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Kerala High Court

C.T.Maggi vs State Of Kerala on 12 April, 2024

Author: K. Babu

Bench: K. Babu

OP(Crl.) No.331/2024                          1/3

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                             THE HONOURABLE MR.JUSTICE K. BABU
                  Friday, the 12th day of April 2024 / 23rd Chaithra, 1946
                                  OP(CRL.) NO. 331 OF 2024

            VC.NO.17/2012 OF ENQUIRY COMMISSIONER & SPECIAL JUDGE, THRISSUR


   PETITIONER/ACCUSED:


             C.T.MAGGI,

             AGED 63 YEARS, W/O.THOMAS K.K., RETIRED HSST (MATHS) AND

             FORMER PTA SECRETARY, V.R.APPU MEMORIAL HIGHER SECONDARY SCHOOL,

             THYCAUD SOUTH, BRAHAMAKULAM, THRISSUR DISTRICT, RESIDING AT

             KOOTHUR HOUSE, BRAHMAKULAM, THRISSUR-680104


   RESPONDENTS/STATE AND 3RD RESPONDENT/DEFACTO COMPLAINANT:


    1.       STATE OF KERALA

             REPRESENTED BY ITS SECRETARY TO THE GOVERNMENT, HOME DEPARTMENT,

             SECRETARIAT, THIRUVANANTHAPURAM, PIN - 690001

    2.       DEPUTY SUPERINTENDENT OF POLICE

             DEPUTY SUPERINTENDENT OF POLICE, VIGILANCE AND ANTI-CORRUPTION

             BUREAU, THRISSUR, PIN - 680001

    3.       C.B.BHAGEERATHAN,

             AGED 63 YEARS, S/O.BALAKRISHNAN, CHOLAYIL HOUSE, NENMINI P.O.,

             THYCAUD, CHAVAKKAD TALUK, THRISSUR DISTRICT, PIN - 680104


            Petition praying that in the circumstances stated in the affidavit

   filed therewith the High Court be pleased to pass an order staying the

   entire proceedings in pursuance of Ext.P4 FIR, and also on Ext P9 order

   pending disposal of this original petition (crl).
 OP(Crl.) No.331/2024                            2/3


             This OP(Criminal) coming on for admission upon perusing the

   petition and the affidavit filed in support thereof, and upon hearing the

   arguments of M/S.K.A.MANZOOR ALI and FAYIZA PARVEEN ZAHEER, Advocates for

   the petitioner and of PUBLIC PROSECUTOR for the respondents 1 & 2, the

   court passed the following:


                                            ORDER

Admit.

The learned Public Prosecutor takes notice for respondent Nos.1 and

2. Issue notice to respondent No.3.

The petitioner has established a prima facie case. Operation of Ext.P9 order shall stand stayed for a period of two months.

Post on 30/05/2024.

Sd/- K. BABU, JUDGE 12-04-2024 /True Copy/ Assistant Registrar OP(Crl.) No.331/2024 3/3 EXHIBITS IN OP(CRL.)NO.331/2024 EXHIBIT P4 CERTIFIED COPY OF THE FIR NO.17/12 REGISTERED AGAINST THE PETITIONER ON 14.08.2012 BY THE 2ND RESPONDENT EXHIBIT P9 CERTIFIED COPY OF THE ORDER DATED 4/2/2023 IN VC 17/2012/TSR PASSED BY THE COURT OF ENQUIRY COMMISSIONER AND SPECIAL JUDGE, THRISSUR