Kerala High Court
Joseph C.J. Aged 63 Years vs Devassia on 23 January, 2008
Author: K.Hema
Bench: K.Hema
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Crl.MC.No. 469 of 2004()
1. JOSEPH C.J. AGED 63 YEARS,
... Petitioner
2. BIJU JOSEPH, AGED 30 YEARS,
Vs
1. DEVASSIA, S/O.FRANCIS, CHANGAROTH AMSOM,
... Respondent
2. THE STATION HOUSE OFFICER,
For Petitioner :SRI.TPM.IBRAHIM KHAN
For Respondent :SRI.M.S.MANIKANDAN
The Hon'ble MRS. Justice K.HEMA
Dated :23/01/2008
O R D E R
K.HEMA, J.
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Crl.M.C.No. 469 of 2004
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Dated this the 23rd day of January, 2008
ORDER
This petition is filed challenging the order passed by the Judicial First Class Magistrate Court-I, in directing the police to conduct further investigation under Section 173(8) of Code of Criminal Procedure (Cr.P.C).
2. A charge-sheet was filed against the petitioners for offences punishable under Sections 406 and 420, read with Section 34 of I.P.C. As per the allegations in the charge, the petitioner obtained Rs.13,00,000/- belonging to certain witnesses, by dishonestly misappropriating the sale proceeds of the rubber entrusted by the witness to him etc. On filing of a report under Section 173(2) Cr.P.C, the trial court took cognizance of the said offences against petitioners and proceeded with the