Kerala High Court
Bureau Of Indian Standards vs M/S Al Latif Gold & Diamond Jewellery ... on 14 November, 2024
Author: Bechu Kurian Thomas
Bench: Bechu Kurian Thomas
[Crl.MC Nos.8272/2024, 8283/2024]
1
2024:KER:85068
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
THURSDAY, THE 14TH DAY OF NOVEMBER 2024 / 23RD KARTHIKA, 1946
CRL.MC NO. 8272 OF 2024
[AGAINST THE ORDER IN CMP NO.1695/2024 IN CMP NO.801/2024 IN ST
NO.1410/2024 DATED 01.10.2024 PASSED BY THE JUDICIAL FIRST CLASS
MAGISTRATE COURT, KALAMASSERY]
PETITIONER/RESPONDENT/COMPLAINANT :
BUREAU OF INDIAN STANDARDS
REPRESENTED BY SRI. SANDEEP S. KUMAR,
SCIENTIST-D/ JOINT DIRECTOR, KOCHI BRANCH OFFICE,
II FLOOR, CWC OFFICE COMPLEX, MAVELI ROAD,
GANDHI NAGAR, KADAVANTHARA P.O.,
KOCHI, PIN - 682 020.
BY ADVS.
MANOJ RAMASWAMY
S.SREEKUMAR (SR.)
RESPONDENT/PETITIONERS & 1ST & 2ND ACCUSED :
1 M/S AL KABIR GOLD & DIAMOND JEWELLERY
(A UNIT OF AL MUQTADIR GROUPS), 33/713,
GROUND FLOOR, ALUVA ROAD, OPPOSITE LULU MALL,
EDAPPALLY, ERNAKULAM - 682024,
REPRESENTED BY ITS PROPRIETOR,
MOHAMMED MANZOOR ABDUL SALAM, AGED 50 YEARS,
S/O ABDUL SALAM,FLAT NO. 1D, HEERA BLUE BELLS,
VELLAYAMBALAM, THIRUVANANTHAPURAM - 695 010.
2 MOHAMMED MANZOOR ABDUL SALAM
AGED 50 YEARS, S/O. ABDUL SALAM, PROPRIETOR,
AL KABIR GOLD & DIAMOND JEWELLERY,
RESIDING AT FLAT NO. 1D, HEERA BLUE BELLS,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695 010.
BY ADVS. KISHORE D
MEERA GOPINATH(K/001803/1999.)
C.A.RAJEEV(K/206/1992)
SRI. NOUSHAD K. A. (PP)
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
14.11.2024, ALONG WITH Crl.MC.8283/2024, THE COURT ON THE SAME DAY
PASSED THE FOLLOWING:
[Crl.MC Nos.8272/2024, 8283/2024]
2
2024:KER:85068
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
THURSDAY, THE 14TH DAY OF NOVEMBER 2024 / 23RD KARTHIKA, 1946
CRL.MC NO. 8283 OF 2024
[AGAINST THE ORDER IN CMP NO.1694/2024 IN CMP NO.802/2024 IN
S.T.NO.1411/2024 DATED 01.10.2024 PASSED BY THE JUDICIAL FIRST
CLASS MAGISTRATE COURT, KALAMASSERY]
PETITIONER/RESPONDENT/COMPLAINANT :
BUREAU OF INDIAN STANDARDS
REPRESENTED BY SMT.JUNITHA T.R., SCIENTIST-D/JOINT
DIRECTOR, KOCHI BRANCH OFFICE, II FLOOR,
CWC OFFICE COMPLEX, MAVELI ROAD, GANDHI NAGAR,
KADAVANTHARA P.O., KOCHI, PIN - 682 020.
BY ADVS.
MANOJ RAMASWAMY
S.SREEKUMAR (SR.)
RESPONDENT/PETITIONERS/1ST & 2ND ACCUSED :
1 M/S AL LATIF GOLD & DIAMOND JEWELLERY WHOLESALE
(A UNIT OF AL MUQTADIR GROUPS), 33/715, FIRST FLOOR,
OPPOSITE LULU MALL, EDAPPALLY, ERNAKULAM - 682 024.
REPRESENTED BY PROPRIETOR, MOHAMMED MANZOOR ABDUL SALAM
AGED 50 YEARS, S/O ABDUL SALAM, FLAT NO. 1D,
HEERA BLUE BELLS, VELLAYAMBALAM,
THIRUVANANTHAPURAM., PIN - 695 010.
2 MOHAMMED MANZOOR ABDUL SALAM
AGED 50 YEARS, S/O. ABDUL SALAM, PROPRIETOR,M/S AL
LATIF GOLD & DIAMOND JEWELLERY WHOLESALE, RESIDING AT
FLAT NO. 1D, HEERA BLUE BELLS, VELLAYAMBALAM,
THIRUVANANTHAPURAM., PIN - 695 010.
BY ADVS. KISHORE D
MEERA GOPINATH(K/001803/1999.)
C.A.RAJEEV(K/206/1992)
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
14.11.2024, ALONG WITH Crl.MC.8272/2024, THE COURT ON THE SAME DAY
PASSED THE FOLLOWING:
[Crl.MC Nos.8272/2024, 8283/2024]
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2024:KER:85068
BECHU KURIAN THOMAS, J
......................................................
Crl.M.C.Nos.8272 & 8283 of 2024
...................................................
Dated this the 14th day of November, 2024
ORDER
The learned counsel for the petitioner submitted that the SLP preferred before the Supreme Court as SLP (Crl) No.15226-15229/2024 has been dismissed by giving them time to return the gold within one week.
2. In view of the above, nothing further survives for consideration in these Crl.M.Cs and it is closed.
sd/-
BECHU KURIAN THOMAS JUDGE AMV/14/11/2024 [Crl.MC Nos.8272/2024, 8283/2024] 4 2024:KER:85068 APPENDIX OF CRL.MC 8283/2024 PETITIONER ANNEXURES ANNEXURE A1 TRUE COPY OF THE SEIZURE MEMO DATED 13.12.2023 ANNEXURE A2 TRUE COPY OF THE SUPERDARI MEMO DATED 13.12.2023 ANNEXURE A3 TRUE COPY OF THE COMPLAINT VIDE NO.
S.T.NO.1411 OF 2024 PENDING ON THE FILES OF THE HON'BLE JUDICIAL FIRST CLASS MAGISTRATE COURT, KALAMASSERY (WITHOUT DOCUMENTS) ANNEXURE A4 TRUE COPY OF THE CLAIM PETITION IN C.M.P.NO.802 OF 2024 DATED 09.05.2024 FILED BY THE RESPONDENTS BEFORE THE HON'BLE JUDICIAL FIRST CLASS MAGISTRATE COURT, KALAMASSERY ANNEXURE A5 TRUE COPY OF THE OBJECTION DATED 18.05.2024 SUBMITTED BY THE PETITIONER/COMPLAINANT IN C.M.P.NO.802 OF 2024 ANNEXURE A6 TRUE COPY OF THE ORDER DATED 23.05.2024 IN C.M.P.NO. 802 OF 2024 IN S.T.NO.1411 OF 2024 PASSED BY THE HON'BLE JUDICIAL FIRST CLASS MAGISTRATE COURT, KALAMASSERY ANNEXURE A7 TRUE COPY OF THE COMMON ORDER DATED 11.09.2024 IN CRL.M.C.NO.5735, 4834, 5305 AND 5306 OF 2024 BY THIS HON'BLE COURT ANNEXURE A8 TRUE COPY OF THE PETITION DATED 25.09.2024 IN CMP NO.1682 OF 2024 IN S.T.NO.1411 OF 2024 PASSED BY THE JFCM, KALAMASSERY ANNEXURE A9 TRUE COPY OF THE ORDER DATED 28.09.2024 IN CMP NO.1682 OF 2024 IN S.T.NO.1411 OF 2024 PASSED BY THE JFCM, KALAMASSERY ANNEXURE A10 TRUE COPY OF THE PETITION IN CMP NO.1694 OF 2024 IN S.T.NO.1411 OF 2024 ANNEXURE A11 TRUE COPY OF THE OBJECTION IN C.M.P.NO.1694 OF 2024 IN C.M.P.NO.802 OF 2024 IN S.T.NO.1411 OF 2024 THROUGH ONLINE AND THE [Crl.MC Nos.8272/2024, 8283/2024] 5 2024:KER:85068 SCREENSHOT OF E-FILING PORTAL WITH CORRESPONDING E-FILING NO.KLER690019592024 ANNEXURE A12 TRUE COPY OF THE ORDER DATED 01.10.2024 IN CMP NO.1694/2024 IN CMP NO.802/2024 IN S.T.NO.1411/2024 PASSED BY THE JFCM, KALAMASSERY.
[Crl.MC Nos.8272/2024, 8283/2024] 6 2024:KER:85068 APPENDIX OF CRL.MC 8272/2024 PETITIONER ANNEXURES ANNEXURE A1 TRUE COPY OF THE SEIZURE MEMO DATED 13.12.2023 ANNEXURE A2 TRUE COPY OF THE SUPERDARI MEMO DATED 13.12.2023 ANNEXURE A3 TRUE COPY OF THE COMPLAINT VIDE NO.
S.T.NO.1410 OF 2024 PENDING ON THE FILES OF THE HON'BLE JUDICIAL FIRST CLASS MAGISTRATE COURT, KALAMASSERY (WITHOUT DOCUMENTS) ANNEXURE A4 TRUE COPY OF THE CLAIM PETITION IN C.M.P.NO.801 OF 2024 DATED 11.05.2024 FILED BY THE RESPONDENTS BEFORE THE HON'BLE JUDICIAL FIRST CLASS MAGISTRATE COURT, KALAMASSERY ANNEXURE A5 TRUE COPY OF THE OBJECTION DATED 18.05.2024 SUBMITTED BY THE PETITIONER/COMPLAINANT IN C.M.P.NO.801 OF 2024 ANNEXURE A6 TRUE COPY OF THE ORDER DATED 23.05.2024 IN C.M.P.NO. 801 OF 2024 IN S.T.NO.1410 OF 2024 PASSED BY THE HON'BLE JUDICIAL FIRST CLASS MAGISTRATE COURT, KALAMASSERY ANNEXURE A7 TRUE COPY OF THE COMMON ORDER DATED 11.09.2024 IN CRL.M.C.NO.5735, 4834, 5305 AND 5306 OF 2024 BY THIS HON'BLE COURT ANNEXURE A8 TRUE COPY OF THE PETITION DATED 25.09.2024 IN CMP NO.1681 OF 2024 IN S.T.NO.1410 OF 2024 PASSED BY THE JFCM, KALAMASSERY ANNEXURE A9 TRUE COPY OF THE ORDER DATED 28.09.2024 IN CMP NO.1681 OF 2024 IN S.T.NO.1410 OF 2024 PASSED BY THE JFCM, KALAMASSERY ANNEXURE A10 TRUE COPY OF THE PETITION IN CMP NO.1695 OF 2024 IN S.T.NO.1410 OF 2024 [Crl.MC Nos.8272/2024, 8283/2024] 7 2024:KER:85068 ANNEXURE A11 TRUE COPY OF THE OBJECTION IN C.M.P.NO.1695 OF 2024 IN C.M.P.NO.801 OF 2024 IN S.T.NO.1410 OF 2024 THROUGH ONLINE AND THE SCREENSHOT OF E-FILING PORTAL WITH CORRESPONDING E-FILING NO.KLER690019582024 ANNEDURE A12 TRUE COPY OF THE ORDER DATED 01.10.2024 IN CMP NO.1695 OF 2024 IN CMP NO.801 OF 2024 IN S.T.NO.1410/2024 PASSED BY THE JFCM, KALAMASSERY.
ANNEXURE A13 TRUE COPY OF THE REPORTS DETAILING THE VISITS AND CONDUCT OF THE WORK ON THE RESPONDENT JEWELLERY ON 17.10.2024 ANNEXURE A14 TRUE COPY OF THE REPORTS DETAILING THE VISITS AND CONDUCT OF THE WORK ON THE RESPONDENT JEWELLERY ON 24.10.2024 ANNEXURE A15 TRUE COPY OF THE REPORTS DETAILING THE VISITS AND CONDUCT OF THE WORK ON THE RESPONDENT JEWELLERY ON 25.10.2024 ANNEXURE A16 TRUE COPY OF THE EMAIL SENT BY THE PETITIONER ANNEXURE A17 TRUE COPY OF THE EMAILS SENT BY THE RESPONDENT HEREIN