KER:90863
CRL.MC NO. 2763 OF 2025

                                   1


             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR.JUSTICE C.S.DIAS

 TUESDAY, THE 25TH DAY OF NOVEMBER 2025 / 4TH AGRAHAYANA, 1947

                        CRL.MC NO. 2763 OF 2025

        AGAINST   THE   ORDER/JUDGMENT   DATED   25.09.2023   IN   OP(TP)

NO.2557 OF 2022 OF ASSISTANT SESSIONS COURT/PRINCIPAL SUB COURT

/ COMMERCIAL COURT, THIRUVANANTHAPURAM

PETITIONERS/ACCUSED 1 TO 3:

    1       M/S JEEVAN TELECASTING CORPORATION LTD,
            32/2401-B, RASHTRADEEPIRKA BUILDING, PALARIVATTOM,
            KOCHI, REPRESENTED BY ITS GENERAL MANAGER (ADMIN),
            PIN - 682025

    2       SHRI. BIJU GEORGE,
            AGED 58 YEARS
            M/S JEEVAN TELECASTING CORPORATION LTD,32/2401-B,
            RASHTRADEEPIKA BUILDING, PALARIVATTOM, KOCHI, PIN -
            682025

    3       SMT. SHEEJA,
            AGED 47 YEARS
            M/S JEEVAN TELECASTING CORPORATION LTD,32/2401-B,
            RASHTRADEEPIKA BUILDING, PALARIVATTOM, KOCHI, PIN -
            682025


            BY ADVS.
            SHRI.ARUN V.G.
            SMT.V.JAYA RAGI
            SHRI.R.HARIKRISHNAN (KAMBISSERIL)
            SRI.NEERAJ NARAYAN
                                                  2025:KER:90863
CRL.MC NO. 2763 OF 2025

                               2



RESPONDENTS/STATE & DEFACTO COMPLAINANT:

    1     STATE OF KERALA,
          REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM, PIN - 682031

    2     M/S ASIANET SATELLITE COMMUNICATION LTD,
          3RD FLOOR, KARIMPANAL ARCADE, EAST FORT,
          THIRUVANANTHAPURAM, REPRESENTED BY ITS EXECUTIVE
          (LEGAL AND SECRETARIAL) M. RABI KRISHNA, PIN -
          695023


          BY ADVS.
          SMT.SEETHA S., SR.PP
          SRI.SAJI VARGHESE T.G
          SMT.MARIAM MATHAI



     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
25.11.2025, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
                                                   2025:KER:90863
CRL.MC NO. 2763 OF 2025

                               3


                          C.S.DIAS,J.
       ====================
               Crl. M.C.No.2763 of 2025
      ------------------------------------ --
         Dated this the 25th day of November, 2025

                          ORDER

The Crl.M.C. is filed to quash Annexure A2 order passed by the Court of Sessions, Thiruvananthapuram in OP(TP) No.2557 of 2022 to the extent it orders the joint trial of all the 64 cases was not possible.

In light of the passing the order in Crl.M.C.No7519 of 2025, this Crl.M.C. is dismissed as infructuous.

Sd/-

C.S.DIAS, JUDGE dkr 2025:KER:90863 CRL.MC NO. 2763 OF 2025 4 APPENDIX OF CRL.MC 2763/2025 PETITIONER ANNEXURES Annexure A1 THE TRUE COPY OF THE AGREEMENT DATED 28.07.2015 EXECUTED BETWEEN THE 1ST PETITIONER AND 2ND RESPONDENT Annexure A2 THE TRUE COPY OF THE ORDER DATED 25.09.2023 IN OP (TP) NO. 2557 OF 2022 PASSED BY THE PRINCIPAL SESSIONS COURT, THIRUVANANTHAPURAM Annexure A3 THE TRUE COPY OF THE JUDGMENT PASSED BY THE HON'BLE HIGH COURT OF KERALA IN O.P(CRL) NO. 121 OF 2025 DATED 27.02.2025