Kerala High Court
K.R.Prakasan vs Stat on 22 August, 2011
Author: B.P. Ray
Bench: B.P.Ray
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT :
THE HONOURABLE MR. JUSTICE B.P.RAY
MONDAY, THE 22ND AUGUST 2011 / 31ST SRAVANA 1933
Crl.MC.No. 4849 of 2010()
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CC.1665/2010 of JUDL. MAGISTRATE OF FIRST CLASS COURT-II, THRISSUR
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PETITIONER(S): ACCUSED:
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K.R.PRAKASAN, S/O.RAMANKUTTY,
KALLINGAL HOUSE, A3, MYTHRI PARK,
AYYANTHOLE, THRISSUR DISTRICT.
BY ADV. DR.K.P.SATHEESAN
SRI.K.K.GOPINATHAN NAIR
SRI.M.R.JAYAPRASAD
SRI.P.MOHANDAS (ERNAKULAM)
SRI.MATHEW SUNNY
SRI.ANOOP.V.NAIR
RESPONDENT(S):STAT, COMPLAINANT & DEFACTO COMPLAINANT
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1. STATE OF KERALA, REPRESENTED BY
THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA
ERNAKULAM, KOCHI-31.
2. THE SUB INSPECTOR OF POLICE,
THRISSUR WEST POLICE STATION,
THRISSUR-680 001.
3. JOHNY, S/O.CHACKO, NO.A2,
MYTHRI PARK, AYYANTHOLE, THRISSUR-680 003.
*ADDL. R4 TO R7 IMPLEADED.
4. ADV. JYOTHI,
W/O. DR.SUDHEER, KARTHIKA, 4A,
MYTHRI PARK, AYYANTHOLE, THRISSUR 680 003.
5. KALPETTA BALAKRISHNAN,
B3, MYTHRI PARK, AYYANTHOLE, THRISSUR 680 003.
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CRMC. NO.4849/2010
6. R.KARUNAKARAN NAIR,
UTHRAM HOUSE, A5 MYTHRI PARK,
AYYANTHOLE, THRISSUR 680 003.
7. BINDU PANICKER, THEERTHAM,
A1, MYTHRI PARK, AYYANTHOLE, THRISSUR 680 003.
*ADDL. R4 TO R7 ARE IMPLEADED AS PER ORDER DTD. 9.2.2011 IN CRL.MA.
7955/2010 IN MC. 4849/2010.
R1 & R2 BY PUBLIC PROSECUTOR SRI.N.R.VENUGOPAL
R3, 5 & R6 BY ADV. SMT.SEEMA
R4 BY ADV. SRI.R.BINDU (SASTHAMANGALAM)
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 22/08/2011, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
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CRMC. NO.4849/2010
APPENDIX
PETITIONER'S ANNEXURES
AI:- COPY OF THE NEWS ITEM PUBLISHED IN MATHRUBHOOMI DAILY DTD. 2.2.2010
AII:- COPY OF THE MASS PETITION FILED BEFORE THE DEPUTY SUPERINTENDENT OF
POLICE, THRISSUR BY THE INHABITANTS OF THE MYTHRI PARK DTD. 4.2.2010.
AIII:- COPY OF THE MASS PETITION SUBMITTED TO THE MANAGING DIRECTOR OF
MATHRUBHOOMI DAILY, CALICUT DTD. 5.2.2010.
AIV- COPY OF THE FIR. REGISTERED BY THE 2ND RESPONDENT DTD. 22.2.2010.
AV:- COPY OF THE COMPLAINT FILED BY THE PETITIONER BEFORE THE DISTRICT
JUDGE, THRISSUR DTD. 23.6.2010.
AVI:- COPY OF THE PROCEEDINGS OF THE LOK ADALATH DTD. 7.8.2010 AT THRISSUR.
A VII:- CERTIFIED COPY OF THE FINAL REPORT FILEE BY THE 2ND RESPONDENT IN
CRIME NO.159/2010 OF THRISSUR WEST POLICE STATION AS CC. 1665/2010 OF THE
JUDICIAL FIRST CLASS MAGISTRATE'S COURT NO.II, THRISSUR.
RESPONDENT'S EXHIBITS
R4(a):- COPY OF THE COMPLAINT FILED BY THE 4TH RESPONDENT BEFORE THE SUB
INSPECTOR OF POLICE, TOWN WEST ON 30.1.2010.
R4(b):- COMPLAINT SUBMITTED BEFORE THE DIG OF POLICE, THRISSUR DTD. 3.2.2010.
R4(c):- COPY OF THE COMPLAINT SUBMITTED BEFORE THE CIRCLE INSPECTOR OF
POLICE , THRISSUR ON 6.2.2010 BY 3RD RESPONDENT.
R4(d):- COPY OF THE COMPLAINAINT FILED BY THE 3RD RESPONDENT BEFORE THE
CIRCLE INSPECTOR OF POLICE, TOWN WEST STATION , THRISSUR DTD. 16.2.2010.
TRUE COPY
P.A. TO JUDGE
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B.P. RAY, J.
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Crl. M.C No. 4849 OF 2010
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DATED THIS THE 22nd DAY OF AUGUST, 2011
O R D E R
Heard Learned Counsel for the petitioner and the learned Public Prosecutor.
Petitioner is the sole accused in Crime No.159/2010 of Thrissur West Police station for offences punishable under Sections 427, 447 & 506 (1) I.P.C and now pending as CC No.1665/2010 before the Judicial First Class Magistrate's Court, Thrissur. I am not inclined to interfere at this stage. Accordingly this Crl. M.C is dismissed.
Sd/-
B.P. RAY, JUDGE.
AMG True copy P.A to Judge