(1.) Leave granted in SLP (Crl.) Nos. 2849-2854 of 2022.
(2.) All these matters are arising out of the impugned common judgment and order dtd. 12/8/2021 passed by the High Court of Kerala at Ernakulam in Crl. MC No. 8936 of 2019, Crl. MC No. 205 of 2020, Crl. MC No. 1414 of 2020, Crl. MC No. 1409 of 2020, Crl. MC No. 2138 of 2020, Crl. MC No. 2136 of 2020 and Crl. MC No. 9115 of 2019.
(3.) In the batch of six appeals arising out of SLP (Crl.) Nos. 28492854/2022, filed by the appellant Cardinal Mar George Alencherry (original accused) the impugned common order dtd. 12/8/2021 in its entirety has been assailed, however, in the SLP (Crl.) No. 1487-1493/2022 filed by Eparchy of Bathery (not a party before the High Court), and in the SLP Diary No. 7364/2022 filed by the Catholic Diocese of Thamarassery (not a party before the High Court), this Court vide the order dtd. 14/2/2022 had granted permission to file the SLPs to the said petitioners to a limited extent in respect of the petitioners grievances pertaining to paragraphs 17 to 39 of the impugned order. Under the circumstances, the facts of the appeals filed by the appellant Cardinal Mar George Alencherry are considered for the sake of convenience.
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