Kerala High Court
Lijo Vilayil George (Deleted) vs The State Police Chief on 26 September, 2019
Author: B.Sudheendra Kumar
Bench: B.Sudheendra Kumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR
THURSDAY, THE 26TH DAY OF SEPTEMBER 2019 / 4TH ASWINA, 1941
WP(C).No.14435 OF 2019(D)
PETITIONER/S:
1 LIJO VILAYIL GEORGE (DELETED)
AGED 45 YEARS
BUILDING NO.18, STREET NO.56, ZONE 587,NEAR
WHOLESALE MARKET, AIN KHALID, DOHA, QATAR,
(REPRESENTED BY HIS WIFE GINU VARGHESE GEORGE,
PLAVILAYIL ANNIE VILLA, PALLIKKACHIRA.P.O.,
PAIPPAD, CHANGANACHERRY, KOTTAYAM-686537)(1ST
PETITIONER DELETED AS PER ODER DATED 12/4/2019
IN IA.1/2019 OF THE HONOURABLE COURT)
2 GINU VARGHESE GEORGE
PLAVILAYIL ANNIE VILLA, PALLIKKACHIRA.P.O.,
PAIPPAD, CHANGANACHERRY, KOTTAYAM-686537)
BY ADV. SRI.S.DHEERENDRAKUMAR
RESPONDENT/S:
1 THE STATE POLICE CHIEF,
KERALA, POLICE HEAD QUARTERS, VAZHUTHAKKAD,
THIRUVANANTHAPURAM-695010.
2 THE STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY TO THE
GOVERNMENT OF KERALA, GOVT. SECRETARIAT,
THIRUVANANTHAPURAM-695001.
3 THE SECRETARY,
NORKA, GOVERNMENT OF KERALA, GOVT.SECRETARIAT,
THIRUVANANTHAPURAM-695001.
4 SUPERINTENDENT OF POLICE,
NRI CELL, POLICE HEAD QUARTERS, VAZHUTHAKKAD,
THIRUVANANTHAPURAM-695010.
Case No. WP(C) 14435/19
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5 THE COMMISSIONER OF POLICE,
KOZHIKKODE, KERALA-673004.
6 UNION OF INDIA,
REPRESENTED BY THE FOREIGN SECRETARY TO THE
GOVERNMENT OF INDIA, MINISTRY OF EXTERNAL
AFFAIRS, SOUTH BLOCK, NEW DELHI-110011.
R6 BY SRI.B.RAMACHANDRAN, CGC
OTHER PRESENT:
SRI.C.S.HRITHWIK,PP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 26.09.2019, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Case No. WP(C) 14435/19
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JUDGMENT
When this matter has been taken up for hearing, there is no representation for the petitioner. The learned Public Prosecutor, on instructions, has submitted that the crime had been already registered as Crime No.547 of 2019 of Badagara Police Station for the offence under Section 420 IPC against Mr.Nabeel Kola Parambath, as prayed for in this Writ Petition. In view of the above submission of the learned Public Prosecutor, no further order is required in this matter at this stage.
Accordingly, this Writ Petition stands closed.
sd B. SUDHEENDRA KUMAR, JUDGE.
dl/ Case No. WP(C) 14435/19 -4- APPENDIX PETITIONER'S/S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE PASSPORT OF THE 1ST PETITIONER BEARING NO.N2784381. EXHIBIT P2 A TRUE COPY OF THE EMPLOYMENT CONTRACT OF THE 1ST PETITIONER, ENGAGED WITH BELTON GROUP, DATED 20.10.2013. EXHIBIT P3 A TRUE COPY OF THE PASSPORT OF NABEEL KOLA PARAMBATH BEARING NO.Z3358914. EXHIBIT P4 A TRUE COPY OF THE RENEWED LICENSE BELTON GROUP, DATED 18.6.2017 ISSUED BY THE REGISTRATION AND COMMERCIAL LICENSES DEPARTMENT, QATAR. EXHIBIT P5 A TRUE COPY OF THE RESIDENCY PERMIT OF NABEEL KOLA PARAMBATH BEARING ID.NO.28635600998.
EXHIBIT P6 A TRUE COPY OF THE CHEQUE BEARING NUMBER 000001634008001, DATED 10.7.2014, ISSUED FROM A/C NO.029100015096, FOR QR (QATAR RIYAL) 95000/- DRAWN ON MASHREQ BANK, C-RING BRANCH.
EXHIBIT P7 A TRUE COPY OF THE RELEVANT PAGE OF ACCOUNT STATEMENT, OF BELTON GROUP, SALWA ROAD, P.O.BOX NO.10967, DOHA, QATAR, WHICH SHOWS THAT THEY RECEIVED QR (QATAR RIYAL) 95000/-, THROUGH THE CHEQUE ISSUED FROM 1ST PETITIONER'S A/C NO.029100015096.
EXHIBIT P8 A TRUE COPY OF THE LETTER DATED 26.11.2018 SENT BY THE SECOND SECRETARY, EMBASSY OF INDIA, QATAR, TO THE D.G.P., KERALA.
EXHIBIT P9 A TRUE COPY OF THE RESIDENCY PERMIT OF THE 1ST PETITIONER.
RESPONDENT'S/S EXHIBITS: NIL