Kerala High Court
M/S Jeevan Telecasting Corporation Ltd vs State Of Kerala on 25 November, 2025
Author: C.S.Dias
Bench: C.S.Dias
2025:KER:90864
CRL.MC NO. 7519 OF 2025
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 25TH DAY OF NOVEMBER 2025 / 4TH AGRAHAYANA, 1947
CRL.MC NO. 7519 OF 2025
AGAINST THE ORDER/JUDGMENT DATED 23.05.2025 IN CC NO.2493
OF 2015 OF JUDICIAL MAGISTRATE OF FIRST CLASS -V,
THIRUVANANTHAPURAM(SPECIAL COURT-MARKLIST CASES)
PETITIONERS/PETITIONERS/ACCUSED:
1 M/S JEEVAN TELECASTING CORPORATION LTD
32/2401-B, RASHTRADEEPIRKA BUILDING, PALARIVATTOM,
KOCHI REPRESENTED BY ITS GENERAL MANAGER (ADMIN).,
PIN - 682025
2 SHRI. BIJU GEORGE
AGED 58 YEARS
M/S JEEVAN TELECASTING CORPORATION LTD,32/2401-B,
RASHTRADEEPIKA BUILDING, PALARIVATTOM, KOCHI, PIN -
682025
3 SMT. SHEEJA
AGED 47 YEARS
M/S JEEVAN TELECASTING CORPORATION LTD,32/2401-B,
RASHTRADEEPIKA BUILDING, PALARIVATTOM, KOCHI, PIN -
682025
BY ADVS.
SHRI.ARUN V.G.
SMT.V.JAYA RAGI
SHRI.R.HARIKRISHNAN (KAMBISSERIL)
SRI.NEERAJ NARAYAN
SMT.SREELAKSHMI J PILLAI
SMT.A.S.SALMA
2025:KER:90864
CRL.MC NO. 7519 OF 2025
2
RESPONDENTS/RESPONDENTS/STATE & DEFACTO COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031
2 M/S ASIANET SATELLITE COMMUNICATION LTD
3RD FLOOR, KARIMPANAL ARCADE, EAST FORT,
THIRUVANANTHAPURAM REPRESENTED BY ITS EXECUTIVE
(LEGAL AND SECRETARIAL) M. RABI KRISHNA., PIN -
695023
BY ADVS.
SRI.SAJI VARGHESE T.G
SMT.MARIAM MATHAI
OTHER PRESENT:
PP SRI SANAL P RAJ
SR PP SMT SEETHA S
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
25.11.2025, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
2025:KER:90864
CRL.MC NO. 7519 OF 2025
3
C.S.DIAS,J.
====================
Crl. M.C.No.7519 of 2025
------------------------------------ --
Dated this the 25th day of November, 2025
ORDER
The petitioners are accused in C.C.No.2493 of 2015 on the file of the Court of Judicial Magistrate of First Class-V (Special Court-Marklist Cases), Thiruvananthapuram ('Trial Court', in short), which has been filed by the 2 nd respondent-company alleging the offences punishable under Section 138 of the Negotiable Instruments Act ('N.I.Act', in short).
2. The petitioners state that, the 1st petitioner and the 2nd respondent had entered into Annexure A1 agreement for channel carriage and placement for the period from 01.06.2015 to 31.05.2017. As per the terms of the said agreement, the 1st petitioner had issued blank cheques to the 2nd respondent towards security. The 2 nd 2025:KER:90864 CRL.MC NO. 7519 OF 2025 4 respondent had illegally manipulated the cheques by writing fanciful amounts in the cheques, beyond the contours of Annexure A1 agreement, and presented the same for collection. The cheques got dishonoured and 64 complaints have been filed before the same court alleging the commission of the offence punishable under Section 138 of the N.I.Act. Since all the cheques were issued in connection with the same transaction, the Court of Sessions, by Annexure A2 order, directed the cases to be transferred to the same court. After the transfer, the petitioners had filed separate petitions for the joint trial of all the cases, as envisaged under Section 218(1) read with Section 220(1) of the Code of Criminal Procedure ('Code', in short). However, the learned Magistrate, by Annexures A4 to A66 orders, has dismissed the applications on the finding that taking of composite evidence will lead to confusion as all the cheques are bearing different dates and have been dishonoured on different dates and separate 2025:KER:90864 CRL.MC NO. 7519 OF 2025 5 statutory notices have been issued. Annexures A4 to A66 orders are ex facie erroneous and illegal. Hence, this Crl.M.C.
3. I have heard the learned counsel for the petitioners, the learned Public Prosecutor and the learned counsel for the 2nd respondent.
4. It is not in dispute that the cheques in respect of all the cases, covered under Annexures A4 to A66 orders, are in respect of independent causes of action.
5. The petitioners want all the 64 complaints to be jointly tried, as the parties are the same and the cheques have been issued in respect of the same transaction.
6. In the above context, it is apposite to refer to Section 219 of the Code, which reads as follows:
"219. Three offences of same kind within year may be charged together.- (1) When a person is accused of more offences than one of the same kind committed within the space of twelve months from the first to the last of such offences, whether in respect of the same person or not, he may be charged with, and tried at one trial for, any number of them not exceeding three.
(2) Offences are of the same kind when they are punishable with the same amount of punishment under the same section of the Indian Penal Code (45 of 1860) or of any special or local laws;
2025:KER:90864 CRL.MC NO. 7519 OF 2025 6 Provided that, for the purposes of this section, an offence punishable under section 379 of the Indian Penal Code (45 of 1860) shall be deemed to be an offence of the same kind as an offence punishable under section 380 of the said Code, and that an offence punishable under any section of the said Code, or of any special or local law, shall be deemed to be an offence of the same kind as an attempt to commit such offence, when such an attempt is an offence."
7. A plain reading of the above provision unambiguously substantiates that a person accused of only three offences of the same kind committed within the space of 12 months from the first to last offence can be tried together.
8. In light of the above provision, there is a statutory bar to jointly try all the complaints together. Furthermore, the learned Magistrate has very succinctly held that the consolidation of all the complaints and taking composite evidence would lead to confusion, as all the cheques bear different dates, were dishonoured on different dates and separate notices were issued on different dates. Hence, it not feasible to consolidate and jointly try the 64 cases.
Moreover, in Annexure A2 order, the learned Sessions 2025:KER:90864 CRL.MC NO. 7519 OF 2025 7 Judge has cateogorically held that it is not feasible to consolidate and jointly try all the cases together.
After bestowing my anxious consideration on the facts and the materials on record, particularly considering the reasons stated in Annexures A4 to A66 orders, I do not find any impropriety, illegality or irregularity in the said orders, warranting interference of this Court under Section 528 of the Bharatiya Nagarik Suraksha Sanhita. The Crl.M.C. is devoid of any merits and is consequently dismissed. As the complaints are filed from 2015 onwards, the Trial Court is directed to consider and dispose of the complaints, in accordance with law and as expeditiously as possible.
Sd/-
C.S.DIAS, JUDGE dkr 2025:KER:90864 CRL.MC NO. 7519 OF 2025 8 APPENDIX OF CRL.MC 7519/2025 PETITIONER ANNEXURES Annexure A1 A TRUE COPY OF THE SAID AGREEMENT DATED 28.07.2015, EXECUTED BETWEEN THE 1ST PETITIONER AND THE 2ND RESPONDENT, Annexure A2 THE TRUE COPY OF THE ORDER DATED 25.09.2023 IN OP (TP) NO. 2557 OF 2022 PASSED BY THE PRINCIPAL SESSIONS COURT, THIRUVANANTHAPURAM Annexure A3 THE TRUE COPY OF THE JUDGMENT PASSED BY THE HON'BLE HIGH COURT OF KERALA IN O.P(CRL) NO. 121 OF 2025 DATED 27.02.2025 Annexure A4 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP 1673/2024 IN CC 2493/2015 DATED 23-05-2025 Annexure A5 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP. 1674/2024 IN CC 2517/2015 DATED 23-05-2025 Annexure A6 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP. 1675/2024 IN CC 2520/2015 DATED 23-05-2025 Annexure A7 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP 1676/2024 IN CC 2521/2015 DATED 23-05-2025 Annexure A8 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP 1677/2024 IN CC 2522/2015 DATED 23-05-2025 2025:KER:90864 CRL.MC NO. 7519 OF 2025 9 Annexure A9 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP. 1678/2024 IN CC 2924/2015 DATED 23-05-2025 Annexure A10 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP 2254/2024 IN CC 2995/2015 DATED 23-05-2025 Annexure A11 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP. 2256/2024 IN CC 266/2016 DATED 23-05-2025 Annexure A12 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP 2255/2024 IN CC 265/2016 DATED 23-05-2025 Annexure A13 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP 2257/2024 IN CC 419/2016 DATED 23-05-2025 Annexure A14 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP 2258/2024 IN CC 746/2016 DATED 23-05-2025 Annexure A15 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP. 2259/2024 IN CC 747/2016 DATED 23-05-2025 2025:KER:90864 CRL.MC NO. 7519 OF 2025 10 Annexure A16 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP 2260/2024 IN CC 748/2016 DATED 23-05-2025 Annexure A17 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP 2261/2024 IN CC 749/2016 DATED 23-05-2025 Annexure A18 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP. 2264/2025 IN CC 1037/2016 DATED 23-05-2025 Annexure A19 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP 2262/2024 IN CC 1242/2016 DATED 23-05-2025 Annexure A20 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP 2398/ 2024 IN CC 1243/2016 DATED 23-05-2025 Annexure A21 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP. 2399/2024 IN CC 1244/2016 DATED 23-05-2025 Annexure A22 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP2400/2024 IN CC 1245/2016 DATED 23-05-2025 2025:KER:90864 CRL.MC NO. 7519 OF 2025 11 Annexure A23 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP. 2401/2024 IN CC 1246/2016 DATED 23-05-2025 Annexure A24 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP. 2388/2024 IN CC 1758/2016 DATED 23-05-2025 Annexure A25 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP. 2389/2024 IN CC 1759/2016 DATED 23-05-2025 Annexure A26 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP. 2390/2024 IN CC 1760/2016 DATED 23-05-2025 Annexure A27 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP. 2391/2024 IN CC 1765/2016 DATED 23-05-2025 Annexure A28 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP 2416/2024 IN CC 2315/2016 DATED 23-05-2025 Annexure A29 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP 2417/2024 IN CC 2317/2016 DATED 23-05-2025 2025:KER:90864 CRL.MC NO. 7519 OF 2025 12 Annexure A30 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP 2426/2024 IN CC 2430/2016 DATED 23-05-2025 Annexure A31 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP 2427/2024 IN CC 2433/2016 DATED 23-05-2025 Annexure A32 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP. 2396/2024 IN CC 2584/2016 DATED 23-05-2025 Annexure A33 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP 2413/2024 IN CC 2706/2016 DATED 23-05-2025 Annexure A34 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP 2412/2024 IN CC 2717/2016 DATED 23-05-2025 Annexure A35 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP. 2395/2024 IN CC 94/2017 DATED 23-05-2025 Annexure A36 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP. 2394/2024 IN CC 107/2017 DATED 23-05-2025 2025:KER:90864 CRL.MC NO. 7519 OF 2025 13 Annexure A37 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP. 2393/2024 IN CC 159/2017 DATED 23-05-2025 Annexure A38 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP. 2392/2024 IN CC 160/2017 DATED 23-05-2025 Annexure A39 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP. 2397/2024 IN CC 161/2017 DATED 23-05-2025 Annexure A40 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP. 4370/2024 IN CC 162/2017 DATED 23-05-2025 Annexure A41 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP. 2491/2024 IN CC 260/2017 DATED 23-05-2025 Annexure A42 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP. 2492/2024 IN CC 521/2017 DATED 23-05-2025 Annexure A43 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP2493 /2024 IN CC 523/2017 DATED 23-05-2025 2025:KER:90864 CRL.MC NO. 7519 OF 2025 14 Annexure A44 . A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP2494/2024 IN CC 566/2017 DATED 23-05-2025 Annexure A45 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP2495 /2024 IN CC 567 /2017 DATED 23-05-2025 Annexure A46 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP2496 /2024 IN CC 646 /2017 DATED 23-05-2025 Annexure A47 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP2497 /2024 IN CC 647/2017 DATED 23-05-2025 Annexure A48 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP2498 /2024 IN CC 663/2017 DATED 23-05-2025 Annexure A49 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP 2499 /2024 IN CC 916/2017 DATED 23-05-2025 Annexure A50 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP. 2535/2024 IN CC 995/2017 DATED 23-05-2025 2025:KER:90864 CRL.MC NO. 7519 OF 2025 15 Annexure A51 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP. 2538/2024 IN CC 996/2017 DATED 23-05-2025 Annexure A52 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP. 2534/2024 IN CC 997/2017 DATED 23-05-2025 Annexure A53 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP 2588/2024 IN CC 1299/2017 DATED 23-05-2025 Annexure A54 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP. 2589/2024 IN CC 1300/2017 DATED 23-05-2025 Annexure A55 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP. 2590/2024 IN CC 1302/2017 DATED 23-05-2025 Annexure A56 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP 2532 /2024 IN CC 1437 /2017 DATED 23-05-2025 Annexure A57 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP 2531 /2024 IN CC 1724 /2017 DATED 23-05-2025 2025:KER:90864 CRL.MC NO. 7519 OF 2025 16 Annexure A58 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP 2529/2024 IN CC 1725/2017 DATED 23-05-2025 Annexure A59 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP 2585/2024 IN CC 1908/2017 DATED 23-05-2025 Annexure A60 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP 2537/2024 IN CC 2202/2017 DATED 23-05-2025 Annexure A61 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP2530/2024 IN CC 2203 /2017 DATED 23-05-2025 Annexure A62 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP. 2533/2024 IN CC 2205/2017 DATED 23-05-2025 Annexure A63 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP. 2536/2024 IN CC 2206/2017 DATED 23-05-2025 Annexure A64 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP. 2586/2024 IN CC 3235/2017 DATED 23-05-2025 2025:KER:90864 CRL.MC NO. 7519 OF 2025 17 Annexure A65 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP2587 /2024 IN CC 3891/2017 DATED 23-05-2025 Annexure A66 A CERTIFIED COPY OF THE ORDER PASSED BY THE JUDICIAL MAGISTRATE OF THE FIRST CLASS SPECIAL COURT FOR THE TRIAL OF CASES U/S.138 OF N.I. ACT, 1881, THIRUVANANTHAPURAM IN CMP2530/2025 IN CC 1877/2023 DATED 23-05-2025