BINU Vs. KURUVILA

JUDGEMENT

(1.) Writ Appeal No. 1401 of 2013 is at the instance of a third party and so far as Writ Appeal No. 1397 of 2013 the appellants were the respondents before the learned Single Judge. The party respondent, who was the writ petitioner therein approached the learned Single Judge, explaining the situation faced by him narrating in brief as under:--

(2.) When the matter was pending in the writ proceedings, he came out with I.A. No. 11603 of 2013 seeking a prayer directing the respondents not to arrest him, the writ petitioner, in cases connected with cases registered against Pan Asia Brokers and Consultants Ltd. and one Forex Trading Company till disposal of the Writ Petition. The contents of the accompanying affidavit narrates the grievance of the appellant against the party respondents therein and also the move of the Police. However, according to him, apart from registering six cases against him, he has a threat of 25 fresh criminal cases to be registered against him. Therefore, the above reliefs have to be granted.

(3.) Based on the above contentions and the reliefs sought in the I.A., after hearing the parties to the proceedings, the learned Single Judge passed the impugned order dated 30.8.2013 as under:--