D. MANIKUTTAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is the Chief Paster and General Secretary of Holy Pentacostal Mission at Vattappara in Thiruvananthapuram District, preferred the above writ petition under Article 226 of Constitution of India praying inter alia:

(2.) HEARD the counsel for the petitioner and the learned Public Prosecutor.

(3.) ON the other hand the learned Public Prosecutor on instruction submitted that except the Crime No.32/2013, Crime Nos. 596/2012, 48/2013 and 73/2013, on completing the investigation the Police had filed separate reports in the Court concerned, referring those cases are false.