Kerala High Court
K.R.Ramesh vs The Central Bureau Of Investigation on 20 January, 2020
Author: Sunil Thomas
Bench: Sunil Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SUNIL THOMAS
MONDAY, THE 20TH DAY OF JANUARY 2020 / 30TH POUSHA, 1941
OP(Crl.).No.583 OF 2019
REGARDING THE PROCEDINGS IN CC 11/2010 PENDING BEFORE THE COURT
OF SPECIAL JUDGE (SPE/CBI-I),ERNAKULAM
PETITIONER/1ST ACCUSED:
K.R.RAMESH,
AGED 62 YEARS
S/O. LATE K.V RAMACHANDRAN, 48/205 F,
KALAYATH HOUSE, GREEN RIPPLE ROAD,
ELAMAKKARA P.O., ERNAKULAM DISTRICT,PIN-682 026
BY ADVS.
SRI.THOMAS ABRAHAM
SRI.ANIL K.NAIR
SRI.V.A.SEBASTINE
SMT.B.SABITHA (DESOM)
SMT.A.APARNA KAIMAL
RESPONDENTS/COMPLAINANT:
1 THE CENTRAL BUREAU OF INVESTIGATION,
ACB,COCHIN REPRESENTED BY THE SUPERINTENDENT OF
POLICE, CENTRAL BUREAU OF INVESTIGATION ,
ACB, KOCHI-682 017
2 THE ZONAL MANAGER,
BANK OF INDIA, KERALA ZONAL OFFICE,
KALOOR TOWERS, KALOOR-KADAVANTHRA ROAD,
KALOOR, KOCHI-682 017
BY ADV.
SPL.PP FOR CBI SRI.S.S AJITH KUMAR
THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON 20.01.2020,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(Crl.).No.583 OF 2019
2
JUDGMENT
When the matter was taken up, it was submitted by the learned counsel for the petitioner that, the Court below has pronounced the judgment. Hence this original petition (criminal) is closed, reserving the right of the petitioner herein to raise all his contentions in the petition.
The original petition (criminal) is closed.
Sd/-
SUNIL THOMAS
VPK JUDGE
OP(Crl.).No.583 OF 2019
3
APPENDIX
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE FIRST INFORMATION REPORT NO.RC 7(A) /2010 DATED 18/05/2010 EXHIBIT P2 TRUE COPY OF THE FINAL REPORT NO.05/MS/10/KER DATED 30.09.10 EXHIBIT P3 TRUE COPY OF CHARGE FRAMED BY THE COURT OF SPECIAL JUDGE (SPE/CBI)-I, ERNAKULAM INC.C.NO.11/10 DATED 17.8.19 EXHIBIT P4 TRUE COPY OF PETITION FILED UNDER SECTION 216 OF THE CODE OF CRIMINAL PROCEDURE 1973 TO GET THE CHARGES ALTERED BY OMITTING SECTION 13(1) (D) OF THE PREVENTION OF CORRUPTION ACT,1988 IN C.C.NO.11/10 IS NUMBERED AS CRL.M.P NO.996/19 DATED 24.10.19 EXHIBIT P5 THE TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT DATED 10.10.19 IN OP CRL. NO.435/2019 EXHIBIT P6 THE TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT DATED 10.10.19 IN OP CRL. NO.436/2019 EXHIBIT P7 THE TUE COPY OF THE PETITION FILED BY THE PETITIONER IN CRL.MP NO.1148/2019 U/S. 309 OF CRPC DATED 13.12.2019 EXHIBIT P8 THE TRUE COPY OF THE ORDER PASSED BY THE COURT BELOW DATED 13.12.2019 IN EXHIBIT P7 EXHIBIT P9 THE TRUE COPY OF THE ORDER PASSED BY THE COURT BELOW DATED 16.12.2019 IN EXHIBIT P4 RESPONDENT'S/S EXHIBITS:
NIL // TRUE COPY // PA TO JUDGE VPK